Shri. Akshinthala Prabhu vs Sri. Kishore Sujanmal Prabhu
2025 Latest Caselaw 9324 Kant

Karnataka High Court

Shri. Akshinthala Prabhu vs Sri. Kishore Sujanmal Prabhu on 23 October, 2025

                                                  -1-
                                                         NC: 2025:KHC:41683-DB
                                                         COMAP No. 81 of 2025


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                               PRESENT
                          THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                                  AND
                             THE HON'BLE MR. JUSTICE C.M. POONACHA
                                COMMERCIAL APPEAL NO. 81 OF 2025


                   BETWEEN:

                   1.   SHRI AKSHINTHALA PRABHU
                        AGED ABOUT 62 YEARS
                        THE PROPRIETOR
                        OF M/S CIRCUIT AIDS INC
                        A PROPRIETORSHIP CONCERN
                        HAVING ITS OFFICE AT
                        No. 69, OLD No. 197
                        NETKALLAPPA CIRCLE
Digitally signed
by PRABHAKAR            SUBBARAMA CHETTY ROAD,
SWETHA
KRISHNAN                BASAVANAGUDI.
Location: High                                                   ...APPELLANT
Court of
Karnataka
                   (BY MS. SHRADDHA, ADVOCATE FOR
                   SRI VYSHAK MANIKANTA S., ADVOCATE)

                   AND:

                   1.   SRI. KISHORE SUJANMAL PRABHU
                        THE PROPRIETOR OF
                           -2-
                                   NC: 2025:KHC:41683-DB
                                   COMAP No. 81 of 2025


HC-KAR




   M/S PARSHWANATH INDUSTRIES
   A PROPRIETORSHIP CONCERN
   HAVING ITS OFFICE
   AT No. 67/61, GROUND FLOOR
   2ND MAIN ROAD
   INDUSTRIAL TOWN RAJAJINAGAR
   BENGALURU - 560 044.
                                         ...RESPONDENT


     THIS COMMERCIAL APPEAL IS FILED UNDER SECTION

13 (1A) OF THE COMMERCIAL COURTS ACT, 2015 PRAYING

TO SET ASIDE THE JUDGMENT DATED 13.09.2024 IN COM.

O.S. NO. 1485/2023, ON THE FILE OF THE LXXXVI ADDITIONAL

CITY CIVIL AND SESSIONS JUDGE (COMMERCIAL COURT) AT

BENGALURU AT ANNEXURE A & ETC.


     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -3-
                                          NC: 2025:KHC:41683-DB
                                         COMAP No. 81 of 2025


 HC-KAR




CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA


                       ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the appellant submits that

the dispute between the parties has been settled and he seeks to

withdraw the present appeal.

2. The appeal is dismissed as withdrawn.

3. Pending applications stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

KPS