Schloss Bangalore Private Limited vs Media.Net Software Services (India) ...
2025 Latest Caselaw 9325 Kant

Karnataka High Court

Schloss Bangalore Private Limited vs Media.Net Software Services (India) ... on 23 October, 2025

                                           -1-
                                                    NC: 2025:KHC:41823-DB
                                                   COMAP No. 251 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. 251 OF 2025


               BETWEEN:


               1.   SCHLOSS BANGALORE PRIVATE LIMITED
                    A COMPANY INCORPORATED AND REGISTERED
                    UNDER THE PROVISIONS OF
                    THE COMPANIES ACT, 2013
                    HAVING CIN: U55209DL 2019PTC 347492
                    AND HAVING ITS REGISTERED OFFICE AT
                    THE LEELA PALACE, DIPLOMATIC ENCLAVE,
Digitally           AFRICA AVENUE, NETAJI NAGAR, SOUTH DELHI,
signed by           NEW DELHI 110023.
SUMATHY
KANNAN
Location:           ALSO AT
High Court          NO. 23, OLD AIRPORT ROAD,
of Karnataka
                    THE LEELA PALACE,
                    OLD AIRPORT ROAD -KODIHALLI, BENGALURU,
                    KARNATAKA-560008


                                                            ...APPELLANT
               (BY SRI. SYED SHARUKH, ADVOCATE FOR
               SHRI SHIRISH KRISHNA.,ADVOCATE)
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                                    NC: 2025:KHC:41823-DB
                                   COMAP No. 251 of 2025


 HC-KAR




AND:

1.   MEDIA.NET SOFTWARE SERVICES (INDIA) PVT LTD
     A COMPANY INCORPORATED AND
     REGISTERED UNDER THE PROVISIONS
     OF THE COMPANIES ACT, 2013
     HAVING CIN U72300MH2011PTC223273 AND
     HAVING ITS REGISTERED OFFICE AT
     B-WING, ACME I- TECH PARK,
     DIRECTIPLEX, OLD NAGARDAS ROAD,
     ANDHERI (E),
     MUMBAI 400 069,
     REPRESENTED BY ITS AUTHORISED SIGNATORY,
     MR. R. MOHANAKRISHNAN

     ALSO AT
     2ND FLOOR, THE LEELA GALLERIA, THE LEELA PALACE
     BANGALORE NO.23 OLD AIRPORT ROAD - KODIHALLI,
     BANGALURU,
     KARNATAKA-560008


                                          ...RESPONDENT
       THIS APPEAL IS FILED UNDER SECTION 13(1-a) OF THE
COMMERCIAL COURTS ACT, 2015 READ WITH SECTION
37(1)(b) OF THE ARBITRATION AND CONCILIATION ACT, 1996
AND ORDER XLIII RULE 1(r) OF THE CPC, 1908 PRAYING TO
PARTIALLY SET ASIDE THE ORDER DATED 14.04.2025
PASSED BY THE LXXXVIII ADDL. CITY CIVIL & SESSIONS
JUDGE, BENGALURU (CCH-88) IN COM AA No.87/2025
DIRECTING THE APPELLANTS HEREIN TO FINISH THE
CONSTRUCTION WORK WITHIN 30.08.2025, AND ETC.
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                                         NC: 2025:KHC:41823-DB
                                       COMAP No. 251 of 2025


 HC-KAR




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

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. Learned counsel appearing for the appellant seeks to

withdraw the present appeal.

2. The appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

KS