Campus Student vs Alliance University
2025 Latest Caselaw 7916 Kant

Karnataka High Court

Campus Student vs Alliance University on 1 September, 2025

                                            -1-
                                                    NC: 2025:KHC:34144-DB
                                                   COMAP No. 154 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 1ST DAY OF SEPTEMBER, 2025

                                         PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                           AND
                             THE HON'BLE MR. JUSTICE C M JOSHI
                            COMMERCIAL APPEAL NO. 154 OF 2025
               BETWEEN:

               1.   CAMPUS STUDENT
                    COMMUNITIES PRIVATE LIMITED
                    A COMPANY INCORPORATED UNDER
                    THE PROVISIONS OF
                    THE COMPANIES ACT, 2013
                    HAVING ITS REGISTERED ADDRESS AT:
                    NO.33/5, 1ST AND 2ND FLOORS
                    NATIONAL HIGH SCHOOL ROAD
                    V.V.PURAM
                    BENGALURU - 560 004.
                    REPRESENTED BY ITS DIRECTOR
Digitally           MR. SANJAY JALAN
signed by
SUMATHY                                                     ...APPELLANT
KANNAN         (BY SMT. RASHMI SUBRAMANYA, ADVOCATE)
Location:
High Court     AND:
of Karnataka
               1.   ALLIANCE UNIVERSITY
                    CHIKKAHAGADE CROSS
                    CHANDAPURA-ANEKAL MAIN ROAD
                    ANEKAL, BENGALURU - 562 106
                    REPRESENTED BY ITS
                    REGISTRAR
                    MR. MADHUSUDAN MISHRA.
                               -2-
                                          NC: 2025:KHC:34144-DB
                                       COMAP No. 154 of 2025


 HC-KAR



     AND AT:
     19TH CROSS, 7TH MAIN
     BTM 2ND STAGE, N.S. PALYA
     BENGALURU - 560 076

     AND AT:
     2ND CROSS, 36TH MAIN
     DOLLARS SCHEME, BTM 1ST STAGE
     BENGALURU - 560 068.

2.   ALLIANCE BUSINESS SCHOOL
     HAVING REGISTERED OFFICE AT
     NOS. 2 AND 3, 36TH MAIN, 2ND CROSS
     DOLLARS SCHEME, BTM 1ST STAGE
     BENGALURU - 560 068.
     REPRESENTED BY ITS DIRECTOR
     MS. SHAILA GOVIND CHEBBI.
                                              ...RESPONDENTS
      THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13 (1-A) OF THE COMMERCIAL COURTS ACT, 2015 READ
WITH ORDER XLI OF THE CODE OF CIVIL PROCEDURE, 1908
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
DECREE DATED 19.12.2024 PASSED BY THE LEARNED
LXXXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
(EXCLUSIVELY       DEDICATED          COMMERCIAL       COURT)
AT   BENGALURU,      (CCH-90)    IN   COM.    OS   NO.141/2021
(ANNEXURE -A) & ETC.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                         NC: 2025:KHC:34144-DB
                                       COMAP No. 154 of 2025


 HC-KAR




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


                         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 JOSHI) JUDGE

KS