Tmaxsoft Technologies Private Limited vs Tmaxsoft Co Limited
2025 Latest Caselaw 8470 Kant

Karnataka High Court

Tmaxsoft Technologies Private Limited vs Tmaxsoft Co Limited on 16 September, 2025

                                          -1-
                                                  NC: 2025:KHC:36709-DB
                                                 COMAP No. 207 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH 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. 207 OF 2025

               BETWEEN:
               1.  TMAXSOFT TECHNOLOGIES PRIVATE LIMITED
                   SOBHA ALEXANDER PLAZA
                   3RD FLOOR, 16/2, COMMISSARIAT ROAD
                   OFF MG ROAD, BENGALURU
                   KARNATAKA, INDIA - 560 025
                   REPRESENTED BY
                   MR. RAGHU RADHAKRISHNAN
                   DIRECTOR.
                                                      ...APPELLANT
               (BY SRI ARFATUL AZAM, ADVOCATE FOR
Digitally       SMT. SUNAYANA BASU MALLIK, ADVOCATE)
signed by
AMBIKA H B
               AND:
Location:
High Court     1.   TMAXSOFT CO. LIMITED
of Karnataka        OFFICE AT - TMAX TOWER, 45
                    JEONGJAIL-RO, BUNDANG-GU
                    SEONGNAM-SI, SOUTH KOREA, 13613
                    REPRESENTED BY ITS CEO
                    MR. HYONGYONG LEE

               2.   TMAXDATA CO. LIMITED
                    OFFICE AT TMAX TOER, 45
                    JEONGJAIL-RO, BUNDANG-GU
                    SEONGNAM-SI, SOUTH KOREA - 13613
                              -2-
                                         NC: 2025:KHC:36709-DB
                                     COMAP No. 207 of 2025


 HC-KAR




     REPRESENTED BY ITS CEO
     MR. SANG HUI KONG

3.   TMAXTIBERO CO., LIMITED
     OFFICE AT - BS TOWER, 29
     HWANGSAEUL-RO, 258BEON-GIL
     BUNDANG-GU, SEONGNAM-SI
     GYEONGGI-DO, SOUTH KOREA
     REPRESENTED BY ITS CEO
     MR. KYEONGHEE PARK
                                             ...RESPONDENTS

(BY SRI KARAN JOSEPH, ADVOCATE)

      THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13 (1-A) OF THE COMMERCIAL COURTS ACT, 2015 PRAYING
TO PASS AN ORDER SETTING ASIDE THE IMPUGNED ORDER
IN COM OS 1715/2024 PRODUCED AS ANNEXURE-A PASSED
BY THE HON'BLE LXXXIII ADDL. CITY CIVIL & SESSIONS
JUDGE      (CCH-84)   COMMERCIAL     COURT,       BENGALURU
REJECTING IA NO.1 TO 3 AND CONSEQUENTLY, ALLOW IA
NO.1 TO 3 AND AS PRAYED FOR ISSUE AN ORDER OF
TEMPORARY INJUNCTION RESTRAINING THE RESPONDENT
NO.1, 2 AND 3, DIRECTLY OR DIRECTLY, FROM COMMITTING
ANY BREACH OF THE AGREEMENTS BY RELYING ON OR
ACTING     PURSUANT     TO   THE   ALLEGED      TERMINATION
NOTICES     DATED     27/11/2024   AND    28/11/2024   OR   IN
ANY MANNER WHATSOEVER, UNTIL DISPOSAL OF THE SUIT
AND ETC.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                           NC: 2025:KHC:36709-DB
                                         COMAP No. 207 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. The learned counsel appearing for the appellant states that

the suit has been withdrawn by the appellant and, therefore, the

present appeal may also be dismissed as withdrawn.

2. The learned counsel for the respondents has no objection for

the same.

3. In view of the above, the appeal is dismissed as withdrawn.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

AHB