Mr.M.K. Srinivasan vs Mr.M.N. Ravinarayan
2025 Latest Caselaw 8516 Kant

Karnataka High Court

Mr.M.K. Srinivasan vs Mr.M.N. Ravinarayan on 17 September, 2025

                                               -1-
                                                         NC: 2025:KHC:37201-DB
                                                       COMAP No. 169 of 2025


                    HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 17TH 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. 169 OF 2025
                   BETWEEN:

                   1.   MR. M. K. SRINIVASAN
                        AGED ABOUT 59 YEARS,
                        SON OF M.K. SEETHARAM
                        RESIDING AT NO.89, EAST PARK ROAD
                        MALLESWARAM, BANGALORE - 560 055
                        KARNATAKA
                        MANAGING DIRECTOR OF
                        M.K. SRINIVASAN SYSTEMS PVT LTD

                   2.   M/S M.K. SRINIVASAN SYSTEMS PVT. LTD.
                        HAVING REGISTERED OFFICE AT
Digitally signed        NO.33, 17TH CROSS, MALLESHWARAM
by PRABHAKAR            BANGALORE - 560 055
SWETHA
KRISHNAN                KARNATAKA.
Location: High
Court of
Karnataka          3.   M/S M.K. SYSTEMS PROPRIETORSHIP CONCERN
                        HAVING REGISTERED OFFICE AT NO.33,
                        17TH CROSS, MALLESHWARAM
                        BANGALORE - 560 055
                        KARNATAKA.
                                                                ...APPELLANTS
                   (BY SRI GOVARDHAN REDDY T.S. ADVOCATE FOR
                   SRI. SHAIK ISMAIL ZABIULLA, ADVOCATE)
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                                          NC: 2025:KHC:37201-DB
                                        COMAP No. 169 of 2025


 HC-KAR




AND:

1.   MR. M.N. RAVINARAYAN
     AGED ABOUT 62 YEARS
     SON OF MR. M.N. NARASIMHAN
     RESIDING AT L-404
     BRIGADE GATEWAYS
     DR. RAJKUMAR ROAD
     RAJAJINAGAR
     BENGALURU - 560 055, INDIA
     ALSO KNOWN AS CHAIRMAN OF
     TAURUS GROUP
                                               ...RESPONDENT
(BY MS. TEJASWINI U., ADVOCATE FOR
 SRI DEEPAK BHASKAR, ADVOCATE AND
 SRI ANIRUDHA ANANDA, ADVOCATE FOR
 CAVEATOR/RESPONDENT)

       THIS COMMERCIAL APPEAL IS FILED UNDER SECTION
13(1-A) OF COMMERCIAL COURT ACT READ WITH ORDER 43
RULE 1(r) OF THE CODE OF CIVIL PROCEDURE CODE
PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
26.12.2024,    PASSED ON I.A. NO. 3 TO 5 IN COM O.S. NO.
1771/2024     PENDING    ON      THE   FILE   OF    THE     LXXXIV
ADDITIONAL     CITY     CIVIL    AND   SESSIONS      JUDGE,    AT
BENGALURU       (CCH-85)        (COMMERCIAL        COURT)     VIDE
ANNEXURE A & ETC.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                          NC: 2025:KHC:37201-DB
                                        COMAP No. 169 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 for the appellants states that the

present appeal has been rendered infructuous and seeks to

withdraw the same.

2. The appeal is dismissed as infructuous.

3. Pending applications stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE

KPS