Union Of India vs M/S J N Construction Company
2025 Latest Caselaw 8735 Kant

Karnataka High Court

Union Of India vs M/S J N Construction Company on 23 September, 2025

                                                 -1-
                                                           NC: 2025:KHC:38211-DB
                                                          COMAP No. 367 of 2025


                    HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD 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. 367 OF 2025
                   BETWEEN:

                   UNION OF INDIA,
                   REP. BY EXECUTIVE ENGINEER,
                   CPWD, HUBBALLI CENTRAL DIVISION,
                   SHIVSHEEL MULTIPLEX COMPLEX,
                   GOKUL ROAD, OPPOSITE TO NEW BUS STAND,
                   INDUSTRIAL ESTATE, HUBBALLI, KARNATAKA-580 030
                                                                ...APPELLANT
                   (BY SRI KUMAR M N, CGSPC)

                   AND:

                   1.   M/S J N CONSTRUCTION COMPANY,
                        CIVIL ENGINEER AND CONTRACTORS,
Digitally signed        NO.20,8TH "B" MAIN, RAJAMAHAL VILAS
by NANDINI R            EXTENSION, BENGALURU-560 071.
Location:               MOB. NO. 984528289
HIGH COURT              EMAIL ID. [email protected]
OF
KARNATAKA
                   2.   SHRI DR. N RAVI,
                        SOLE ARBITRATOR,
                        FLAT NO.3A,MADHURAMS,
                        SRI KRISHNA APARTMENT,
                        NO.7, V.K IYER ROAD, MANDAVELI,
                        CHENNAI-600 028.
                                                                ...RESPONDENTS
                   (BY SRI HARISCHANDRA REDDY P, ADVOCATE)
                                     -2-
                                               NC: 2025:KHC:38211-DB
                                             COMAP No. 367 of 2025


 HC-KAR



     THIS COMAP IS FILED UNDER SECTION 13(1-A) OF
COMMERCIAL COURTS ACT, PRAYING TO SET ASIDE THE ORDER
ON I.A.NO.1 DATED 07.03.2025 PASSED BY THE LD LXXXIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CCH-90) AT BENGALURU, IN COM.AP.NO.30/2025.

    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 JOSHI


                              ORAL JUDGMENT

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

1. Learned counsel appearing for the appellant seeks to

withdraw the present appeal and filed a memo to that effect.

2. Hence, the appeal is dismissed as withdrawn.

3. Pending applications are disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C M JOSHI) JUDGE NR/-