Embassy Developments Limited vs Mr.K.Ramanath
2026 Latest Caselaw 64 Kant

Karnataka High Court

Embassy Developments Limited vs Mr.K.Ramanath on 6 January, 2026

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                                                              NC: 2026:KHC:397
                                                           RFA No. 720 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 6TH DAY OF JANUARY, 2026

                                            BEFORE
                   THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                         REGULAR FIRST APPEAL NO.720 OF 2025 (PAR)

                   BETWEEN:

                   1.    EMBASSY DEVELOPMENTS LIMITED
                         (EARLIER EMBASSY PROPERTY
                         DEVELOPMENTS PVT. LTD.)
                         A COMPANY INCORPORATED UNDER
                         THE PROVISIONS OF THE COMPANIES ACT, 1956
                         AND HAVING ITS REGISTERED OFFICE
                         AT OFFICE NO 01-1001
                         WEWORK, BLUE ONE SQUARE
                         UDYOG VIHAR PHASE 4 RD, GURUGRAM
                         GURGAON, HARYANA, - 122016
                         ALSO HAVING ITS OFFICE AT
                         EMBASSY POINT, 1ST FLOOR
                         INFANTRY ROAD, BANGALORE
                         KARNATAKA-560001
                         REPRESENTED HEREIN BY ITS
Digitally signed         AUTHORIZED REPRESENTATIVE
by AL BHAGYA
Location: HIGH           MR. ROHITH KUMAR .V
COURT OF
KARNATAKA
                                                                  ...APPELLANT

                   (BY SRI. ABHINAY .V, ADVOCATE)

                   AND:

                   1.    MR.K.RAMANATH
                         SON OF K.R. KRISHNASWAMY IYER
                         RESIDING AT NO.232, 14TH CROSS
                         5TH MAIN ROAD, M.C. LAYOUT
                         VIJAYANAGAR, BENGALURU-560 040.
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                                         NC: 2026:KHC:397
                                      RFA No. 720 of 2025


HC-KAR




2.   MS. GIRIJA VISWANATH IYER
     WIFE OF C.U. VISWANATHA IYER
     AGED ABOUT 73 YEARS
     RESIDING AT NO.6, P.F. LAYOUT
     5TH CROSS, MARON HOBLI, VIJAYANAGAR
     BENGALURU-560040.

3.   MS. SHILPA RAMANATH
     DAUGHTER OF K. RAMANATH
     AGED ABOUT 38 YEARS
     RESIDING AT NO.232, 14TH CROSS
     5TH MAIN ROAD, M.C. LAYOUT
     VIJAYANAGAR, BENAGLURU-560040.

4.   MS. SNEHA
     DAUGHTER OF K. RAMANATH
     AGED ABOUT 34 YEARS
     RESIDING AT NO.232, 14TH CROSS
     5TH MAIN ROAD, M.C. LAYOUT
     VIJAYANAGAR, BENAGLURU-560040.

5.   K. SOMNATH
     SON OF MR. K.R. KRISHNASWAMY IYER
     AGED ABOUT 61 YEARS
     RESIDING AT 231, 14TH CROSS
     M.C. LAYOUT, VIJAYANAGAR
     BENGALURU-560 040.

6.   SAMMY'S DREAMLAND COMPANY PVT. LTD.
     A COMPANY INCORPORATED UNDER
     THE COMPANIES ACT, 1956
     HAVING ITS REGISTERED OFFICE
     NO. 9, 2ND FLOOR, BELAIR DRIVE
     MEKHRI CIRCLE, BELLARY ROAD
     BENGALURU-560 032

     ALSO AT NO.4, III FLOOR
     A.G.S. PLAZA, R.T. NAGAR
     BENGALURU-560032.
                            -3-
                                         NC: 2026:KHC:397
                                      RFA No. 720 of 2025


HC-KAR




7.   MR. JITENDRA VIRWANI
     DIRECTOR OF THE APPELLANT
     EMBASSY BOULEVARD
     BENGALURU-HYDERABAD HIGHWAY
     HUNSAMARANAHALLI
     NEAR AIR FORCE STATION, YELAHANKA
     BENGALURU NORTH-562157.

                                          ...RESPONDENTS

      THIS RFA IS FIELD UNDER SECTION 96 R/W ORDER 41,
RULE 1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
16.12.2024 IN O.S. NO.250/2019 BY WAY OF R.P.No. 3/2024
ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND
JMFC, DEVANAHALLI BY ALLOWING THE REVISION PETITION
AND PARTLY DECREEING THE SUIT WITH COST.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                   ORAL JUDGMENT

Learned counsel for the appellant has filed a

memo dated 17.12.2025 seeking permission of this Court

to withdraw the appeal.

2. The said memo is taken on record.

NC: 2026:KHC:397

HC-KAR

3. Therefore, the appeal is dismissed as

withdrawn in terms of the memo.

Sd/-

(SACHIN SHANKAR MAGADUM) JUDGE

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