Preethi A Singh vs M/S Bms Enterprises
2026 Latest Caselaw 2351 Kant

Karnataka High Court

Preethi A Singh vs M/S Bms Enterprises on 16 March, 2026

                                                 -1-
                                                          NC: 2026:KHC:15312-DB
                                                         COMAP No. 298 of 2025


                    HC-KAR



                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 16TH DAY OF MARCH, 2026

                                              PRESENT
                             THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                                 AND
                               THE HON'BLE MR. JUSTICE C.M. POONACHA
                                 COMMERCIAL APPEAL NO. 298 OF 2025
                   BETWEEN:

                   1.   PREETHI A SINGH
                        W/O LATE ASHWIN KUMAR N SINGH
                        AGED ABOUT 42 YEARS

                   2.   TANYA A. SINGH
                        D/O LATE ASHWIN KUMAR N SINGH
                        AGED ABOUT 19 YEARS

                        BOTH ARE RESIDING AT
                        NO. 355, 8TH MAIN ROAD
                        7TH CROSS ROAD
                        BEHIND CARMEL SCHOOL
Digitally signed        PADMANABHANAGAR
by
VEERENDRA               BANGALORE - 560 070
KUMAR K M
                                                                  ...APPELLANTS
Location: High
Court of           (BY SRI BHASKAR GOWDA N.M., ADVOCATE)
Karnataka
                   AND:

                   1.   M/S BMS ENTERPRISES
                        A PARTNERSHIP FIRM
                        REPRESENTED BY ITS PARTNER
                        M KUMAR
                        REGISTERED OFFICE AT NO.1
                        3RD FLOOR, SITE NO. 20 AND 21
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                                      NC: 2026:KHC:15312-DB
                                     COMAP No. 298 of 2025


 HC-KAR



      CHIKKALASANDRA
      UTTARAHALLI MAIN ROAD
      BANGALORE - 560 061
      REPRESENTED BY ITS
      AUTHORIZED SIGNATORY
      M SURESH
      S/O MUNIRAMASWAMY

2.    VYAKTI VIKAS KENDRA INDIA
      A PUBLIC CHARITABLE TRUST
      AT NO. 19, 39TH A CROSS
      11TH MAIN ROAD
      4TH T BLOCK, JAYANAGAR
      BANGALORE - 560 041
      REPRESENTED BY ITS TRUSTEE
      PRASANNA MANJUNATHA PRABHU
                                           ...RESPONDENTS
(BY SRI V.B. RAVISHANKAR, ADVOCATE FOR R-1 &
 SRI B.S. RAGHU PRASAD, ADVOCATE FOR R-2)

       THIS COMMERCIAL APPEAL IS FILED UNDER SECTION 13(1)

OF COMMERCIAL COURTS ACT, 2015, PRAYING TO SET ASIDE

THE ORDER DATED 21.04.2025      PASSED ON I.A.NO.1 FILED IN

COM.AA.NO.9/2025 BY THE LEARNED X ADDITIONAL DISTRICT

AND       SESSIONS   JUDGE,   BANGALORE   RURAL   DISTRICT

(COMMERCIAL COURT) AND ETC.


       THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                            NC: 2026:KHC:15312-DB
                                           COMAP No. 298 of 2025


 HC-KAR



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


                         ORAL JUDGMENT

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

1. The learned counsel appearing for the appellants submits

that Com.A.A.No.9/2025 has been disposed of by the learned

Commercial Court on 09.10.2025. Hence the present appeal has

become infructuous.

2. Accordingly, the appeal is dismissed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

KMV List No.: 1 Sl No.: 4