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Karnataka High Court
Sri Pramod B N vs M/S Skytop Builders Private Limited on 23 March, 2026
-1-
NC: 2026:KHC:16379
CMP No. 731 of 2025
C/W CMP No. 735 of 2025
CMP No. 737 of 2025
HC-KAR AND 1 OTHER
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
CIVIL MISC. PETITION NO. 731 OF 2025
C/W
CIVIL MISC. PETITION NO. 735 OF 2025
CIVIL MISC. PETITION NO. 737 OF 2025
CIVIL MISC. PETITION NO. 739 OF 2025
IN CMP No. 731/2025
BETWEEN:
SRI. PRAMOD B.N.
S/O SRI BADRINATH C.N.,
AGED ABOUT 41 YEARS,
RESIDING AT NO.5, SRIPURAM,
SESHADRIPURAM,
BANGALORE - 560 020.
...PETITIONER
(BY SRI. P.B. RAJU, ADVOCATE)
Digitally signed by AND:
CHAYA S A
Location: HIGH
COURT OF M/S SKYTOP BUILDERS PRIVATE LIMITED
KARNATAKA
NO. 175, 6TH CROSS, GANDHINAGAR,
BANGALORE - 560 009.
REPRESENTED BY ITS MANAGING DIRECTOR
MR. BANGALORE LAKSHMINARYA NAGENDRA
PRASAD,
ALSO AT 29/A, 9TH MAIN ROAD,
SADASHIVANGAR,
BANGALORE - 560 080.
...RESPONDENT
(BY SRI. B. MANOJ, ADVOCATE FOR
SRI. DEVARAJA M., ADVOCATE)
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NC: 2026:KHC:16379
CMP No. 731 of 2025
C/W CMP No. 735 of 2025
CMP No. 737 of 2025
HC-KAR AND 1 OTHER
THIS CMP IS FILED UNDER SECTION 11(6) OF
ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO
APPOINT AN ARBITRATOR FOR RESOLUTION OF THE DISPUTES
BETWEEN THE PETITIONER AND THE RESPONDENT AS PER THE
TERMS OF THE SALE AGREEMENT DATED 27.04.2012 AS PER
CLAUSE 16 OF ANNEXURE - A AND ETC.
IN CMP NO. 735/2025
BETWEEN:
SRI. SEETHARAM C.N.
S/O SRI C.K. NARASIMHA IYENGAR,
AGED ABOUT 77 YEARS,
RESIDING AT NO.3, 1ST CROSS,
SRIRAMAPURA, SESHADRIPURAM,
BANGALORE - 560 020.
...PETITIONER
(BY SRI. P.B. RAJU, ADVOCATE)
AND:
M/S. SKYTOP BUILDERS PRIVATE LIMITED
NO.175, 6TH CROSS, GANDHINAGAR,
BANGALORE - 560 009.
REPRESENTED BY ITS MANAGING DIRECTOR.
MR. BANGALORE LAKSHMINARYA NAGENDRA PRASAD,
ALSO AT 29/A, 9TH MAIN ROAD,
SADASHIVANAGAR,
BANGALORE - 560 080.
...RESPONDENT
(BY SRI. B. MANOJ, ADVOCATE FOR
SRI. DEVARAJA M., ADVOCATE)
THIS CMP IS FILED UNDER SECTION 11(6) OF
ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO
APPOINT AN ARBITRATOR FOR RESOLUTION OF THE
-3-
NC: 2026:KHC:16379
CMP No. 731 of 2025
C/W CMP No. 735 of 2025
CMP No. 737 of 2025
HC-KAR AND 1 OTHER
DISPUTES BETWEEN THE PETITIONER AND THE
RESPONDENT AS PER THE TERMS OF THE SALE
AGREEMENT DATED 27.04.2012 AS PER CLAUSE 16 OF
ANNEXURE A.
IN CMP NO. 737/2025
BETWEEN:
DR. MAGHIZH ANANDAN
S/O SRI ANANDAN,
REPRESENTED BY HIS GPA HOLDER
DR G. KARTHIKEYAN,
AGED ABOUT 51 YEARS,
RESIDING AT NO.224, SOBHA DEW FLOWER,
4TH CROSS, SARAKKI MAIN ROAD,
J P NAGAR - 1ST PHASE,
BANGALORE - 560 078.
...PETITIONER
(BY SRI. P.B. RAJU, ADVOCATE)
AND:
M/S SKYTOP BUILDERS PRIVATE LIMITED
NO.175, 6TH CROSS,
GANDHINAGAR,
BANGALORE - 560 009.
REPRESENTED BY ITS MANAGING DIRECTOR.
MR. BANGALORE LAKSHMINARYA NAGENDRA PRASAD,
ALSO AT 29/A, 9TH MAIN ROAD,
SADASHIVANAGAR,
BANGALORE - 560 080.
...RESPONDENT
(BY SRI. B. MANOJ, ADVOCATE FOR
SRI. DEVARAJA M., ADVOCATE)
THIS CMP IS FILED UNDER SECTION 11(6) OF
ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO
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NC: 2026:KHC:16379
CMP No. 731 of 2025
C/W CMP No. 735 of 2025
CMP No. 737 of 2025
HC-KAR AND 1 OTHER
APPOINT AN ARBITRATOR FOR RESOLUTION OF THE
DISPUTES BETWEEN THE PETITIONER AND THE
RESPONDENT AS PER THE TERMS OF THE SALE
AGREEMENT DATED 31.08.2012 AS PER CLAUSE 16 OF
ANNEXURE A.
IN CMP NO. 739/2025
BETWEEN:
1. DR. G. KARTHIKEYAN
S/O SRI. C. GOPAL,
AGED ABOUT 50 YEARS,
RESIDING AT NO.224,
SOBHA DEW FLOWER,
SARAKKI MAIN ROAD,
4TH CROSS, JP NAGAR 1ST PHASE,
BANGALORE - 560 078.
...PETITIONER
(BY SRI. P.B. RAJU, ADVOCATE)
AND:
1. M/S SKYTOP BUILDERS PRIVATE LIMITED
NO.175, 6TH CROSS, GANDHINAGAR,
BANGALORE - 560 009.
REPRESENTED BY ITS MANAGING DIRECTOR.
MR. BANGALORE LAKSHMINARYA NAGENDRA PRASAD,
ALSO AT 29/A, 9TH MAIN ROAD,
SADASHIVANAGAR,
BANGALORE - 560 080.
...RESPONDENT
(BY SRI. B. MANOJ, ADVOCATE FOR
SRI. DEVARAJA M., ADVOCATE)
THIS CMP IS FILED UNDER SECTION 11(6) OF
ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO
APPOINT AN ARBITRATOR FOR RESOLUTION OF THE
DISPUTES BETWEEN THE PETITIONER AND THE
RESPONDENT AS PER THE TERMS OF THE SALE
-5-
NC: 2026:KHC:16379
CMP No. 731 of 2025
C/W CMP No. 735 of 2025
CMP No. 737 of 2025
HC-KAR AND 1 OTHER
AGREEMENT DATED 27.04.2012 AS PER CLAUSE 15 OF
ANNEXURE - A.
THESE PETITIONS COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
In these Petitions, the petitioners sought for
appointment of an Arbitrator for resolution of the dispute
in terms of the Sale Agreement dated 27.04.2012 (in CMP
Nos.731/2025, 735/2025 & 739/2025) and Sale
Agreement dated 31.08.2012 (in CMP. No.737/2025)
(Annexure-A).
2. Having taken note of the submissions made by
the learned counsels appearing for the parties and on
careful consideration of Clause-15 & 16 of the Sale
Agreements (Annexure-A) respectively, I am of the view
that, appointment of an Arbitrator is necessitated.
3. Accordingly, taking into consideration the
nature of the dispute arising between the parties, Sri. D.R.
NC: 2026:KHC:16379
HC-KAR AND 1 OTHER
Venkatasudarshana, retired District Judge be appointed as
an Arbitrator for resolution of the dispute between the
parties.
4. All claims and contentions of the parties are
kept open to be decided by the Arbitral Tribunal.
5. A copy of this order be sent forthwith to the
Arbitration and Conciliation Centre, Khanija Bhavan,
Bengaluru for proceeding further in the matter.
6. Registry is directed to return the original
documents if any, produced by the parties, after obtaining
photostat copy of the same for the file.
7. Since the parties are represented through their
learned counsels, parties are directed to appear before the
Arbitration and Conciliation Centre, Bengaluru on
17.04.2026 at 11.00 a.m. to enable the learned Arbitrator
to take further action in the matter.
NC: 2026:KHC:16379
HC-KAR AND 1 OTHER
Accordingly, Civil Miscellaneous Petition is disposed
of.
SD/-
(E.S.INDIRESH)
JUDGE
KLV
List No.: 1 Sl No.: 38
