Karnataka High Court
Mrs Vidya Harish Sinhji R Rana vs Mr Devendranath on 11 November, 2024
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NC: 2024:KHC:45470-DB
MFA No. 1015 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF NOVEMBER, 2024
PRESENT
THE HON'BLE MR JUSTICE V KAMESWAR RAO
AND
THE HON'BLE MR JUSTICE S RACHAIAH
MISCELLANEOUS FIRST APPEAL NO. 1015 OF 2022 (AA)
BETWEEN:
MRS. VIDYA HARISH SINHJI.R.RANA,
AGED ABOUT 59 YEARS,
W/O. LATE. GP. CAPT. HARISH SINHJI (RETD.,),
FLAT NO. 3 AND 6, JADE ESHAAN,
NO. 1/3, 5TH CROSS, HUTCHINS ROAD,
BENGALURU - 560 084.
...APPELLANT
(BY SRI. ABHINAV RAMANAND A., ADVOCATE)
AND:
MR. DEVENDRANATH,
Digitally signed by AGED ABOUT 56 YEARS,
K G RENUKAMBA S/O. LATE. R. BALAJI RAO,
Location: High
Court of Karnataka MANAGING PARTNER,
M/S. JADE INC.,
A PARTNERSHIP FIRM HAVING ITS OFFICE AT:
106, PURVAPARK RESIDENCY,
MSO COLONY, JEEVANAHALLI,
BENGALURU - 560 005.
ALSO AT:
NO. 102-B, CENTURY PARK APARTMENTS,
RICHMOND ROAD,
BENGALURU - 560 025.
...RESPONDENT
(RESPONDENT IS SERVED AND UNREPRESENTED)
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NC: 2024:KHC:45470-DB
MFA No. 1015 of 2022
THIS MFA FILED U/S 37(1)(b) OF THE ARBITRATION AND
CONCILIATION ACT, 1996 PRAYING TO SET ASIDE THE
JUDGMENT AND AWARD DATED 18.03.2020 PASSED IN
A.A.NO.899/2012 ON THE FILE OF THE VI ADDITIONAL CITY
CIVIL & SESSIONS JUDGE, BENGALURU CITY (CCH NO.11),
DISMISSING THE APPLICATION FILED UNDER SECTION 9 OF
THE ARBITRATION AND CONCILIATION ACT, 1996.
THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V KAMESWAR RAO
AND
HON'BLE MR JUSTICE S RACHAIAH
ORAL JUDGMENT
(PER: HON'BLE MR JUSTICE V KAMESWAR RAO) Learned counsel for the appellant has filed a memo dated 11.11.2024, which reads as under:
"The Appellant submits that the present Appeal has become infructuous in the light of the Final Order dated 19.01.2023 passed by this Hon'ble Court in W.P.No.48364/2016 (GM-CPC). A copy of the Final Order dated 19.01.2023 passed by this Hon'ble Court in W.P.No.48364/2016 (GM-CPC) is annexed herewith for ready reference. The present memo may kindly be taken on record and dispose the case as having become infructuous in the interest of justice and equity."-3-
NC: 2024:KHC:45470-DB MFA No. 1015 of 2022
2. Learned counsel for the appellant states that, the appeal be disposed of as infructuous. It is ordered accordingly.
3. Pending I.A.No.1/2021 do not survive for consideration and stands disposed of.
Sd/-
(V KAMESWAR RAO) JUDGE Sd/-
(S RACHAIAH) JUDGE SMC/List No.: 1 Sl No.: 21