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Karnataka High Court

Transunion Cibil Ltd vs Sri D Govindaraju on 9 October, 2025

                                           -1-
                                                      NC: 2025:KHC:39793-DB
                                                     COMAP No. 130 of 2025
                                                 C/W COMAP No. 131 of 2025

               HC-KAR



                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 9TH DAY OF OCTOBER, 2025

                                       PRESENT
                     THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                           AND
                        THE HON'BLE MR. JUSTICE C.M. POONACHA


                          COMMERCIAL APPEAL NO. 130 OF 2025
                                           C/W
                          COMMERCIAL APPEAL NO. 131 OF 2025


               IN COMAP No.130/2025

               BETWEEN:

                   TRANSUNION CIBIL LTD.
                   (FORMERLY KNOWN AS CREDIT INFORMATION
                   BUREAU (INDIA) LTD.)
                   A COMPANY INCORPORATED UNDER
                   THE PROVISIONS OF THE COMPANIES ACT, 2013
                   HAVING ITS REGISTERED OFFICE AT
Digitally
signed by          ONE WORLD CENTRE, TOWER 2A-2B, 19TH FLOOR,
SRIDEVI S          SENAPATI BAPAT MARG, ELPHINSTONE ROAD,
Location:          MUMBAI - 400013
High Court         REP. BY ITS AUTHORIZED SIGNATORY
of Karnataka                                              ...APPELLANT
               (BY MS. DEEPTHI C.R., ADV. FOR
                   SRI. PINAZ KERSI KARKARIA, ADVOCATE)

               AND:

               1.    SRI KRISHNA D
                     SON OF DASAPPA
                     AGED ABOUT 39 YEARS
                             -2-
                                       NC: 2025:KHC:39793-DB
                                      COMAP No. 130 of 2025
                                  C/W COMAP No. 131 of 2025

HC-KAR




2.   SRI. MANJUNATH A.D
     SON OF DASAPPA
     AGED ABOUT 36 YEARS,

     BOTH R/AT No.164,
     THAMMANAYAKANAHALLI VILLAGE,
     KASABA HOBLI, ANEKAL TALUK,
     BENGALURU RURAL DISTRICT-562106


3.   SREI EQUIPMENT FINANCE LTD.
     HAVING ITS OFFICE AT:
     PLOT NO.Y-10, BLOCK-EP,
     SECTOR-V, SALT LAKE CITY
     KOLKATA - 700 091
     REP. BY ITS AUTHORIZED SIGNATORY


4.   M/S M.M. ENTERPRISES
     C/O SREI EQUIPMENT FINANCE LTD.
     PLOT NO.Y-10, BLOCK-EP,
     SECTOR-V, SALT LAKE CITY,
     KOLKATA - 700091

                                             ...RESPONDENTS

      THIS COMMERCIAL APPEAL IS FILED UNDER SECTION 13
(1-A) OF THE COMMERCIAL COURTS ACT, 2015 PRAYING TO
SET ASIDE THE     ORDER DATED 13.12.2024 (ANNEXURE - A)
PASSED BY THE COURT OF X ADDITIONAL DISTRICT AND
SESSIONS    JUDGE,    (DEDICATED      COMMERCIAL    COURT),
BENGALURU RURAL DISTRICT, BENGALURU IN IA NO.5 IN
COM.OS NO.867/2021 AND CONSEQUENTLY, DISMISS IA NO.5
(ANNEXURE - D).
                             -3-
                                       NC: 2025:KHC:39793-DB
                                      COMAP No. 130 of 2025
                                  C/W COMAP No. 131 of 2025

HC-KAR




IN COMAP NO. 131/2025


BETWEEN:

     TRANSUNION CIBIL LTD.
     (FORMERLY KNOWN AS CREDIT INFORMATION
     BUREAU (INDIA) LTD.)
     A COMPANY INCORPORATED UNDER
     THE PROVISIONS OF THE COMPANIES ACT 2013
     HAVING ITS REGISTERED OFFICE AT
     ONE WORLD CENTRE,
     TOWER 2A-2B, 19TH FLOOR,
     SENAPATI BAPAT MARG,
     ELPHINSTONE ROAD,
     MUMBAI - 400013
     REP. BY ITS AUTHORIZED SIGNATORY

                                            ...APPELLANT

(BY MS. DEEPTHI C.R., ADV. FOR
    SRI. PINAZ KERSI KARKARIA, ADVOCATE)


AND:


1.   SRI D GOVINDARAJU
     SON OF SRI. DASAPPA
     AGED ABOUT 48 YEARS,

2.   SMT. NAGAVENI G
     WIFE OF SRI. GOVINDARAJU
     AGED ABOUT 37 YEARS,

     BOTH R/AT THAMMANAYAKANAHALLI VILLAGE,
     KASABA HOBLI, ANEKAL TALUK,
     BENGALURU RURAL DISTRICT-562106
                              -4-
                                        NC: 2025:KHC:39793-DB
                                       COMAP No. 130 of 2025
                                   C/W COMAP No. 131 of 2025

HC-KAR




3.    SREI EQUIPMENT FINANCE LTD.
      HAVING ITS OFFICE AT
      PLOT NO.Y-10,
      BLOCK-EP,
      SECTOR-V,
      SALT LAKE CITY
      KOLKATA-700091
      REP. BY ITS AUTHORIZED SIGNATORY

4.    M/S M M ENTERPRISES
      C/O SREI EQUIPMENT FINANCE LTD.
      PLOT NO.Y-10,
      BLOCK-EP,
      SECTOR-V,
      SALT LAKE CITY,
      KOLKATA-700091

                                          ...RESPONDENTS



       THIS COMMERCIAL APPEAL IS FILED UNDER SEC.13
(1 A) OF THE COMMERCIAL COURTS ACT, PRAYING TO SET
ASIDE THE     ORDER DATED 13.12.2024 (ANNEXURE-A)
PASSED BY THE COURT OF THE X ADDITIONAL DISTRICT
AND      SESSIONS   JUDGE,   (DEDICATED      COMMERCIAL
COURT), BENGALURU RURAL DISTRICT, BENGALURU, IN IA
NO. 6 IN COM.OS. NO. 868/2021, AND CONSEQUENTLY
DISMISS IA NO.6 (ANNEXURE D).


       THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -5-
                                         NC: 2025:KHC:39793-DB
                                        COMAP No. 130 of 2025
                                    C/W COMAP No. 131 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) The learned counsel for the appellant states that the present appeals have been rendered infructuous and seeks to withdraw the same.

2. The appeals are dismissed as withdrawn.

3. Pending applications if any stand disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE Sd/-

(C.M. POONACHA) JUDGE KG List No.: 1 Sl No.: 8