Karnataka High Court
Sv3 Global Ventures Lp vs Mr. Rakesh Vij on 12 January, 2026
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
-1-
NC: 2026:KHC:1535
AP.IM No. 2 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
ARBITRATION PETITION-INTERIM
MEASURE NO. 2 OF 2025
BETWEEN:
SV3 GLOBAL VENTURES LP,
A LIMITED PARTNERSHIP
UNDER LAWS OF THE REPUBLIC OF MAURITIUS,
ACTING THROUGH AND REPRESENTED BY ITS
GENERAL PARTNER,
SERENITY VENTURES LIMITED,
HAVING ITS REGISTERED OFFICE AT
C/O AMICORP (MAURITIUS) LIMITED,
6TH FLOOR, TOWER 1,
NEXTERACOM BUILDING,
EBENE, REPUBLIC OF MAURITIUS
REPRESENTED BY ITS AUTHORISED SIGNATORY
Digitally MR. SANJAY PALSAMUDRAM
signed by
VIJAYA P ...PETITIONER
Location:
HIGH (BY SRI. MANU PRABHAKAR KULKARNI., ADVOCATE)
COURT OF
KARNATAKA
AND:
1. MR. RAKESH VIJ
AGED ABOUT 54 YEARS,
SON OF MR. SAT PRAKASH VIJ,
RESIDING AT: B2 -1002,
THE WORLD B2-1002,
THE WORLD SPA WEST,
SECTOR 30, GURGAON,
HARYANA - 122 001.
-2-
NC: 2026:KHC:1535
AP.IM No. 2 of 2025
HC-KAR
2. MR. SANJIV KAPUR,
AGED ABOUT 47 YEARS,
SON OF MR. RAGHUNATH RAI KAPUR
RESIDING AT: D-11/10,
1ST FLOOR, DLF PHASE 5,
GALLERIA DLF-IV,
FARRUKHNAGAR, GURGAON,
HARYANA - 122 009.
3. TRUMINDS SOFTWARE SYSTEMS
A COMPANY INCORPORATED UNDER
MAURITIUS COMPANIES ACT, 2001
HAVING ITS REGISTERED OFFICE AT:
6TH FLOOR, TOWER 1,
NEXTERACOM BUILDING,
EBENE, MAURITIUS,
REPRESENTED BY ITS DIRECTORS.
4. MR. AMITABH MATHUR,
AGED ABOUT 59 YEARS,
S/O MOHAN PRAKASH MATHUR,
RESIDING AT: 14908,
ARDERE CT. SAN DIEGO,
CA 92127 USA.
5. LEPTON SOFTWARE PTE LTD.,
A COMPANY UNDER THE LAWS OF SINGAPORE
HAVING ITS OFFICE AT
1 # 07-10, NORTH BRIDGE ROAD HIGHT
STREET CENTRE, SINGAPORE-179 094
REPRESENTED BY ITS DIRECTOR.
6. EMERISE VENTURES LLP.,
A REGISTERED LIMITED LIABILITY PARTNERSHIP
-3-
NC: 2026:KHC:1535
AP.IM No. 2 of 2025
HC-KAR
UNDER THE LIMITED LIABILITY
PARTNERSHIP ACT, 2008,
HAVING ITS REGISTERED OFFICE AT:
D11/10, FIRST FLOOR,
EXCLUSIVE FLOORS, DLF CITY,
PHASE-5, DLF QE,
GURUGRAM - 122 002,
HARYANA, INDIA,
REPRSENTED BY DESIGNATED PARTNERS.
7. RASA TECH PRIVATE LTD.,
A COMPANY WITHIN THE MEANING OF COMPANY
UNDER THE COMPANIES ACT, 2013,
HAVING ITS REGISTERED OFFICE AT: 570,
UDYOG VIHAR, PHASE-V,
INDUSTRIAL COMPLEX DUNDAHERA,
GURUGRAM, HARYANA - 122 016,
REPRESENTED BY ITS DIRECTORS.
...RESPONDENTS
THIS PETITION IS FILED UNDER SECTION 9 OF THE
ARBITRATION AND CONCILIATION ACT, 1996 READ WITH
RULE 9 OF THE HIGH COURT OF KARNATAKA ARBITRATION
(PROCEEDINGS BEFORE THE COURTS) RULES, 2001 PRAYING
TO PASS AN ORDER OF TEMPORARY INJUNCTION
RESTRAINING RESPONDENT NOS.1 AND 2 FROM EITHER
DIRECTLY OR INDIRECTLY BREACHING CLAUSE 2.2(a) AND
21.1 OF THE SHAREHOLDERS AGREEMENT DATED 05.03.2019
(ANNEXURE "F") AND CLAUSE 18.2 OF THE CONSTITUTION
DATED 09.07.2019 (ANNEXURE "K") AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
-4-
NC: 2026:KHC:1535
AP.IM No. 2 of 2025
HC-KAR
ORAL ORDER
Learned counsel for the petitioner has filed a memo for withdrawal which reads as hereunder:
"The advocate for the Petitioner humbly submits as follows:
1. The present Petition has been filed before this Hon'ble Court seeking the following reliefs:
i. Pass an order of temporary injunction restraining Respondent Nos.1 and 2 from either directly or indirectly breaching clause
2.2(a) and 21.1 of the Shareholders Agreement dated 05.02.2019 (Annexure "") and clause 18.2 of the Constitution (Annexure "");
ii. Pass an order of temporary injunction restraining Respondent Nos.1. and 2 from, directly or indirectly competing with Respondent No.3 or its subsidiaries, either through Respondent Nos. 6 and 7 or in any other manner, as long as Respondents No.1 and 2 are shareholders of Respondent No.3; iii. Direct Respondent Nos.6 and 7, their assigns, relatives, successors-in-interest, representatives, servants, employees, agents, etc., and anyone associated with them or acting under or through them including but not limited to Respondent Nos.1 and 2 to produce before this Hon'ble Court or any person nominated/designated/appointed by this Hon'ble Court, for preservation, all Respondent Nos.6 and 7's communications, emails, data, servers, financial records and -5- NC: 2026:KHC:1535 AP.IM No. 2 of 2025 HC-KAR accounts in general and invoices, sales figures, software and technologies contained in computer systems, cloud storage services, laptops, tablets, CPUS, Hard Disks, CDs, DVDs, pen drives and / or any other storage media.
iv. Pass such other order or orders as this Hon'ble Court may deem fit in the interest of justice and equity."
2. The captioned matter was listed before the Registrar for non-compliance of office objections and has not been listed before this Hon'ble Court.
3. During the pendency of the matter, the Petitioner and Respondents have settled the disputes.
4. In light of the above, it is humbly prayed that the Hon'ble Court may be pleased to dispose of the present petition as withdrawn with liberty to institute fresh petition or file further proceeding in the event the Petitioner is aggrieved by any future actions of the Respondents and keep all rights and contentions of the Petitioner open for consideration any such future action that may be instituted by the Petitioner, in the interest of justice and equity.
Wherefore, it is most humbly prayed that this Hon'ble Court may be pleased to dispose of the present petition as withdrawn keeping all rights and contentions of the Petitioner open and -6- NC: 2026:KHC:1535 AP.IM No. 2 of 2025 HC-KAR granting liberty to the Petitioner to institute fresh proceedings, in the interests of justice and equity."
2. Taking note of the averments in the memo that the petitioner and the respondents have settled the disputes and the submission of the counsel, the petition is dismissed as withdrawn.
3. In the event, there are circumstances that may so arise that the settlement is violated, the liberty as prayed for by the petitioner is reserved. Accordingly, petition is dismissed as withdrawn, subject to the liberty sought for.
Sd/-
(S SUNIL DUTT YADAV) JUDGE MCR