Karnataka High Court
M/S B. P. Agency vs M/S. Info Solutions And Services Pvt. ... on 19 June, 2023
Author: R Devdas
Bench: R Devdas
-1-
NC: 2023:KHC:21022
CMP No. 15 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
CIVIL MISC. PETITION NO. 15 OF 2023
BETWEEN:
M/S B. P. AGENCY,
REPRESENTED BY
ITS SOLE PROPRIETOR,
MR. B. PARASMAL SALECHHA,
NO.125, BALAJI COMPLEX, SULTANPET,
BANGALORE - 53.
...PETITIONER
(BY SRI. J. SANTOSH PRASAD, ADVOCATE)
AND:
1. M/S INFO SOLUTIONS AND SERVICES PVT. LTD.,
(A FLIPKART GROUP COMPANY)
REPRESENTED BY
Digitally signed
by JUANITA ITS MANAGING DIRECTOR,
THEJESWINI CIN NO.U72300MH2012PTC231222,
Location: REG. OFFICE: UNIT NO.1,
HIGH COURT
OF GF, ADVANCE HOUSE,
KARNATAKA MAKWANA ROAD,
MAROL NAKA METRO STATION,
ANDHERI EAST,
MUMBAI - 400 059.
2. M/S INSTAKART SERVICES PRIVATE LTD.,
(A FLIPKART GROUP COMPANY)
REPRESENTED BY
ITS MANAGING DIRECTOR,
CIN NO. U74900KA2015PTC080778,
REG. OFFICE BUILDINGS ALYSSA BEGONIA &
-2-
NC: 2023:KHC:21022
CMP No. 15 of 2023
CLOVER,
EMBASSY TECH VILLAGE, OUTER RING ROAD,
DEVARABEESANAHALLU VILLAGE,
BANGALORE - 560 103.
...RESPONDENTS
THIS CIVIL MISC. PETITION IS FILED UNDER SEC.11(5)
OF THE ARBITRATION AND CONCILIATION ACT, 1996,
PRAYING TO APPOINT ARBITRATOR EITHER RETIRED JUDGE
OF THIS HONBLE HIGH COURT OR ANY RETIRED DISTRICT
JUDGE AS THE SOLE ARBITRATOR TO RESOLVE THE DISPUTE
BETWEEN THE PETITIONER AND THE RESPONDENT ARISING
OUT OF THE PURCHASE AGREEMENT DATED 26-02-2019
EXECUTED AT BANGALORE BETWEEN THE PARTIES,
REGARDING ILLEGAL TERMINATION OF THE AGREEMENT BY
THE RESPONDENT AND FOR DETERMINATION AND PAYMENT
OF DAMAGES SUFFERED BY THE PETITIONER IN THE SAID
REGARD BY PASSING APPROPRIATE AWARD, IN THE ENDS OF
JUSTICE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
R.DEVDAS J., (ORAL):
Learned counsel for the petitioner has filed a memo dated 31.05.2023 stating that the intervention of well-wishers, the parties have arrived at a settlement and therefore, the petitioner does not press the petition.-3-
NC: 2023:KHC:21022 CMP No. 15 of 2023
2. The memo is taken on record subject to all just exceptions.
Accordingly, the civil miscellaneous petition stands dismissed as not pressed.
Sd/-
JUDGE rv