Karnataka High Court
Mcdowell Holdings Limited vs Zuari Agro Chemicals Limited on 29 July, 2019
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
MISCELLANEOUS FIRST APPEAL No.807 OF 2019 (CPC)
BETWEEN:
McDowell Holdings Limited
A company within the meaning of
Companies Act, 2013, having
its registered office at UB Tower,
Level 12,
UB City, 24 Vittal Mallya Road,
Bengaluru-560001.
Represented by its authorized
Signatory Mr. Monoj Kumar.
...Appellant
(By Sri. Madhur A. Kalyanshetty, Advocate)
AND:
Zuari Agro Chemicals Limited
A company within the meaning
Of Companies Act, 2013, having
Its registered office at Jai Kissan
Bhawan, Zuarinagar, Goa-403726,
Represented by its authorized
Signatory, Mr. Ramakrishna Y. Patil.
... Respondent
(By Sri. Ajay J. Nandalike, Advocate)
2
This MFA is filed under Order 43 Rule 1(r) read with
Section 104 of the CPC, against the order dated
20.12.2018 passed on I.A.No.1 in O.S.No.9232/2018 on
the file of the XXXV Additional City Civil and Sessions
Judge, Bengaluru (CCH-36), issuing temporary injunction
as claimed in I.A.No.1 against defendant until further
orders.
This MFA coming on for orders this day, the Court
made the following:
ORDER
The appellant's counsel files a memo stating that the appellant and the respondent have settled the dispute outside the Court. Therefore this appeal is not pressed. Memo is placed on record. Accordingly appeal is dismissed.
SD/-
JUDGE KMV/-