Karnataka High Court
Silverline Resorts Pvt Ltd vs Prema V Chelvaraj on 17 July, 2025
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NC: 2025:KHC:26948-DB
COMAP No. 277 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JULY, 2025
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE DR. JUSTICE K.MANMADHA RAO
COMMERCIAL APPEAL NO. 277 OF 2023
BETWEEN:
SILVERLINE RESORTS PVT. LTD.
A COMPANY REGISTERED UNDER THE
PROVISIONS OF THE COMPANIES ACT 1956
HAVING REGISTERED OFFICE AT:
No.57/1, MONARCH PLAZA,
BRIGADE ROAD,
BENGALURU-560 001
REPRESENTED BY ITS
AUTHORIZED REPRESENTATIVE,
DAWOOD MOHAMMED,
MANAGING DIRECTOR.
...APPELLANT
Digitally signed (BY Ms. MANEESH KONGOVI, ADVOCATE FOR
by
CHANNEGOWDA SRI. ABHINAY V., ADVOCATE)
PREMA
Location: High
Court of AND:
Karnataka
1. PREMA V CHELVARAJ
W/O LATE V. CHELVARAJ,
AGED ABOUT 84 YEARS,
R/AT FLAT NO.S-3,
MONARCH RESIDENCE, NO.80,
ST. JOHNS CHURCH ROAD,
FRAZER TOWN,
NEAR COLES PARK,
BENGALURU-560005.
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COMAP No. 277 of 2023
HC-KAR
2. SMT. ANDAL SHYAMSUNDER
W/O LATE C. SHYAMSUNDER
AGED ABOUT 56 YEARS,
R/AT FLAT No.S-2,
MONARCH RESIDENCE, NO.80,
ST. JOHNS CHURCH ROAD,
FRAZER TOWN,
NEAR COLES PARK,
BENGALURU-560 005
3. MS KRITHIKA SHYAMSUNDER
W/O SRI DINESH KUMAR SELVARAJ,
R/AT FLAT NO.S-2,
MONARCH RESIDENCE, NO.80,
ST. JOHNS CHURCH ROAD,
FRAZER TOWN,
NEAR COLES PARK,
BENGALURU-560005
...RESPONDENTS
THIS COMAP / COMMERCIAL APPEAL IS FILED UNDER
SECTION 13(1A) OF THE COMMERCIAL COURTS ACT, 2015
R/W SECTION 37 OF ARBITRATION AND CONCILIATION ACT,
PRAYING THAT THIS HON'BLE COURT BE PLEASED TO (a) CALL
FOR THE LOWER COURT RECORDS IN COM.A.A.No.307/2022
FILED BEFORE THE LXXXIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE (COMMERCIAL COURT DIVISION),
BENGALURU (CCH-84).
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE DR. JUSTICE K.MANMADHA RAO
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NC: 2025:KHC:26948-DB
COMAP No. 277 of 2023
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN) The order under challenge is passed by the Commercial Court under Section 9 of the Arbitration and Conciliation Act, 1996.
2. It is submitted by the learned counsel for the appellant that an arbitrator has already been appointed and that the matter is being considered by the Arbitrator.
3. Accordingly, the appeal is disposed of. All the grounds and contentions of the parties are left open to be raised before the Arbitrator.
Sd/-
(ANU SIVARAMAN) JUDGE Sd/-
(DR.K.MANMADHA RAO) JUDGE RAK List No.: 1 Sl No.: 59