Karnataka High Court
M/S Nu Tech Prasiddhi Consortium vs Sri K Prabhakar Rao on 6 February, 2026
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NC: 2026:KHC:7357
CMP No. 689 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
CIVIL MISC. PETITION NO. 689 OF 2025
BETWEEN:
1. M/S NU - TECH PRASIDDHI CONSORTIUM
A REGISTERED PARTNERSHIP FIRM
HAVING ITS REGISTERED OFFICE
NO.110 RAILWAY PARALLELL ROAD,
KUMAR PARK WEST,
BENGALURU- 560 020
AND PRESENTLY AT
NO.79, BHAGYASHREE COMPLEX,
80 FEET ROAD (OPP. M.S.R HOSPITAL GATE)
Digitally signed DEVASNADRA, SANJAYANAGAR,
by KIRAN
KUMAR R RMV II STAGE,
Location: BENGALURU - 560 094.
HIGH COURT
OF REPRESENTED BY ITS
KARNATAKA
MANAGING PARTNER AND
AUTHORIZED SIGNATORY
SRI. B. SRINIVAS.
...PETITIONER
(BY SRI. A. MAHESH CHOWDHARY.,ADVOCATE)
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NC: 2026:KHC:7357
CMP No. 689 of 2025
HC-KAR
AND:
1. SRI. K PRABHAKAR RAO,
S/O LATE GOPAL RAO,
AGED 84 YEARS,
RESIDING AT NO.54,
EAST ANJANEYASWAMY TEMPLE STREET,
BASAVANAGUDI,
BENGALURU - 560 004.
...RESPONDENT
(BY SRI. CHENNAKESHAVA B.S.,ADVOCATE)
THIS CMP IS FILED UNDER SECTION 11(6) OF
ARBITRATION AND CONCILIATION ACT, 1996, PRAYING TO (1)
TERMINATE THE MANDATE OF THE PRESENT SOLE
ARBITRATOR IN AC NO.435/2022 ON THE GROUND THAT THE
MANDATE HAS DE JURE EXPIRED UNDER SEC.29A OF THE
ARBITRATION AND CONCILIATION ACT, 1996 AND THAT THE
LEARNED ARBITRATOR HAS NEVERTHELESS CONTINUED TO
ACT WITHOUT JURISDICTION (2) SUBSTITUTE AND APPOINT A
NEW SOLE ARBITRATOR TO ADJUDICATE THE DISPUTES
BETWEEN THE PARTIES IN AC NO.435/2022 IN TERMS OF
AGREEMENT ANNEXURE B, AS THIS HONBLE COURT MAY DEEM
FIT, TO ENTER UPON REFERENCE AND CONDUCT THE
PROCEEDINGS IN ACCORDANCE WITH LAW AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:7357
CMP No. 689 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
Learned counsel for the petitioner has filed a memo seeking leave of the Court to withdraw the petition with a liberty to file an application before the Civil Court in terms of the judgment of the Hon'ble Apex Court in the case of Jagadeep Chowgule Vs. Sheela Chowgule and Others1.
2. The memo is taken on record.
3. Accordingly, the petition is dismissed as withdrawn with the aforesaid liberty.
4. In view of dismissal of the petition, pending application(s), if any, shall stand disposed of.
Sd/-
(ASHOK S.KINAGI) JUDGE PA List No.: 2 Sl No.: 8 1 SLP(C) No.10944-10945/2025, disposed of on 29.01.2026