Karnataka High Court
Nokia India Private Limited vs Vikas Telecom Limited on 25 February, 2012
Bench: K.L.Manjunath, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA AT BANGALGRE DATED THIS THE 25" DAY OF FEBRUARY,.2012 : 7 PRESENT a THE HON'BLE MR.JUSTICE K.L. MANIUNATH AND ae THE HON'BLE MR. JUSTICE K. GOVINDARATULU | FA NOMGER/2OLC88) 1 NOKIA INDZA PRIVATE LIMITED HAVING ITS REGISTERED OFFICE AT FLAT NO.1204, 12TH FLOOR, KAILASH BUDLING, KASTURBA GANDHI MARG, 'NEW DELHI 110 001 REP. BY ITS "AUTHORISED SIGNATORY MR.SANIJE ® Si GURURA ASSTS, ADV. POR APPELLANT om M/S CAND SD ° 4. VIKAS TELECOM LIMITED | HAVING ITS REGISTERED OFFICE AT GROUND FLOOR, HARSHA BAHVAN, BLOCK E 13/29, MDIDLE CIRCLE, CONNAUGHT PLACE NEW DELHI 110 001 ALSO AT: NO.2/1 GORUND FLOOR BASSY ICON ANNEXE, INFANTRY ROAD, REP. BY Ss AUTHORISED SIGNATORY MR.YAGYESH SHARMA 2 ASSETZ PROPERTY SERVICES PRIVATE LIMTTED a HAVING ITS REG ED OFFICE AT GROUND FLOOR, EMBASSY ICON, INFANTRY. ROAD; mo BANGALORE 1 _ REP. BY ITS CHIEF EXECUTIVE OFFICER. MR.MICHAEL HOLLAND, a RESPONDENTS:
(By M/S : ANUP S SHAH LAW FIRM, ADV. FOR"
RESPONDENTS ) Sg MFA 3719/11 7 "FILED us 37 OF THE ARBITRATION AND CONCILIATION ACT, AGAINST THE ORDER (DYT.15.08.291 1, PASSED IN A.A.NO. 25003/ 2011. GN THE FILE OF THE IV ADDITIONAL. CITY. CIVIL AND SESSIONS JUDGE, MAYOHALL "WNIT, © "BANGALORE, DISMISSING THE PETITION FILED U/S 2 OF THE ARBITRATION AND CONCILIATION ACT. Mo S BETWEEN --
M/s Vikas TELECOM LIMITED . ACO INCORPORATED UNDER THE PROVISIONS "OF COMPANIES ACT 1956 HAVING ITS REGD OFFICE AT GROUND _ -. PLOOR, HARSHA BHAVAN, BLOCK-E, 13/29,
-. MIDDLE CIRCLE, CONNAUGHT PLACE, NEWDELHI-110 001 ALSO AT NO. 2/ 1, GROUND FLOOR, Bs SSY ICON ANNEXE, "INFANTRY ROAD, REP, BY ITS AUTHORI
2 M/S ASSETZ PROPERTY SERVICES PVT LTD., . A COMPANY INCORPORATED UNDER THE... > PROVISONS OF COMPANIES ACT, 1956... NO.2/1, GROUND FLOOR, EMBASSY ~~ ICON ANNEXE, INFANTRY ROAD, BANGALORE-560 001 a REPRESENTED BYITS CHIEF = 9 EXECUTIVE OFFICER MR MICHAEL HOLLAND "ae APPELLANT I (By M/S: AUNP S SHAH LAW FIRM, ADV. FOR APPELLANTS ) Po | AND > 1 M/S NOKIA INDIA PUT LTD A COMPANY INCORPORATED UNDER THE PROVISIONS. OF COMPANIES ACT, 1956 ACT 1958. HAVING-ITS REGD OFFICE AT FLAT NO.1204, 12TH FLOOR, KAILASH BUILDING, KASTURBA GANDHI MARG, NEW DELHI 110 001 REPRESENTED 8Y TTS AUTHORIZED SIGNATORY MR SANIEEV T Tui
- . RESPONDENT (By: w/S 6 GURURAI ASSTS, ADV. FOR RESPONDENT) MEA 4619/11 IS FILED U/S 37 (1)}€a) OF _ ARBITRATION AND CONCILIATION ACT, AGAINST THE "ORDER. - DATED 15.4.2011 PASSED IN
- AVANO.25003/2011 ON THE FILE OF IV ADDITIONAL 'CITY CIVIL & SESSIONS JUDGE, BANGALORE CITY,
-.. DISMISSING THE PETITION FILED U/S 9 OF ~~ ARBITRATION AND CONCILIATION ACT FOR T.I. THESE APPEALS COMING ON FOR ORDERS THIS DAY, MANIUNATH J, DELIVERED THE FOLLOWING:
Parties have amicably settled thelr" "alspute:
Accordingly, they have filled a. compromise petition ; : which Is signed by the appel lant 'M/s Nokia. indla : Private Limited and respondent M.S Si kas "Telecom Limited and M/s. Assets Property: Services" Private Limited. Itiss igned by the respective Advocates.
2. The leas med counse I for the parties submits that the "respective parties have signed the compremise pat tion in thelr presence. The same Is taken on record... N
3. In terms: of the compromise entered into, . 7 these a appeal o.are disposed of.
i In view: of the settiement arrived at, the Misc.
cv |. No 16581 and 16580/11 are dismissed as not Sd/-
JUDGE Ale Sd/-
JUDGE