Karnataka High Court
M/S V J Cross Roads Exports Pvt Ltd vs M/S Indus Intex Pvt Ltd on 14 December, 2021
Author: H.B.Prabhakara Sastry
Bench: H.B.Prabhakara Sastry
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF DECEMBER, 2021
BEFORE
THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY
R.F.A.No.982 OF 2017
BETWEEN:
M/s. V J CROSS ROADS EXPORTS PVT. LTD,
A COMPANY INCORPORATED
UNDER THE PROVISIONS OF THE
COMPANIES ACT 1956
HAVING ITS REGISTERED
OFFICE AT NO. 39/2, MILLERS ROAD,
BENSON TOWN, BANGALORE - 560 006
REPRESENTED BY ITS
MANAGING DIRECTOR ...APPELLANT
(BY SRI.B VACHAN, ADVOCATE)
AND:
1 . M/s. INDUS INTEX PVT. LTD.,
A COMPANY INCORPORATED UNDER THE
PROVISIONS OF THE COMPANIES ACT, 1956
HAVING ITS REGISTERED
OFFICE AT NO. 15/A, SSV COMPLEX, I FLOOR,
RAGHAVENDRA LAYOUT,
YESHWANTHAPUR
BANGALORE - 560 022.
2 . M/s. CELIO FUTURE FASHION LIMITED
3RD FLOOR, A WING, LOTUS CORPORATE PARK,
UNIT NO. 301, 302,
OFF WESTERN EXPRESS HIGHWAY,
GOREGAON (EAST)
MUMBAI - 400 063
REPRESENTED BY ITS
R.F.A.No.982/2017
2
MANAGING DIRECTOR
ALSO HAVING ITS BRANCH
OFFICE AT
NO.41, 1ST CROSS,
BRIGADE ROAD,
BANGALORE -560 001 ...RESPONDENTS
THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
09.02.2017 PASSED IN OS NO.3999/2014 ON THE FILE OF THE
XIV ADDL. CITY CIVIL JUDGE, BANGALORE, DECREEING THE
SUIT FOR RECOVERY OF MONEY
This R.F.A. coming on for Orders, through Physical
Hearing/Video Conferencing Hearing, this day, the Court made
the following:
ORDER
Learned counsel for the appellant neither present physically nor through video conference.
A perusal of the order sheet would go to show that, in this appeal of the year 2017, inpsite of granting several and sufficient opportunities, the appellant has not complied the office objections and not even shown the reasons either for non- compliance or for his non-appearance. R.F.A.No.982/2017 3
As such, the appeal stands dismissed for non-compliance of the office objections and for non-prosecution.
Sd/-
JUDGE SBN