Karnataka High Court
M/S Forever New Apparels Pvt Ltd vs Mrs Alka Agarwal on 16 September, 2016
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF SEPTEMBER 2016
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
W.P.NO.4661 OF 2015 [GM-CPC]
BETWEEN
M/S.FOREVER NEW APPARELS PVT LTD
A COMPANY REGISTERED UNDER
THE COMPANIES ACT, 1956,
REGISTERED OFFICE AT
B304 NEW FRIENDS COLONY,
NEW DELHI-110006
R/BY MR. STEPHEN ARUN RAJ
AUTHORISED SIGNATORY. ... PETITIONER
(BY:SRI AMIT A. MANDGI, ADVOCATE)
AND
MRS.ALKA AGARWAL
W/O SUNIL AGARWAL
R/AT NO.282, ADARSH PALM MEADOWS II
AIRPORT ROAD, WHITEFIELD,
BANGALORE-560 066. ... RESPONDENT
(BY:SRI G L VISHWANATH, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER
DATED 23.7.2014 PASSED BY THE XXXI ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AT BANGALORE I.A.NO.9 IN O.S.NO.5279/09 VIDE
ANNEXURE-A AND ETC.
THIS W.P. COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:
2
ORDER
The impugned interlocutory order arises from O.S.No.5279/2009. The track sheet states that the suit itself is disposed of recording compromise. Therefore, nothing survives for any consideration of this petition. This petition is dismissed as having become infructuous.
Sd/-
JUDGE VGR