Mysore Sales International Limited vs M/S Jetair Private Limited on 6 March, 2014

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Karnataka High Court

Mysore Sales International Limited vs M/S Jetair Private Limited on 6 March, 2014

Bench: N.K.Patil

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 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

        DATED THIS THE 6TH DAY OF MARCH, 2014

                        PRESENT

         THE HON'BLE MR. JUSTICE N.K.PATIL

                          AND

THE HON'BLE MR. JUSTICE PRADEEP D. WAINGANKAR

       EXECUTION FIRST APPEAL NO.6 of 2013 (RES)

BETWEEN:

MYSORE SALES INTERNATIONAL LIMITED
"MSIL HOUSE" NO.36 CUNNINGHAM ROAD
BANGALORE-560052.
REP. BY ITS GENERAL MANAGER (PAPER AND LEGAL)
SRI V. GANESH.
                                    ... APPELLANT

(BY SRI. S.V. ANGADI, ADV.,)


AND:

M/S JETAIR PRIVATE LIMITED
UNIT NO. G10-01-07
SUNRISE CHAMBERS NO.22,
ULSOOR ROAD
BANGALORE-560 042.
REP. BY ITS MANAGER SRI JAFFER.
                                      ... RESPONDENT

     THIS EXECUTION FIRST APPEAL IS FILED UNDER
RULE 1, 1(B) OF CHAPTER 6 OF THE KARNATAKA HIGH
COURT RULES READ WITH SECTION 47 OF THE CODE OF
CPC PRAYING TO SET ASIDE THE ORDER OF
ATTACHMENT PASSED BY THE CITY CIVIL JUDGE
BANGALORE CITY (CCH NO.18 IN EX.CASE NO.3022/13
DATED 22.11.2013 AND IT IS FURTHER PRAYED THAT
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THE APPEAL BE ALLOWED THROUGHOUT IN FULL WITH
COSTS AND IT IS FURTHER PRAYED THAT THE SUIT OF
THE RESPONDENT-PLAINTIFF BE DISMISSED WITH
COSTS. THE APPELLANT FURTHER PRAYS FOR AWARD
OF SUCH OTHER JUST AND EQUITABLE RELIEFS AS THE
HON'BLE COURT DEEMS FIT IN THE CIRCUMSTANCES OF
CASE TO SECURE ENDS OF JUSTICE.

        THIS EXECUTION FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, N.K. PATIL            J., DELIVERED THE
FOLLOWING:

                           JUDGMENT

In the instant appeal, the appellant has prayed to set aside the order of attachment passed by the city civil judge Bangalore City (CCH No.18 in Ex.Case No.3022/2013 dated 22.11.2013 and also to allow the appeal throughout in full with costs and that the suit of the respondent-plaintiff be dismissed with costs.

2. Sri. S.V. Angadi, learned counsel appearing for the appellant submits that, the instant appeal may be dismissed as not pressed.

3. Submission of the learned counsel appearing for the appellant is placed on record. 3

The instant appeal is dismissed as withdrawn.

Sd/-

JUDGE Sd/-

JUDGE PMR

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Karnataka High Court