Karnataka High Court
Mrs Sugata Mukherjee vs One Mobikwik Systems Ltd on 2 February, 2026
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NC: 2026:KHC:5787
MFA No. 6759 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MS. JUSTICE JYOTI M
MISCELLANEOUS FIRST APPEAL NO. 6759 OF 2023 (CPC)
BETWEEN:
MRS. SUGATA MUKHERJEE
WIFE OF MAYUKH MUKHERJEE,
AGED ABOUT 38 YEARS,
R/AT FLAT 406,
MATHAPATHI SUNRISE APARTMENT,
29TH A CROSS, KAGGADASAPURA,
BALAJI LAYOUT, C V RAMAN NAGAR,
BANGALORE-560093.
...APPELLANT
(BY SRI. NISCHAL DEV B.R., ADVOCATE)
AND:
1. ONE MOBIKWIK SYSTEMS LTD.,
HAVING ITS REGISTERED OFFICE AT
Digitally signed by UNIT 102, 1ST FLOOR, BLOCK B,
PREMCHANDRA M R REGASUS ONE, GOLF COURSE ROAD,
Location: HIGH SECTOR 53, GURUGRAM,
COURT OF
KARNATAKA HARYANA-122003.
AND ALSO HAVING ITS BRANCH OFFICE AT.
NO.226, 80 FEET ROAD,
MYSORE BANK COLONY,
BANASHANKARI 1ST STAGE,
BANASHANKARI, BENGALURU,
KARNATAKA-560050.
2. BUNDL TECHNOLOGIES PVT., LTD.,
HAVING ITS REGISTERED OFFICE AT
NO.55, GROUND FLOOR, I AND J BLOCK,
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NC: 2026:KHC:5787
MFA No. 6759 of 2023
HC-KAR
EMBASSY TECH VILLAGE,
OUTER RING ROAD,
DEVARBISANAHALLI,
BANGALORE,
KARNATAKA-560103.
...RESPONDENTS
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 104 READ WITH ORDER 43 RULE 1(r) OF THE CODE
OF CIVIL PROCEDURE, 1908.
THIS MISCELLANEOUS FIRST APPEAL IS LISTED FOR
ORDERS, THIS DAY, THE ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.Nischal Dev.B.R., counsel for the appellant has appeared in person.
Counsel for the appellant submits that a memo has been filed stating that the appeal may be dismissed as withdrawn. Counsel therefore, submits that the memo may be placed on record and the appeal may be dismissed as withdrawn. When queried, counsel for the appellant submits that a conscious decision is taken about the withdrawal of the appeal.
The oral submission and the memo is placed on record. The Miscellaneous First Appeal is dismissed as withdrawn.
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NC: 2026:KHC:5787 MFA No. 6759 of 2023 HC-KAR Counsel for the appellant further submits that the appellant had deposited a sum of Rs.28,456/- before this Court.
Submission is noted.
Because of dismissal of the appeal as withdrawn, the Registry concerned is hereby directed to release the amount in favor of the appellant on proper identification.
SD/-
(JYOTI M) JUDGE MRP List No.: 1 Sl No.: 15