Karnataka High Court
Dr. H. K. K. Bail vs M/S. Cyma Exports Private Limited on 19 January, 2017
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JANUARY, 2017
BEFORE
THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA
WRIT PETITION No.57301/2016(GM-CPC)
BETWEEN:
1. DR.H.K.K.BAIL
AGED 74 YEARS
SON OF SRI K.MUNDAPPA.
2. SMT H.S.BAIL
AGED 68 YEARS
WIFE OF DR.H.K.K.BAIL.
BOTH RESIDING AT NO.1447,
C&D BLOCK, KUVEMPU NAGAR,
MYSURU - 570 023.
REPRESENTED BY THEIR GENERAL
POWER OF ATTORNEY HOLDER
SMT. BINDHYA R.KUMAR
PRESENTLY AGED 45 YEARS
DAUGHTER OF LATE R.KUMAR
RESIDING AT NO.19
CENTRAL EXCISE LAYOUT
8TH MAIN ROAD, VIJAYANAGARA
BENGALURU - 560 040.
...PETITIONERS
(BY MISS. VEENA J KAMATH FOR
SRI JAGADISH BALIGA.N, ADVOCATES)
AND:
1. M/S CYMA EXPORTS PRIVATE LIMITED
REPRESENTED BY ITS DIRECTOR
SRI SURESH WOHRA
ARUM CHAMBERS
II FLOOR, ROOM NO.225, TARDEO
MUMBAI - 400 031.
2
2. SRI SURESH WOHRA
DIRECTOR
M/S CYMA EXPORTS PRIVATE LIMITED
RESIDING AT BASEMENT
I FLOOR, 37/D
MEPEANSEA ROAD
MUMBAI - 400 006.
PRESENTLY BOTH ARE
AT NO.21, GRANT ROAD
BENGALURU - 560 001.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF CONSTITUTION OF INDIA PRAYING TO QUASH
ANNEXURE-A, ORDER PASSED BY THE XIX ADDL. CITY
CIVIL AND SESSION JUDGE, BENGALURU CITY DATED
03.11.2015 IN EXECUTION NO.1082/1997 AND THEREBY
ALLOW I.A. AS PRAYED FOR AND ETC.
THIS WRIT PETITION IS COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners has filed a memo stating that the dispute between the parties has been settled. Hence, the petitioners do not press the writ petition.
2. Memo is perused.
3. Writ petition is dismissed as not pressed.
Sd/-
JUDGE BS