Karnataka High Court
H.K. Prakash vs Sudhakar Bhandary S on 6 February, 2018
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
M.F.A.NO.1344 OF 2017 (CPC)
BETWEEN:
H.K.Prakash
S/o H.T.Kempaiah
Aged about 46 years
Proprietor of Shree
Devi Enterprises
R/at No.2, "Sridevi"
Health Layout
Annapoorneshwarinagar
Vishwaneedam Post
Bengaluru - 560 091 ...Appellant
(By Sri Lokesh S G, Advocate)
AND:
1. Sudhakar Bhandary S
S/o Saaja Marappa Bhandary
Aged about 60 years
Proprietor of Saaja Productions
R/at No.10/A, Sharada Nilaya
Ahimsa Marga, Siddarthanagar
Bengaluru - 560 011
2. Udaya TV Private Ltd.,
A Company registered under
The Companies Act
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Represented by its CEO
Vijayanagar
Having office at
No.9, Maron, Maran Towers
Brunton Road
Craig Park Layout
Ashok Nagar, Bengaluru
Bengaluru - 560 025
3. Sun Network
Sun TV Limited
A Company Registered under
The Companies Act
Represented by its
President-Sri Selvam
No.367/369, Anna Salai
Teynampet, Chennai-600018 ... Respondents
(By Alka Tripathi, Advocate for
Sri Ajay J Nandalike, Advocate for C/R1)
This MFA is filed under Order 43 Rule 1(r) of the
Code of Civil Procedure, against the order dated
22.10.2016 passed on IA No.I in O.S.No.6183/2016 on
the file of the LXII Additional City Civil and Sessions
Judge (CCH-63), Bengaluru allowing IA No.1 filed under
Order XXXIX Rules 1 and 2 read with Section 151 of the
Code of Civil Procedure.
This appeal coming on for hearing-interlocutory
application this day, the Court made the following:
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ORDER
The counsel for respondent No.1 files a memo stating that in the original suit, the parties have arrived at a compromise. The compromise petition is also enclosed.
Therefore, placing this memo on record, this appeal is dismissed as having become infructuous.
Sd/-
JUDGE KMV/-