Karnataka High Court
M/S Vdb And Idc Projects Llp vs Pushpam Realty on 30 July, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2025:KHC:29258
WP No. 20655 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 20655 OF 2025 (GM-CPC)
BETWEEN:
1. M/S VDB AND IDC PROJECTS LLP
A LIMITED LIABILITY PARTNERSHIP
PROPRIETORSHIP CONCERN
REGISTERED OFFICE AT:
MAGARI, PLOT NO.1901
ROAD NO 41
TELANGANA
REPRESENTED BY ITS PARTNER
MR. JITESH KANANI
...PETITIONER
(BY SRI. KRISHNAMURTHY K.R., ADVOCATE)
Digitally signed by AND:
NAGAVENI
Location: High
Court of Karnataka
1. PUSHPAM REALTY
A PARTNERSHIP FIRM REGISTERED UNDER
THE INDIAN PARTNERSHIP ACT, 1932
REGISTERED OFFICE AT NO.191
1ST CROSS, 1ST BLOCK EAST
BYRASANDRA, JAYANAGAR
BENGALURU 560011
REPTD. BY ITS MANAGING PARTNER
SMT R S VEENA
W/O DR N MANJUNATH REDDY
AGED ABOUT 59 YEARS
-2-
NC: 2025:KHC:29258
WP No. 20655 of 2025
HC-KAR
2. SRI DEGA DEVAKUMAR REDDY
S/O LATE DEGA RAMGOPAL REDDY
AGED ABOUT 64 YEARS
R/AT VILLA NO 33
COOKE STREET
10 DOWNING
WHITEFILED
BIDARAHALLI HOBLI
BENGALURU 560067
...RESPONDENTS
(BY SRI. SANDESH J. CHOUTA, SENIOR ADVOCATE FOR
SMT. ANJANA C.H., ADVOCATE FOR R2)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER
DATED 01.07.2025 VIDE ANNEXURE -A OVERRULING THE
OBJECTION REGARDING TERRITORIAL JURISDICTION BY
HOLDING THAT THE COURT HAS JURISDICTION TO ENTERTAIN
THE SUIT PASSED IN OS NO. 4613/2025 PENDING ON THE
FILE OF XV ADDL. CITY CIVIL AND SESSIONS JUDGE
BENGALURU AT ANNEXURE -A AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
-3-
NC: 2025:KHC:29258
WP No. 20655 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner, after arguing the matter at length, seeks leave of this Court to withdraw the petition and urge all the contentions that are urged in the subject petition before the concerned Court at the appropriate stage and files a memo for withdrawal to that effect, which reads as follows:
"MEMO FOR WITHDRAWAL The undersigned counsel seeks the leave of this Hon'ble Court to withdraw the present writ petition with liberty to raise all contentions before the trial court, in the interest of justice and equity."
Liberty so sought is granted. The petition is disposed as withdrawn.
SD/-
(M.NAGAPRASANNA) JUDGE SJK List No.: 1 Sl No.: 59