Karnataka High Court
Mrs. Yeshodha vs National Technological Institutions ... on 12 December, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2025:KHC:53633
CMP No. 699 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
CIVIL MISC. PETITION NO. 699 OF 2022
BETWEEN:
MRS. YESHODHA
W/O. LATE SRI. KENCHAIAH
AGED ABOUT 54 YEARS
R/AT NO. 675, 2ND MAIN ROAD
NEAR SRI RAM TEMPLE
MARIYAPPA LAYOUT
CHIKKABIDARAKALLU
NAGASANDRA, BENGALURU-560 073.
...PETITIONER
(BY SRI. B N MAHESH CHANDRA., ADVOCATE)
AND:
1. NATIONAL TECHNOLOGICAL INSTITUTIONS
HOUSING CO OPERATIVE SOCIETY LTD.,
HAVING OFFICE AT
NO.G-5, 6TH CROSS, 9TH MAIN ROAD
Digitally signed RMV EXTENSION, SADASHIVANAGAR
by SHWETHA BENGALURU-560 080
RAGHAVENDRA REP. BY ITS SECRETARY.
Location: HIGH
COURT OF
KARNATAKA 2. M/S ADITI CONSTRUCTIONS
HAVING OFFICE AT NO.1
3RD FLOOR, SLN EMERALD
NAGASHETHIHALLI MAIN ROAD
SANJAYNAGAR, BENGALURU-560 094
REP. BY ITS PROPRIETOR.
3. M/S. BIDADI REALTY VENTURES
HAVING OFFICE AT
NO.210/2, 2ND FLOOR
OPP. PALACE GROUNDS
BELLARY RAOD, SADASHIVANAGAR
-2-
NC: 2025:KHC:53633
CMP No. 699 of 2022
HC-KAR
BENGALURU-560 080
REP. BY ITS PARTNER.
4. M/S. ADIGA SURYAM DEVELOPERS
HAVING OFFICE AT
NO.144, 1ST FLOOR, 23RD CROSS
12TH MAIN, 3RD BLOCK
JAYANAGAR EAST
BENGALURU-560 011
REP. BY ITS MANAGING PARTNER.
...RESPONDENTS
THIS CIVIL MISC. PETITION UNDER SEC.11(6) OF THE
ARBITRATION AND CONCILIATION ACT 1996, TO ADJUDICATE THE
DISPUTE BETWEEN THE PARTIES UNDER SECTION 11 (6) OF THE
ARBITRATION AND CONCILIATION ACT, 1996, JDA DATED
01/06/2017 VIDE ANNEXURE-B AND ETC.
THIS PETITION, COMING ON FOR DISMISSAL, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The petitioner is before this Court seeking for the following reliefs:
a. Appoint an Arbitrator to adjudicate the dispute between the parties under Section 11 (6) of Arbitration and Conciliation Act, 1996. JDA dated. 1.6.2017 vide Annexure-B b. Grant such other reliefs as this Hon'ble Court may deem fit to grant, in the circumstances of the case, including an order as to costs, in the interest of justice and equity.
2. None appears for the petitioner.-3-
NC: 2025:KHC:53633 CMP No. 699 of 2022 HC-KAR
3. Despite the order dated 28.11.2025, neither the process fee has been paid nor is there any appearance on the part of the petitioner.
4. It appears that the petitioner is not interested in prosecuting the matter, the petition is dismissed for non-prosecution.
SD/-
(SURAJ GOVINDARAJ) JUDGE SR List No.: 1 Sl No.: 98