Karnataka High Court
Fanatic Sports Private Limited vs Mr. Shrihari Chandraghatgi on 5 November, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:44962
WP No. 32298 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5THDAY OF NOVEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 32298 OF 2025 (GM-CON)
BETWEEN:
1. FANATIC SPORTS PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT:
TODI MILLS, MATHURADAS MILLS COMPOUND
LOWER PAREL, MUMBAI,
MAHARASHTRA - 400013.
REPRESENTED BY ITS AUTHORIZED
REPRESENTATIVE
MS. RAJUL AGRAWAL,
ASSISTANT VICE PRESIDENT, FINANCE.
2. MR. RAGHAV GUPTA
SON OF AVINASH CHANDRA GUPTA
AGED ABOUT 47 YEARS
Digitally signed
by SHWETHA 3. MS. AVANTIKA GUPTA
RAGHAVENDRA DAUGHTER OF HARISH KHAITAN
Location: HIGH
COURT OF AGED ABOUT 45 YEARS
KARNATAKA
4. MR. MANAS TAPADAR
SON OF LT PRATUL CHANDRA TAPADAR
AGED ABOUT 44 YEARS
SENIOR VICE PRESIDENT,
FANATIC SPORTS PVT. LTD
PETITIONER NOS. 2 TO 4 HAVING THEIR
PLACE OF WORK AT: TODI MILLS,
MATHURADAS MILLS COMPOUND
LOWER PAREL, MUMBAI,
MAHARASHTRA - 400013.
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NC: 2025:KHC:44962
WP No. 32298 of 2025
HC-KAR
PETITIONER NOS, 2 TO 4 ARE
REPRESENTED BY THEIR SPECIAL POWER
OF ATTORNEY HOLDER - MS. RAJUL AGRAWAL
...PETITIONERS
(BY SRI. TRIMURTHI B S,ADVOCATE)
AND:
1. MR. SHRIHARI CHANDRAGHATGI
SON OF PRAKASH CHANDRAGHATGI
AGED ABOUT 55 YEARS
PRESENTLY RESIDING AT:
TOKYO, JAPAN
PRESIDENT AND CEO
ECOCYCLE CORPORATION
TOKYO, CHUO-KU,
2-28-1 NIHONBASHI HAMACHO BLD.
TEL: 03-6661-1875
ADDRESS AS PER COMPLAINT:
GANAPATI GALLI, SIDDAPURA
(N.K), KARNATAKA - 581335.
...RESPONDENT
THIS WP IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUION OF INDIA PRAYING TO-SET ASIDE THE FINAL
ORDER AND JUDGMENT DATED 18.09.2025 PASSED BY THE
DISTRICT CONSUMER REDRESSAL COMMISSION, KARWAR IN
C.C. 21/2022 TITLED, 'SHRIHARI CHANDRAGHATGI VS.
FANATIC SPORTS PRIVATE LIMITED AND ORS.' (ANNX-A) ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
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NC: 2025:KHC:44962
WP No. 32298 of 2025
HC-KAR
ORAL ORDER
1. The Petitioners are before this Court seeking for the following reliefs:
i. Set Aside the Final Order and Judgment dated 18.09.2025 passed by the District Consumer Redressal Commission, Karwar in C.C. 21/2022 titled, 'Shrihari Chandraghatgi vs. Fanatic Sports Private Limited and Ors.' (Annexure A) ii. Pass such other order that this Court may deem fit and proper in the circumstances of the case.
2. A memo dated 05.11.2025 has been filed, signed by the learned counsel for the petitioners, which reads as under:
"MEMO FOR WITHDRAWAL The counsel undersigned hereby seeks leave of this Hon'ble Court to withdraw the present Writ Petition with liberty to file it afresh before the Dharwad Bench of this Hon'ble High Court n view of the office objections raised by the Registry. WHEREFORE, this memo may be taken on record in the interest of justice and equity."
3. Memo is accepted.
4. Reserving liberty to the petitioners to file fresh petition before the Dharwad Bench, the petition stands dismissed as withdrawn.
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NC: 2025:KHC:44962 WP No. 32298 of 2025 HC-KAR
5. In view of dismissal of the main petition, pending applications, if any, do not survive for consideration. Hence, the same are disposed.
SD/-
(SURAJ GOVINDARAJ) JUDGE KTY List No.: 1 Sl No.: 114