Iti Limited vs Mphasis Limited on 25 July, 2023

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Karnataka High Court

Iti Limited vs Mphasis Limited on 25 July, 2023

Bench: S.R.Krishna Kumar

                                            -1-
                                                  NC: 2023:KHC:25821
                                                    WP No. 13424 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 25TH DAY OF JULY, 2023

                                         BEFORE
                    THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
                      WRIT PETITION NO. 13424 OF 2023 (GM-CPC)

             BETWEEN:

             ITI LIMITED
             A GOVERNMENT OF INDIA UNDERTAKING,
             HAVING ITS REGISTERED OFFICE AT
             ITI BHAVAN, DOORAVANINAGAR,
             BENGALURU-560 016
             REPRESENTED BY ITS DGM-HR,
             MR SUBRAMANIAN N
                                                              ...PETITIONER
             (BY SRI. RAGHURAM CADAMBI.,ADVOCATE)

             AND:

             MPHASIS LIMITED
             A COMPANY INCORPORATED UNDER
             THE COMPANIES ACT, 1956,
             HAVING ITS REGISTERED OFFICE AT,
             BAGMANE WORLD TECHNOLOGY CENTRE,
             MARATAHALLI OUTER RING ROAD,
Digitally    DODDANEKUDI VILLAGE,
signed by    MAHADEVAPUR, BENGALURU-560 048
VANDANA S    REPRESENTED BY ITS VICE PRESIDENT,
Location:
High Court   MS. SILVI JOSEPH
of                                                           ...RESPONDENT
Karnataka    (BY SRI. VACHAN. H. V., ADVOCATE)


                   THIS WP IS FILED UNDER ARTICLE 227 OF THE CONSTITUTION
             OF INDIA PRAYING TO SET ASIDE THE ORDER DATED 7.6.23 PASSED IN
             THE PETITION IN COM.EX.NO.5 /2023 ON THE FILE OF THE LXXXVI
             ADDITIONAL CITY CIVIL AND SESSION JUDGE, AT BENGALURU (CCH-87)
             (ANNEXURE-H)

                  THIS PETITION, COMING ON FOR FURTHER HEARING, THIS DAY,
             THE COURT MADE THE FOLLOWING:
                                   -2-
                                           NC: 2023:KHC:25821
                                              WP No. 13424 of 2023




                                ORDER

This petition is directed against the impugned order dated 07.06.2023 passed in Ex.No.5/2023 by the LXXXVI Addl.City Civil and Sessions Judge, Bengaluru, whereby the memo of calculation filed by the petitioner - Judgment Debtor was dismissed and the petitioner was called upon to pay a sum of Rs.94,18,148/- to the respondent - Decree Holder.

2. Learned counsel for the petitioner, on instructions, submits that out of the aforesaid amount of Rs.94,18,148/- as quantified by the trial court, petitioner has deducted applicable TDS and paid balance amount to the respondent - Decree Holder and therefore, nothing further survives in this petition.

3. In view of the aforesaid facts and circumstances and the submissions made on behalf of the petitioner - Judgment Debtor, nothing further survives in the petition and the same is accordingly disposed of without interfering with the impugned order.

Sd/-

JUDGE Srl.

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Karnataka High Court