Karnataka High Court
Transunion Cibil Ltd vs Sri Krishna D on 9 October, 2025
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NC: 2025:KHC:39793-DB
COMAP No. 130 of 2025
C/W COMAP No. 131 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
COMMERCIAL APPEAL NO. 130 OF 2025
C/W
COMMERCIAL APPEAL NO. 131 OF 2025
IN COMAP No.130/2025
BETWEEN:
TRANSUNION CIBIL LTD.
(FORMERLY KNOWN AS CREDIT INFORMATION
BUREAU (INDIA) LTD.)
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 2013
HAVING ITS REGISTERED OFFICE AT
Digitally
signed by ONE WORLD CENTRE, TOWER 2A-2B, 19TH FLOOR,
SRIDEVI S SENAPATI BAPAT MARG, ELPHINSTONE ROAD,
Location: MUMBAI - 400013
High Court REP. BY ITS AUTHORIZED SIGNATORY
of Karnataka ...APPELLANT
(BY MS. DEEPTHI C.R., ADV. FOR
SRI. PINAZ KERSI KARKARIA, ADVOCATE)
AND:
1. SRI KRISHNA D
SON OF DASAPPA
AGED ABOUT 39 YEARS
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COMAP No. 130 of 2025
C/W COMAP No. 131 of 2025
HC-KAR
2. SRI. MANJUNATH A.D
SON OF DASAPPA
AGED ABOUT 36 YEARS,
BOTH R/AT No.164,
THAMMANAYAKANAHALLI VILLAGE,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU RURAL DISTRICT-562106
3. SREI EQUIPMENT FINANCE LTD.
HAVING ITS OFFICE AT:
PLOT NO.Y-10, BLOCK-EP,
SECTOR-V, SALT LAKE CITY
KOLKATA - 700 091
REP. BY ITS AUTHORIZED SIGNATORY
4. M/S M.M. ENTERPRISES
C/O SREI EQUIPMENT FINANCE LTD.
PLOT NO.Y-10, BLOCK-EP,
SECTOR-V, SALT LAKE CITY,
KOLKATA - 700091
...RESPONDENTS
THIS COMMERCIAL APPEAL IS FILED UNDER SECTION 13
(1-A) OF THE COMMERCIAL COURTS ACT, 2015 PRAYING TO
SET ASIDE THE ORDER DATED 13.12.2024 (ANNEXURE - A)
PASSED BY THE COURT OF X ADDITIONAL DISTRICT AND
SESSIONS JUDGE, (DEDICATED COMMERCIAL COURT),
BENGALURU RURAL DISTRICT, BENGALURU IN IA NO.5 IN
COM.OS NO.867/2021 AND CONSEQUENTLY, DISMISS IA NO.5
(ANNEXURE - D).
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NC: 2025:KHC:39793-DB
COMAP No. 130 of 2025
C/W COMAP No. 131 of 2025
HC-KAR
IN COMAP NO. 131/2025
BETWEEN:
TRANSUNION CIBIL LTD.
(FORMERLY KNOWN AS CREDIT INFORMATION
BUREAU (INDIA) LTD.)
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT 2013
HAVING ITS REGISTERED OFFICE AT
ONE WORLD CENTRE,
TOWER 2A-2B, 19TH FLOOR,
SENAPATI BAPAT MARG,
ELPHINSTONE ROAD,
MUMBAI - 400013
REP. BY ITS AUTHORIZED SIGNATORY
...APPELLANT
(BY MS. DEEPTHI C.R., ADV. FOR
SRI. PINAZ KERSI KARKARIA, ADVOCATE)
AND:
1. SRI D GOVINDARAJU
SON OF SRI. DASAPPA
AGED ABOUT 48 YEARS,
2. SMT. NAGAVENI G
WIFE OF SRI. GOVINDARAJU
AGED ABOUT 37 YEARS,
BOTH R/AT THAMMANAYAKANAHALLI VILLAGE,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU RURAL DISTRICT-562106
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NC: 2025:KHC:39793-DB
COMAP No. 130 of 2025
C/W COMAP No. 131 of 2025
HC-KAR
3. SREI EQUIPMENT FINANCE LTD.
HAVING ITS OFFICE AT
PLOT NO.Y-10,
BLOCK-EP,
SECTOR-V,
SALT LAKE CITY
KOLKATA-700091
REP. BY ITS AUTHORIZED SIGNATORY
4. M/S M M ENTERPRISES
C/O SREI EQUIPMENT FINANCE LTD.
PLOT NO.Y-10,
BLOCK-EP,
SECTOR-V,
SALT LAKE CITY,
KOLKATA-700091
...RESPONDENTS
THIS COMMERCIAL APPEAL IS FILED UNDER SEC.13
(1 A) OF THE COMMERCIAL COURTS ACT, PRAYING TO SET
ASIDE THE ORDER DATED 13.12.2024 (ANNEXURE-A)
PASSED BY THE COURT OF THE X ADDITIONAL DISTRICT
AND SESSIONS JUDGE, (DEDICATED COMMERCIAL
COURT), BENGALURU RURAL DISTRICT, BENGALURU, IN IA
NO. 6 IN COM.OS. NO. 868/2021, AND CONSEQUENTLY
DISMISS IA NO.6 (ANNEXURE D).
THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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COMAP No. 130 of 2025
C/W COMAP No. 131 of 2025
HC-KAR
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE) The learned counsel for the appellant states that the present appeals have been rendered infructuous and seeks to withdraw the same.
2. The appeals are dismissed as withdrawn.
3. Pending applications if any stand disposed of.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE KG List No.: 1 Sl No.: 8