M/S Vinyas Constructions Pvt Ltd vs M/S Nirman Shelters (B) Pvt Ltd on 24 April, 2013

[Cites 1, Cited by 0]

Karnataka High Court

M/S Vinyas Constructions Pvt Ltd vs M/S Nirman Shelters (B) Pvt Ltd on 24 April, 2013

Bench: S.N.Satyanarayana

                             1




     IN THE HIGH COURT OF KARNATAKA AT BANGALORE

         DATED THIS THE 24TH DAY OF APRIL 2013

                          BEFORE

      THE HON'BLE MR. JUSTICE S.N.SATYANARAYANA

MISCELLANEOUS FIRST APPEAL NO.3171 OF 2012 (CPC)

BETWEEN:
M/S. VINYAS CONSTRUCTIONS PVT. LTD.,
CORRECT ADDRESS AT - VINYAS NAGAR,
BUKASAGARA VILLAGE,
JIGANI HOBLI, ANAKEL TALUK,
BANGALORE - 83
REPRESENTED BY ITS
EXECUTIVE DIRECTOR SRI.S.VENU
MENTIONED IN THS SUIT AS
NO.186, 1ST FLOOR,
APRAMEYA BUILDING,
GANDHI BAZAR MAIN ROAD,
BANGALORE - 560 004.                        ...APPELLANT.
(BY SRI VISHNU HEGDE, FOR LEX SCIENTIA, ADVS.,)

AND:
1.     M/S.NIRMAN SHELTERS (B) PVT. LTD.,
       A COMPANY REGISTERED UNDER THE
       INDIAN COMPANIES ACT, 1956,
       HAVING ITS REGISTERED OFFICE AT
       NO.61, GANDHI BAZAR MAIN ROAD,
       BASAVANAGUDI,
       BANGALORE - 560 004.
       NOW IT HAS SHIFTED TO NO.71,
       VLN NIRMAN BHAVAN,
       K.R.ROAD, BASAVANAGUDI,
       BANGALORE - 560 004
                             2




     REPRESENTED BY ITS MANAGING DIRECTOR,
     SRI V. LAKSHMINARAYAN.
2.   SRI DEERENDRA SINGH,
     S/O MADAN SINGH,
     AGED ABOUT 26 YEARS,
     R/AT NO.208, BANNERUGATTA VILLAGE,
     JIGANI HOBLI, ANEKAL TALUK,
     BANGALORE DISTRICT.
3.   SRI G.S.VINODH,
     S/O SRI MARISHETTY,
     AGED ABOUT 39 YEARS,
     R/AT HOLAGERE,
     MADUR TALUK,
     MANDYA DISTRICT.

4.   SRI M.SHIVARAJ,
     S/O SRI MARISHETTY,
     AGED ABOUT 39 YEARS,
     R/AT HOLAGERE,
     MADUR TALUK,
     MANDYA DISTRICT.
5.   SRI SHATRUGHNA SINGH,
     S/O SRI DAKHAL SINGH NARUKA,
     AGED ABOUT 30 YEARS,
     R/AT PRASHANTH KUTEERA,
     GIDDENA HALLI VILLAGE,
     JIGANI HOBLI,
     BANGALORE DISTRICT.          ...RESPONDENTS.
     (BY SRI J.C.KUMAR, ADV., FOR C/R1)
                       *-*-*-*-*-*-*-*
     THIS APPEAL IS FILED UNDER ORDER 43 RULE 1(r) OF
THE CODE OF CIVIL PROCEDURE AGAINST THE COMMON
ORDER DATED 12.01.2012 PASSED ON I.A.NOS.1 AND 2 IN
O.S.NO.111/2011 ON THE FILE OF DISTRICT AND SESSIONS
JUDGE, ANEKAL, BANGALORE RURAL DISTRICT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                      3




                            JUDGMENT

This appeal is filed impugning the order dated 12.01.2012 passed on I.A.I and II in O.S.No.111/2011 on the file of District and Sessions Judge, Anekal, Bangalore Rural District.

2. It is stated that during the pendency of the appeal, the original suit in O.S.No.111/2011 is disposed of by Judgment and Decree dated 09.11.2012. In view of decree of the said suit, appeal filed by the 1st defendant impugning the order on I.A.I and II does not survive for consideration.

3. Accordingly the appeal is dismissed as it has become infructuous.

Sd/-

JUDGE.

AGV.

Unlock Advanced Research with PRISMAI

Karnataka High Court