Karnataka High Court
Sri. Vijay Milton vs Sri. Krishna Sarthak on 28 January, 2026
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NC: 2026:KHC:4461-DB
RP No. 8 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
REVIEW PETITION NO. 8 OF 2026
IN
COMMERCIAL APPEAL No. 304 OF 2025
BETWEEN:
1. SRI VIJAY MILTON
PROPRIETOR OF ROUGH
NOTE PRODUCTIONS
DIRECTOR AND DIRECTOR
OF PHOTOGRAPHY
AGED ABOUT 54 YEARS
R/AT NO.14, 2ND FLOOR
2ND MAIN ROAD, SENTHIL NAGAR
Digitally signed CHINNA PORUM, CHENNAI - 600 116
by
VEERENDRA ...PETITIONER
KUMAR K M
(BY SRI VEERABHADRAIAH M., ADVOCATE)
Location: High
Court of
Karnataka AND:
1. SRI KRISHNA SARTHAK
AGED ABOUT 33 YEARS
PROPRIETOR OF
M/S. KRISHNA CREATIONS
HAVING OFFICE AT NO. 9 & 10
(NEW NO. 433)
V.B.H.C.S, 4TH PHASE, GIRINAGAR
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NC: 2026:KHC:4461-DB
RP No. 8 of 2026
HC-KAR
BANASHANKARI 1ST STAGE
BENGALURU - 560 085
ALSO AVAILABLE AT:
MR. KRISHNA SARTHAK
AGED ABOUT 33 YEARS
S/O LATE S.K. NAGARAJ
NO.2932, 8TH MAIN ROAD
2ND CROSS, KUMARASWAMY LAYOUT
BENGALURU - 560 017
...RESPONDENT
(BY SRI RAGHUNATHA K., ADVOCATE)
THIS REVIEW PETITION IS FILED UNDER SECTION 114 R/W
ORDER XLVII RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908
PRAYING TO REVIEW THE JUDGMENT DATED 09.12.2025 PASSED
IN COMAP.NO.304/2025 (A & C ACT, 1996) BY THIS HON'BLE
COURT AS PER ANNEXURE-A SINCE SAME RUNS CONTRARY TO
THE LAW DECLARED BY THE HON'BLE APEX COURT DATED
08.12.2025 IN CASE OF HARSHBIR SINGH PANNU & ANR V.
JASWINDER SINGH IN CIVIL APPEAL NO.14630/2025.
CONSEQUENTLY, RESTORE THE COM. APPEAL NO.304/2025 (A &
C ACT, 1996) AND ADJUDICATE SAME ON MERIT UNDER SECTION
37 OF ARBITRATION AND CONCILIATION ACT, 1996 AND PASS
APPROPRIATE ORDER IN TERMS OF LAW & ETC.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:4461-DB
RP No. 8 of 2026
HC-KAR
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. JUSTICE C.M. POONACHA)
1. The present petition is filed seeking to review the order dated 09.12.2025 passed in COMAP No.304/2025.
2. It is forthcoming that COMAP No.304/2025 was allowed having regard to the judgment of the Supreme Court in the case of Lalitkumar V. Sanghavi (Dead) through LRs Neeta Lalit Kumar Sanghavi and another vs. Dharamdas V. Sanghavi and Others:(2014) 7 SCC 255.
3. Learned counsel for the petitioner has placed on record a copy of the judgment of the Supreme Court in the case of Harshbir Singh Pannu and Anr. v. Jaswinder Singh:2025 SCC Online SC 2742 (Order dated 08.12.2025 passed in Civil Appeal No.14630/2025).
4. It is noticed that the Supreme Court in the case of Harshbir Singh Pannu (supra), has also noted its earlier judgment in the case of Lalitkumar V Sanghavi (supra). -4-
NC: 2026:KHC:4461-DB RP No. 8 of 2026 HC-KAR
5. In view of the aforementioned, it is expedient that the commercial appeal be restored to file and be adjudicated afresh.
6. Hence the above petition is allowed. The order dated 09.12.2025 passed in Commercial Appeal No.304/2025 is reviewed/recalled.
7. List Commercial Appeal No.304/2025 on 16.02.2026.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE KMV List No.: 2 Sl No.: 13