Karnataka High Court
Google Llc vs Funder Max India Private Limited on 16 September, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF SEPTEMBER 2022
BEFORE
THE HON'BLE MR.JUSTICE R. NATARAJ
WRIT PETITION NO.56116 OF 2018 (GM-CPC)
BETWEEN:
GOOGLE LLC
(FORMERLY GOOGLE INC)
1600 AMPHITHEATRE PARKWAY
MOUNTAIN VIEW, CA 94043
USA, REP. BY ITS CONSTITUTED ATTORNEY
MS. PAULIENE SELVANANDAN
...PETITIONER
(BY SRI. SANJANTHI SAJAN POOVAYYA, ADVOCATE)
AND:
1. FUNDER MAX INDIA PRIVATE LIMITED
A COMPANY WITHIN THE MEANING OF THE
COMPANIES ACT 2013
HAVING ITS REGISTERED OFFICE AT:
#503, AND #504
5TH FLOOR, BRIGADE TOWERS
BRIGADE ROAD,
BENGALURU-560 025
REPRESENTED BY ITS AUTHORISED SIGNATORY
MR. SANJAY PRABHU
CHIEF FINANCIAL OFFICER
2
2. MR. JAGADISH ZAGADE
S/O MADHUKAR ZAGADE
AGED ABOUT 34 YEARS
RESIDING #103, HARSHA ENCLAVE
RAMDEV PARK, MISHRA ROAD (EAST)
MUMBAI-401 2017
AND CARRYING ON BUSINESS AT
BLOCK 30/32, SHRI LAKSHMI
WOLLEN MILLS COMPOUND,
SHAKTHI MILL LANE,
OFF: E MOSES ROAD, MAHALAXMI
MUMBAI-400 011.
3. MR. ASHISH POOJARI
AGE MAJOR, OCCUPATION: BUSINESS
BELANI, HOUSE NO.3,
WORLI SEAFACE (NORTH)
MUMBAI-400 030
MAHARASHTRA
4. MR. ADESH POOJARI
AGE MAJOR, OCCUPATION: BUSINESS
BELANI, HOUSE NO.3,
WORLI SEAFACE (NORTH)
MUMBAI-400 030
MAHARASHTRA
5. PRISM WOODWORKS INDIA PVT. LTD.
A COMPANY REGISTERED UNDER THE COMPANIES
ACT 1956
HAVING ITS REGISTERED OFFICE AT: BELANI
HOUSE NO.3, WORLI SEAFACE (NORTH)
MUMBAI-400 030
MAHARASHTRA
REPRESENTED BY ITS MANAGING DIRECTOR.
....RESPONDENTS
(R1 TO R5 ARE SERVED)
3
THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR
RECORDS IN OS NO.6467/2014 PENDING ON THE FILES
OF THE HON'BLE VIII ADDITIONAL CITY CIVIL AND
SESSIONS COURT, BENGALURU (CCH-15) AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the suit in O.S.No.6467/2017, from which the present petition arises, has been disposed of and as such, writ petition does not survive for consideration and a memo is also filed to this effect.
Memo is placed on record. Writ Petition is dismissed as having become infructuous.
SD/-
JUDGE rs