Karnataka High Court
Ashok S Dhariwal vs M/S. Alpine Housing Development ... on 4 March, 2026
-1-
NC: 2026:KHC:13362
WP No. 12578 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 12578 OF 2021 (GM-RES)
BETWEEN:
1. ASHOK S. DHARIWAL
S/O SUGANCHAND DHARIWAL,
AGED ABOUT 67 YEARS,
RESIDING AT NO.H - 8/32,
BULL TEMPLE ROAD,
BASAVANGUDI,
BANGALORE - 560 004.
2. SMT. VIJAYA S. DHARIWAL
D/O SRI. NEMICHAND,
AGED ABOUT 63 YEARS,
RESIDING AT NO H - 8/32,
BULL TEMPLE ROAD,
BASAVANGUDI,
Digitally signed
by SUVARNA T BANGALORE - 560 004.
Location: HIGH
COURT OF
KARNATAKA ...PETITIONERS
(BY SRI. P.D. SURANA, ADVOCATE)
AND:
1. M/S ALPINE HOUSING DEVELOPMENT
CORPORATION PRIVATE LIMITED,
NO.1A, T.N.R. CHAMBERS,
II FLOOR, CHURCH STREET,
BENGALURU - 560001
REP BY ITS MANAGING DIRECTOR
SRI. S.A. KABEER
-2-
NC: 2026:KHC:13362
WP No. 12578 of 2021
HC-KAR
ALSO AT NO.2, ALPINE ARCH
NO 10 LONGFORD ROAD
BENGALURU - 560027.
2. SMT. PUSHPA BAI
W/O SRI. DHARAMCHAND DHARIWAL,
AGE ABOUT 67 YEARS,
R/A NO.355, FIRST CROSS ROAD,
ROBERTSONPET, KGF,
KOLARA - 563 122
ALSO AT MADHAVAN ROAD (THIRD CROSS)
BEHIND ADHARSH HOSPITAL,
SWARNA ROAD, ROBERTSONPET,
KOLAR GOLD FIELDS - 563 122
3. SMT. NIRMALA
SRI MAHAVIRCHAND,
AGE ABOUT 59 YEARS,
R/A NO.355, FIRST CROSS ROAD,
ROBERTSONPET, KGF,
KOLARA - 563 122.
...RESPONDENTS
(BY SRI. SRINIVAS S.V., ADVOCATE FOR R1;
SMT. SRUTHI CHAGANTI, ADVOCATE FOR R3;
R2 SERVED AND UNREPRESENTED)
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO - QUASH ORDER DATED
29.08.2019 MADE ON I.A. NO.1/2018 AND I.A. NO.2/2018 IN
A.C.NO.38/1998 ON THE FILE OF LII ADDITIONAL CITY CIVIL
AND SESSION JUDGE, BANGALORE (CCH NO.53) THE SAID
ORDER IS AVAILABLE IN CERTIFIED COPY OF ORDER SHEET
PRODUCED AT ANNEXURE-S.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
-3-
NC: 2026:KHC:13362
WP No. 12578 of 2021
HC-KAR
ORAL ORDER
A memo is filed by the learned counsel appearing for petitioner No.1 stating that the Arbitration Case No.38/1998(New No. Com A.P.58/2024) is disposed by the LXXXV Additional City Civil and Sessions Judge at Bengaluru. Hence, nothing survives for consideration.
The memo is taken on record. Accordingly, the writ petition is dismissed as infructuous.
All pending IA's if any, in this petition shall stand closed.
SD/-
(LALITHA KANNEGANTI) JUDGE SMC List No.: 1 Sl No.: 12