Karnataka High Court
M/S. Camson Bio Technologies Ltd vs M/S. Dtdc Courier & Cargo Ltd on 14 August, 2024
Author: S.G.Pandit
Bench: S.G.Pandit
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NC: 2024:KHC:32811-DB
RFA No. 222 of 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF AUGUST, 2024
PRESENT
THE HON'BLE MR JUSTICE S.G.PANDIT
AND
THE HON'BLE MR JUSTICE C.M. POONACHA
REGULAR FIRST APPEAL NO. 222 OF 2015 (MON)
BETWEEN:
1. M/S. CAMSON BIO TECHNOLOGIES LTD.,
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, AND HAVING ITS
CORPORATE OFFICE AT NO.223,
1ST MAIN ROAD, DOMLUR II STAGE,
BENGALURU-560 071.
AT PRESENT
C-7, 7TH FLOOR, CORPORATE BLOCK,
GOLDEN ENCLAVE,
OLD AIRPORT ROAD,
BENGALURU-560 017.
Digitally signed
by REP. BY ITS AUTHORIZED SIGNATORY
MARIGANGAIAH SRI. VIJAYENDRA. P
PREMAKUMARI AGED ABOUT 43 YEARS,
Location: HIGH S/O G.S. PALAKSHA MURTHY.
COURT OF
KARNATAKA
2. M/S. CAMSON BIO TECHNOLOGIES LTD.,
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT, AND HAVING ITS
CORPORATE OFFICE AT
REGD. OFFICE SY. NO.132,
MADAGONDANAHALLI,
NELAMANGALA ROAD,
DODDABALLAPURA,
BENGALURU DISTRICT.
REP. BY ITS AUTHORIZED SIGNATORY
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NC: 2024:KHC:32811-DB
RFA No. 222 of 2015
SRI. VIJAYENDRA P
AGED ABOUT 43 YEARS,
S/O G.S. PALAKSHA MURTHY.
...APPELLANTS
(BY SRI. B.N. VIVEK., ADV. FOR
SRI ABHINAV RAMANAND A., ADV.)
AND:
M/S. DTDC COURIER & CARGO LTD.,
CORPORATE OFFICE,
NO.269, LAHARI TOWERS,
ALBERT VICTOR ROAD,
CHAMARAJPET,
BENGALURU-560 018.
REP. BY ITS ASST. REGIONAL
MANAGER-SCS
SRI. RAVI MENZEZ.
...RESPONDENT
(BY SRI. S RAJENDRA, ADV.)
THIS APPEAL IS FILED UNDER SECTION 96 READ WITH
ORDER 41 RULE (1) OF CPC, AGAINST THE JUDGMENT AND
DECREE DATED 29.11.2014 PASSED IN OS NO.6294/2011 ON
THE FILE OF THE XIX ADDL. CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, PARTLY DECREED THE SUIT FOR
RECOVERY OF MONEY.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2024:KHC:32811-DB
RFA No. 222 of 2015
CORAM: HON'BLE MR JUSTICE S.G.PANDIT
AND
HON'BLE MR JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR JUSTICE S.G.PANDIT) Even after providing sufficient opportunity, the appellants have not filed paper books. Hence, the appeal is dismissed for non-filing of paper books.
SD/-
(S.G.PANDIT) JUDGE SD/-
(C.M. POONACHA) JUDGE MPK CT:bms List No.: 1 Sl No.: 22