Karnataka High Court
Aubergine Properties Private Limited vs Axis Trustee Services Limited on 6 November, 2025
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NC: 2025:KHC:44978-DB
WA No. 1784 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO. 1784 OF 2025 (GM-RES)
BETWEEN:
1. AUBERGINE PROPERTIES PRIVATE LIMITED
REPTD. BY ITS MANAGING DIRECTOR
ANTONY KUNNEL GEORGE
A PRIVATE LIMITED COMPANY
HAVING ITS REGISTERED OFFICE AT NO.11
GC ROAD, ULSOOR
BANGALORE, KARNATAKA - 560 042
2. MR ANTONY KUNNEL GEORGE
MANAGING DIRECTOR OF
AUBERGINE PROPERTIES PRIVATE LIMITED
Digitally HAVING ITS REGISTERED OFFICE AT
signed by
SRIDEVI S NO.11, GC ROAD, ULSOOR
Location: BANGALORE, KARNATAKA - 560 042
High Court ...APPELLANTS
of Karnataka
(BY SRI SURESH T.S., ADVOCATE)
AND:
1. AXIS TRUSTEE SERVICES LIMITED
A PRIVATE LIMITED COMPANY
HAVING ITS REGISTERED OFFICE AT
AXIS HOUSE, BOMBAY DYEING MILLS COMPOUND
PANDURANG BHUDHKAR MARG, MUMBAI- 400 025
...RESPONDENT
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NC: 2025:KHC:44978-DB
WA No. 1784 of 2025
HC-KAR
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 27.10.2025 PASSED BY THE LEARNED
SINGLE JUDGE IN W.P. No. 31666/2025 AND CONSEQUENTLY
ALLOW THE WRIT PETITION AND ETC.
THIS APPEAL, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The learned counsel for the appellants seeks to withdraw the present appeal.
2. Appeal is dismissed as withdrawn.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE SD List No.: 1 Sl No.: 23