M/S Pots And Pans vs. M/S Meyer Housewares INDIA Private LTD

Original PDF →
CP/319/2025HC KarnatakaGSTCNR KAHC01056079202523 February 2026Bench: P SREE SUDHA3 pages
For Petitioner: SRI. NAVEED AHMED, ADVOCATE

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2026:KHC:11309 CP No. 319 of 2025 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 23RD DAY OF FEBRUARY, 2026 BEFORE THE HON'BLE MRS. JUSTICE P SREE SUDHA CIVIL PETITION NO.319 OF 2025 BETWEEN: M/S POTS AND PANS AT NO.10, CMH ROAD, INDRA NAGAR BENGALURU - 560 038 BY ITS PROPRIETOR MR. HARPAL SINGH SEHGAL …PETITIONER (BY SRI. NAVEED AHMED, ADVOCATE) AND: 1. M/S MEYER HOUSEWARES INDIA PRIVATE LTD., 30 LINK ROAD, LAJPAT NAGAR - 03 NEW DELHI - 110 024 REPT. BY ITS DIRECTOR 2. M/S POTS AND PANS AT NO.36/1, 27TH CROSS, 6TH 'C' MAIN, NEAR SAPNA BOOK HOUSE, 4TH BLOCK, JAYANAGAR, BENGALURU - 560 038 (FRANCHISE OF DEFENDANT NO.1) MANAGED BY ITS PROPRIETOR M/S SPAN CENTRIC NEW NO.36/1, OLD NO.117, 27TH CROSS, Digitally signed by SHARADAVANI B Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2026:KHC:11309 CP No. 319 of 2025 4TH BLOCK, JAYANAGAR, BENGALURU - 560 011 GST NO.29ADHFS0350H1Z2 3. M/S POTS AND PANS NR TOWER, 19TH MAIN, 17TH CROSS ROAD NEAR SAI BABA TEMPLE SECTOR - 4 HSR LAYOUT, BENGALURU - 560 012 MANAGED BY ITS PROPRIETOR M/S HGP TRADERS 1392/16/1/1, SY.NO. 62/1, 19TH MAIN, SECTOR IV, HSR LAYOUT, BENGALURU - 560 102 GST NO.29AA0FH5417N1ZP …RESPONDENTS THIS CP IS FILED UNDER SECTION 24 OF CPC, PRAYING TO TRANSFER MISC.NO.1312/2023 ARISING OUT DEFIANCE OF INTERIM ORDER OF INJUNCTION IN OS NO.5640/2023 PENDING ON THE FILE OF THE HONBLE XVIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT BENGALURU TO ANY ONE OF THE COMMERCIAL COURT AT BENGALURU IN THE INTEREST OF JUSTICE AND EQUITY. THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MRS. JUSTICE P SREE SUDHA - 3 - HC-KAR NC: 2026:KHC:11309 CP No. 319 of 2025

ORAL ORDER It is stated by the learned counsel for the appellant that they also filed another petition for transfer before the Principal City Civil and Sessions Judge (CCH-1) in Misc.No.233/2026. As such, the petition is closed with liberty to approach the Court if it has not been addressed before the trial Court.

Accordingly, the petition is disposed of. (P SREE SUDHA) JUDGE TMP List No.: 1 Sl No.: 2

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.