Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:4360-DB
COMAP No. 539 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
COMMERCIAL APPEAL NO. 539 OF 2024
BETWEEN:
DROP SPIRITS
NO.A-1, B-1, 005
GROUND FLOOR,
SRINIVASAM, NEELADRI ROAD
ELECTRONIC CITY,
BANGALORE-100
REPRESENTED BY ITS PROPRIETOR
MR B PRASHANTH
…APPELLANT
(BY MR. SANATH KUMAR H, ADVOCATE FOR
SRI. AJAY KADKOL T, ADVOCATE)
AND:
M/S PUNARJANI PROJECTS PVT LTD
NO.14/2, CHIKKANAYAKANAHALLI
SARJAPURA ROAD,
CARMELRAM POST
BANGALORE-35
REPRESENTED BY ITS MANAGING DIRECTOR
MR BAIJU STEPHEN
…RESPONDENT
(BY SRI. K. SUNDARAM, ADVOCATE FOR C/R)
Digitally signed
by NIRMALA
DEVI
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC:4360-DB
COMAP No. 539 of 2024
THIS COMAP IS FILED UNDER SEC.16 OF THE
COMMERCIAL COURTS ACT, PRAYING TO REVERSE AND
SET ASIDE THE JUDGMENT AND DECREE DATED 12.06.2024.
PASSED BY THE XI ADDITIONAL DISTRICT AND SESSIONS
COURT (DEDICATED COMMERCIAL COURT), BANGALORE
RURAL DISTRICT, BANGALORE IN COM OS NO. 73 OF 2024,
BY WHICH JUDGMENT, THE TRIAL COURT HAS DECREE THE
SUIT IN FAVOUR OF THE RESPONDENT HEREIN PLAINTIFF
BEFORE THE TRIAL COURT AND FURTHER, HAS ORDERED
THE APPELLANT TO QUIT, VACATE AND HAND OVER THE
VACANT POSSESSION OF THE SUIT SCHEDULE PREMISED
TO THE RESPONDENT HEREIN WITH 90 DAYS FROM THE
DATE OF THE SAID ORDER AND FURTHER, HAS ORDERED
THAT THE APPELLANT HEREIN IS LIABLE TO PAY ARREARS
OF RENT OF RS. 18,11,250/- (RUPEES EIGHTEEN LAKSH
ELEVEN THOUSAND TWO HUNDRED FIFTY ONLY) PLUS
APPLICABLE GST TO THE RESPONDENT HEREIN WITHIN 90
DAYS OF THE SAID ORDER.
THIS APPEAL, COMING ON FOR ORDERS, 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.Learned counsel appearing for the appellant has handed over petition styled as compromise petition under Order XXIII Rule 3 of the Code of Civil Procedure, in the form of an affidavit. The said affidavit is affirmed by the petitioner as well as the respondent setting out the terms of the inter-se settlement between the parties. It is affirmed that the parties have executed and registered a fresh HC-KAR NC: 2026:KHC:4360-DB COMAP No. 539 of 2024
lease deed dated 07.12.2024 and in view of the above, the appellant undertakes to withdraw the present appeal.
2.The said affidavit is taken on record and the appeal is dismissed as withdrawn.
3.Pending applications, if any stand disposed of. (VIBHU BAKHRU) CHIEF JUSTICE (C.M. POONACHA) JUDGE Vmb List No.: 1 Sl No.: 44
