Cause title — parties, addresses and appearances
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HC-KAR
NC: 2025:KHC:43735
CP No. 312 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL PETITION No.312 OF 2025
BETWEEN:
M/s POTS AND PANS
AT No.10, CMH ROAD, INDRA NAGAR
BENGALURU-560038
BY ITS PROPRIETOR
MR. HARPAL SINGH SEHGAL
…PETITIONER
(BY SRI NAVEED AHMED, ADVOCATE -ABSENT)
AND:
1.
M/s MEYER HOUSEWARES INDIA PRIVATE LTD
30 LINK ROAD, LAJPAT NAGAR-03,
NEW DEHLI-110024
2.
M/s POTS AND PANS,
AT No.36/1, 27TH CROSS, 6TH C MAIN,
NEAR SAPNA BOOK HOUSE,
4TH BLOCK, JAYANAGAR
BENGALURU-560038
(FRANCHISE OF DEFENDANT NO.1)
MANAGED BY
M/S. SPAN CENTRIC
NEW No.36/1, OLD No.117,
27TH CROSS, 4TH BLOCK
JAYANAGAR, BENGALURU -560011
GST No.29ADHFS0350H1Z2
3.
M/s POTS AND PANS,
NR TOWER, 19TH MAIN, 17TH CROSS ROAD
NEAR SAI BABA TEMPLE
SECTOR-4, HSR LAYOUT
Digitally
signed by
MALATESH
K C
Location:
HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2025:KHC:43735
CP No. 312 of 2025
BENGALURU-560012
(FRANCHISE OF DEFENDANT NO.1)
MANAGED BY
M/S HGP TRADERS
1392/16/1/1, SY No.62/1, 19TH MAIN,
SECTOR IV, HSR LAYOUT,
BENGALURU-560102
GST No.29AAOFH5417N1ZP
…RESPONDENTS
THIS CIVIL PETITION FILED UNDER SECTION 24 OF
CIVIL
PROCEDURE
CODE,
PRAYING
TO
TRANSFER
O.S
No.5640/2023 PENDING ON THE FILE OF 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 MR. JUSTICE V SRISHANANDA
ORAL ORDER
Case called twice. None present for the petitioner even in the second round of calling of cases.
2.Office has raised objection with regard to maintainability of the petition under Section 24 of the Code of Civil Procedure in view of Section 15(5) of the Commercial Courts Act.
3.The petition relief cannot be granted since, among several Commercial Courts no Commercial Court is superior or HC-KAR NC: 2025:KHC:43735 CP No. 312 of 2025
inferior. It is only for the sake of convenience, number of commercial Courts were established.
4.Further, grounds urged in the petition are also not sufficient enough to entertain the petition.
5.More over, it is the Principal District Judge who is required to consider the request under Section 24 of the Code of Civil Procedure.
6.Reserving such for the petitioner, petition is dismissed as not maintainable. (V SRISHANANDA) JUDGE
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