Full Judgment Text
- 1 -
NC: 2026:KHC:12262-DB
COMAP No. 142 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 27 DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
COMMERCIAL APPEAL NO. 142 OF 2025 (MON)
BETWEEN:
M/S RADHA KRISHNA EXPORTS
A PROPRIETARY CONCERN
CARRYING ON BUSINESS AT
NO.257/3, 2ND FLOOR
SRI. KRISHNA PLAZA
OLD THARAGUPET
BENGALURU -560053
BY ITS PROPRIETOR
MR. BHOMRAJ CHOUDARY
SON OF VENARAMJI
AGED ABOUT 52 YEARS.
…APPELLANT
(BY SMT. MAINA VARMA., ADVOCATE)
AND:
M/S SRI. MANSUKH INTERNATIONAL
CARRYING ON BUSINESS AT
NO.2, 2ND FLOOR
AMRUTHAVAHINI COMPLEX
NO.581, AND 582, OPP ING VYSYA BANK
AVENUE ROAD, BENGALURU - 560002
BY ITS PROPRIETOR
MR. CHAIN SINGH
…RESPONDENT
(BY SRI. CHANNABASAPPA S N., ADVOCATE)
Digitally
signed by
NIRMALA
DEVI
Location:
HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:12262-DB
COMAP No. 142 of 2025
HC-KAR
THIS COMAP IS FILED UNDER SECTION 13(1A)
COMMERCIAL COURT ACT 2015, PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO SET ASIDE THE THE
JUDGMENT AND DISMISSAL DATED 04.12.2024. PASSED IN
COM.OS.NO.948/2024 BY THE LEARNED LXXXIV ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, COMMERCIAL COURT AT
BENGALURU (CCH 85).
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. None appears for the appellant.
2. Memo dated 23.02.2026 has been filed seeking withdrawal of
the appeal.
3. Accordingly, the appeal is dismissed as withdrawn.
4. The Registry is directed to refund the court fee in accordance
with the Rules.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
Vmb, List No.: 2 Sl No.: 21
NC: 2026:KHC:12262-DB
COMAP No. 142 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 27 DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
COMMERCIAL APPEAL NO. 142 OF 2025 (MON)
BETWEEN:
M/S RADHA KRISHNA EXPORTS
A PROPRIETARY CONCERN
CARRYING ON BUSINESS AT
NO.257/3, 2ND FLOOR
SRI. KRISHNA PLAZA
OLD THARAGUPET
BENGALURU -560053
BY ITS PROPRIETOR
MR. BHOMRAJ CHOUDARY
SON OF VENARAMJI
AGED ABOUT 52 YEARS.
…APPELLANT
(BY SMT. MAINA VARMA., ADVOCATE)
AND:
M/S SRI. MANSUKH INTERNATIONAL
CARRYING ON BUSINESS AT
NO.2, 2ND FLOOR
AMRUTHAVAHINI COMPLEX
NO.581, AND 582, OPP ING VYSYA BANK
AVENUE ROAD, BENGALURU - 560002
BY ITS PROPRIETOR
MR. CHAIN SINGH
…RESPONDENT
(BY SRI. CHANNABASAPPA S N., ADVOCATE)
Digitally
signed by
NIRMALA
DEVI
Location:
HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:12262-DB
COMAP No. 142 of 2025
HC-KAR
THIS COMAP IS FILED UNDER SECTION 13(1A)
COMMERCIAL COURT ACT 2015, PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO SET ASIDE THE THE
JUDGMENT AND DISMISSAL DATED 04.12.2024. PASSED IN
COM.OS.NO.948/2024 BY THE LEARNED LXXXIV ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, COMMERCIAL COURT AT
BENGALURU (CCH 85).
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. None appears for the appellant.
2. Memo dated 23.02.2026 has been filed seeking withdrawal of
the appeal.
3. Accordingly, the appeal is dismissed as withdrawn.
4. The Registry is directed to refund the court fee in accordance
with the Rules.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
Vmb, List No.: 2 Sl No.: 21