Full Judgment Text
- 1 -
NC: 2026:KHC:4385
WP No. 2008 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 27 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.2008 OF 2026 (GM-CPC)
BETWEEN:
1. INTEQUANT ADVISORS PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 1956,
ND
HAVING ITS REGISTERED OFFICE AT NO.14, 2 LINK
STREET, CIT COLONY, MYLAPORE, CHENNAI- 600004
REP. BY ITS DIRECTOR
MR. SANDEEP KUMAR JAIN
(AGED 46 YEARS)
2.
INTEQUANT ADVISORY LLP
A LIMITED LIABILITY PARTNERSHIP INCORPORATED
UNDER THE PROVISIONS OF THE LIMITED LIABILITY
PARTNERSHIP ACT, 2008, HAVING ITS REGISTERED
OFFICE AT NO.91, D-4, RAGAMALIKA APARTMENT,
THODI WING 2, THIRUVENGADAM STREET,
RA PURAM, CHENNAI-600 028
REP. BY ITS DESIGNATED PARTNER
MR. SANDEEP KUMAR JAIN (AGED 46 YEARS)
3.
MR. SANDEEP KUMAR JAIN
AGED 46 YEARS CO-FOUNDER AND DIRECTOR,
INTEQUANT ADVISORS PRIVATE LIMITED,
RESIDING AT NO.B4-403, ELITA PROMENADE,
TH TH
18 MAIN, J.P. NAGAR 7 PHASE,
PUTTENAHALLI,
BENGALURU- 560078
4. MR. KALIDAS MURALIDHARAN
AGED 46 YEARS CO-FOUNDER AND DIRECTOR,
TH
RESIDING AT NO.79, 4 FLOOR, RAGAMALIKA APARTMENT,
Digitally signed
by CHANDANA
B M
Location: High
Court of
Karnataka
- 2 -
NC: 2026:KHC:4385
WP No. 2008 of 2026
HC-KAR
THODI WING- II, D-4, THIRUVENGADAM STREET,
MANDAVELIPAKKAM, RA PURAM, CHENNAI-600 028
…PETITIONERS
(BY SRI. MURALI A., ADVOCATE)
AND:
1. MOMENTUM ADVISORS LLP
A LIMITED LIABILITY PARTNERSHIP
HAVING ITS REGISTERED OFFICE AT NO.88,
TH ST
4 CROSS, GIRINAGAR, 1 PHASE, BENGALURU-560 085
REP. BY ITS DESIGNATED PARTNER,
MR. RAJEEV ANANDA RAMARAO
2.
MR. RAJEEV ANANDA RAMARAO
MANAGING DIRECTOR, MOMENTUM ADVISORS LLP,
ST
HAVING ADDRESS AT 1 FLOOR, COWRKS, PURVA
PREMIER, RESIDENCY ROAD, BENGALURU-560025
…RESPONDENTS
(BY SRI.NISHAN G.K., ADV. FOR C/RESPONDENT)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS OF COM.
OS. 996/2025, PENDING BEFORE THE LD. LXXXV ADDL. CITY CIVIL AND
SESSIONS JUDGE (COMMERCIAL COURT), BENGALURU (CCH-86) AND
ETC.
ORDERS
THIS PETITION, COMING ON FOR , THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioners seeks permission to
withdraw the petition with liberty to file application under Order 7
Rule 11 CPC.
- 3 -
NC: 2026:KHC:4385
WP No. 2008 of 2026
HC-KAR
2. The said submission is placed on record.
3. Accordingly, petition is disposed of as withdrawn
with liberty to file application under Order 7 Rule 11 CPC. If such
an application is filed, the Trial Court shall provide an opportunity to
the respondents – plaintiffs to file objections and dispose of the
said application, in accordance with law.
4. All rival contentions on all aspects of the matter are
kept/left open and no opinion is expressed on merits/demerits of
the rival contentions.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
SV
List No.: 2 Sl No.: 78
NC: 2026:KHC:4385
WP No. 2008 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 27 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO.2008 OF 2026 (GM-CPC)
BETWEEN:
1. INTEQUANT ADVISORS PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT, 1956,
ND
HAVING ITS REGISTERED OFFICE AT NO.14, 2 LINK
STREET, CIT COLONY, MYLAPORE, CHENNAI- 600004
REP. BY ITS DIRECTOR
MR. SANDEEP KUMAR JAIN
(AGED 46 YEARS)
2.
INTEQUANT ADVISORY LLP
A LIMITED LIABILITY PARTNERSHIP INCORPORATED
UNDER THE PROVISIONS OF THE LIMITED LIABILITY
PARTNERSHIP ACT, 2008, HAVING ITS REGISTERED
OFFICE AT NO.91, D-4, RAGAMALIKA APARTMENT,
THODI WING 2, THIRUVENGADAM STREET,
RA PURAM, CHENNAI-600 028
REP. BY ITS DESIGNATED PARTNER
MR. SANDEEP KUMAR JAIN (AGED 46 YEARS)
3.
MR. SANDEEP KUMAR JAIN
AGED 46 YEARS CO-FOUNDER AND DIRECTOR,
INTEQUANT ADVISORS PRIVATE LIMITED,
RESIDING AT NO.B4-403, ELITA PROMENADE,
TH TH
18 MAIN, J.P. NAGAR 7 PHASE,
PUTTENAHALLI,
BENGALURU- 560078
4. MR. KALIDAS MURALIDHARAN
AGED 46 YEARS CO-FOUNDER AND DIRECTOR,
TH
RESIDING AT NO.79, 4 FLOOR, RAGAMALIKA APARTMENT,
Digitally signed
by CHANDANA
B M
Location: High
Court of
Karnataka
- 2 -
NC: 2026:KHC:4385
WP No. 2008 of 2026
HC-KAR
THODI WING- II, D-4, THIRUVENGADAM STREET,
MANDAVELIPAKKAM, RA PURAM, CHENNAI-600 028
…PETITIONERS
(BY SRI. MURALI A., ADVOCATE)
AND:
1. MOMENTUM ADVISORS LLP
A LIMITED LIABILITY PARTNERSHIP
HAVING ITS REGISTERED OFFICE AT NO.88,
TH ST
4 CROSS, GIRINAGAR, 1 PHASE, BENGALURU-560 085
REP. BY ITS DESIGNATED PARTNER,
MR. RAJEEV ANANDA RAMARAO
2.
MR. RAJEEV ANANDA RAMARAO
MANAGING DIRECTOR, MOMENTUM ADVISORS LLP,
ST
HAVING ADDRESS AT 1 FLOOR, COWRKS, PURVA
PREMIER, RESIDENCY ROAD, BENGALURU-560025
…RESPONDENTS
(BY SRI.NISHAN G.K., ADV. FOR C/RESPONDENT)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS OF COM.
OS. 996/2025, PENDING BEFORE THE LD. LXXXV ADDL. CITY CIVIL AND
SESSIONS JUDGE (COMMERCIAL COURT), BENGALURU (CCH-86) AND
ETC.
ORDERS
THIS PETITION, COMING ON FOR , THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
Learned counsel for the petitioners seeks permission to
withdraw the petition with liberty to file application under Order 7
Rule 11 CPC.
- 3 -
NC: 2026:KHC:4385
WP No. 2008 of 2026
HC-KAR
2. The said submission is placed on record.
3. Accordingly, petition is disposed of as withdrawn
with liberty to file application under Order 7 Rule 11 CPC. If such
an application is filed, the Trial Court shall provide an opportunity to
the respondents – plaintiffs to file objections and dispose of the
said application, in accordance with law.
4. All rival contentions on all aspects of the matter are
kept/left open and no opinion is expressed on merits/demerits of
the rival contentions.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
SV
List No.: 2 Sl No.: 78