BOWRING INSTITUTE Vs. B.S. ASHOK AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is before this Court aggrieved by the order dated 24th Sept., 2013 passed by the High Court of Judicature of Karnataka at Bangalore in Civil Revision Petition No.249 of 2013. When the matter came up before this Court on 25.10.2013, this Court passed an interim order staying the operation of the impugned order. The said order is operative even as of now.

(3.) We are informed that there are three suits, of which one has already been dismissed and in which there is an application for restoration, which is pending. Be that as it may, O.S. No. 3063 of 2013 has been filed before the Court of the 37th Additional City Civil Judge, Bangalore, whereas O.S. Nos. 25936 of 2013 and 25947 of 2013 have been filed before the Court of 28th Additional City Civil Judge, Bangalore.