RAVI KALA Vs. M/S CASABLANCA ESTATE

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeals assail two orders of the High Court of Karnataka. The first is the judgment and order dtd. 23/2/2024 in CRP No.131 of 2022 to the extent of certain erroneous observations contained therein. The Second is order dtd. 22/3/2024 by which IA No.1 of 2024 in CRP No.131 of 2022 seeking correction of said erroneous observations has been dismissed.

(3.) The grievance of the Appellants is that these erroneous observations have mischaracterized the claim of the Respondent no.1 herein and that of the directions issued in a prior proceeding, which causes prejudice to them in the pending civil proceedings.