M/S Associated Constructions vs The Executive Engineer
2021 Latest Caselaw 6033 Kant

                                   M.F.A.No.6715/2021

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 13TH DAY OF DECEMBER 2021

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

MISCELLANEOUS FIRST APPEAL NO.6715/2021 (CPC)

BETWEEN:

M/S ASSOCIATED CONSTRUCTIONS
CIVIL ENGINEERS AND CONTRACTORS
NO.144, 11TH B CROSS
NIPUNA HERITAGE ROAD
KODIGEHALLI, VIRUPAKSHIPURA
VIDYARANYAPURA POST
BANGALORE - 560 097
                                         ...APPELLANT
(BY SRI SHIVAKUMAR, ADVOCATE)
AND:

1.     THE EXECUTIVE ENGINEER
       KARNATAKA HOUSING BOARD
       DISTRICT CO-ORDINATION OFFICE
       BELLARY - 583 101

2.     SRI M.V.S. RAO
       SOLE ARBITRATOR
       NO.282, ARAKERE GATE
       LAKSHMI LAYOUT, 7TH CROSS
       2ND MAIN ROAD
       BANNERGHATTA ROAD
       BANGALORE - 560 076
                                       ...RESPONDENTS

      THIS MFA IS FILED UNDER ORDER 43 RULE 1 OF CPC
PRAYING TO SET ASIDE THE ORDER DATED 18.06.2020
PASSED ON I.A.NO.2 IN A.S.NO.12/2017 ON THE FILE OF
THE ADDITIONAL CIVIL JUDGE, CITY CIVIL COURT (CCH-
23), BENGALURU.
                                            M.F.A.No.6715/2021

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     THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                    JUDGMENT

Learned counsel for the appellant submits memo

for withdrawal of the appeal with liberty to take proper

remedy.

2. Therefore, the appeal is dismissed as

withdrawn with liberty to pursue proper remedy.

Registry shall return the documents produced by

the appellant retaining the copies of the same.

Sd/-

JUDGE pgg