Sri K Venkataramanappa vs H S Nataraj
2021 Latest Caselaw 6896 Kant

                                      M.F.A.NO.1515/2020

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 20TH DAY OF DECEMBER 2021

                        BEFORE

       THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.1515/2020(CPC)

BETWEEN:
SRI K. VENKATARAMANAPPA
S/O SRI KENCHAPPA
AGED ABOUT 50 YEARS
R/AT NO.120, BALAJI KRUPA
2ND CROSS ROAD, VERMA LAYOUT
BHUVANESHWARINAGAR
DASARAHALLI MAIN ROAD
HEBBAL KEMPAPURA
BANGALORE - 560 024
                                            ... APPELLANT
(BY SRI.V.KRISHNA MURTHY, ADVOCATE)

AND:
SRI H.S.NATARAJ
S/O SRI H.N.SIDDALINGAIAH
AGED ABOUT 48 YEARS
R/AT NO.49, 3RD CROSS
BHUVANESHWARINAGAR
BANGALORE - 560 024
                                          ... RESPONDENT
(BY SRI CHANDRASHEKAR M, ADVOCATE FOR C/RESPONDENT)

      THIS MFA IS FILED UNDER ORDER 43 RULE 1(R) OF
THE CPC, AGAINST THE ORDER DATED 07.01.2020 ON IA
NO.1 IN O.S.NO.7210/2019 ON THE FILE OF THE LEARNED
PRL. CITY CIVIL AND SESSIONS JUDGE (CCH-25),
BENGALURU, ALLOWING I.A.NO.1 FILED U/O 39 RULE 1 AND
2 R/W SECTION 151 OF CPC.

     THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                     M.F.A.NO.1515/2020

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                   JUDGMENT

Learned counsel for the appellant has filed memo

for withdrawal of the appeal. Recording the memo, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE pgg