K V Jyothi vs K N Mohan
2021 Latest Caselaw 6982 Kant

                                   M.F.A.NO.6902/2021

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 21ST DAY OF DECEMBER 2021

                       BEFORE

        THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.6902/2021(CPC)

BETWEEN:
1.     K.V. JYOTHI
       D/O N.VENKATARAMANAPPA
       AGED ABOUT 46 YEARS
       NO.48, 2ND 'A' MAIN
       3RD CROSS, NISARGA LAYOUT
       DODDANEKKUNDI
       BENGALURU - 560 036

2.     K.V. JAYABHARTHI
       D/O N.VENKATARAMANAPPA
       AGED ABOUT 41 YEARS
       NO.539/16, 2A, 2ND FLOOR
       7TH MAIN, 4TH CROSS
       HANUMANTHANAGAE
       BENGALURU - 560 019
                                       ... APPELLANTS
(BY SMT LAKSHMI MENON, ADVOCATE)

AND:
K.N. MOHAN
S/O LATE K.P. NARAYANAPPA
AGED ABOUT 39 YEARS
NO.75, NEW BAZAAR STREET
K.R.PURAM
BANGALORE - 560 036
                                       ... RESPONDENT
      THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) R/W
SECTION 151 OF CPC, AGAINST THE ORDER DATED
03.12.2021 PASSED ON IA NOS.XXVI AND XXVII IN
O.S.NO.973/2003 ON THE FILE OF THE X ADDITIONAL CITY
                                     M.F.A.NO.6902/2021

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CIVIL JUDGE, BENGALURU, (CCH-26), REJECTING         IA
NO.XXVI AND XXVII FILED U/O XVI RULE 1(3) OF CPC.

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

                   JUDGMENT

Learned counsel for the appellants submits memo

for withdrawal of the appeal with liberty to file writ

petition.

2. Recording the memo, subject to all just

exceptions the appeal is dismissed as withdrawn.

Sd/-

JUDGE pgg