Mohammed Siraj vs M. Chender Pishe
2021 Latest Caselaw 1600 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 19TH DAY OF FEBRUARY 2021

                              BEFORE

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                   R.F.A.No.288 OF 2018

Between :

Mohammed Siraj,
Aged 38 years,
S/o. Late Ahmed Kutti Haji,
R/o. Kota Complex,
Rest House Road,
Bengaluru-560 001.                                .. Appellant

 ( By Smt. B. Sudha, Advocate
   for Sri Eda Nireekshana Keshaiah, Advocate )

And :

1. M. Chender Pishe,
Aged about 73 years,
S/o Late Sri P.N.Rao,
No.69, M.G.Road,
Bengaluru-560 001.

2. Sri Chandra Mohan Pishe,
Aged about 71 years,
Both Sons of Late Sri P.N.Rao,
M/s. P.N.Rao,
No.69, M.G.Road,
Bengaluru-560 001.                           .. Respondents

 ( By Sri Suresh S. Lokre, Advocate
   for C/R-1 & 2)
                                                 RFA.No.288/2018
                                2


      This Appeal is filed under Section 96 of CPC praying to call
for the records in O.S.No.4104/2015, on the file of VII Addl.City
Civil & Sessions Judge, Bengaluru (CCH.No.19) and allow this
appeal and set aside the judgment dated 21.4.2017, passed in
O.S.No.4104/2015, on the file of the Hon'ble VII Addl.City Civil &
Sessions Judge, Bengaluru (CCH 19) and award costs of this
appeal.

      This Appeal coming on for Orders through Physical
Hearding/Video Conferencing Hearing, this day the Court made
the following :

                             ORDER

Learned counsel from both side present physically in the

Court. Learned counsel for the appellant files a memo dated

19.2.2021 seeking for withdrawal of the appeal as the same has

become infructuous.

In view of the memo and supporting submission, the

Appeal stands dismissed as having become infrctuous.

Sd/-

JUDGE

bk/-