Shri.Noorali S/O Madarsab Khan vs Smt.Shailaja Wd/O Ravindra ...
2021 Latest Caselaw 1020 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

       DATED THIS THE 16TH DAY OF JANUARY, 2021

                             BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI

                 MFA No.103494/2019 (CPC)
BETWEEN:

1.    Shri. Noorali S/o. Madarsab Khan,
      Age 50 years, Occ: Business,
      R/o. House No.9, Anthony Street, Camp, Belagavi.

2.    Shri. Ravindra S/o. Pandurang Kadam,
      Age 43 years, Occ: Business,
      R/o. Plot No.263, Scheme No.40,
      Jai Nagar, Hanuman Nagar, Belagavi.
                                                        ... Appellants

(Sri. Sangram S. Kulkarni, Advocate for appellants)

AND

1.    Smt. Shailaja W/o. Ravindra Vaidhya,
      Age 62 years, Occ: Pensioner,
      R/o. House No.39/A, CTS No.569,
      Shahu Nagat, Belagavi -590010.
2.    Shri. Shrinivas S/o. Ravindra Vaidhya,
      Age 23 years, Occ: Student,
      R/o. House No.39/A, CTS No.569,
      Shahu nagat, Belagavi-590010.
                                                      ... Respondents

(Sri. R.M.Kulkarni, Advocate for R1 & R2)
                                    2




      This MFA is filed under Section 43 Rule 1(r) of the Code of
Civil Procedure, against the order dated 14.08.2019, passed in
O.S.No.309/2018 on the file of the IV Additional Senior Civil Judge,
Belagavi, allowing the I.A.No.1 filed under order 39 Rule 1 & 2 of
CPC.

      This MFA is coming on for Orders, this day the Court,
delivered the following :

                              JUDGMENT

Learned counsel for the appellants has filed a memo seeking

withdrawal of the appeal, as not pressed.

Taking the said memo on record, the appeal is dismissed as

not pressed.

In view of the dismissal of the appeal, the pending

I.A.No.1/2020 does not survive for consideration.

Sd/-

JUDGE

*Svh/-