M/S Sri Siddalingeshwara vs M/S Usha Steel And Alloys
2021 Latest Caselaw 181 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 5TH DAY OF JANUARY 2021

                         BEFORE

        THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

           CIVIL REVISION PETITION NO. 392/2014

BETWEEN :

M/S. SRI SIDDALINGESHWARA ENTERPRISES
NO. 93, 12TH CROSS
CHOLARAPALYA
BENGALURU - 560 023.
A PROPRIETORY CONCERN
REP. BY ITS PROPRIETOR
SRI. RAMACHANDRA,
S/O MUNIYAPPA
AGED ABOUT 46 YEARS,
                                ... PETITIONER
(By SRI. RAJU.P., ADVOCATE)

AND :

M/S. USHA STEEL AND ALLOYS,
NO. 6/1. SITA NIVAS
N.M. LANE, GROUND FLOOR
COTTONPET CORSS
BENGALURU - 560 053.
REP BY ITS PROPRIETOR
SURESH KANUGA
S/O NEINMAL
AGED ABOUT 40 YEARS.
                                     ... RESPONDENT
(SERVED AND UNREPRESENTED)
                            2



      THIS CIVIL REVISION PETITION IS FILED UNDER
SEC.18 OF THE KARNATKA SMALL CAUSE COURTS ACT,
AGAINST      THE   JUDGMENT    AND    DECREE     DATED
20.08.2014 PASSED IN S.C. NO. 1403/2013 ON THE FILE
OF THE I ADDL. SMALL CAUSES JUDGE AND XXVII
ACMM, BENGALURU, (SCCH-11), DECREEING THE SUIT
FOR RECOVERY OF MONEY.

      THIS PETITION COMING ON FOR HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:



                       ORDER

The learned Counsel for the petitioner seeks leave

to file a memo stating that the parties have settled the

matter out of Court and therefore the petitioner be

permitted to withdraw the petition. Further, he also

seeks leave to place on record a memo for refund of

court fee.

The memos are taken on record. The petition is

dismissed as withdrawn and refund is ordered in terms

of Section 66 of the Karnataka Court Fees and Suits

Valuation Act, 1958. The office to refund the court fee

to the petitioner on proper identification.

SD/-

JUDGE

nv