M/S. Vidyavardhaka Sangha(R) vs M/S. Girija Enterprises
2021 Latest Caselaw 2110 Kant

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 IN THE HIGH COURT OF KARNATAKA BENGALURU

        DATED THIS THE 03RD DAY OF JUNE, 2021

                       BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

             R.S.A. NO.637 OF 2014 (RES)

BETWEEN:

M/S. VIDYAVARDHAKA SANGHA®
BY ITS PRESIDENT AND SECRETARY,
SHESHADRI IYER ROAD,
MANDI MOHALLA,
MYSORE-570 021.
                                          ...APPELLANT

(BY SRI S. A. MARUTHI PRASAD, ADVOCATE)

AND:

M/S. GIRIJA ENTERPRISES,
BY ITS PROPRIETOR
SMT. GIRIJAMBA,
NO.1(1K), VIDYAVARDHAKA
SANGA BUILDING,
SHESHADRI IYER ROAD,
MANDI MOHALLA,
MYSORE-570 021.
                                      ... RESPONDENT
(RESPONDENT SERVED)

       THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE
AGAINST THE JUDGMENT AND DECREE PASSED BY THE
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I   ADDITIONAL   SENIOR   CIVIL   JUDGE,   MYSORE    IN
R.A.NO.185/2012 DATED 31.10.2013.


      THIS REGULAR SECOND APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE
FOLLOWING:
                     JUDGMENT

Sri S. A. Maruthi Prasad, learned counsel for

appellant has appeared through video conferencing.

2. Learned counsel for appellant submits that

a memo has been filed stating that the respondent

has vacated and handed over the vacant possession of

the suit schedule property to the appellant vide letter

dated 30.03.2016.

3. Counsel for appellant submits that the

appellant has instructed the advocate on record to

withdraw the appeal as not pressed. Accordingly, he

submits that he may be permitted to withdraw the

appeal as not pressed.

4. Submission is noted. Perused the memo

along with the letter with care.

5. Accordingly, the appeal is dismissed as

not pressed.

Sd/-

JUDGE

HA/-