Mr. Vinaya Dhanpal vs M/S Century Galaxy Developers ...
2021 Latest Caselaw 1970 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 25TH DAY OF MAY, 2021

                     BEFORE

   THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

       CIVIL REVISION PETITION No.85/2016

BETWEEN

MR.VINAYA DHANPAL,
S/O DHANPAL HEGDE,
AGED ABOUT 52 YEARS,
R/A J-53, DIAMOND DISTRICT,
KODI HALLI AIRPORT ROAD,
BENGALURU - 560 008.
                                      ... PETITIONER
[BY SRI.C.K.NANDA KUMAR, ADVOCATE
   (VIDEO CONFERENCING)]

AND

M/S.CENTURY GALAXY DEVELOPERS LIMITED,
WITH ITS OFFICE AT 'DIAMOND DISTRICT,
PENT HOUSE (B9),
CORPORATE TOWER 'B',
150, AIRPORT ROAD,
BENGALURU - 560 068.
REPRESENTED BY ITS
MR.YUNUS ZIA.
                                      ... RESPONDENT
[BY SMT.BHARATHI PATIL, ADVOCATE FOR
    M/S.KAMAL & BHANU, ADVOCATES FOR C/R
   (VIDEO CONFERENCING)]

     THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 18 OF THE SMALL CAUSES COURT ACT,
AGAINST THE JUDGMENT AND DECREE DATED
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15.12.2015 PASSED IN S.C.NO.15819/2011 ON THE FILE
OF THE V ASCJ & XXIV A.C.M.M., COURT OF SMALL
CAUSES, MAYO HALL UNIT, BENGALURU, DECREEING
THE SUIT FOR RECOVERY OF MONEY.

    THIS CIVIL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

The parties to the lis have filed a memo submitting

that they have entered into a settlement in

S.C.No.15819/2011 before the trial Court and in view of

the settlement arrived at between the parties, the

present petition would not survive for consideration.

2. The memo is placed on record.

3. The writ petition is dismissed as withdrawn

in terms of the memo.

4. The amount in deposit is permitted to be

withdrawn by the petitioner.

Sd/-

JUDGE

SJK