Sri G Manoj Kumar vs Sri Chethan C C
2021 Latest Caselaw 5134 Kant

                                  M.F.A.NO.1469/2021

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 30TH DAY OF NOVEMBER 2021

                      BEFORE

       THE HON'BLE MRS JUSTICE K.S.MUDAGAL

 MISCELLANEOUS FIRST APPEAL NO.1469/2021(CPC)

BETWEEN:

SRI.G.MANOJ KUMAR
S/O GANAPATHILAL BOHRA
AGED ABOUT 42 YEARS
R/AT 1ST MAIN
VIVEKANANDANAGAR
CHANNARAYAPATNA-573 116
                                        ... APPELLANT

(BY SRI H.N.MANJUNATH PRASAD, ADV.)

AND:

SRI.CHETHAN C C
S/O CHANDRASHEKAR
AGED ABOUT 46 YEARS
R/AT NO.6, GAYATHRI EXTENSION
CHANNARAYAPATNA - 573 116
                                      ... RESPONDENT

     THIS MFA IS FILED UNDER ORDER XLIII RULE 1 (A)
OF THE CPC, AGAINST THE ORDER DATED 05.11.2019
PASSED ON IA NO.4 IN O.S.NO.305/2018 ON THE FILE OF
THE    PRINCIPAL     CIVIL   JUDGE    AND     JMFC,
CHANNARAYAPATNA, REJECTING IA NO.4 FILED UNDER
ORDER VII RULE 10 OF CPC.

     THIS MFA COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                           M.F.A.NO.1469/2021

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                   JUDGMENT

Learned counsel for the appellant seeks

permission to withdraw the appeal with liberty to

present the appeal before proper Court.

2. Recording the submission, the appeal is

dismissed as withdrawn reserving liberty to the

appellant to present the appeal before proper Court.

Sd/-

JUDGE

pgg