Citation : 2022 Latest Caselaw 6248 Kant
Judgement Date : 6 April, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
R.F.A. NO. 1133 OF 2021(MON)
BETWEEN:
SRI K GOVINDARAJ,
S/O LATE SRI KRISHNAPPA,
AGED ABOUT 52 YEARS,
RESIDING AT NO.33,
2ND CROSS, SARASWATHIPURAM,
NEW EXTENSION, ULSOOR,
BENGALURU-560 008.
...APPELLANT
(BY SRI C.VIJAYA KUMAR, ADVOCATE)
AND:
M/S. MOODY INTERNATIONAL (I) PVT LTD
CORPORATE OFFICE AT NO.E-20, BLOCK-B-1,
MOHAN INDUSTRIAL COOPERATIVE ESTATE,
MATHURA ROAD, NEW DELHI 110 014.
REPRESENTED BY ITS ASSOCIATE DIRECTOR.
...RESPONDENT
THIS RFA IS FILED UNDER SECTION 96 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 29.09.2021 PASSED IN
COM.OS.NO.7340/2018 ON THE FILE OF THE LXXXVII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE (EXCLUSIVE DEDICATED
COMMERCIAL COURT, BENGALURU), DISMISSING THE SUIT FOR
RECOVERY OF MONEY.
2
THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
JUDGMENT
Learned counsel for the appellant has filed a memo
seeking withdrawal of the appeal.
Memo is taken on record.
The appeal is dismissed as withdrawn.
Sd/-
JUDGE
CA
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