Sri Lokesh G R vs Smt. H.S. Nirmala
2022 Latest Caselaw 2703 Kant

                            1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                         PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                           AND

  THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

          REGULAR FIRST APPEAL NO.1592/2020 (SP)

BETWEEN:

SRI LOKESH G.R.,
S/O G.RANGANATHA GOWDA,
AGED ABOUT 41 YEARS,
RESIDING AT NO.659/2,
1ST MAIN, LAKSHMANANAGAR,
HEGGANAHALLI CROSS,
VISWANEEDAM POST,
BENGALURU-560 091.
                                             ... APPELLANT
(BY SRI CHANDRASHEKAR P.PATIL, ADV.)

AND:

SMT. H.S.NIRMALA,
W/O LATE A.M.VIJAYAKUMAR,
AGED ABOUT 52 YEARS,
RESIDING AT NO.7,
SUKADA NILAYA, 7TH CROSS,
REVANA SIDDESHWARA LAYOUT,
ABBIGERE, CHIKKABANAVARA POST,
YESHWANTHAPURA,
BENGALURU-560 090.
                                           ... RESPONDENT

    THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
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02.01.2020 PASSED IN OS NO.3480/2019 ON THE FILE OF THE
XX ADDL. CITY CIVIL AND SESSIONS JUDGE (CCH-32)
BANGALORE CITY DISMISSING THE SUIT FOR SPECIFIC
PERFORMANCE.

     THIS REGULAR FIRST APPEAL COMING ON FOR HEARING
ON INTERLOCUTORY APPLICATION THIS DAY, G.NARENDAR J,
DELIVERED THE FOLLOWING:

                           JUDGMENT

In line with the earlier order dated 11.02.2022, today

a memo for withdrawal of the appeal is preferred.

Memo is signed by the appellant and counter signed

by appellant's counsel. In that view of the matter, memo is

taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Office to look in and refund admissible Court Fee.

Sd/-

JUDGE

Sd/-

JUDGE

dn/-

CT-HR