Smt. Sarita Gouthi vs Sri Kalidas
2022 Latest Caselaw 1085 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 24TH DAY OF JANUARY, 2022

                     BEFORE

        THE HON'BLE MR. JUSTICE M.I.ARUN

            RFA NO.1323 OF 2020 (RES)

BETWEEN:

SMT. SARITA GOUTHI,
W/O. SANTHOSH GOUTHI
AGED ABOUT 55 YEARS,
REPRESENTED BY HIS P.A. HOLDER,
SANTOSH GOUTHI
R/O. 706, 8TH MAIN, 9TH CROSS,
BTM LAYOUT, 2ND STAGE,
BENGALURU - 560 076.
                                        ... APPELLANT

(BY SRI. MUTHURAJU A AND S. KASINAGALINGAM,
   ADVOCATES)

AND:

SRI. KALIDAS,
S/O. SRI. KAMBAIAH,
AGED ABOUT 66 YEARS,
R/O. NO.69/A, BTM LAYOUT,
B.G. ROAD, 2ND CROSS, 2ND MAIN,
BENGALURU-560 076.
                                   ... RESPONDENT
(BY SRI. B.L. SANJEEV, ADVOCATE)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED
20.12.2019 PASSED IN O.S.NO.2968/2016 ON THE FILE
OF THE XL ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, DECREEING THE SUIT FOR
EVICTION.
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    THIS RFA COMING ON FOR ADMISSION,
THROUGH VIDEO CONFERENCING THIS DAY THE
COURT DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant has filed a

memo dated 24.01.2022 with a prayer to withdraw

the appeal.

Memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

Office is directed to verify and refund the Court

fee, if the appellant is so entitled.

Sd/-

JUDGE

AG