M/S Velox Marketting And ... vs Kannamangala Grama Pranchayath
2022 Latest Caselaw 135 Kant

                               1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY, 2022

                           BEFORE

       THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

       REGULAR FIRST APPEAL NO.865 OF 2021 (INJ)


BETWEEN:

       M/S. VELOX MARKETTING AND MANGEMENT
       A PARTNERSHIP FIRM,
       REGISTERED UNDER THE INDIAN PARTNERSHIP ACT, 1932,
       HAVING ITS OFFICE AT NO.18,
       IDHAYA COMPLEX, BIRDS CAMPUS,
       HENNUR MAIN ROAD,
       BENGALURU - 560 068,
       REPRESENTED BY ITS PARTNER,
       SRI SANDEEP C.T.

                                                 ... APPELLANT

       (BY SMT. GAYATHRI B.S., ADV., FOR SRI ARUN B.K.)

AND:

       KANNAMANGALA GRAMA PANCHAYATH
       BIDARAHALLI HOBLI,
       KANNAMANGALA POST,
       BENGALURU NORTH TALUK,
       BENGALURU - 560 067,
       REPRESENTED BY ITS PRESIDENT.

                                               ... RESPONDENT

                              ***
                               2


     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
READ WITH ORDER XLI RULES 1 AND 2 OF THE CODE OF CIVIL
PROCEDURE, 1908, AGAINST THE JUDGMENT AND DECREE
DATED 21-8-2021 PASSED IN COMMERCIAL O.S. NO.910 OF 2021
ON THE FILE OF THE X ADDITIONAL DISTRICT AND SESSIONS
JUDGE, BENGALURU RURAL DISTRICT, BENGALURU, DISMISSING
THE SUIT FOR INJUNCTION.

      THIS REGULAR FIRST APPEAL IS COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellant filed a memo

seeking permission to withdraw the appeal.

2. Memo reads as follows:

"Memo for Withdrawal

The undersigned counsel most humbly submits that, the appellant seeks to withdraw the said appeal and prays for liberty to file a fresh appeal in accordance with law.

Therefore, it is most humbly prayed that this Hon'ble court may be pleased to permit the appellant to withdraw the said appeal in the interest of justice and equity."

3. In terms of the above memo, the appeal is

permitted to be withdrawn.

Accordingly, the appeal is dismissed as withdrawn

in terms as above.

Sd/-

JUDGE

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