Sri. Gundappa @ Chikkagundappa vs India Financial Association
2022 Latest Caselaw 1386 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 31ST DAY OF JANUARY, 2022

                      BEFORE

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

              RFA NO.258 OF 2021 (INJ)

BETWEEN:

1.     SRI. GUNDAPPA @ CHIKKAGUNDAPPA
       S/O. LATE SERUGAPPA,
       AGED ABOUT 59 YEARS,

2.     SMT. VIMALA,
       W/O. SRI. GUNDAPPA @ CHIKKA GUNDAPPA,
       AGED ABOUT 52 YEARS.

       BOTH ARE RESIDING AT NO.104,
       6TH CROSS, JIA BHIMANGAR,
       BENGALURU-560 068.
                                  ... APPELLANTS
(BY SRI. BANAGAR SHANKARAPPA GURAPPA,
         ADVOCATE)

AND:

INDIA FINANCIAL ASSOCIATION,
SEVENTH DAY ADVENTIST,
NO.12, HIGH STREET, COOKE TOWN,
BENGALURU-560 005.

REPRESENTED BY ITS SECRETARY
PASTER RUBAN ISREAL MAJOR,
                                      ... RESPONDENT

(BY SRI. JOSHUA HUDSON SAMUEL, ADVOCATE)

    THIS RFA IS FILED UNDER SECTION 96 READ
WITH ORDER 41 RULE 1 OF CPC, 1908 AGAINST THE
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JUDGMENT AND DECREE DATED 23.0.2021 PASSED IN
O.S.NO.8843/2013 ON THE FILE OF THE XXIV
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU, DECREEING THE SUIT FOR PERMANENT
INJUNCTION.

     THIS RFA COMING ON FOR ORDERS, THROUGH
VIDEO CONFERENCING THIS DAY THE COURT
DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellants has filed a

memo dated 27.12.2021 seeking leave of this court to

dismiss the appeal as not pressed.

Memo is taken on record.

Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

AG