Mrs. Devika Chittiappa Rao vs State Bank Of India
2022 Latest Caselaw 904 Kant

                         1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 19TH DAY OF JANUARY, 2022

                      BEFORE

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

              RFA NO.481 OF 2021 (INJ)

BETWEEN:

MRS. DEVIKA CHITTIAPPA RAO
W/O LATE JAYARAMA RAGUNATHA RAO
AGED ABOUT 68 YEARS
R/AT 'THE HOUSE'
NO.57/59 (OLD NO.29/30)
VIVIANI ROAD, RICHARDS TOWN
BENGALURU - 560 005.                     ... APPELLANT

(BY SRI.MANMOHAN P.N., AND
    SRI. VINAY N., ADVOCATES)

AND:

1.     STATE BANK OF INDIA
       SPECIALIZED PBB, BENGALURU
       ST. MARKS ROAD,
       BENGALURU - 01

2.     DR. NANDA
       D/O MR. SUBBANNA
       AGED MAJOR
       R/AT NO.101, EDEN HALL,
       245, DEFENCE COLONY,
       80 FEET ROAD, INDIRANAGAR
       BENGALURU - 560 038.
                                 ... RESPONDENTS
(BY SRI.B.N. TULSIKUMAR AND
    SRI. S. SANDEEP, ADVOCATES FOR R1
    R2 - SERVED AND UNREPRESENTED)
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      THIS RFA IS FILED UNDER SECTION 96 OF CPC
AGAINST THE JUDGMENT AND DECREE DATED
18.6.2021 PASSED IN O.S.No.2673/2016 ON THE FILE
OF THE LXVI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE,BENGALURU, DISMISSING THE SUIT FOR
PERMANENT INJUNCTION, AND PERPETUAL AND
MANDATORY INJUNCTION.

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

                     JUDGMENT

Learned counsel for the appellant has filed a

memo dated 13.01.2022 seeking leave of this Court

to withdraw the appeal.

Memo is placed on record.

Accordingly, the appeal is dismissed as

withdrawn.

In view of the disposal of the main appeal,

I.A.No.1/2021 does not survive for consideration.

Sd/-

JUDGE

AG