Ramakant S/O. Dasappa Shanbhag vs The Cantonment Executive Officer
2022 Latest Caselaw 959 Kant

        IN THE HIGH COURT OF KARNATAKA,
                 DHARWAD BENCH

      DATED THIS THE 20TH DAY OF JANUARY 2022

                      PRESENT

       THE HON'BLE MR. JUSTICE S.G. PANDIT

                        AND

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

            RFA No.100052 OF 2014 (MON)

BETWEEN:

SHRI. RAMAKANT S/O DASAPPA SHANBHAG
AGE:77 YEARS, OCC:ARCHITECT ENGINEER,
R/O "SNEHA", MANGALWARPETH,
TILAKWADI, BELGAUM.
                                          ...APPELLANT
(BY SMT. CHETANA S BIRAJ, ADVOCATE)

AND

THE CANTONMENT EXECUTIVE OFFICER
CANTONMENT BOARD,
CAMP:BELGAUM.
                                    ...RESPONDENT
(BY SMT. APOORVA SOMANNANAVAR, ADVOCATE)

      THIS APPEAL IS FILED UNDER SECTION 96 OF THE
CPC PRAYING THIS HON'BLE COURT TO SET-ASIDE THE
JUDGMENT AND DECREE PASSED BY THE I ADDL. SENIOR
CIVIL JUDGE, BELGAUM AT BELGAUM IN OS NO.274/2004
DATED 6.12.2013 AND DECREE THE SUIT AS PRAYED FOR IN
THE INTEREST OF JUSTICE AND EQUITY.

      THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
S.G. PANDIT J., PASSED THE FOLLOWING:
                                2



                            ORDER

Smt. Chetana S Biraj, learned counsel for the

appellant appears through Video Conferencing and submits

that the appellant may be permitted to withdraw the

appeal with liberty to approach proper forum.

Submission of the learned counsel for the appellant

is placed on record. Appeal is dismissed as withdrawn

with liberty as sought.

Registry to return the certified copies to the

appellant on furnishing Photostat copy of the same and

also refund the admissible Court fee.

Sd/-

JUDGE

Sd/-

JUDGE

JTR