Sri Chandrashekar vs Smt Divya Rekha
2022 Latest Caselaw 10353 Kant

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        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 05TH DAY OF JULY, 2022

                          BEFORE

         THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

       MISCELLANEOUS FIRST APPEAL NO.5515/2015 (CPC)

BETWEEN:

1.     SRI. CHANDRASHEKAR
       S/O G. LAKSHMAIAH,
       AGED ABOUT 51 YEARS,

2.     SMT. MANJULA SHEKAR
       W/O SRI. CHANDRASHEKAR
       AGED ABOUT 46 YEARS,

       BOTH ARE RESIDING AT
       NO.1/18, 3RD MAIN ROAD,
       GANGANAGAR LAYOUT,
       BANGALORE - 560 032.
                                       ... APPELLANTS
(BY SRI. VINAY KUMAR. M.K, ADVOCATE)
    SRI. SHASHI KUMAR G V, ADVOCATE)

AND:

SMT. DIVYA REKHA
D/O V. BALARAM,
AGED ABOUT 35 YEARS,
PROPRIETRIX,
M/S BALARAM PUBLICITIES,
NO.432, 4TH CROS, HMT LAYOUT,
ANANDANAGAR, R.T. NAGAR,
BANGALORE - 560 032.
                                       ... RESPONDENT

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER 43, RULE 1(r) OF CPC, AGAINST THE ORDER DATED
8.6.2015 PASSED ON IA NO.1 IN O.S.NO.3471/2014 ON THE
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FILE OF THE 7TH ADDITIONAL CITY CIVIL JUDGE, BENGALURU,
ALLOWING IA NO.1 FILED U/O 39, RULE 1 & 2, R/W SEC 151
OF CPC.

    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for the appellants seeks leave

to place on record a memo for dismissal of the appeal.

The memo is taken on record.

On perusal of the memo, the appeal stands

dismissed as not pressed.

Sd/-

JUDGE

SA Ct:sr