M/S Aishwarya Dept Bakery vs Smt Y P Hemamalini Reddy
2022 Latest Caselaw 10654 Kant

                            -1-



        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 11TH DAY OF JULY, 2022

                          BEFORE

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

       MISCELLANEOUS FIRST APPEAL NO.1697/2015 (CPC)

BETWEEN:
M/S AISHWARYA DEPT BAKERY
& SWEETS
NO.168,GROUND FLOOR,7TH MAIN
1ST BLOCK, KORAMANGALA
BANGALORE-560 034
REPRESENTED BY ITS PARTNER
MR RAFIEQUE.
                                          ... APPELLANT
(BY SRI.SHARAVAN S. LOKRE, ADVOCATE)

AND:

1.     SMT Y. P. HEMAMALINI REDDY
       AGED ABOUT 45 YEARS,
       W/O LATE DR. A N RAJA VENKATA REDDY.

2.     KUM ANUSHA A S KAMATH
       @ A S ANUSHA,
       AGED ABOUT 18 YEARS
       SHOWN AT D/O DR. A N RAJA
       VENKATA REDDY IN THE PLAINT BY
       THE PLAINTIFF IN THE SUIT.

3.     MASTER AKSHAY PUTTUR
       KAMATH A S @ A S AKSHAY
       AGED ABOUT 12 YEARS
       SHOWN AS S/O DR A N RAJA
       VENKATA REDDY IN THE PLAINT BY
       THE PLAINTIFF IN THE SUIT.
                               -2-



     RESPONDENTS NOS. 1 TO 3 ARE
     R/O NO.53/18,2ND CROSS,2ND MAIN
     LALJINAGAR,LAKKASANDRA,
     BANGALORE - 560 030.

      PLAINTIFF NO.3 BEING MINOR, REPRESENTED BY
      HIS MOTHER & NATURAL GUARDIAN
      SMT Y P HEMAMALINI REDDY,
      RESPONDENT NO.1 HEREIN.
                                     ... RESPONDENTS
(BY SRI. R. B. SADASIVAPPA, ADVOCATE FOR R1;
    SRI. L.V. MURALIDHARA, ADVOCATE FOR R2;
    R3 MINOR REPRESENTED BY R1)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 43 RULE 1 OF CPC, PRAYING TO SET
ASIDE AND VACATE THE INTERIM ORDER OF INJUNCTION
GRANTED IN IA NO.1 DATED 17.10.2014 IN O.S
NO.26450/2014 ON THE FILE OF THE ADDITIONAL CITY
CIVIL JUDGE, CCH NO.20 MAYO HALL, BANGALORE,
DIRECTING THE OFFICE NOT TO ISSUE CERTIFIED COPY
OF THE ORDER TILL THE COMPLIANCE BY THE PLAINTIFF
THEREIN.

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

                        JUDGMENT

Mr. Shravan S. Lokre, the learned counsel for the

appellant, submits that the appeal is rendered

infructuous because of certain subsequent events and

therefore, the appeal may be dismissed accordingly.

With this submission being taken on record, the

appeal is dismissed as having become infructuous.

SD/-

JUDGE

SA Ct:sr