Rajashekhar H vs Smt P R Premalatha
2022 Latest Caselaw 11193 Kant

                            1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 28TH DAY OF JULY, 2022

                        BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

 MISCELLANEOUS FIRST APPEAL No.4658 of 2022 (CPC)


BETWEEN :

RAJASHEKHAR.H
S/O LATE BASAVANYAPPA.H
AGED ABOUT 70 YEARS
SENIOR CITIZEN
RESIDING AT "ANUGRAHA", GROUND FLOOR
NO.111, 8TH MAIN, 4TH STAGE
4TH BLOCK, BASAVESHWARANAGAR
BANGALORE - 560 079
AADHAAR NO.2562 5516 2584.
                                             ...APPELLANT

(BY SRI.RAKESH B.BHATT., ADVOCATE)

AND:

1.     SMT.P.R.PREMALATHA
       W/O LATE.H.LAKSHMANAPPA
       AGED ABOUT 70 YEARS
       RESIDING AT "ANUGRAHA", FIRST FLOOR
       NO.111, 8TH MAIN, 4TH STAGE
       4TH BLOCK, BASAVESHWARANAGAR
       BANGALORE - 560 079
       AADHAAR NO.3891 8318 6460.

2.     SMT.H.L.CHAITRA
       AGED ABOUT 43 YEARS
       W/O MR.SHARATH CHANDRA REDDY
       D/O LATE.H.LAKSHMANAPPA AND
       SMT.P.R.PREMALATHA
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     RESIDING AT "ANUGRAHA", FIRST FLOOR
     NO.111, 8TH MAIN, 4TH STAGE
     4TH BLOCK, BASAVESHWARANAGAR
     BANGALORE - 560 079
     AADHAAR NO.2909 7549 2552.
                                        ...RESPONDENTS

(BY SRI.BASAVARAJU BELAVANGALA &
      SMT.RABIYA KHANUM., ADVOCATE FOR R1)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 104 R/W ORDER 43 RULE 1(r) OF CPC.


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


                      JUDGMENT

Sri.Rakesh B.Bhatt., learned counsel for appellant

has appeared in person.

Counsel submits that a memo has been filed stating

that the appeal may be dismissed as withdrawn. Counsel

therefore, submits that memo may be placed on record

and the appeal may be dismissed as withdrawn.

Submission is noted. Memo is placed on record.

The Miscellaneous First Appeal is dismissed as

withdrawn.

Sd/-

JUDGE

TKN