Sri.A.V.Niranjan vs The Davangere Club (R)
2022 Latest Caselaw 8590 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF JUNE, 2022

                       BEFORE

      THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

 REGULAR SECOND APPEAL NO.1044/2018 (DEC)

BETWEEN

SRI.A.V.NIRANJAN,
S/O A.VISHWESHWARAIAH,
AGED ABOUT 58 YEARS,
EMPLOYEE IN BAPUJI INSTITUTION,
R/O #2611/#3-D LINE,
S.S.LAYOUT, 'B' BLOCK,
DAVANAGERE - 577 001.
NOW R/AT #S-205,
RANGANATH BADAVANE,
DAVANAGERE.
                                           ...APPELLANT
(BY SRI.SANTHOSH R. NELKUDRI, ADVOCATE)

AND

THE DAVANAGERE CLUB ®,
PRAVASI MANDIR ROAD,
DAVANAGERE.
REPRESENTED BY SECRETARY.
                                          ...RESPONDENT
(BY SRI.D.S.JAY RAJ, ADVOCATE)


     THIS RSA IS FILED UNDER SECTION 100 OF CPC, 1908
AGAINST THE JUDGMENT AND DECREE DATED 17.02.2018
PASSED IN RA NO.51/2017, ON THE FILE OF THE II ADDL.
SENIOR CIVIL JUDGE AND JMFC., DAVANAGERE, DISMISSING
THE APPEAL AND CONFIRMING THE JUDGMENT AND DECREE
DATED 24.06.2017 PASSED IN OS NO.602/2009 ON THE FILE
OF THE PRL. CIVIL JUDGE DAVANAGERE.
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    THIS RSA COMING ON FOR ADMISSION, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                      JUDGMENT

Learned counsel for appellant has filed a memo

seeking for dismissal of appeal as withdrawn.

Taking memo on record, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

BS