Sri. T. Purushothama vs Sri. Sheik Anwar
2022 Latest Caselaw 9525 Kant

                               1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 23RD DAY OF JUNE, 2022

                          BEFORE

        THE HON'BLE MR.JUSTICE S.R.KRISHNA KUMAR

                 R.F.A. NO.423/2016 (INJ)

BETWEEN:

SRI. T. PURUSHOTHAMA
S/O. LATE. TIMMA DASAPPA
AGED ABOUT 56 YEARS
RESIDING AT NO.2, 5TH CROSS
CUBBONPET, BANGALORE - 560 002.
                                             ... APPELLANT

(BY SMT: MONICA PATIL, ADVOCATE)

AND:


1.    SRI. SHEIK ANWAR
      S/O. LATE MOHAMMED SAB
      AGED ABOUT 65 YEARS

2.    SRI. ABDUL AZEEZ
      S/O. LATE MOHAMMED SAB
      AGED ABOUT 63 YEARS

3.    SRI. SHEIK USMAN
      S/O. LATE MOHAMMED SAB
      AGED ABOUT 60 YEARS

4.    SRI. SHEIK SARDAR
      S/O. LATE MOHAMMED SAB
      AGED ABOUT 58 YEARS

5.    SRI. SHEIK BABU
      S/O. LATE MOHAMMED SAB
      AGED ABOUT 50 YEARS
                               2


6.   SRI. AMEER JAN
     S/O. LATE MOHAMMED SAB
     AGED ABOUT 48 YEARS

     ALL ARE RESIDING AT
     MOHAMMED SAB PALYA
     VIDYARANUAPURA POST
     BENGALURU - 560 097

7.   P. AJAY KUMAR
     S/O. PUSHPANGADANN
     AGED ABOUT 59 YEARS
     RESIDING AT NO.216
     8TH "B" MAIN ROAD
     KALYAN NAGAR
     BANASWADI
     BANGALORE - 560 043.

8.   V. VISHWANATH
     S/O. K. VENKATACHALA MURTHY
     AGED ABOUT 33 YEARS
     RESIDING AT NO.32
     1ST MAIN
     BALAJI LAYOUT
     VIDYARANYAPURA
     BANGALORE - 560 097.

                                           ... RESPONDENTS

(BY SRI: V.B. SHIVA KUMAR, ADVOCATE FOR C/R8)


      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION 96
OF CPC, 1908 AGAINST THE JUDGMENT AND DECREE DATED
17.02.2016 PASSED IN OS NO.1137/2008 ON THE FILE OF THE
XXXIX ADDL. CITY CIVIL AND SESSIONS JUDGE AT BENGALURU
(CCH NO.10), DISMISSING THE SUIT FOR PERMANENT
INJUNCTION.


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

Learned counsel for the appellant has filed a memo

dated 21.04.2021 seeking permission to withdraw the appeal.

The memo is taken on record.

In view of the memo filed, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

*bgn/-