Mr Ashok Kumar Kejriwal vs Karnataka State Financial ...
2022 Latest Caselaw 9857 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 28TH DAY OF JUNE, 2022

                           BEFORE

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

       MISCELLANEOUS FIRST APPEAL NO.5570/2015 (CPC)

BETWEEN:
MR. ASHOK KUMAR KEJRIWAL
SON OF ATMARAM KEJRIWAL,
AGED ABOUT 50 YEARS,
RESIDING AT NO.26/23,
SITUATED AT SANKEY ROAD CROSS,
BEHIND WINDOSR MANOR,
BANGALORE - 560 046.
                                             ... APPELLANT
(BY SRI. DESIREE PAIS, ADVOCATE FOR
    SRI. VIVEK HOLLA, ADVOCATE)

AND:

KARNATAKA STATE FINANCIAL CORPORATION
NO.1/1, THIMMAIAH ROAD,
BANGALORE-560 052,
REPRESENTED BY ITS
DEPUTY MANAGER LEGAL R-II.
                                           ... RESPONDENT
(BY SRI. K. MANJUNATH, ADVOCATE)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
ORDER 43 RULE 1(d) OF CPC, AGAINST THE ORDER DATED
20.06.2015 PASSED ON I.A.NO.1 IN MISC.PETITION NO.681/2010
ON THE FILE OF THE VI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, DISMISSING I.A.NO.1 FILED U/S 5 OF
LIMITATION ACT.
     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE FOLLOWING:
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                           JUDGMENT

Sri. K.Manjunath, learned counsel on record for the

respondent along with Sri. Bipin Hegde seeks leave to place

on record the memo dated 28.06.2022.

The memo is accepted.

It is obvious from the terms of the memo that the

parties have settled the dispute and the pending

proceedings are also withdrawn and therefore, the appeal

stands dismissed as having become infructuous.

SD/-

JUDGE

RB