Mr. Chaduranga Kanthraj Urs vs Bangalore Turf Club Limited
2022 Latest Caselaw 9864 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.8516/2018 (CPC)

BETWEEN:

MR. CHADURANGA KANTHRAJ URS
S/O LATE K.B.RAMACHANDRARAJ URS,
AGED ABOUT 46 YEARS
R/AT GAYTHRIVIHAR,
BANGALORE PALACE GROUND,
RAMANAMAHARSHI ROAD,
BANGALORE-560 080.
                                           ... APPELLANT
(BY SMT. GEETHA DEVI M P. ADVOCATE)

AND:
BANGALORE TURF CLUB LIMITED
NO.52, RACE COURSE ROAD,
P.O.BOX NO.5038,
BANGALORE-560 001
REP BY ITS SECRETARY CUM
CHIEF FINANCIAL OFFICER,
MR.PRADEEP KUMAR.
                                      ... RESPONDENT
(BY SRI. SRI RANGA S, ADVOCATE)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER ORDER 43 RULE 1(r) OF CPC, AGAINST THE
ORDER DATED 22.09.2018, PASSED ON I.A.NO.1 IN
OS.NO.26114/2018 ON THE FILE OF THE PRL. CITY CIVIL
AND SESSIONS JUDGE, BENGALURU, DISMISSING THE
I.A.NO.1 FILED BY THE APPLICANT/PLAINTIFF THEREIN,
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UNDER ORDER 39 RULES 1 AND 2 R/W SECTION 151 OF
CPC.
     THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ORDERS THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                          JUDGMENT

Ms. Geetha Devi M.P., the learned counsel for the

appellant, submits that memo is filed on 27.11.2018 for

leave to withdraw the appeal because the subject suit is

withdrawn.

On perusal of the memo, the appeal is dismissed

as withdrawn.

Pending IA No.1/2018 does not survive for

consideration and the same is disposed of accordingly.

SD/-

JUDGE

SA Ct:sr