Sri. A. Janardhana Shetty vs Sri. Sachin Kamath
2022 Latest Caselaw 4075 Kant

                                1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 9TH DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

                  R.F.A.NO.1325 OF 2017

BETWEEN:

SRI A. JANARDHANA SHETTY
S/O. LATE SANKAPPA SHETTY,
AGED ABOUT 72 YEARS,
R/O. NO.113A, IMPERIAL COURT,
CUNNINGHAM ROAD,
BENGALURU-560 052.
                                                   ...Appellant
(BY SRI.Y RAJENDRA PRASAD SHETTY, ADVOCATE)

AND:

1. SRI SACHIN KAMATH
S/O. G. N. KAMATH,
AGED MAJOR,
R/O. S-I, 13TH MAIN, NAVEEN APARTMENTS,
BENGALURU-560 032.

2. THE SPECIAL TAHSILDAR
BENGALURU NORTH TALUK,
BENGALURU-560 009.
(DELETED AS PER ORDER DATED 05.08.2021)

3. M/S. PRESTIGE CENTURY LANDMARK
(FORMERLY KNOWN AS M/S. CENTURY LANDMARK)
A REGISTERED PARTNERSHIP FIRM
HAVING ITS OFFICE AT PRESTIGE FALCON TOWER
NO.19, BRUNTON ROAD, ASHOK NAGAR,
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BANGALORE-560 025.
REPRESENTED BY ITS POA HOLDER
MR.CHETAN KUMAR.S
(IMPLEADED AS PER COURT ORDER DATED 20.07.2021)
                                           ...RESPONDENTS
(BY SRI MURTHY, ADVOCATE FOR R1;
SRI VAMSHI.C, ADVOCATE FOR R3)

     THIS RFA IS FILED UNDER SEC.96 OF CPC., AGAINST THE
JUDGMENT AND DECREE DATED 13.4.2017 PASSED IN OS
NO.9203/2007 ON THE FILE OF THE XVII ADDL. CITY CIVIL AND
SESSIONS JUDGE, IN-CHARGE OF IX ADDL. CITY CIVIL AND
SESSIONS JUDGE, BANGALORE, DISMISSING THE SUIT FOR
DECLARATION.

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

                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking to withdraw the appeal as not pressed.

Memo is taken on record.

The appeal is dismissed as not pressed.

The pending interlocutory applications do not survive for

consideration and the same stand disposed of.

Sd/-

JUDGE

CA