Sri R Chowdari vs Sri Sadananda Gurudas
2022 Latest Caselaw 5219 Kant

                          1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 22ND DAY OF MARCH, 2022

                       BEFORE

 THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

       REGULAR FIRST APPEAL NO.522 OF 2021(INJ)

BETWEEN:

SRI R. CHOWDARI,
AGED ABOUT 42 YEARS,
S/O RAJENDRA NAIDU,
RESIDING AT NO.5/2,
5TH CROSS, HANUMAGIRINAGARA,
CHIKKALLASANDRA,
SUBRAMANYAPURA POST,
BENGALURU-560 061.

                                        ...APPELLANT

(BY SRI. PRADEEP H.S., ADVOCATE (PH))

AND:

1.     SRI SADANANDA GURUDAS,
       AGED ABOUT 79 YEARS,
       S/O LATE S.C.DHANRAJ.

2.     SMT. SUHASINI,
       AGED ABOUT 67 YEARS,
       W/O SADANANDA GURUDAS.

RESPONDENT NO.1 AND 2,
R/AT NO.12/16, EAST END C-MAIN,
39TH CROSS,
JAYANAGAR,
                             2



BENGALURU-560 069.

                                           .....RESPONDENTS

(BY SRI C. P. PUTTARAJA, ADVOCATE FOR R-1)

     THIS REGULAR FIRST APPEAL IS FILED UNDER
SECTION 96 READ WITH ORDER 41 RULE 1 OF CPC
AGAINST THE ORDER DATED 02.01.2021 PASSED ON IA
NO.II IN OS NO.4249/2020 ON THE FILE OF THE LVIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, (CCH 59)
BENGALURU CITY, ALLOWING THE IA NO.II FILED UNDER
ORDER VII RULE 11 R/W SECTION 151 OF CPC FOR
REJECTION OF PLAINT.
     THIS REGULAR FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                      JUDGMENT

Learned counsel for the appellant has filed a

memo seeking withdrawal of the appeal stating that

the matter is settled out of court.

The said memo is taken on record.

Accordingly, the appeal is dismissed as

withdrawn in terms of the memo.

Sd/-

JUDGE DM