Citation : 2022 Latest Caselaw 7710 Kant
Judgement Date : 30 May, 2022
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 30TH DAY OF MAY 2022
BEFORE
THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
RSA NO.200161/2022
BETWEEN:
EBRAHIM
S/O. LALSAB KARAJAGI
AGE: 58 YEARS
OCC: GARAGE WORK
R/O. BEHIND JUMMA MASJID
VIJAYAPUR
... APPELLANT
(BY SRI. M.J. INAMDAR, ADVOCATE)
AND:
SMT. BIBIAYESHA
W/O. MOHAMMADRAFEEQ NALBAND
AGE: 44 YEARS
OCC: HOUSEHOLD WORK
R/O. MANAGULI ROAD,
NEAR DHANVANTRI HOSPITAL
MUSTAFA COLONY,
VIJAYAPURA - 586 101.
... RESPONDENT
THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF CPC AGAINST THE JUDGMENT AND
2
DECREE DATED 11.08.2021 PASSED IN RA NO.45/2020
ON THE FILE OF THE I ADDL. SENIOR CIVIL JUDGE AND
CJM AT VIJAYAPURA DISMISSING THE APPEAL AND
CONFIRMING THE JUDGMENT AND DECREE DATED
20.08.2020 PASSED IN O.S. NO.666/2017 ON THE FILE OF
THE III ADDITIONAL CIVIL JUDGE AT VIJAUYAPUR,
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:-
JUDGMENT
Learned counsel for the appellant has filed a memo dated 24.05.2022 seeking permission of this court to withdraw this appeal.
The memo is placed on record.
In view of the said memo, the appeal stands dismissed as withdrawn.
Sd/-
JUDGE
KGR*
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