M/S Pgm Ferro Steels Private ... vs O Suresh S/O Late O Siddanna Gouda
2022 Latest Caselaw 11721 Kant

                            -1-




                                   MFA No. 102539 of 2022




IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 9TH DAY OF SEPTEMBER, 2022

                          BEFORE
          THE HON'BLE MR JUSTICE H.P.SANDESH
  MISCELLANEOUS FIRST APPEAL NO. 102539 OF 2022
                          (CPC-)
BETWEEN:
    M/S PGM FERRO STEELS PRIVATE LIMITED
    HAVING ITS REGISTERED OFFICE AT PLOT NO. 1355A
    ROAD NO.1 AND 45, JUBILEE HILLS, HYDERABAD
    AND HEADQUARTERS AT HRAGIADONI VILLAGE,
    DIST. BALLARI-583101
    REP BY ITS AUTHORIZED SIGNATORY KATTA RAVI
    KUMAR S/O VENKATA REDDY
    AGED ABOUT 43 YEARS,
    C/O M/S. PGM FERRO STEELS PRIVATE,
    LIMITED HAVING ITS REGISTERED OFFICE AT PLOT NO
    1355 A, ROAD NO. 1 AND 45 JUBILEE HILLS,
    HYDERABAD



                                                ...APPELLANT
(BY SRI. B S KAMATE, ADVOCATE)
AND:


    O SURESH S/O LATE O. SIDDANNA GOUDA
    AGE: 42 YEARS, OCC: BUSINESS,
    R/O NO.73, LINGAYATH STREET,
    HARAGINADONI VILLAGE,
    AND POST TALUK AND DIST BALLARI-583101
    KARNATAKA STATE



                                              ...RESPONDENT
     THIS MFA IS FILED U/O.43 RULE 1(r) OF THE CODE OF CIVIL
PROCEDURE, AGAINST THE ORDER DATED 29.07.2022, PASSED IN
                              -2-




                                   MFA No. 102539 of 2022

O.S.NO.276/2021 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
JUDGE AND CHIEF JUDICIAL MAGISTRATE, BALLARI, REJECTING THE
IA NO.2 FILED U/O. XXXIX RULE 1 AND 2 R/W SEC.151 OF CPC.
     THIS APPEAL COMING ON FOR ORDERS THROUGH PHYSICAL
HEARING/VIDEO CONFERENCING HEARING THIS DAY, THE COURT
PASSED THE FOLLOWING:



                        JUDGMENT

Learned counsel for the appellant has filed memo

seeking permission to withdraw the appeal, with liberty to

approach proper forum.

In view of the memo filed, the learned counsel for

the appellant is permitted to withdraw the appeal and

liberty is given to approach appropriate forum.

Office is directed to return the certified copy by

keeping photo copies of the same in the file.

Sd/-

JUDGE

SVH