Sri N Ravindranath vs Sri Sriramulu
2022 Latest Caselaw 11848 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 14TH DAY OF SEPTEMBER, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE V.SRISHANANDA

       R.F.A. No.2056 OF 2016 (PAR/INJ)

BETWEEN:

SRI N RAVINDRANATH
S/O LATE V NANJA REDDY
AGED ABOUT 51 YEARS,
R/O NO.02, GROUND FLOOR
SANNIDHI ELITE APARTMENT,
8TH MAIN, 3RD PHASE, J.P.NAGAR
BENGALURU-560 078
                                      ...APPELLANT

(BY SRI. B N SURESH BABU, ADVOCATE)


AND:

1 . SRI SRIRAMULU
    S/O LATE MUNISWAMY
    AGED ABOUT 45 YEARS,
    RESIDING AT CHIKKABEGUR,
    MADIVALA,
    BENGALURU SOUTH TALUK
    BENGALURU - 560068

2 . SMT. JAYAMMA
    W/O LATE V NANJA REDDY
    AGED ABOUT 68 YEARS

3 . SMT. N MAMATHA
    D/O LATE V NANJA REDDY
    AGED ABOUT 46 YEARS

   RESPONDENTS NO.2 AND 3 ARE
   RESIDING AT NO.1979/2
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   J.P.NAGAR 2ND PHASE
   BENGALURU-560 078
                                         ...RESPONDENTS
(BY SRI. J.C. KUMAR, ADVOCATE
 NOTICE TO R2 & R3 IS DISPENSED WITH)

      THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
22.10.2016 PASSED IN OS.NO.7415/2008 ON THE FILE OF THE
XXXIX ADDITIONAL CITY CIVIL AND JUDGE, BENGALURU,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.


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


                     JUDGMENT

Learned counsel for the appellant files a memo

for withdrawal of the appeal. Memo reads as under:

The appellant above named most respectfully submits that the appellant has sold the land in question to Sri. P.K. Venugopal Reddy under a registered sale deed dated 25.4.2022 who has undertaken to resolve the issues with the respondent. The appellant is not interested to prosecute the above matter. Hence, this Hon'ble Court may be pleased to dismiss the above appeal as not pressed in the interest of justice and equity.

2. In view of the memo, appeal is dismissed

as withdrawn.

3. Office is directed to return the original

documents after keeping a photo copy thereof. Other

I.As are consigned to records.

Sd/-

JUDGE

BS