M/S Crazy Holidays vs Sri. Rajgopal
2023 Latest Caselaw 5453 Kant

                                               -1-
                                                        NC: 2023:KHC:28165-DB
                                                       COMAP No. 331 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 9TH DAY OF AUGUST, 2023
                                         PRESENT
                           THE HON'BLE MR JUSTICE G.NARENDAR
                                            AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                           COMMERCIAL APPEAL NO. 331 OF 2022


                   BETWEEN:

                   M/S CRAZY HOLIDAYS
                   REP. BY ITS MANAGING DIRECTOR
Digitally signed   SRI. SANTHOSH JOSEPH
by YAMUNA K L      NO.3132, 3RD MAIN,
Location: High     LAKEVIEW RESIDENCY,
Court of
Karnataka          HORAMAVU POST,
                   HENNUR BANDE,
                   BANGALORE-560 043.
                                                                 ...APPELLANT
                   (BY SRI. NAVEED AHMED., ADVOCATE)


                   AND:

                   SRI. RAJGOPAL
                   S/O SESHAPPA
                   AGED ABOUT 50 YEARS,
                   GENERAL MANAGER,
                   RUPPI'S HOTEL AND RESORTS
                   NO.14, BYLALU VIULLAGER,
                   CHUNCHUNKUPPE POST,
                   TAVREKERE HOBLI,
                   NEAR BIG BANYAN TREE,
                   BANGALORE SOUTH-562 130.
                                                               ...RESPONDENT
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                                         NC: 2023:KHC:28165-DB
                                        COMAP No. 331 of 2022




     THIS COMAP IS FILED UNDER SECTION 13(1A) OF THE
COMMERCIAL COURTS ACT, 2015, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE PASSED BY THE LEARNED LXXXVI
ADDL. CITY CIVIL JUDGE, BENGALURU (CCH 87) IN
COM.O.S.NO. 5591/2019 DATED 16TH DAY OF FEBRUARY 2022
ETC.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:
                            JUDGMENT

Learned counsel for the appellant has filed a memo praying leave of the Court to withdraw the appeal.

2. The memo reads as under:-

"MEMO OF WITHDRAWAL Undersigned advocate for Appellant most respectfully submits that the above noted Appeal has become infractuas, hence the Appellant may be please to permitted to withdraw the commercial Appeal in the interest of justice and equity."

3. Memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE CHS