Dr Nanishankar H V vs Director
2023 Latest Caselaw 5576 Kant

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                                                    NC: 2023:KHC:28850
                                                  RFA No. 1670 of 2015




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 14TH DAY OF AUGUST, 2023

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  REGULAR FIRST APPEAL No.1670 OF 2015(DEC)
            BETWEEN:

            DR NANISHANKAR H V
            S/O H.R. VISHWANATHAIAH,
            AGED ABOUT 39 YEARS,
            OCC:SCIENTIST,
            NO.1428, 17TH CROSS,
            KUMARASWAMY LAYOUT,
            BANGALORE-560 078.
                                                       ...APPELLANT
            (BY SRI PUTTAMALLA AND SMT.VEENA.C.G, ADVOCATES)

            AND:

            1.    DIRECTOR
                  KARNATAKA SECONDARY EDUCATION
                  BOARD, 6TH CROSS,
                  MALLESHWARAM,
                  BANGALORE-560 003.
Digitally
signed by
MALATESH    2.    HEAD MASTER
KC
                  COMMUNITY CENTRE HIGH SCHOOL,
Location:
HIGH              JAYANAGAR 2ND BLOCK,
COURT OF          BANGALORE-570 014.
KARNATAKA

            3.    STATE OF KARNATAKA
                  REPRESENTED BY ITS SECRETARY,
                  EDUCATION DEPARTMENT,
                  M.S.BUILDING,
                  BANGALORE-560 001.
                                                       ...RESPONDENTS
            (SRI BASAVARAJ GODACHI, ADDITIONAL           GOVERNMENT
            ADVOCATE FOR R1 AND R3; R2 -SERVED)
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                                             NC: 2023:KHC:28850
                                          RFA No. 1670 of 2015




     THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CIVIL PROCEDURE CODE AGAINST THE JUDGMENT AND
DECREE DATED 24.07.2014 PASSED IN O.S.No.6344/2011 ON
THE FILE OF IX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE,    BENGALURU,   DISMISSING     THE  SUIT   FOR
DECLARATION.

     THIS REGULAR FIRST APPEAL COMING ON                     FOR
ADMISSION, THIS DAY, THE COURT DELIVERED                     THE
FOLLOWING:
                          JUDGMENT

Sri Puttamalla, counsel for appellant files the Memo dated

14.08.2023, which reads as under:

"It is submitted that the appellant herein do not wish to prosecute the above appeal and hence, the appellant may be permitted to withdraw the above appeal in the interest of justice."

In view of the memo, appeal is dismissed as withdrawn.

Learned Additional Government Advocate is directed to

file power in the office, within two weeks from today.

Sd/-

JUDGE

kcm