L Govindaraju vs Mitali Anandaraja @ Mitali ...
2023 Latest Caselaw 5660 Kant

                                               -1-
                                                         NC: 2023:KHC:28974
                                                       RFA No. 1641 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 16TH DAY OF AUGUST, 2023

                                            BEFORE
                           THE HON'BLE MR JUSTICE K.NATARAJAN
                        REGULAR FIRST APPEAL NO.1641 OF 2021 (INJ)

                   BETWEEN:
                   L GOVINDARAJU
                   S/O LAKSHMAN GOWDA
                   AGED ABOUT 48 YEARS
                   R/AT NO.10, AMBALIPURA VILLAGE
                   SARJAPUR ROAD
                   BANGALORE - 560 034.
                                                                 ...APPELLANT
                   (BY SRI. K.B.S. MANIAN, ADVOCATE)

                   AND:

                   1.    MITALI ANANDARAJA @ MITALI MADHUSMITA
                         W/O V ANANDARAJAN
Digitally signed         AGED ABOUT 57 YEARS,
by CHANDANA
BM                       R/AT TYPE V/2, C/R COLONY
                         RAJASWA VIHAR
Location: High
Court of                 BHUBANESHWAR - 751 007.
Karnataka
                   2.    V ANANDARAJAN
                         S/O K V KUNHIKRISHNAN
                         AGED ABOUT 60 YEARS,
                         R/AT TYPE V/2, C/R COLONY
                         RAJASWA VIHAR
                         BHUBANESHWAR - 751 007.
                                                            ...RESPONDENTS
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                                            NC: 2023:KHC:28974
                                         RFA No. 1641 of 2021




      THIS RFA FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE DATED
06.07.2010 PASSED IN OS No.9134/2006 ON THE FILE OF THE
XLIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE CCH-44,
BANGALORE, DECREEING THE SUIT FOR PERMANENT
INJUNCTION.

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


                          JUDGMENT

Learned counsel for the appellant has filed a memo for

withdrawing the appeal and also submits before this Court.

2. The submission and memo are placed on record.

3. The appeal is dismissed as withdrawn.

Sd/-

JUDGE

BMC