L Govindaraju vs E Lakshmi V Rao
2023 Latest Caselaw 5661 Kant

                                              -1-
                                                         NC: 2023:KHC:28973
                                                       RFA No. 1640 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.1640 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:

                   E LAKSHMI V RAO
                   W/O E V RAO,
Digitally signed   AGED ABOUT 88 YEARS,
by CHANDANA        R/AT NO.10, 1ST CROSS, 3RD MAIN,
BM                 HANUMANTHANAGAR
Location: High     BANGALORE - 560 019.
Court of                                                     ...RESPONDENT
Karnataka
                        THIS RFA IS FILED UNDER SEC. 96 R/W ORDER 41 RULE
                   1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
                   06.07.2010 PASSED IN OS.NO.8449/2006 ON THE FILE OF THE
                   XLIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE
                   CCCH.NO.44 BENGALURU, DECREEING THE SUIT FOR
                   PERMANENT INJUNCTION.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                 -2-
                                             NC: 2023:KHC:28973
                                          RFA No. 1640 of 2021




                           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 The appeal is dismissed as withdrawn.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