L Govindaraju vs S K J Vasan
2023 Latest Caselaw 5662 Kant

                                             -1-
                                                         NC: 2023:KHC:28972
                                                       RFA No. 1639 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. 1639 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:
                   S K J VASAN
                   S/O S XAVIER
                   AGED ABOUT 74 YEARS,
Digitally signed   R/AT NO.11, SREEDHARAN STREET,
by CHANDANA        AYYAVU NAIDU COLONY
BM                 AMINIJIKARAI
Location: High     CHENNAI - 600 029.
Court of                                                     ...RESPONDENT
Karnataka
                        THIS RFA IS FILED UNDER SECTION 96 READ WITH
                   ORDER 41 RULE 1 R/W SECTION 96 OF CPC 1908 AGAINST
                   THE JUDGMENT AND DECREE DATED 06.07.2010 PASSED IN
                   OS No.9133/2006 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:
                                 -2-
                                             NC: 2023:KHC:28972
                                          RFA No. 1639 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 The appeal is dismissed as withdrawn.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