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Anitha vs Venkataramaiah
2023 Latest Caselaw 5818 Kant

Citation : 2023 Latest Caselaw 5818 Kant
Judgement Date : 21 August, 2023

Karnataka High Court
Anitha vs Venkataramaiah on 21 August, 2023
Bench: H T Prasad
                                              -1-
                                                           NC: 2023:KHC:29518
                                                          MFA No. 713 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 21ST DAY OF AUGUST, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 713 OF 2023 (CPC)
                   BETWEEN:

                   ANITHA
                   W/O T A NAGARAJU
                   AGED ABOUT 44 YEARS
                   R/AT NO.28, ANANTHA SATHYANA NILAYA
                   3RD MAIN ROAD, 3RD CROSS
                   THIGALARAPALYA MAIN ROAD
                   BENGALURU-560091.
                                                                 ...APPELLANT
                   (BY SRI. GIRISH R.,ADVOCATE)

                   AND:

                   1.    VENKATARAMAIAH
                         S/O LATE GOVINDAIAH
Digitally signed         AGED ABOUT 54 YEARS
by                       R/AT NO.532, 16TH MAIN ROAD
DHANALAKSHMI
MURTHY                   4TH STAGE, NANDHINI LAYOUT
Location: High           BENGALURU-560096.
Court of
Karnataka          2.    VENKATESH M G
                         S/O LATE GOVINDIAH
                         AGED ABOUT 50 EYARS
                         R/AT MADAKEHALLI VILLAGE
                         KOTHAGERE HOBLI, KUNIGAL TALUK
                         TUMKUR-572130.
                                                              ...RESPONDENTS
                        THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) R/W
                   SEC.151 OF CPC, AGAINST THE ORDER DATED:03.12.2022
                   PASSED ON IA NO.1 IN O.S.NO.3991/2022 ON THE FILE OF
                   THE XXIX ADDITIONAL CITY CIVIL JUDGE, (CCH-40),
                             -2-
                                        NC: 2023:KHC:29518
                                       MFA No. 713 of 2023




BENGALURU CITY, PARTLY ALLOWING IA NO.1 FILED U/O.39
RULE 1 AND 2 R/W SECTION 151 OF CPC.

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

The learned counsel for the appellant has filed a

memo dated 21.8.2023 stating that the appellant seeks

permission of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

DM

 
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