Indian Poker Association vs Young Mens Indian Associaton
2023 Latest Caselaw 6153 Kant

                                                   -1-
                                                                NC: 2023:KHC:31008
                                                              RFA No. 1280 of 2021




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 30TH DAY OF AUGUST, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE K.NATARAJAN
                                REGULAR FIRST APPEAL NO. 1280 OF 2021
                      BETWEEN:

                      1.    INDIAN POKER ASSOCIATION
                            SOCIETY REGISTERED UNDER THE
                            KARNATAKA SOCIETIES REGISTRATION ACT
                            AND CURRENTLY CARRYING ON ITS ACTIVITIES
                            AT NO.5 AASAYA ROAD
                            BENGALURU - 560 008
                            REPRESENTED BY ITS HON. PRESIDENT
                            SRI K N SURESH
                                                                         ...APPELLANT
                      (BY SRI. RAGHU PRASAD B.S., ADVOCATE)
                      AND:

                      1.    YOUNG MENS INDIAN ASSOCIATON
                            SOCIETY REGISTERED UNDER THE KARNATAKA
                            SOCIETIES REGISTRATION ACT AND CURRENTLY
                            CARRYING ON ITS ACTIVITIES
                            AT NO. 5, AASAYA ROAD
                            BENGALURU-560 008
Digitally signed by         REPRESENTED BY ITS HON. SECRETARY
BHAVANI BAI G
Location: High              MR KUMARAN N
Court of Karnataka


                      2.    E LOKESH
                            FATHER'S NAME NOT KNOWN
                            AGED MAJOR
                            MEMBER OF YMIA CLUB
                            C/O YMIA CLUB
                            AASAYA ROAD, ULSOOR
                            BENGALURU - 560 008
                                                                    ...RESPONDENTS

                      (BY SRI. VIJAYAKUMAR R., ADVOCATE FOR R1 AND R2)
                             THIS RFA IS FILED UNDER SECTION 96 OF CPC., AGAINST
                      THE    JUDGMENT AN DECREE DATED 04.08.2021 PASSED IN
                                  -2-
                                               NC: 2023:KHC:31008
                                            RFA No. 1280 of 2021




OS.NO.9298/2015 ON THE FILE OF THE LVIII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, (CCH.NO.59) BENGALURU CITY,
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

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


                           JUDGMENT

Learned counsel for the appellant filed memo for

withdrawing the appeal and submits that the copy is also

served on the learned counsel for the respondents.

2. Submission and memo are placed on record.

3. Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

GBB