Sri B Gurumurthy vs E Manohar
2023 Latest Caselaw 6222 Kant

                                             -1-
                                                          NC: 2023:KHC:31307
                                                        RFA No. 2286 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 31ST DAY OF AUGUST, 2023

                                          BEFORE
                           THE HON'BLE MR JUSTICE K.NATARAJAN
                       REGULAR FIRST APPEAL NO. 2286 OF 2019 (SP)
                   BETWEEN:

                   SRI. B. GURUMURTHY,
                   S/O LAKSHMINARAYANA ACHARYA,
                   AGED ABOUT 53 YEARS,
                   VENKATESHA NILAYA
                   NO.5, 3RD B MAIN,
                   MAHALAKSHMI EXTENSION,
                   GELEYARA BALAGA, SRIRAM NAGAR,
                   BENGALURU - 560 086.
                                                                ...APPELLANT
                   (BY SRI. S.VENKATESH AITHAL., ADVOCATE)

                   AND:

                   E. MANOHAR,
                   S/O LATE ESWARA RAO NALLODE,
Digitally signed
by SUCHITRA M J    AGED ABOUT 52 YEARS,
Location: High
Court of           NO.784, MES ROAD,
Karnataka
                   GOKULA EXTN., BENGALURU - 560 054.
                                                              ...RESPONDENT
                   (BY SRI. KRISHNA MURTHY, ADVOCATE)

                        THIS RFA IS FILED UNDER SECTION 96 R/W ORDER XLI
                   RULE (1) OF THE CPC, AGAINST THE JUDGMENT AND DECREE
                   DATED 06.08.2019 PASSED IN O.S.NO.6536/2008 ON THE FILE
                   OF THE XXXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU,    DISMISSING   THE    SUIT  FOR   SPECIFIC
                   PERFORMANCE.
                                     -2-
                                                 NC: 2023:KHC:31307
                                               RFA No. 2286 of 2019




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

                                JUDGMENT

Learned counsel for the appellant files a memo for

withdrawal of the appeal.

2. Memo is placed on record.

3. Accordingly, appeal is dismissed as withdrawn.

4. Office is directed to refund the court fee in

accordance with law.

In view of the above, pending IAs does not survive for

consideration.

Sd/-

JUDGE

SMJ