Sri P Manjunath vs Sri S Lokesh
2023 Latest Caselaw 10173 Kant

Karnataka High Court

Sri P Manjunath vs Sri S Lokesh on 11 December, 2023

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                              -1-
                                                           NC: 2023:KHC:44799
                                                         MFA No. 1498 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF DECEMBER, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 1498 OF 2020 (CPC)
                   BETWEEN:

                   SRI P MANJUNATH
                   S/O LATE B PICHANNA
                   AGED ABOUT 36 YEARS
                   R/AT NO.3/1 8TH CROSS
                   13TH D MAIN, DOOPANAHALLI
                   HAL 2ND STAGE, BENGALURU-08.
                                                                 ...APPELLANT
                   (BY SRI. BASAVANNA M D.,ADVOCATE)

                   AND:

                   1.    SRI S LOKESH
                         S/O M SRIKANTA
                         AGED ABOUT 49 YEARS
                         R/AT NO.27/3 13TH D MAIN ROAD
Digitally signed
by                       DOOPANAHALLI, HAL 2ND STAGE
DHANALAKSHMI             BENGALURU-08.
MURTHY
Location: High
Court of           2.    SRI S RAVIKUMAR
Karnataka
                         S/O M SRIKANTA
                         AGED ABOUT 47 YEARS
                         R/AT NO.27/3 13TH D MAIN ROAD
                         DOOPANAHALLI HAL 2ND STAGE
                         BENGALURU-08.

                   3.    THE COMMISSIONER
                         BRUHATH BANGALORE DEVELOPMENT AUTHORITY
                         J C ROAD, BENGALURU-560002.

                                                              ...RESPONDENTS
                                -2-
                                             NC: 2023:KHC:44799
                                         MFA No. 1498 of 2020




      THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) OF CPC
AGAINST THE ORDER        DATED: 15.10.2019 PASSED ON
I.A.NO.I IN OS. NO. 25549/2019 ON THE FILE OF THE LXXII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
MAYO HALL UNIT, (CCH-73), PARTLY ALLOWING THE I.A.NO.1
FILED UNDER ORDER 39 RULER 1 AND 2 R/W SECTION 151 OF
CPC, .

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

1. Learned counsel for the appellant has filed a memo

dated 11.12.2023 seeking leave of this Court to withdraw

the above appeal.

2. Memo dated 11.12.2023 is taken on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

4. All pending applications do not survive and the same

are also dispose of.

Sd/-

JUDGE

HA