Shashi Kamath vs T M Dharmegowda
2023 Latest Caselaw 9880 Kant

Karnataka High Court

Shashi Kamath vs T M Dharmegowda on 8 December, 2023

                                        -1-
                                                      NC: 2023:KHC:44671
                                                  CRP No. 292 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 8TH DAY OF DECEMBER, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                  CIVIL REVISION PETITION NO. 292 OF 2020 (M)
            BETWEEN:

            1.    SHASHI KAMATH,
                  SON OF LATE VASUDEVA KAMATH,
                  AGED ABOUT 51 YEARS,

            2.    RAVI KAMATH,
                  SON OF LATE VASUDEVA KAMATH,
                  AGED ABOUT 52 YEARS,

            3.    SMT. PRAPULLA KAMATH,
                  WIFE OF LATE VASUDEVA,
                  AGED ABOUT 78 YEARS,

                  ALL ARE RESIDENTS OF NO.241,
Digitally         15TH CROSS, VIJAYANAGAR,
signed by
SUMA              RAILWAY LAYOUT, MYSURU - 570 016.
Location:                                                 ...PETITIONERS
HIGH
COURT OF    (BY SRI. HARISH M.G, ADVOCATE)
KARNATAKA

            AND:

            T.M. DHARMEGOWDA,
            S/O LATE MAGANEE GOWDA,
            AGED ABOUT 63 YEARS,
            RESIDENT OF NO.190, 15TH CROSS,
            VIJAYANAGARA, RAILWAY LAYOUT,
            MYSURU - 570 016.
                                                          ...RESPONDENT
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                                          NC: 2023:KHC:44671
                                        CRP No. 292 of 2020




     THIS CRP IS FILED UNDER SECTION 115 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 05.09.2020
PASSED IN MA NO.87/2019 ON THE FILE OF THE VII
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, MYSURU,
DISMISSING THE MIS. APPEAL AND CONFIRMING THE ORDER
DATED 25.11.2019 PASSED ON I.A.NO.1 IN O.S.NO.1017/2019
ON THE FILE OF THE VI ADDL. I CIVIL JUDGE AND JMFC,
MYSURU, ALLOWING THE APPLICATION FILED UNDER ORDER
39 RULE 1 AND 2 R/W SEC.151 FOR INJUNCTION.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                           ORDER

Learned counsel for the petitioners has filed a memo to

withdraw the petition.

Memo is placed on record.

In view of the memo, the petition is dismissed as

withdrawn.

Sd/-

JUDGE

MH/-

CT: BHK