Sri. Harischandra vs Sri. Suresh
2023 Latest Caselaw 1017 Kant

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                               RSA No. 100725 of 2015


 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 17TH DAY OF JANUARY, 2023

                       BEFORE

        THE HON'BLE MR JUSTICE M.G.S. KAMAL

  REGULAR SECOND APPEAL NO. 100725 OF 2015 (POS)

BETWEEN:

    SRI. HARISCHANDRA S/O. SHIVAPPA SHANDAGE,
    AGED ABOUT 73 YEARS,
    OCC: AGRICULTURE AND BUSINESS,
    R/O. SHINTRE COLONY, NIPPANI,
    TQ:CHIKKODI,
    DIST:BELAGAVI-590002.
                                          ...APPELLANT
(BY SRI. SHRIDHAR HIREMATH, ADVOCATE FOR
 SRI. G.I.GACHCHINAMATH, ADVOCATE)

AND:

    SRI. SURESH S/O. SHIVAPPA SHANDAGE,
    AGED ABOUT 63 YEARS, OCC: AGRICULTURE,
    R/O. SHINTRE COLONY, NIPPANI,
    TQ:CHIKKODI,
    DIST:BELAGAVI - 590002.
                                        ...RESPONDENT
(BY SRI. SHIVARAJ S.BALLOLI AND
 SRI. RAMESH I.ZIRALI, ADVOCATES)

     THIS RSA IS FILED UNDER SECTION 100 OF THE CPC
AGAINST THE JUDGMENT AND DECREE DATED 20.06.2015
PASSED IN R.A.NO.42/2014 ON THE FILE OF THE SENIOR
CIVIL JUDGE, CHIKODI, DISMISSING THE APPEAL, AND
CONFIRMING THE JUDGMENT AND DECREE DATED 28.02.2014
AND THE DECREE PASSED IN O.S.NO.171/2011 ON THE FILE
OF THE CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
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                                        RSA No. 100725 of 2015


CLASS, NIPANI,        DECREEDING         THE     SUIT       FILED     FOR
POSSESSION.

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

                                 ORDER

Learned counsel for the appellant files a memo dated

17.01.2023 signed by the appellant and the counsel for

the appellant, seeking dismissal of the appeal as

withdrawn.

Memo is taken on record.

Appeal is dismissed as withdrawn.

Pending I.A's, if any, does not survive for

consideration.

sd JUDGE

RH