M/S R S Production vs Sri B V Dayanand
2023 Latest Caselaw 262 Kant

                                          -1-
                                                   RFA No. 1445 of 2021




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF JANUARY, 2023

                                       PRESENT
                      THE HON'BLE MR JUSTICE P.S.DINESH KUMAR
                                         AND
                        THE HON'BLE MR JUSTICE G BASAVARAJA


                     REGULAR FIRST APPEAL NO. 1445 OF 2021 (INJ)



               BETWEEN:

               1.    M/S R.S. PRODUCTION,
                     REPRESENTED BY
                     MR. R. SRINIVAS,
                     OFF /AT: SRI DATTA ARCADE,
                     GROUND FLOOR, 2/1,
                     2ND MAIN, 5TH CROSS,
                     OPP. KANISHKA HOTEL,
                     GANDHINAGAR,
                     BANGALORE - 560 009.
Digitally
signed by      2.    SRI. R. SRINIVAS
RAMYA D
                     S/O LATE RANGAPPA,
Location:
High Court           OFF /AT: SRI DATTA ARCADE,
of Karnataka
                     GROUND FLOOR, 2/1,
                     2ND MAIN, 5TH CROSS,
                     OPP. KANISHKA HOTEL
                     GANDHINAGAR BANGALORE - 560 009.
                                                           ...APPELLANTS

               (BY SMT. ARPITHA G.A., ADVOCATE (ABSENT))
                              -2-
                                            RFA No. 1445 of 2021




AND:

SRI. B.V. DAYANAND,
AGE ABOUT 50 YEARS,
S/O LATE B.P. VENKATASWAMY REDDY,
NO. 465/3, 36TH CROSS,
4TH T BLOCK, JAYANAGAR,
BENGALURU - 09.

                                                  ...RESPONDENT



       THIS RFA FILED UNDER ORDER XLI RULE 1(1) R/W SEC.
96 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
07.11.2018 PASSED IN OS NO. 26040/2017 ON THE FILE OF
THE XIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
MAYOHALL UNIT, BENGALURU, PARTLY DECREEING THE SUIT
FOR PERMANENT INJUNCTION.

       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

1. Learned Advocate Smt. G.A. Arpitha, has filed memo

dated 08.06.2022 enclosing letter dated 07.06.2022

written by appellants.

2. None appears for appellants.

RFA No. 1445 of 2021

3. Perused the memo and the letter. Appeal is

dismissed for non-prosecution.

4. No costs.

Sd/-

JUDGE

Sd/-

JUDGE

LL