Sri Chamundeshwari Coffee Works vs M/S Vijai Flexipack
2023 Latest Caselaw 292 Kant

Citation : 2023 Latest Caselaw 292 Kant
Judgement Date : 4 January, 2023

Karnataka High Court

Sri Chamundeshwari Coffee Works vs M/S Vijai Flexipack on 4 January, 2023

Bench: H T Prasad

                                              -1-
                                                         RFA No. 2189 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 4TH DAY OF JANUARY, 2023

                                           BEFORE
                       THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                          REGULAR FIRST APPEAL NO. 2189 OF 2022 (MON)
                   BETWEEN:

                   SRI CHAMUNDESHWARI COFFEE WORKS
                   REP BY ITS PROPRIETOR C
                   SRI. RAVISH KUMAR
                   OFFICE AT B H ROAD,
                   KADUR
                   CHIKKAMGALURU DISTRICT 577 548.
                                                                ...APPELLANT
                   (BY SMT. SHANTHI. S.P.,ADVOCATE FOR
                       SRI. K.B. ONKARA., ADVOCATE)

                   AND:

                   M/S VIJAI FLEXIPACK
Digitally signed   REP BY ITS PARTNER,
by                 SRI. R VIVEK
DHANALAKSHMI
MURTHY             HAVING PLACE OF BUISNESS AT
Location: High     SURVEY NO. 5/1 AND 6/1
Court of           KARIOBANAHALLI MAIN ROAD,
Karnataka          KARIBANAHALLI, PEENYA 2nd STAGE
                   BENGALURU 560 058.

                                                              ...RESPONDENT

                        THIS RFA FILED UNDER SECTION 96 R/W ORDER 41 RULE 1
                   OF CPC AGAINST THE JUDGMENT AND DECREE DATED 05.04.2022
                   PASSED IN SC.No.46/2021 ON THE FILE OF THE XVI ADDITIONAL
                   JUDGE, COURT OF SMALL CAUSES, BENGALURU DECREEING
                   THE SUIT FOR RECOVERY OF MONEY.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                        RFA No. 2189 of 2022




                         JUDGMENT

The learned counsel for the appellant has filed a

memo dated 4.1.2023 stating that the appellant seeks

permission of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE