Sri Muralidhar Halappa vs Sri K Krishnappa
2023 Latest Caselaw 840 Kant

                                              -1-
                                                        RFA No. 225 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JANUARY, 2023

                                             BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 225 OF 2021 (EJE)
                   BETWEEN:

                   SRI MURALIDHAR HALAPPA
                   S/O DR.HALAPPA
                   AGED 49 YEARS
                   R/AT 594, 10TH CROSS
                   7TH MAIN, 3RD PHASE
                   J.P.NAGR, BENGALURU-78.

                                                               ...APPELLANT

                   (BY SRI. A GOPIPRAKASH., ADVOCATE)

                   AND:
Digitally signed
by                 SRI K KRISHNAPPA
DHANALAKSHMI       S/O LATE SUBBARAYA GOWDA
MURTHY
Location: High     AT NO.983, 1ST CROSS
Court of           2ND MAIN, HAL 2ND STAGE
Karnataka          INDIRANAGAR, BENGALURU-560 008.

                                                            ...RESPONDENT

                   (BY SRI.DILLI RAJAN., ADVOCATE FOR
                   SRI. K.N.SUBBA REDDY, ADVOCATE)


                        THIS RFA IS FILED UNDER ORDER SEC.96 R/W. ORDER
                   41 RULE 1 OF CPC., JUDGMENT AND DECREE DATED
                   22.03.2019 PASSED IN OS NO.5676/2016 ON THE FILE OF THE
                   V ADDL.CITY CIVIL JUDGE, AT BANGALORE CITY DECREEING
                   THE SUIT FOR EVICTION AND VACANT POSSESSION, MESNE
                   PROFITS AND SUCH OTHER RELIEFS.
                                 -2-
                                              RFA No. 225 of 2021




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

The appellant himself has filed a memo dated

1.8.2022 seeking permission of this Court to withdraw the

appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

In view of dismissal of appeal, all pending

applications are dismissed accordingly.

Sd/-

JUDGE

DM