Smt. Nandini Lr vs Sri. Sailesh Kumar Tiwari
2023 Latest Caselaw 87 Kant

                         1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF JANUARY, 2023

                       BEFORE

 THE HON'BLE Mr. JUSTICE HEMANT CHANDANGOUDAR

    CIVIL REVISION PETITION No.347 OF 2017

BETWEEN:

SMT.NANDINI LR.,
W/O L.NAGESH,
AGED ABOUT 39 YEARS,
1ST MAIN, BYTARAYANAPURA,
MYSORE ROAD,
BANGALORE - 560 026.
                                       ...PETITIONER
(BY SRI.V.V.GUNJAL, ADVOCATE)

AND:

SRI.SAILESH KUMAR TIWARI,
S/O SEETHALA PRASAD TIWARI,
AGED ABOUT 43 YEARS,
R/O NO.3, NEAR SANMAN HOTEL,
R.V.ROAD,BASAVANAGUDI,
BANGALORE - 560 004.
                                      ...RESPONDENT
(BY SRI.ASHOK K.L., ADVOCATE)

     THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 18 OF SMALL CAUSES COURT ACT OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 28.04.2017
PASSED IN SC NO.1234/2016 ON THE FILE OF THE XVI
ADDITIONAL JUDGE, COURT OF SMALL CAUSES,
BENGALURU, DISMISSING THE SUIT FOR EJECTMENT AND
MESNE PROFITS.
                             2



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

                         ORDER

Learned counsel for the petitioner has filed a

memo seeking leave of the court to permit him to

withdraw the revision petition as not pressed.

2. Submission is placed on record.

3. Civil Revision petition is accordingly dismissed

as withdrawn.

Sd/-

JUDGE

rs