Sri.E. Krupashankar Rao vs M/S Bangalore Dress
2023 Latest Caselaw 3952 Kant

                                           -1-
                                                   NC: 2023:KHC:22967
                                                     RFA No. 1804 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 4TH DAY OF JULY, 2023

                                        BEFORE
                    THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                    REGULAR FIRST APPEAL NO.1804 OF 2017 (PAR/INJ)

               BETWEEN:

               1.    SRI E.KRUPASHANKAR RAO
                     AGED ABOUT 69 YEARS
                     S/O.LATE K.S.ESHWAR RAO
                     R/AT NO.12/3, LALBAGH ROAD
                     (NO.22-MISSION ROAD)
                     BENGALURU-560 002
                                                             ...APPELLANT
               (BY SRI BHEEMAPPA P.BANDIVADDAR FOR
                   SRI B.N.JAYADEVA, ADVOCATES)

               AND:

               1.    M/S.BANGALORE DRESS
                     MANUFACTURING CO. LTD.
                     A COMPANY INCORPORATED
Digitally            UNDER COMPANIES ACT AND
signed by
VEENA                HAVING ITS REGISTERED
KUMARI B
Location:
                     OFFICE AT NO.12, LALBAGH ROAD
High Court           BENGALURU-560 002
of Karnataka
                     REPRESENTED BY ITS DIRECTOR

                     MR.K.V.CHANDRAMOHAN
                     S/O.LATE K.S.VITTAL RAO
                     SINCE DECEASED BY HIS L.RS.

               2.    SMT.K.C.NIRMALA
                     AGED ABOUT 68 YEARS
                     W/O.LATE K.V.CHANDRAMOHAN

               3.    MR.GAUTAM
                     CHANDRAMOHAN KHOKALE
                              -2-
                                      NC: 2023:KHC:22967
                                            RFA No. 1804 of 2017




     AGED ABOUT 42 YEARS
     S/O.LATE K.V.CHANDRAMOHAN

4.   MR.K.C.VIVEK
     AGED ABOUT 45 YEARS
     S/O.LATE K.V.CHANDRAMOHAN

     R-2 TO R-4 ARE R/AT
     NO.20/3, MISSION ROAD
     BENGALURU-560 027
                                                 ...RESPONDENTS

      THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC READ WITH ORDER XLI RULE 1 OF CPC PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 19.07.2016
PASSED BY XII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE
AT BENGALURU IN O.S.NO.6591/2010 AND ETC.

      THIS   REGULAR     FIRST     APPEAL    COMING    ON   FOR
ADMISSION       THROUGH          PHYSICAL        HEARING/VIDEO
CONFERENCING,     THIS    DAY,      THE     COURT    MADE   THE
FOLLOWING:

                           ORDER

Learned counsel for appellant, who is physically

present before the Court has filed a memo seeking

dismissal of this appeal as not pressed.

2. In view of the memo and supporting submission,

the appeal stands dismissed as not pressed.

NC: 2023:KHC:22967 RFA No. 1804 of 2017

In view of the above, pending I.A. does not survive

for consideration.

Sd/-

JUDGE

LB