Mr. A S Gupta vs Vishwanath Dewedi
2023 Latest Caselaw 4020 Kant

                                              -1-
                                                      NC: 2023:KHC:23119
                                                         RFA No. 223 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF JULY, 2023

                                             BEFORE
                     THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                       REGULAR FIRST APPEAL NO.223 OF 2020 (INJ)

                BETWEEN:

                1.    MR.A.S.GUPTA
                      AGED ABOUT 87 YEARS
                      S/O.LATE THALAVARIA
                      R/AT NO.33, JAYAMAHAL ROAD
                      J.C.ROAD, BENGALURU-560 046

                      ALSO AT,
                      NO.29, 3RD 'B' CROSS
                      LAL BAHADUR NAGAR
                      BENGALURU-560 043


                                                                ...APPELLANT
                (BY SRI L.V.MURALIDHARA, ADVOCATE)

Digitally       AND:
signed by
VEENA
KUMARI B
Location:             VISHWANATH DEWEDI
High Court of
Karnataka
                      S/O.LATE RAM KISHORE SHASHTRI
                      (SINCE DEAD)
                      REP. BY LRS.

                1.    SMT.SHASHI REKHA
                      W/O.VISHWANATH DEWEDI
                      AGED ABOUT 61 YEARS

                2.    MR.DEEPAK DEWEDI
                      S/O.VISHWANATH DEWEDI
                      AGED ABOUT 35 YEARS
                              -2-
                                    NC: 2023:KHC:23119
                                         RFA No. 223 of 2020




3.    MR.VASU DEWEDI
      S/O.VISHWANATH DEWEDI
      AGED ABOUT 30 YEARS

      ALL ARE R/AT
      PORTION OF NO.33
      OLD NO.2
      MUNIREDDY PALYA MAIN ROAD
      JAYAMAHAL ROAD
      BENGALURU-560 006

                                             ...RESPONDENTS

       THIS REGULAR FIRST APPEAL IS FILED UNDER SECTION
96 OF CPC PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 16.11.2019 PASSED IN O.S.NO.9387/2018 BY
VII   ADDITIONAL    CITY   CIVIL   AND   SESSIONS    JUDGE,
BENGALURU AND ETC.

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

                           ORDER

Heard the submission of learned counsel for the

appellant, who is physically present before the Court, on

I.A.No.1/2023 filed under Order XXIII Rule 1(1) of CPC.

2. In the said I.A., the appellant has prayed for

permission for withdrawal of this appeal.

NC: 2023:KHC:23119 RFA No. 223 of 2020

3. In view of I.A.No.1/2023 and supporting

submission, the appeal stands dismissed as not pressed.

Sd/-

JUDGE

LB