Sri Rajeev N vs Hdfc Bank Ltd
2023 Latest Caselaw 4207 Kant

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                                                   NC: 2023:KHC:23767
                                                       RFA No. 611 of 2008




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 10TH DAY OF JULY, 2023

                                         BEFORE

                 THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD

                  REGULAR FIRST APPEAL NO. 611 OF 2008 (RES)

                BETWEEN:

                SRI RAJEEV N
                S/O NARAYAN NAYAR T K
                AGED 35 YEARS
                RAJESH SADHAN
                NERALAKATTE 574253
                BANTWAL, DK DISTRICT.
                                                                ...APPELLANT
                (BY SRI. SANGAMESH, ADVOCATE FOR
                    SRI. K CHANDRANATH ARIGA, ADVOCATE)

                AND:

                 HDFC BANK LTD.
                 A CORPORATE BODY,
                 HAVING REGISTERED OFICEAT AT "HDFC BANK HOUSE",
Digitally signed SENAPATI BAPAT MARG
by
DHANALAKSHMI LOWER PAREL (WEST), MUMBAI 13,
MURTHY           HAVING BRANCH OFFICES AMONGST OTHER PLACES AT
Location: High   M N TOWERS, KADRI, MANGALORE 575 002
Court of         REP. BY ITS PRINCIPAL OFFICER
Karnataka        BRANCH MANAGER
                                                             ...RESPONDENT
                 (BY SRI. MANOJ, ADVOCATE FOR
                     SRI. MAHABALESHWARA G.C., ADVOCATE)

                     THIS RFA IS FILED U/S 96 OF CPC AGAINST THE JUDGEMENT
                AND DECREE DATED 23.04.2008 ON THE FILE OF THE VACATION
                DISTRICT JUDGE, D.K., MANGALORE, REJECTING THE PLAINT FILED
                U/O 7 RULE 11(d) OF CPC, AS BARRED UNDER SEC.34 OF
                SECURITISATION AND RECONSTRUCITON OF FINANCIAL ASSETS
                AND ENFORCEMNET OF SECURITY INTEREST ACT.
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                                     NC: 2023:KHC:23767
                                          RFA No. 611 of 2008




     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for the appellant has filed a

memo dated 10.7.2023 stating that in view of subsequent

development, this appeal does not survive for

consideration. Hence, the appeal may be dismissed as

having become infructuous.

The memo is placed on record.

Accordingly, the appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

DM