Mrs.Aruna S Bhandary vs M/S Shreyas Industrial Products
2023 Latest Caselaw 4787 Kant

                                          -1-
                                                NC: 2023:KHC:25605-DB
                                                   COMAP No. 235 of 2022




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 24TH DAY OF JULY, 2023
                                       PRESENT
                        THE HON'BLE MR JUSTICE G.NARENDAR
                                         AND
                       THE HON'BLE MR JUSTICE C.M. POONACHA
                        COMMERCIAL APPEAL NO. 235 OF 2022


                BETWEEN:

                MRS. ARUNA S BHANDARY
                W/O. MR. K. SURESH BHANDARY,
                NO. 3-561-1, R.K. COMPOUND,
                ADHYAR, MANGALORE - 575009.
Digitally
signed by       RESIDENTIAL ADDRESS:
NANDINI D
                "AISHWARYA", 1ST CROSS ROAD,
Location:       SHIVABAGH, KANKANADY POST,
High Court of
Karnataka       MANGALORE - 575002.
                                                             ...APPELLANT
                (BY SRI. VEERESH M.UPPIN, ADV. FOR
                 SRI. CHANDRANATH ARIGA K., ADVS.)


                AND:

                M/S SHREYAS INDUSTRIAL PRODUCTS
                A PARTNERSHIP FIRM
                REP. BY MANAGING PARTNER
                SRI. P.R. SHETTY,
                S/O. RAMANNA SHETTY,
                HIND, AGED ABOUT 58 YEARS,
                NO. B-125, INDUSTRIAL AREA,
                BAILKAMPADY,
                MANGALORE - 575001.
                                                           ...RESPONDENT
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                                        NC: 2023:KHC:25605-DB
                                           COMAP No. 235 of 2022




     THIS COMMERCIAL APPEAL IS FILED UNDER SECTION 96
CPC READ WITH SECTION 13(1A) OF THE COMMERCIAL
COURTS ACT, 2015 AND ORDER 41 RULE 1 OF CPC,1908
PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED:
04.03.2022 PASSED IN COMMERCIAL O.S.NO.283/2020 ON
THE FILE OF THE 1ST ADDL. DISTRICT JUDGE AND
COMMERCIAL COURT, D.K. MANGALORE ETC.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:

                              JUDGMENT

1. Learned counsel for the appellant has filed a memo

praying leave of the Court to withdraw the appeal.

2. The memo reads as under:-

'MEMO FOR WITHDRAWAL The Appellant may be permitted to withdraw the above appeal in the interest of Justice and Equity.'

3. The memo is taken on record. Accordingly, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE