Sri Rishi Kothari vs Sri Kishore Honnur
2023 Latest Caselaw 4836 Kant

                                              -1-
                                                     NC: 2023:KHC:25718
                                                        CRP No. 166 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 25TH DAY OF JULY, 2023

                                          BEFORE
                         THE HON'BLE MR JUSTICE H.P.SANDESH
                       CIVIL REVISION PETITION NO. 166 OF 2022

                   BETWEEN:

                     1. SRI RISHI KOTHARI
                        S/O SRI SHREEGOPAL KOTHARI
                        AGED ABOUT 42 YEARS

                       RA/T NO.A-72
                       GANGA HEIGHTS APARTMENTS
                       24TH CROSS, 18TH MAIN
                       5TH BLOCK, 1ST STAGE
                       KALYANNAGAR, HBR LAYOUT
                       BENGALURU-560 043.

                     2. RAKESH KOTHARI
                        S/O SHRI SHREEGOPAL KOTHARI
                        AGED ABOUT 42 YEARS

Digitally signed     3. SUPRIYA MALU
by SHARANYA T
Location: HIGH          D/O GHANSHYAM MALU
COURT OF                AGED ABOUT 34 YEARS
KARNATAKA
                       BOTH RESIDING AT NO.24256 NE
                       108TH STREET, REDMOND
                       WA-9803-5726
                       UNITED STATES OF AMERICA
                       REP. BY THEIR POWER OF
                       ATTORNEY HOLDER AND
                       THE PETITIONER NO.1
                       MR. RISHI KOTHARI.
                                                             ...PETITIONERS
                   (BY SRI ROHIT RAJKUMAR KUKREJA, ADV.)
                                -2-
                                       NC: 2023:KHC:25718
                                          CRP No. 166 of 2022




AND:

SRI KISHORE HONNUR
S/O SRI MALLIKARUNAJAPPA HONNUR
AGED ABOUT 35 YEARS
R/AT NO. B-32
GANGA HEIGHTS APARTMENTS
24TH CROSS, 18TH MAIN
5TH BLOCK, 1ST STAGE
KALYANNAGAR, HBR LAYOUT
BENGALURU-560 043.
                                                ...RESPONDENT

       THIS   PETITION   IS   FILED   UNDER   SECTION   18   OF
KARNATAKA SMALL CAUSES COURTS ACT               AGAINST      THE
JUDGMENT AND DECREE DATED 10.08.2021 PASSED IN SC
NO.15041/2019 ON THE FILE OF THE V ADDITIONAL SMALL
CAUSES JUDGE, AND 24TH ACMM, COURT OF SMALL CAUSES
MAYO HALL UNIT, BANGALORE, DECREEING THE SUIT FOR
RECOVERY ON MONEY.


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


                              ORDER

1. Learned counsel for the petitioners submits that

on 10.07.2023, a memo has been filed seeking leave to

withdraw the petition.

2. Learned counsel for the petitioner is permitted to

withdraw the petition.

NC: 2023:KHC:25718 CRP No. 166 of 2022

3. Accordingly, the revision petition is dismissed as

withdrawn.

Sd/-

JUDGE

NC CT:bms