Sri S K Saleem vs K M Zafrulla Quaraishi
2023 Latest Caselaw 4884 Kant

                                           -1-
                                                  NC: 2023:KHC:25891
                                                      RFA No. 252 of 2017




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 26TH DAY OF JULY, 2023

                                        BEFORE
                   THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                   REGULAR FIRST APPEAL NO. 252 OF 2017 (PAR/INJ)

              BETWEEN:

              SRI. S.K. SALEEM,
              S/O. SHAIK KHALENDAR,
              AGED ABOUT 62 YEARS,
              R/AT 2ND MAIN ROAD,
              M.S. PALYA, VIDYARANYAPURA POST,
              BANGALORE - 560 097.
                                                             ...APPELLANT
              (BY SMT. VANAJAKSHI, APPEARING FOR
              SRI RASEED KHAN, ADVOCATE)
Digitally
signed by     AND:
PRAMILA G V
Location:     1.    K.M. ZAFRULLA QUARAISHI,
HIGH COURT          S/O. LATE ADBUL AZEEZ QURAISHI,
OF
KARNATAKA           AGED ABOUT 55 YEARS,
                    R/AT NO.3/1, INTEQAB MANZIL,
                    MARAPPA BLOCK, JC NAGAR,
                    BANGALORE - 560 006.

              2.    FAROOQ,
                    S/O. KHALLI SAB,
                    AGED ABOUT 52 YEARS,
                    R/AT 2ND MAIN ROAD, M.S. PALYA,
                    VIDYARANYAPURA POST,
                    BANGALORE - 560 097.

                                                      ...RESPONDENTS
              (BY SRI. SYED ZULFIKHAR AHMED KHURESHI, ADV. FOR R1,
               VIDE ORDER DATED 16/6/23 - APPEAL AGAINST R2 IS
               DISMISSED)
                                -2-
                                       NC: 2023:KHC:25891
                                            RFA No. 252 of 2017




     THIS RFA IS FILED UNDER SECTION 96 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 26.11.2016
PASSED IN O.S.NO.8730/2013 ON THE FILE OF THE XXXIX
ADDITIONAL   CITY   CIVIL  JUDGE,  BANGALORE   CITY,
DECREEING THE SUIT FOR PERMANENT INJUNCTION.

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

                          JUDGMENT

Learned counsel Smt.Vanajakshi for the appellant

appeared through video conference submits that appellant is

not interested in prosecuting the appeal.

2. Submission is placed on record.

3. Appeal is dismissed as withdrawn.

4. Learned counsel for the appellant is permitted to file

memo in this regard before the Registry.

Sd/-

JUDGE

GPG