Sri K Harikumar S/O K Venugopal vs Smt Cythia N D Souza W/O Mr. U D Souza
2023 Latest Caselaw 5040 Kant

                                             -1-
                                                    NC: 2023:KHC:26436
                                                        RFA No. 1375 of 2010




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JULY, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 1375 OF 2010 (INJ)


                   BETWEEN:

                    SRI K HARIKUMAR
                    S/O K VENUGOPAL
                    AGED ABOUT 48 YEARS,
                    R/A #41, 6TH MAIN,
                    A.G.S.COLONY, ANAND NAGAR,
                    BANGALORE 560024.
                                                                ...APPELLANT
                   (BY SMT. RAKSHITHA D J., ADVOCATE)

                   AND:
Digitally signed
by                  SMT. CYTHIA N D SOUZA
DHANALAKSHMI
MURTHY              W/O MR.U.D'SOUZA
Location: High      AGED ABOUT 52 YEARS,
Court of            R/A # 459, INFANT MANORHOUSE,
Karnataka
                    4TH CROSS, RAMESH NAGAR,
                    H.A.L. POST,
                    BANGALORE 560050.
                                                              ...RESPONDENT
                   (BY SRI J M RAJANNA SETTY, ADVOCATE)

                         RFA FILED UNDER SEC.96 R/W ORDER 41 RULE 1 OF
                   CPC., AGAINST THE JUDGMENT AND DECREE DATED 15.4.2010
                   PASSED IN O.S.NO.5037/2006 ON THE FILE OF THE XXII
                                -2-
                                       NC: 2023:KHC:26436
                                          RFA No. 1375 of 2010




ADDL. CILTY CIVIL JUDGE, BANGALORE, DISMISSING THE
SUIT FOR PERMANENT INJUNCTION.

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

1. Learned counsel for the appellant has filed a memo

dated 13.09.2022 seeking leave of this Court to withdraw

this appeal with liberty to file fresh comprehensive suit.

2. Memo is taken on record.

3. The above appeal is dismissed as withdrawn with

liberty to file fresh suit, if law permits.

Sd/-

JUDGE

HA