S.G. Bhagavan vs Golf Links Owners Association
2023 Latest Caselaw 5042 Kant

                                                  -1-
                                                         NC: 2023:KHC:26391
                                                            RFA No. 1687 of 2015




                        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. 1687 OF 2015 (INJ)


                      BETWEEN:

                       S.G. BHAGAVAN
                       S/O LATE S S GANGADHARA
                       79 YEARS, 3-D,
                       GOLF LINKS APARTMENTS
                       CUNNINGHAM ROAD
                       BANGALORE-506 052.
                                                                    ...APPELLANT
                      (BY SRI. S G BHAGAAVAN, (party-in-person))

                      AND:

                       GOLF LINKS OWNERS ASSOCIATION
                       GOLD LINKS APARTMENTS
Digitally signed by    NO.28, SANKEY ROAD
DHANALAKSHMI
MURTHY                 (CUNNINGHAM ROAD)
Location: High         BANGALORE-560 052.
Court of               REPRESENTED BY ITS PRESIDENT
Karnataka
                                                                   ...RESPONDENT
                      (BY SRI. K. ARUN KUMAR., ADVOCATE)

                             RFA FILED UNDER SECTION 96 READ WITH ORDER 41
                      RULE 1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
                      29.08.2015 PASSED IN O.S.NO.5691/2003 ON THE FILE OF
                      THE XXIV ADDL. CITY CIVIL SESSIONS JUDGE, BANGALORE
                                  -2-
                                         NC: 2023:KHC:26391
                                           RFA No. 1687 of 2015




CITY   (CCH-6),     DISMISSING     THE   SUIT   FOR   PERMANENT
INJUNCTION.

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

                         JUDGMENT

1. The appellant (party-in-person) has filed a memo

dated 28.07.2023 seeking leave of this Court to withdraw

this appeal as not pressed.

2. Memo dated 28.07.2023 is taken on record.

3. The above appeal is dismissed as not pressed.

Sd/-

JUDGE

HA