Smt Deepika vs Sri Raghu
2023 Latest Caselaw 3355 Kant

                                              -1-
                                                      NC: 2023:KHC:20579
                                                        MFA No. 3926 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 15TH DAY OF JUNE, 2023

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                      MISCELLANEOUS FIRST APPEAL NO.3926 OF 2023 (CPC)

                   BETWEEN:

                   SMT. DEEPIKA,
                   D/O D. SHIVANNA,
                   AGED ABOUT 30 YEARS,
                   R/AT 97/3, SRIRAMAMANDIRA BEEDI,
                   YELEKERI VILLAGE,
                   CHANNAPATNA TALUK,
                   RAMANAGARA DISTRICT - 562160.
                                                                 ...APPELLANT

                              (BY SRI G.M. GADILINGAPPA, ADVOCATE)

                   AND:

                   SRI RAGHU,
                   S/O MALUVAIAH D,
Digitally signed   R/AT 97/3, SRIRAMAMANDIRA BEEDI,
by SHARANYA T
Location: HIGH     YELEKERI VILLAGE,
COURT OF           CHANNAPATNA TALUK,
KARNATAKA
                   RAMANAGARA DISTRICT 562160.
                                                               ...RESPONDENT

                        THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) READ
                   WITH SECTION 151 OF CPC, AGAINST THE ORDER DATED
                   12.05.2023 PASSED ON I.A.NO.2 IN OS.NO.185/2023 (OLD
                   OS.NO.17/2023) ON THE FILE OF THE PRL. CIVIL JUDGE AND
                   JMFC, CHANNAPATNA, ISSUING NOTICE ON I.A.NO.II WITH
                   SUIT SUMMONS TO THE DEFENDANT TO APPEAL BEFORE
                   REGULAR COURT ON 17.06.2023.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                -2-
                                       NC: 2023:KHC:20579
                                         MFA No. 3926 of 2023




                        JUDGMENT

The learned counsel for the appellant orally seeks

permission of this Court to withdraw the appeal.

2. In view of the submission, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

MD