Sri. Harish vs Smt. Girija
2023 Latest Caselaw 3433 Kant

                                           -1-
                                                 NC: 2023:KHC:20769
                                                    RFA No. 710 of 2016




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 16TH DAY OF JUNE, 2023

                                       BEFORE
                   THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                    REGULAR FIRST APPEAL NO. 710 OF 2016 (INJ)
                BETWEEN:

                SRI. HARISH
                S/O SRI P N RAMACHANDRAN
                AGED ABOUT 53 YEARS
                R/A NO.61, 6TH MAIN
                KHB COLONY, 2NDSTAGE
                BASAVESHWARA NAGAR
                BANGALORE-560079
                                                            ...APPELLANT
                (BY SRI.PRAKASH T HEBBAR., ADVOCATE)

                AND:

                 SMT. GIRIJA
                 D/O LATE SRI M C MAANDAALAPPA
Digitally signed AGED ABOUT 53 EYARS
by               R/A NO.24/1(FRONT PORTION)
DHANALAKSHMI 4TH CROSS, NEAR LEPROSY HOSITAL
MURTHY
                 MAGADI ROAD, KEMPAPURA AGRAHARA
Location: High   BANGALROE-5600
Court of
Karnataka                                                 ...RESPONDENT
                      THIS RFA IS FILED UNDER SEC.XLI RULE 1 OF CPC.,
                 AGAINST THE JUDGMENT AND DECREE DATED 30.01.2016
                 PASSED IN OS.NO.4503/2010 ON THE FILE OF THE XII ADDL.
                 CITY CIVIL AND SESSIONS JUDGE, BENGALURU DISMISSING
                 THE SUIT FOR MANDATORY INJUNCTION AND PERMANENT
                 INJUNCTION.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                             -2-
                                    NC: 2023:KHC:20769
                                       RFA No. 710 of 2016




                         JUDGMENT

The learned counsel for the appellant has filed a

memo dated 4.11.2022 stating that the appellant does not

intend to prosecute the appeal and hence, the appeal may

be dismissed as not pressed.

The memo is placed on record.

Accordingly, the appeal is dismissed as not pressed.

Sd/-

JUDGE

DM