Mr Narayana Swamy vs The Commandant
2023 Latest Caselaw 3628 Kant

                                              -1-
                                                       NC: 2023:KHC:21555
                                                          MSA No. 77 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 22ND DAY OF JUNE, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        MISCELLANEOUS SECOND APPEAL NO. 77 OF 2023

                   BETWEEN:

                   1.    MR. NARAYANA SWAMY
                         PROPRIETOR,
                         AGED ABOUT 57 YEARS
                         M/S. SHREE SERVICE STATION,
                         INDIAN OIL DEALERS,
                         OLD AIRPORT ROAD, DOMLUR,
                         BENGALURU-560 071.
                                                             ...APPELLANT

                            (BY SRI. MAYANNA GOWDA N.R., ADVOCATE)
                   AND:

                   1.    THE COMMANDANT
                         ASC CENTRE AND COLLEGE,
                         OLD AIRPORT ROAD,
Digitally signed
by SHARANYA T            AGRAM POST,
Location: HIGH           BENGALURU - 07
COURT OF                                                      ...RESPONDENT
KARNATAKA

                         THIS MSA IS FILED UNDER ORDER 43 RULE 1(u) OF
                   C.P.C., AGAINST    THE JUDGMENT     AND AWARD DATED
                   21.04.2023 PASSED IN M.A.NO.25002/2002 ON THE FILE OF
                   THE C/c LVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU DISMISSING THE APPEAL AND CONFIRMING THE
                   JUDGMENT.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                    -2-
                                         NC: 2023:KHC:21555
                                              MSA No. 77 of 2023




                             JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal with

liberty to file a writ petition.

In view of the memo, the appeal is dismissed as

withdrawn with liberty to file a writ petition.

The Registry is directed to return the certified copies.

Sd/-

JUDGE

ST