Sri. R. Bhaskar Naidu vs Smt. Annamma
2023 Latest Caselaw 3657 Kant

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                                                      NC: 2023:KHC:21761
                                                        MFA No. 2394 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD DAY OF JUNE, 2023

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 2394 OF 2023 (CPC)

                   BETWEEN:

                   1.    SRI. R.BHASKAR NAIDU
                         S/O RANGAIAH NAIDU
                         AGED ABOUT 58 YEARS
                         R/AT NO.287
                         11TH 'A' CROSS ROAD
                         J.P. NAGAR 2ND PHASE
                         NEAR VET COLLEGE
                         BENGALURU-560 078.
                                                                 ...APPELLANT

                                  (BY SRI. P. ANAND, ADVOCATE)
                   AND:

                   1.    SMT. ANNAMMA
                         W/O RIZORIA
Digitally signed         AGED ABOUT 65 YEARS
by SHARANYA T
Location: HIGH
COURT OF
KARNATAKA          2.    SMT. KATHRENA
                         W/O KANICKA SWAMY
                         AGED ABOUT 63 YEARS

                   3.    SMT. JAYANTHI
                         D/O LATE PUSHPA
                         AGED ABOUT 60 YEARS

                   4.    SRI THONI
                         S/O LATE PUSHPA
                         AGED ABOUT 57 YEARS
                               -2-
                                       NC: 2023:KHC:21761
                                         MFA No. 2394 of 2023




    ALL ARE R/AT KALENA AGRAHARAM
    CHURCH ROAD, 2ND CROSS
    IIM POST, BEGURU HOBLI
    BANNERGHATTA ROAD
    BENGALURU - 560 076.
                                              ...RESPONDENTS

      (BY SRI. M.NARAYAN, ADVOCATE FOR R1 TO R4)


     THIS MFA IS FILED UNDER ORDER 43 RULE 1(C) OF CPC,
AGAINST    THE   ORDER    DATED       09.04.2021   PASSED   ON
I.A.NO.II/2018 IN O.S.NO.586/2018 ON THE FILE OF THE I
ADDITIONAL CIVIL JUDGE, BENGALURU RURAL DISTRICT,
BENGALURU, ALLOWING I.A.NO.II FILED UNDER ORDER 39
RULE 1 AND 2 READ WITH SECTION 151 OF CPC.


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

                         JUDGMENT

The learned counsel appearing for the appellant has filed

a memo dated 19.06.2023 stating that they have challenged

the impugned order by filing memo before the I Additional Civil

Judge (Sr.Dn.), Bengaluru Rural District, Bengaluru and seeks

permission to withdraw this appeal.

NC: 2023:KHC:21761 MFA No. 2394 of 2023

In view of the memo filed by the learned counsel

appearing for the appellant, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

CP