Sri.Madhusoodan Vitoba Mirashi vs Sri.B.K.Satishkumar S/O ...
2023 Latest Caselaw 3805 Kant

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                                              NC: 2023:KHC-D:6407
                                           RFA.CROB No. 100011 of 2019




                 IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                  BENCH

                   DATED THIS THE 28TH DAY OF JUNE, 2023

                                   BEFORE

                     THE HON'BLE MRS. JUSTICE M.G.UMA

                    RFA CROSS OBJ NO.100011/2019 (SP)

            BETWEEN:

            1.   SRI MADHUSOODAN VITOBA MIRASHI,
                 AGED:64 YEARS, OCC: AGRICULTURE,

            2.   SRI ANANDKUMAR VITOBA MIRASHI
                 AGED:62 YEARS, OCC: AGRICULTURE,

            3.   SRI GURUDATTA VITOBA MIRASHI,
                 AGED:61 YEARS, OCC:AGRICULTURE,

            4.   SRI SAIDAS VITOBA MIRASHI,
                 AGED: 60 YEARS, OCC: AGRICULTURE,

            5.   SRI RAMESH VITOBA MIRASHI,
Digitally        AGED: 58 YEARS, OCC: AGRICULTURE,
signed by
VINAYAKA
BV          6.   SMT.RAJANI D/O. VITOBA MIRASHI,
                 AGED: 36 YEARS, OCC: AGRICULTURE,

                 ALL THE CROSS OBJECTO 1 TO 6 ARE
                 R/O: NEAR DANDELEPPA TEMPLE,
                 KULAGI ROAD, DANDELI TOWN,
                 DIST: UTTARA KANNADA-581325.
                                               ...CROSS OBJECTORS
            (BY SRI VINAYKUMAR GANAPATI BHAT, ADVOCATE)
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                                     NC: 2023:KHC-D:6407
                                  RFA.CROB No. 100011 of 2019




AND:

1.   SRI B.K. SATISHKUMAR S/O. BASAVAYYA
     AGED: 47 YEARS,
     OCC: AGRICULTURE AND BUSINESS,
     R/O: SHOE GALLERY, HDMC COMPLEX,
     TQ: ANKOLA, STALL NO.II, SUBHAS ROAD,
     DHARWAD-580001.

2.   SRI PRADEEP S/O. SUNDER SHETTY,
     AGED: 50 YEARS, OCC: CONTRACTOR,
     R/O: K.C. CIRCLE, HALIYAL ROAD,
     DANDELI TOWN,
     DIST: UTTARA KANNADA - 581 325.
                                             ...RESPONDENTS

(BY SRI VISHWANATH HEGDE, ADVOCATE FOR R2;
SRI BHARATI G. BHAT, ADVOCATE FOR R1)


      THIS RFA CROSS OBJECTION IS FILED UNDER ORDER

41 RULE 22 OF CPC., AGAINST THE JUDGMENT AND DECREE

DATED 30.11.2018 PASSED IN O.S.NO.11/2017 ON THE FILE

OF THE SENIOR CIVIL JUDGE, HALIYAL, DECREEING THE

SUIT FILED FOR SPECIFIC PERFORMANCE OF CONTRACT

AND DECLARATION.



      THIS   RFA   CROSS   OBJECTION,     COMING    ON   FOR

ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
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                                       NC: 2023:KHC-D:6407
                                    RFA.CROB No. 100011 of 2019




                           ORDER

Learned counsel for the cross-objectors filed a memo

seeking permission to withdraw the cross-objection.

Memo is placed on record.

The cross-objection is dismissed as withdrawn.

Court fee if any, paid on the cross-objection, is ordered

to be refunded in the name of cross-objector No.2 on due

identification.

SD/-

JUDGE

RH