William Abraham vs M/S Church Of South India Trust ...
2023 Latest Caselaw 3852 Kant

                                               -1-
                                                      NC: 2023:KHC:22520
                                                        RFA No.1574 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 30TH DAY OF JUNE, 2023

                                             BEFORE
                        THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                         REGULAR FIRST APPEAL NO.1574 OF 2019 (INJ)
                   BETWEEN:

                   WILLIAM ABRAHAM
                   S/O K S DAVID
                   AGED ABOUT 78 YEARS,
                   RESIDING AT NO.20-B,
                   SOBHA EMERALS, JAKKUR
                   BENGALURU-560064


                                                                ...APPELLANT
                   (BY SRI. FREDDY CHARLES R K., ADVOCATE)

                   AND:

                   1.    M/S CHURCH OF SOUTH INDIA
                         TRUST ASSOCIATION (CSITA)
Digitally signed
by BELUR                 NO.5, WHITES ROAD
RANGADHAMA
NANDINI                  ROYAPETAH
Location: HIGH           CHENNAI-600 014
COURT OF
KARNATAKA

                   2.    TREASURER
                         KCD DIOCESE, #20,
                         3RD CROSS,
                         CSI COMPOUND,
                         BENGALURU-560027

                   3.    CHAIRMAN - PC COMMITTEE
                         ST.MARKS CATHEDRAL
                                  -2-
                                       NC: 2023:KHC:22520
                                          RFA No.1574 of 2019




     NO.1,
     MG ROAD,
     BENGALURU-560027

                                                 ...RESPONDENTS
(BY SRI. B.M. ARUN, ADVOCATE FOR R1 AND R3;
 R2 SERVED)

     THIS RFA IS FILED U/S.96 R/W ORDER 41 RULE 1 OF
CPC AGAINST THE JUDGMENT AND DECREE DATED 13.06.2019
PASSED IN OS.NO.3487/2017 ON THE FILE OF THE III
ADDL.CITY CIVIL AND SESSIONS JUDGE, BENGALURU
DISMISSING THE SUIT FOR PERMANENT INJUNCTION.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                           JUDGMENT

Learned counsel for the appellant has filed a memo of

even dated seeking leave of the court to withdraw the appeal

as not pressed. Memo is taken record. Appeal stands

dismissed as withdrawn in terms of the memo.

Registry to refund the admissible court fee in favour of

the appellant.

Sd/-

JUDGE

LNN