Mrs. M. S. Lakshmi vs M/S. Associated Builders
2023 Latest Caselaw 2078 Kant

                                              -1-
                                                        WA No. 353 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 29TH DAY OF MARCH, 2023

                                           PRESENT

                    THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                              AND

                            THE HON'BLE MR JUSTICE ASHOK S.KINAGI


                          WRIT APPEAL NO. 353 OF 2023 (GM-RES)

                   BETWEEN:

                   MRS. M. S. LAKSHMI
                   W/O SRI. SRIVATHSA K K
                   AGED ABOUT 43 YEARS,
                   6TH MAIN, HIG, RMV II STAGE,
                   BENGALURU.
                                                              ...APPELLANT
                   (BY SRI. UDAYA HOLLA, SR. ADVOCATE FOR
                       SRI. VIVEK HOLLA, ADVOCATE)

Digitally signed   AND:
by R DEEPA
Location: High
Court of           1.    M/S. ASSOCIATED BUILDERS
Karnataka                A PARTNERSHIP FIRM,
                         HAVING OFFICE AT "EVERSHINE"
                         1ST FLOOR, NO 30/1,
                         VITTAL MALLYA ROAD,
                         BANGALORE 560001,
                         REP. BY ITS PARTNER
                         MR. SADATH ALI KHAN,
                         AGED ABOUT 73 YEARS,
                         S/O LATE B M SANA KHAN

                   2.    UNION OF INDIA
                         MINISTRY OF PETROLEUM AND NATURAL GAS,
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                                          WA No. 353 of 2023




     SHASTRI BHAVAN,
     NEW DELHI 110012,
     REP. BY ITS SECRETARY

3.   M/S BHARATH PETROLEUM
     CORPORATION LTD
     NO 4 AND 5, CURRIM BHOY ROAD,.
     BALLARD ESTATE,
     P B NO 688
     MUMBAI 400001

4.   THE TERRITORY MANAGER-RETAIL
     BHARATH PETROLEUM
     CORPORATION LTD,
     7TH FLOOR, M G ROAD,
     BANGALORE 560001
                                             ...RESPONDENTS

(BY SRI. SHASHI KIRAN SHETTY, SR. ADVOCATE FOR
    SRI. DEEPAK BANNIKATTI, ADVOCATE FOR R1
    SRI. N.J. KUMAR, ADVOCATE FOR R3 & R4)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER DATED
27/09/2022 IN WP NO.47942/2012 PASSED BY THE LEARNED
SINGLE JUDGE IN THE SAID CASE AND GRANT SUCH OTHER
AND FURTHER RELIEFS AS ARE JUST.

    THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE, DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned senior counsel Sri. Udaya Holla, on

instructions from the appellant, submits before this Court

that subsequent to filing of the present appeal, the

possession of the property was taken over by the landlord

WA No. 353 of 2023

on 27.03.2023. As such, the appellant is not willing to

prosecute the appeal and prays for withdrawal of the

appeal.

2. At the request of learned senior counsel, the

appeal is allowed to be withdrawn. Accordingly, the

appeal is disposed of as withdrawn.

3. Needless to state that in view of disposal of the

appeal, no orders are required to be passed on the

pending applications and are accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RD