P C Balachandran vs Jagan Chandy S/O Late C Chandy
2023 Latest Caselaw 2670 Kant

                                            -1-
                                                      RFA No. 345 of 2008




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 26TH DAY OF MAY, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                       REGULAR FIRST APPEAL NO. 345 OF 2008 (DEC)
                 BETWEEN:

                 P C BALACHANDRAN
                 AGED ABOUT 45 YEARS
                 S/O BRING KPC NAIR AVSM(RTD)
                 INDIRANAGAR II STAGE
                 BANGALORE-38.
                                                             ...APPELLANT
                 (BY SRI. K B S MANIAN.,ADVOCATE)

                 AND:

                 1.    JAGAN CHANDY
                       S/O LATE C CHANDY
                       AGED ABOUT 63 YEARS
                       2C, HAYES HALL,BANGALORE-25.
Digitally signed
by               2.    M/S BANGALORE CLUB
DHANALAKSHMI           OFFICE AT FIELD MARSHALL CARIAPPA ROAD
MURTHY                 BANGALORE-1
Location: High         REP BY ITS PRESIDENT
Court of               BG MUTHAPPA.
Karnataka                                                  ...RESPONDENTS
                 (BY SRI. VIVEK CHANDY FOR R1.,ADVOCATE
                 SRI. P.B. APPAIAH, ADVOCATE FOR R2)
                      THIS RFA IS FILED UNDER SECTION 96 R/W O XLI R 1
                 AND 2 OF CPC AGAINST THE JUDGMENT AND DECREE
                 DT.18.1.2008 PASSED IN O.S.NO.15111/2004 ON THE FILE OF
                 THE XXVIII ADDL. CITY CIVIL JUDGE, MAYOHALL UNIT,
                 BANGALORE, DISMISSING THE SUIT FOR DECLARATION AND
                 INJUNCTION.
                             -2-
                                       RFA No. 345 of 2008




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

The learned counsel for the appellant has filed a

memo dated 26.5.2023 stating that the appellant seeks

permission of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

DM