Karnataka Union Of Working ... vs Sri. N. Manjunath
2023 Latest Caselaw 2730 Kant

                                                 -1-
                                                            RFA No. 1414 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 31ST DAY OF MAY, 2023

                                              BEFORE
                      THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                          REGULAR FIRST APPEAL NO. 1414 OF 2021 (DEC)


                   Between:

                       Karnataka Union of Working Journalist (R)
                       (It is a wing of Indian Union Working Journalist)
                       3rd Floor, Kandaya Bhavan,
                       K G Road, Bangalore - 560 009
                       Represented by its President.
                                                                           ...Appellant
                   (By Sri. Mukkannappa S B.,Advocate)
                   And:

                       Sri. N. Manjunath
                       Aged About 59 Years,
                       S/O Late Poojari Ningappa
                       Editor Karthi Deepa
                       Sir M V Road,
Digitally signed
by BANGALORE           Shivamogga - 577 201
MADHAVACHAR
VEENA
Location: High
Court of
Karnataka
                                                                      ...Respondent
                                                 ***
                         This Regular First Appeal is filed under Section 96 of the
                   Code of Civil Procedure, 1908, praying to modify the judgment
                   and decree dated 15-09-2020 passed by the XX Addl. City Civil
                   & Sessions Judge, Bangalore City, in O.S.No.2042/2018
                   (CCH.32) by reserving liberty to the appellant to proceed
                   against the respondent in accordance with the law as against
                   the misconduct committed by the respondent and to pass an
                   order in accordance with law under the facts and circumstances
                   of the case, in the interests of justice.
                                -2-
                                           RFA No. 1414 of 2021




      This Regular First Appeal coming on for Orders through
Physical Hearing/Video Conferencing, this day, the Court made
the following:
                            ORDER

Learned counsel for the appellant who is physically present

files a memo seeking withdrawal of this appeal as not pressed.

In view of the memo and the supporting submission of the

learned counsel for the appellant, the appeal stands dismissed as

not pressed.

Sd/-

JUDGE

BMV*