Mr Imran Aman Sharieff vs M/S Peel-Works Pvt Ltd
2023 Latest Caselaw 7480 Kant

                                         -1-
                                                   NC: 2023:KHC:39037
                                                MFA No. 5726 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 2ND DAY OF NOVEMBER, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
              MISCELLANEOUS FIRST APPEAL NO. 5726 OF 2021(IPR)
              BETWEEN:

              MR. IMRAN AMAN SHARIEFF,
              S/O. AMAN SHARIEFF,
              AGED ABOUT 39 YEARS,
              PROPRIETOR,
              IAS ENTERPRISES
              SHARIFF BUILDING,
              GOKUL GALI, BAZAR WARD,
              CHANDRAPUR (MS).

              REP. BY HIS GPA HOLDER,
              MR. SHARANABASAPPA MUDHOL,
              R/AT NO. 19, 2ND FLOOR,
              MEHUR ROAD, 4TH CROSS,
              NEW GUDDADA HALLI,
Digitally     BANGALORE - 560 026.
signed by R
MANJUNATHA                                               ...APPELLANT
Location:
HIGH COURT    (BY SRI. ANNA MATHEW, ADVOCATE FOR
OF                SRI. HARIKRISHNA S HOLLA, ADVOCATE)
KARNATAKA

              AND:

              M/S PEEL-WORKS PVT LTD.,
              A COMPANY INCORPORATED UNDER
              COMPANIES ACT, 2013,
              HAVING ITS REGISTERED OFFICE AT
              NO. 58/3-2-3, KCDC ROAD,
              KUDLU GATE, HOSUR ROAD,
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                                               NC: 2023:KHC:39037
                                            MFA No. 5726 of 2021




BANGALORE - 560 030,
BY ITS MANAGING DIRECTOR.
                                                       ...RESPONDENT
(BY SMT. SHUJATH AHMED, ADVOCATE)

     THIS MFA IS FILED U/O 43 RULE 1(r) OF CPC AGAINST
THE ORDER DATED 27.09.2021 PASSED ON I.A.NO. 2 AND 3 IN
OS.NO.4263/2021 ON THE FILE OF THE XVIII ADDITIONAL
CITY CIVIL JUDGE BENGALURU CITY CCH-10, DISMISSING
THE I.A.NOS 2 AND 3 FILED UNDER ORDER 39 RULES 1 AND 2
R/W SECTION 151 OF CPC.

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


                           JUDGMENT

A memo is filed by the learned counsel appearing for appellant. Memo reads as under:

"The Appellant prays before this Hon'ble Court to permit him to withdraw the Appeal in the interest of justice and equity".

In view of the memo, appeal is dismissed as withdrawn.

Sd/-

JUDGE

PHM