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Nagabhushana Swamilagalu Guru vs Basavaeshwara Seva Prathistana
2023 Latest Caselaw 7001 Kant

Citation : 2023 Latest Caselaw 7001 Kant
Judgement Date : 5 October, 2023

Karnataka High Court
Nagabhushana Swamilagalu Guru vs Basavaeshwara Seva Prathistana on 5 October, 2023
Bench: Anant Ramanath Byarhj
                                                       -1-
                                                             NC: 2023:KHC-D:11769
                                                                    RFA No. 4167 of 2013




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                   DATED THIS THE 5TH DAY OF OCTOBER, 2023

                                                    BEFORE
                               THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                           REGULAR FIRST APPEAL NO. 4167 OF 2013 (PA/DE/IN-)
                          BETWEEN:

                          1.    SRI. NAGABHUSHANA SWAMIGALU
                                GURU CHANNAVEERASWAMY,
                                R/O: RUDRASWAMY GADDUGE,
                                HOLEMATH, BANAVASI, TQ: SIRSI-581401,
                                DIST: UTTAR KANNADA.

                          2.    SRI. RUDRAYYA SHIVAPUTHRAYYA HIREMATH
                                AGED ABOUT 66 YEARS, AGRICULTURIST,
                                R/O: BANAVASI, TQ: SIRSI-581401,
                                DIST: UTTAR KANNADA.

                          3.    SUNANDA D/O K.B.RUDRAPPA
                                @ SUNANDA W/O RAJANNA GUJJAR,
                                AGED ABOUT 45 YEARS, HOUSEHOLD,
                                R/O: JAYANAGAR, BANGALORE-560011.
                                                                            ...APPELLANTS
            Digitally
            signed by
                          (BY SRI. LINGESH V KATTIMANI, ADVOCATE)
            VIJAYALAXMI
VIJAYALAXMI M BHAT
M BHAT      Date:
            2023.10.06
            15:24:48
            +0530         AND:

                          SRI. BASAVAESHWARA SEVA PRATHISTANA
                          (R) BANAVASI, TQ: SIRSI,
                          REPRESENTED BY ITS NISPATH PRESIDENT,
                          SRI. SHIVARAM CHANDRASHEKAR ULLAGADDI,
                          AGED ABOUT 67 YEARS,
                          AGRICULTURE/ BUSINESS,
                          R/O: BANAVASI-581401, TQ: SIRSI,
                          DIST: UTTAR KANNADA.
                                                                           ...RESPONDENT
                          (BY SRI. K S PATIL, SRI. A.P.HEGDE, AND
                          SRI. V.M.MALALI, ADVOCATE FOR C/R1)
                              -2-
                                   NC: 2023:KHC-D:11769
                                          RFA No. 4167 of 2013




     THIS RFA IS FILED UNDER SEC.96 R/W. 0.41 RULE 1 OF
CPC., 1908, AGAINST THE JUDGMENT AND DECREE DTD:
29.06.2013 PASSED IN O.S.NO.31/2008 ON THE FILE OF THE
SENIOR CIVIL JUDGE, SIRSI, DECREEING THE SUIT FILED FOR
DECLARATION AND PERMANENT INJUNCTION.

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

                           ORDER

Learned counsel for the appellants files a memo to

withdraw the appeal.

Memo is accepted.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

PMP CT:PA

 
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