Smt. Noorjahan vs Sri M.Abdul Haq
2023 Latest Caselaw 7085 Kant

                                             -1-
                                                          NC: 2023:KHC:36291
                                                       RSA No. 643 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                        REGULAR SECOND APPEAL NO.643 OF 2020 (DEC/INJ)

                   BETWEEN:

                   1.    SMT. NOORJAHAN
                         W/O LATE S K ABDUL RAHIM
                         @ S K ABDUL RAHIM SAB
                         AGED ABOUT 62 YEARS

                   2.    SRI ABDUL KHADER BASHA
                         S/O LATE S K ABDUL RAHIM @
                         ABDUL RAHIM SAB
                         AGED ABOUT 44 YEARS,

                   3.    SRI VALI
                         S/O LATE S K ABDUL RAHIM
Digitally signed
by SHARANYA T            @ S K ABDUL RAHIM SAB
Location: HIGH           AGED ABOUT 42 YEARS,
COURT OF
KARNATAKA
                   4.    SRI ABDUL AZZEZ
                         S/O LATE S K ABDUL RAHIM
                         @ S K ABDUL RAHIM SAB
                         AGED ABOUT 40 YEARS,

                         ALL ARE R/O SIREKOLA VILLAGE
                         DEVASUMADDRA HOBALI
                         MOLAKALMURU TQ
                         DISTRICT CHITRADURGA - 577 540
                                                              ...APPELLANTS
                   (BY SRI S B HALLUR, ADVOCATE)
                             -2-
                                        NC: 2023:KHC:36291
                                      RSA No. 643 of 2020




AND:

SRI M.ABDUL HAQ
S/O M ABDULLA SAB
AGED ABOUT 53 YEARS,
R/O COURT MOHALLA
MILLER PET, BELLARY - 583 101
                                           ...RESPONDENT

     THIS RSA IS FILED UNDER SEC.100 OF CPC.,
AGAINST THE JUDGMENT AND DECREE DATED 06.08.2019
PASSED IN RA NO.3/2019 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC., AT CHALLAKERE AND ETC.

     THIS APPEAL COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:

                        ORDER

The learned counsel for the appellants has filed a

memo seeking permission of this Court to withdraw the

appeal on the ground that the parties have settled the

matter and hence, the appellants are not intend to

proceed further in the said appeal. The said memo is

taken on record. In view of the said memo, the counsel

for the appellants is permitted to withdraw the appeal.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SN