M/S Slv Petroleum vs Sri N Venkatesh
2023 Latest Caselaw 6347 Kant

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                                                          NC: 2023:KHC:32173
                                                      MFA No. 5899 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF SEPTEMBER, 2023

                                           BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                   MISCELLANEOUS FIRST APPEAL NO. 5899 OF 2023 (CPC)
                   BETWEEN:

                   M/S SLV PETROLEUM
                   NANDANAGENAHALLI
                   N.H. 7 ROAD, NEAR PERESANDRA
                   CHIKKABLLAPURA TALUK - 562104
                   CHIKKABALLAPURA DISTRICT
                   REPRESENTED BY ITS PROP.
                   SRI. P.V. ANAND
                   S/O LATE P.V. VENKATESH,
                   AGED ABOUT 40 YEARS.
                                                                ...APPELLANT
                   (BY SRI. MOHANA CHANDRA P.,ADVOCATE)

                   AND:

                   SRI N VENKATESH
Digitally signed   S/O N NARASIMHAIAH
by
DHANALAKSHMI       AGED ABOUT 47 YEARS
MURTHY             R/AT SUBBARAYNAPETE
Location: High     WARD NO. 16, CHIKKABALLAPURA TOWN
Court of           CHIKKABALLAPURA DIST. -562101.
Karnataka
                                                              ...RESPONDENT
                        THIS MFA IS FILED UNDER ORDER 43 RULE 1(c) OF CPC,
                   AGAINST THE ORDER DATED 02.08.2023      PASSED       IN
                   MISC.NO. 28/2022    ON THE FILE OF THE I ADDITIONAL
                   SENIOR CIVIL JUDGE AND JMFC, CHIKKABALLAPURA,
                   ALLOWING THE PETITION FILED UNDER ORDER IX RULE 13
                   READ WITH SECTION 151 OF CPC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
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                                          NC: 2023:KHC:32173
                                       MFA No. 5899 of 2023




                        JUDGMENT

1. The learned counsel for the appellant has filed a

memo dated 05.09.2023 seeking conversion of the above

Miscellaneous First Appeal into Civil Revision Petition.

2. Memo is placed on record.

3. Accordingly, the registry is directed to convert this

Miscellaneous First Appeal into Civil Revision Petition.

4. For statistical purpose, the appeal is disposed of.

Sd/-

JUDGE

HA