Sri A P Educational Society (Regd) vs The Commissioner
2023 Latest Caselaw 6603 Kant

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                                                   NC: 2023:KHC:33788
                                                  RFA No. 248 of 2013




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 19TH DAY OF SEPTEMBER, 2023

                                        BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                     REGULAR FIRST APPEAL NO. 248 OF 2013
            BETWEEN:

            SRI A.P.EDUCATIONAL SOCIETY (REGD.)
            NO.8, 1ST CROSS, ASHOKPURAM
            BENGALURU - 560 022.
            (REPRESENTED BY ITS PRINCIPAL
            SRI D.CHANDRASHEKAR)
                                                         ...APPELLANT
            (BY SRI G.S.BALAGANGADHAR, ADVOCATE)

            AND:

            1.    THE COMMISSIONER
                  BENGALURU DEVELOPMENT AUTHORITY
                  KUMARAKRUPA WEST
                  BENGALURU.
Digitally
signed by
MALATESH
KC          2.    SRI M.CHINNASWAMY
Location:         (SINCE DEAD BY LRS)
HIGH
COURT OF
KARNATAKA
            2a. SMT. NEELAMMA
                S/O LATE M.CHINNASWAMY
                AGED ABOUT 70 YEARS

            2b. SMT. VASANTHA
                D/O LATE M.CHINNASWAMY
                AGED ABOUT 50 YEARS
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                                        NC: 2023:KHC:33788
                                       RFA No. 248 of 2013




2c. KUM. LILLY
    D/O LATE M.CHINNASWAMY
    AGED ABOUT 48 YEARS

2d   MR. SOMU
     S/O LATE M.CHINNASWAMY
     AGED ABOUT 47 YEARS

6.   SMT. ROSELIN
     D/O LATE M.CHINNASWAMY
     AEGD ABOUT 57 YEARS
     ALL ARE RESIDING AT NO.8
     RAILWAY PARALLEL ROAD
     YESHAVANTHAPURA
     BENGALURU - 560 022.
                                           ...RESPONDENTS
(BY SRI K.B.S.SRINIVAS BHAT, ADVOCATE FOR R1
    SRI VEERABHADRA SWAMY H.P., ADVOCATE FOR R2 (A,
    C, D, & E)

     RFA IS FILED U/S 96 OF CPC, AGAINST THE JUDGEMENT
AND DECREE DATED 29.1.2013 PASSED IN O.S.NO.6564/1998
ON THE FILE OF XXVII ADDITIONAL CITY CIVIL JUDGE,
BANGALORE, DISMISSING THE SUIT FILED FOR PERMANENT
INJUNCTION.

     THIS REGULAR FIRST APPEAL, COMING ON              FOR
HEARING,  THIS  DAY, THE  COURT  DELIVERED             THE
FOLLOWING:
                         JUDGMENT

Learned counsel for the appellant files a memo seeking

permission to withdraw the appeal.

NC: 2023:KHC:33788 RFA No. 248 of 2013

2. The memo reads as under:

"The above named Appellant humbly prays the Hon'ble Court to permit her/him to withdraw the above appeal as not pressed in the ends of justice."

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

NVJ