Sri .N. Kushalraj vs Sri S M Ramachandra Murthy
2024 Latest Caselaw 10640 Kant

Karnataka High Court

Sri .N. Kushalraj vs Sri S M Ramachandra Murthy on 18 April, 2024

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                       -1-
                                                     NC: 2024:KHC:15265
                                                    CRP No. 782 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 18TH DAY OF APRIL, 2024

                                     BEFORE
                   THE HON'BLE MR JUSTICE N S SANJAY GOWDA
                  CIVIL REVISION PETITION NO. 782 OF 2023 (SC)
            BETWEEN:

            1.    SRI .N. KUSHALRAJ
                  AGED ABOUT 70 YEARS,
                  S/O LATE G. NEMICHAND,
                  DOING BUSINESS A SHOP,
                  NO., (FACING C.C.ROAD)
                  NO.168, M M ROAD , COX TOWN,
                  BENGALURU-560005
                                                      ...PETITIONER
            (BY SRI. RAMACHANDRA REDDY B R., ADVOCATE)

            AND:

            1.    SRI S M RAMACHANDRA MURTHY
                  S/O LATE MARIYANNA @ MARIYAPPA,
                  AGED ABOUT 67 YEARS,
                  R/AT NO.723, 7TH MAIN,
Digitally         MAHALAKSHMI LAYOUT,
signed by
KIRAN             BENGALURU-560086
KUMAR R                                                  ...RESPONDENT
Location:
HIGH
COURT OF         THIS CRP IS FILED UNDER SECTION 18 OF KARNATAKA
KARNATAKA
            SMALL CAUSES COURT ACT., AGAINST THE JUDGMENT AND
            DECREE DATED 20.04.2023 PASSED IN SC NO.612/2021 ON
            THE FILE OF II ADDITIONAL JUDGE AND ACMM, COURT OF
            SMALL CAUSES, BENGALURU., DECREEING THE SUIT FOR
            EJECTMENT.

                 THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
            THE COURT MADE THE FOLLOWING:
                              -2-
                                          NC: 2024:KHC:15265
                                         CRP No. 782 of 2023




                           ORDER

1. Learned counsel for the petitioner submits that the

Revision Petition may be dismissed as withdrawn.

2. Recording the submission, Revision Petition is

dismissed as withdrawn.

Sd/-

JUDGE

HNM