Sri. S. S. Chetan vs Sri. B. N. Sadashivareddy
2024 Latest Caselaw 4074 Kant

Karnataka High Court

Sri. S. S. Chetan vs Sri. B. N. Sadashivareddy on 9 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                            NC: 2024:KHC:5560
                                                         MFA No. 3665 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 3665 OF 2022 (CPC)

                   BETWEEN:

                   1.    SRI S.S. CHETAN
                         S/O SRI S.M. SHIVANNA
                         AGED ABOUT 43 YEARS
                         R/AT NO.2402, 15TH B CROSS
                         25TH C MAIN, 1ST SECTOR
                         HSR LAYOUT,
                         BANGALORE-560102
                                                                   ...APPELLANT

                                 (BY SRI. ZULFIKIR KUMAR SHAFI &
                                  SRI SRIHARI A.V., ADVOCATES)
                   AND:

                   1.    SRI B.N. SADASHIVAREDDY
                         S/O LATE SRI D. NARAYAN REDDY
Digitally signed         AGED ABOUT 53 YEARS
by SHARANYA T
Location: HIGH           R/AT NO.102, 19TH CROSS
COURT OF                 4TH MAIN, 7TH SECTOR
KARNATAKA                H S R LAYOUT
                         BANGALORE-560102
                                                               ...RESPONDENT
                                  (BY SRI. SOMASEKAR NAIDU &
                            SRI BASAVARAJU M.B., ADVOCATES FOR C/R)

                        THIS MFA IS FILED UNDER ORDER 43 RULE 1(r) OF CPC,
                   AGAINST THE ORDER DATED 04.02.2022 PASSED ON I.A IN
                   O.S.NO.26489/2021 ON THE FILE OF THE LXXIII ADDITIONAL
                   CITY CIVIL AND SESSIONS JUDGE, MAYOHALL UNIT,
                   BENGLAURU, (CCH-74), REJECTING I.A. FILED UNDER ORDER
                   XXXIX RULE 1 AND 2 OF CPC.
                               -2-
                                            NC: 2024:KHC:5560
                                        MFA No. 3665 of 2022




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

                          JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal.

2. In terms of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

ST