Abdul Kahader Jeelan vs Osman Harun Hussain
2024 Latest Caselaw 6009 Kant

Karnataka High Court

Abdul Kahader Jeelan vs Osman Harun Hussain on 28 February, 2024

                                              -1-
                                                         NC: 2024:KHC:8492
                                                     MFA No. 1239 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 28TH DAY OF FEBRUARY, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE R. NATARAJ
               MISCELLANEOUS FIRST APPEAL NO. 1239 OF 2024 (CPC)
               BETWEEN:
               ABDUL KHADER JEELAN
               S/O LATE K.M. HUSSAIN
               AGED ABOUT 36 YEARS,
               R/AT NO.116, 1ST CROSS,
               RAMAKRISHNA GARDEN,
               RMV II STAGE, NEW BEL ROAD,
               BENGALURU
                                                               ...APPELLANT
               (BY SRI. ABHIJIT VERMA, ADVOCATE)

               AND:
               1.    OSMAN HARUN HUSSAIN
                     S/O LATE K M HUSSAIN
                     AGED ABOUT 45 YEARS,
                     R/AT NO.17, BHARATH BHAVAN
                     INFANTRY ROAD,
                     BENGALURU-560 001
Digitally
signed by BS   2.    DR. MEENA UMACHANDER
RAVIKUMAR            W/O S. UMACHANDER
Location:            AGED ABOUT 66 YEARS,
HIGH                 R/AT NSR BUILDINGS,
COURT OF
KARNATAKA            BEHIND BHARATH PETROLEUM,
                     NO.244, M.C. ROAD,
                     AMBUR-635802
                     NORTH ARCOT,
                     AMBEDKAR DISTRICT TAMILNADU
                     REP. BY HER HUSBAND AND PA HOLDER
                     SRI. S. UMACHANDER

               3.    HUSSAIN MUEEN FAROOQ
                     S/O LATE K.M. HUSSAIN
                     AGED ABOUT 49 YEARS,
                     R/AT NO.1 BIRBAL ROAD,
                                 -2-
                                             NC: 2024:KHC:8492
                                          MFA No. 1239 of 2024




     JUNGPURA EXTENSION,
     NEW DELHI-110014
                                                ...RESPONDENTS

       THIS MFA IS FILED UNDER ORDER XLIII RULE 1 OF THE CODE
OF CIVIL PROCEDURE, 1908, PRAYING TO SET ASIDE THE ORDER
DATED 14.02.2024        PASSED IN MISC.NO.214/2024 FILED UNDER
SECTION 24 OF THE CPC ON THE FILE OF THE PRINCIPAL CITY CIVIL
AND SESSIONS JUDGE, BENGALURU.

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

                            JUDGMENT

Learned counsel for the appellant after arguing the

appeal at length, sought time to withdraw this appeal.

Hence, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

SMA