Sri. Lakshminarayan vs Ms. N. Ranjini
2024 Latest Caselaw 1372 Kant

Karnataka High Court

Sri. Lakshminarayan vs Ms. N. Ranjini on 16 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                              -1-
                                                            NC: 2024:KHC:1970
                                                           RFA No. 16 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF JANUARY, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                          REGULAR FIRST APPEAL NO. 16 OF 2024(RES)


                   BETWEEN:
                   SRI. LAKSHMINARAYAN
                   S/O NARASIMHMURTHY
                   AGED ABOUT 49 YEARS
                   R/AT NO. 704, THIMMAIAH ROAD
                   PADMANABHA NAGAR, BENGALURU-560070
                                                                 ...APPELLANT
                   (BY SRI. SURESH S LOKRE, SENIOR ADVOCATE FOR
                   SMT.MANJULA DEVI M G., ADVOCATE)
                   AND:

                   1.    MS. N. RANJINI
                         D/O T NARAYAN
                         AGED ABOUT 40 YEARS
                         R/AT NO. 298, 26TH CROSS
Digitally signed         BSK II STAGE, BENGLAURU-560070.
by
DHANALAKSHMI
MURTHY             2.    SRI B N NANJUNDASWAMY
Location: High
Court of                 S/O LATE NANJUNDAIAH
Karnataka                AGED ABOUT 60 YEARS
                         R/AT NO. 21/38/1C
                         KADIRENAHALLI LAYOUT
                         PADMANABHANAGAR, BENGALURU-560020
                                                          ...RESPONDENTS
                   (BY SRI.M SRINIVASA GOWDA, ADVOCATE AND
                   SRI. S. RAGHAVENDRA, ADVOCATE)
                        THIS RFA IS FILED UNDER    SECTION 96 OF CPC,
                   AGAINST THE ORDER DATED 16.11.2023 PASSED ON I.A.NO.2
                   IN EXECUTION NO.3595/2018 ON THE FILE OF THE C/C III
                   ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, AT
                             -2-
                                         NC: 2024:KHC:1970
                                        RFA No. 16 of 2024




BENGALURU, DISMISSING THE I.A.NO.2 FILED UNDER ORDER
21 RULE 97 OF CPC.
    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                         JUDGMENT

Learned counsel for the appellant filed a memo

stating that the appellant is ready to vacate the premises

by the end of this month, i.e., on 31.01.2024 and he may

be permitted to withdraw this appeal.

2. The memo, dated 16.01.2024 is taken on record.

3. The respondents are directed not to evict the

appellant forcefully from the premises till the end of this

month, i.e., 31.01.2024.

4. Accordingly, the appeal stands disposed of.

Sd/-

JUDGE

CM