Mr Nawaz Pasha vs Sri B N Nanjundaswamy
2024 Latest Caselaw 1373 Kant

Karnataka High Court

Mr Nawaz Pasha vs Sri B N Nanjundaswamy on 16 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                               -1-
                                                             NC: 2024:KHC:1970
                                                            RFA No. 67 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. 67 OF 2024 (DEC)
                   BETWEEN:

                   MR NAWAZ PASHA
                   S/O ABDUL MUNAFF
                   AGED ABOUT 36 YEARS
                   R/AT NO 368/1
                   13TH CROSS CAUVERYNAGAR
                   BSK II STAGE, BENGALURU 560070
                                                                  ...APPELLANT
                   (BY SRI.SURESH S LOKRE, SENIOR COUNSEL FOR
                   SMT. MANJULA DEVI M G.,ADVOCATE)
                   AND:

                   1.    SRI B N NANJUNDASWAMY
                         S/O NANJUNDAIAH
                         AGED ABOUT 60 YEARS
                         THE PORTION OF THE HOUSE
Digitally signed
by                       IN SY NO 38 AND 38/1, AND
DHANALAKSHMI
MURTHY                   WARD NO 55, BEARING MUNICIPAL NO 21
Location: High
Court of
                         KADARENAHALLI, SBK II STAGE
Karnataka                PADMANABHANAGAR
                         BENGALURU 560070.

                   2.    MS N RAJANI
                         D/O LATE NARAYAN
                         AGED ABOUT 40 YEARS
                         R/AT NO 298, 26TH CROSS
                         B S K II STAGE, BENGALURU 560070
                                                               ...RESPONDENTS

                   (BY SRI.SRINIVASA GOWDA, AND
                   SRI. RAGHAVENDRA, ADVOCATES)
                             -2-
                                           NC: 2024:KHC:1970
                                          RFA No. 67 of 2024




      THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE ORDER DATED: 02.01.2024 PASSED ON I.A.IN
EX.NO.3595/2018 ON THE FILE OF THE III ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU, DISMISSING THE
I.A. 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 handing over the possession

of the property today and he has handed over the key of

the premises to the counsel for the respondent - landlord.

2. The learned counsel for the respondent - landlord

submitted that he has received the key.

3. The said submission is placed on record.

4. This appeal is dismissed as withdrawn.

Sd/-

JUDGE

CM