Sri. Praveen Kumar vs Ms. N. Ranjini
2024 Latest Caselaw 925 Kant

Karnataka High Court

Sri. Praveen Kumar vs Ms. N. Ranjini on 10 January, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                              -1-
                                                           NC: 2024:KHC:1265
                                                          RFA No. 25 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF JANUARY, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                             REGULAR FIRST APPEAL NO. 25 OF 2024
                   BETWEEN:

                   SRI. PRAVEEN KUMAR
                   S/O SRI KRISHNA NAYAR
                   AGED ABOUT 50 YEARS
                   R/AT NO. 16, 1ST MAIN
                   1ST CROSS, MUNESHWARA NAGAR
                   SUBRAMANYAPURA
                   BENGALURU-560061.
                                                                 ...APPELLANT
                   (BY SRI. SURESH S LOKRE, SENIOR COUNSEL FOR
                       SMT.MANJULA DEVI M G.,ADVOCATE)
                   AND:

                   1.    MS. N. RANJINI
                         D/O T NARAYAN
                         AGED ABOUT 40 YEARS
Digitally signed
by                       R/T NO. 298, 26TH CROSS
DHANALAKSHMI             BSK II STAGE,BENGALURU-560070.
MURTHY
Location: High
Court of           2.    SRI B N NANJUNDASWAMY
Karnataka
                         S/O LATE NANJUNDAIAH
                         AGED ABOUT 60 YEARS
                         R/AT NO. 21/38/1C
                         KADIRENAHALLI LAYOUT
                         PADMANABHANAGAR
                         BENGALURU-560020.
                                                             ...RESPONDENTS
                        THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41
                   RULE 1 OF CPC., AGAINST THE ORDER DATED: 16.11.2023
                   PASSED ON IA NO.2 IN EX. NO.3595/2018 ON THE FILE OF VII
                               -2-
                                          NC: 2024:KHC:1265
                                         RFA No. 25 of 2024




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
C/C III ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU., DISMISSING THE IA NO.2 FILED UNDER ORDER
21 RULE 97 OF CPC., FOR RECOVERY OF MONEY.

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

1. Learned counsel for the appellant has filed a memo

dated 10.01.2024 seeking leave of this Court to withdraw

the present appeal.

2. Memo is taken on record.

3. Accordingly, the above appeal is dismissed as

withdrawn.

Sd/-

JUDGE

HA List No.: 1 Sl No.: 75.1