M/S Bharadwaj Developers And Builders vs M/S Golden Metro Hotel
2024 Latest Caselaw 15653 Kant

Karnataka High Court

M/S Bharadwaj Developers And Builders vs M/S Golden Metro Hotel on 3 July, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                             -1-
                                                           NC: 2024:KHC:25011
                                                      RFA No. 464 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF JULY, 2024

                                            BEFORE

                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                      REGULAR FIRST APPEAL NO. 464 OF 2024 (MON)

                   BETWEEN:

                   M/S BHARADWAJ DEVELOPERS AND BUILDERS
                   NO.491, 1ST MAIN,
                   2nd CROSS, R.R. LAYOUT,
                   GNANABHARATHI POST,
                   BENGALURU -560 056
                   REPRESENTED BY ITS AUTHORIZED SIGNATORY
                   SRI. M.V KRISHNAMURTHY
                   S/O VENKATARAMAYA
                   AGED ABOUT 66 YEARS,
                                                                 ...APPELLANT
                   (BY SRI. KANTHARAJAPPA M.G, ADVOCATE)

                   AND:

                   M/S GOLDEN METRO HOTEL
Digitally signed   NO.9/1, PLATFORM ROAD,
by SUMITHRA R      NEAR APOLO HOSPITALS
Location: HIGH
COURT OF           SHESHADRIPURAM
KARNATAKA          BENGALURU -560 020

                   REPRESENTED BY ITS
                   MANAGING PARTNER
                   SRI. K.J. RANHAVENDRA
                   S/O K.G. JAGANNATH RAO
                   AGED ABOUT 62 YEARS,
                                                               ...RESPONDENT
                   (RESPONDENT SERVED AND UNREPRESENTED)

                       THIS RFA IS FILED UNDER SEC.96 R/W ORDER 41 RULE
                   1 OF CPC., AGAINST THE JUDGMENT AND DECREE DATED
                               -2-
                                           NC: 2024:KHC:25011
                                          RFA No. 464 of 2024




18.11.2022 PASSED IN OS NO.6021/2019 ON THE FILE OF XIX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY., DECREEING THE SUIT FOR RECOVERY OF MONEY.

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

                           JUDGMENT

Learned counsel for the appellant has filed a memo

along with documents seeking withdrawal of the appeal.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as

withdrawn.

The Court fee, if paid by the appellant shall be

refunded to the appellant with proper identification as per

rules.

Sd/-

JUDGE

KTY