Sri. M. Puttaswamy vs Smt. Nanjamma
2024 Latest Caselaw 15060 Kant

Karnataka High Court

Sri. M. Puttaswamy vs Smt. Nanjamma on 28 June, 2024

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                -1-
                                                        NC: 2024:KHC:24171
                                                      MFA No. 2472 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JUNE, 2024

                                          BEFORE
                         THE HON'BLE MR JUSTICE RAVI V HOSMANI
                  MISCELLANEOUS FIRST APPEAL NO. 2472 OF 2024 (CPC)
                 BETWEEN:

                 1.    SRI. M. PUTTASWAMY
                       S/O. LATE MAYANNA,
                       AGED ABOUT 62 YEARS,
                       RESIDING AT SY. NO. 8,
                       DEVITIGE RAMANAHALLI,
                       HOSAKEREHALLI ROAD,
                       MYSORE ROAD,
                       BANGALORE-560 026.

                                                              ...APPELLANT
                 (BY SRI. KAMALESHWARA POOJARY.,ADVOCATE)

                 AND:

                 1.    SMT. NANJAMMA
                       W/O. LATE NANJAIAH,
Digitally signed by    AGED ABOUT 74 YEARS,
GEETHAKUMARI           RESIDING AT NO. 14/2,
PARLATTAYA S           2ND MAIN ROAD,
Location: High         9TH CROSS, SHIVAJI ROAD,
Court of Karnataka     GOVERNMENT ELECTRIC FACTORY,
                       BANGALORE-560 026.

                                                            ...RESPONDENT

                      THIS MFA IS FILED U/O 43 RULE 1(r) R/W SECTION 151
                 OF CPC, AGAINST THE ORDER DATED 01.04.2024 PASSED ON
                 I.A.NO. 1/2022 IN OS.NO. 26931/2022 ON THE FILE OF THE
                 XXVIII ADDITIONAL CITY CIVIL JUDGE, MAYO HALL UNIT,
                 BENGALURU CCH-29, ALLOWING THE I.A.NO.1/2022 FILED
                 UNDER ORDER 39 RULE 1 AND 2 R/W SECTION 151 OF CPC.
                              -2-
                                            NC: 2024:KHC:24171
                                      MFA No. 2472 of 2024




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


                         JUDGMENT

After arguing matter for sometime, learned counsel

for appellant seeks leave of the Court to withdraw the

appeal.

2. Placing submission on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

HB