Shrivision Towers Private Limited vs Hari Prasad Bhavani
2024 Latest Caselaw 12051 Kant

Karnataka High Court

Shrivision Towers Private Limited vs Hari Prasad Bhavani on 30 May, 2024

                                                  -1-
                                                            NC: 2024:KHC:18221-DB
                                                            RERA.A No. 10 of 2022




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 30TH DAY OF MAY, 2024

                                               PRESENT
                             THE HON'BLE SMT. JUSTICE ANU SIVARAMAN
                                                  AND
                       THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                                    RERA APPEAL NO. 10 OF 2022

                      BETWEEN:

                      SHRIVISION TOWERS PRIVATE LIMITED
                      NO.31, 2ND MAIN, T. CHOWDAIAH ROAD
                      SADASHIVNAGAR, BENGALURU-560 080
                      REPRESENTED BY ITS AUTHORISED SIGNATORY
                      SRI NAVEEN KUMAR
                                                                        ...APPELLANT
                      (BY SRI. JOSEPH ANTHONY., ADVOCATE)

                      AND:

                      1.   HARI PRASAD BHAVANI
                           S/O BHAVANI PRASAD
Digitally signed by        AGED ABOUT 38 YEARS
CHANNEGOWDA                NO 8, SUVEDI NIVAS
PREMA
Location: High             KRISHNA NAYAK LAYOUT
Court of                   HIRANDAHALLI, VIRGONAGAR POST
Karnataka
                           BANGALORE-560 049

                      2.   THE KARNATAKA REAL ESTATE REGULATORY AUTHORITY
                           2ND FLOOR, SILVER JUBILEE BLOCK, UNITY BUILDING
                           CSI COMPOUND, 3RD CROSS, MISSION ROAD
                           BANGALORE-560 027
                           REPRESENTED BY ITS SECRETARY
                                                                       ...RESPONDENTS

                      (BY SRI. RAJKUMAR M D., ADVOCATE)
                             -2-
                                       NC: 2024:KHC:18221-DB
                                       RERA.A No. 10 of 2022




      THIS RERA.APPEAL IS FILED UNDER SECTION 58 OF THE REAL
ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016, PRAYING TO
CALL FOR RECORDS PERTAINING TO K-REAT APPEAL NO. 161/2020 ON
THE FILE OF THE K-REAT AND ETC.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ANU
SIVARAMAN J., DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant has filed a memo

stating that the disputes have been amicably settled

between the parties.

2. Memo is accepted.

3. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RAK