Lokesh B B vs Pradeep Kumar
2024 Latest Caselaw 27426 Kant

Karnataka High Court

Lokesh B B vs Pradeep Kumar on 14 November, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                               -1-
                                                        NC: 2024:KHC:46167
                                                       MSA No. 147 of 2024



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 14TH DAY OF NOVEMBER, 2024

                                           BEFORE
                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                                 MSA NO. 147 OF 2024 (RES)
                   BETWEEN:

                   LOKESH B B
                   S/O BASAVALINGAAIAH
                   AGED ABOUT 46 YEARS
                   R/O BANTENAHALLI VILLAGE
                   KASABA HOBLI, BELUR TALUK
                   HASSAN DISTRICT 573 201                     ...APPELLANT

                   (BY SMT. KAVITHA H C., ADV.)

                   AND:

                   PRADEEP KUMAR
                   S/O SIDDANANJAIAH
                   AGED ABOUT 34 YEARS
                   R/O BANTENAHALLI VILLAGE
                   KASABA HOBLI, BELUR TALUK
                   HASSAN DISTRICT                           ...RESPONDENT
Digitally signed
by RAMYA D              THIS MSA IS FILED UNDER SECTION 43 RULE (1)(u) OF
Location: HIGH
COURT OF
                   CPC, AGAINST THE ORDER DATED 2.09.2024 PASSED IN MA
KARNATAKA          No.12/2023 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
                   JMFC, BELUR, DISMISSING THE MISCELLANEOUS APPEAL AND
                   CONFIRMING THE ORDER DATED 5.07.2023 PASSED ON IA
                   NO.II IN O.S.NO.110/2023 ON THE FILE OF THE CIVIL JUDGE
                   AND JMFC, BELUR, ALLOWING THE IA NO.II FILED UNDER
                   ORDER 39 RULE 1 AND 2 OF CPC.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                          NC: 2024:KHC:46167
                                         MSA No. 147 of 2024



CORAM:    HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR

                         ORAL JUDGMENT

1. Learned counsel for the appellant filed a memo for

withdrawing the appeal with liberty to file a writ petition

before this Court.

2. Memo is placed on record.

3. The appeal is dismissed as withdrawn. Liberty is

reserved to the appellant to file writ petition before this

Court.

4. Certified copies of the orders shall be returned to the

counsel for the appellant by placing photocopy of the same

at the cost of the appellant.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

HA