Shrivision Towers Pvt Ltd vs Sri Sujith Saho
2024 Latest Caselaw 24823 Kant

Karnataka High Court

Shrivision Towers Pvt Ltd vs Sri Sujith Saho on 14 October, 2024

                                              -1-
                                                         NC: 2024:KHC:41376-DB
                                                         RERA.A No. 24 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF OCTOBER, 2024

                                           PRESENT
                           THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                             AND
                             THE HON'BLE MR JUSTICE S RACHAIAH
                                 RERA APPEAL NO. 24 OF 2021
                   BETWEEN:

                   SHRIVISION TOWERS PVT LTD
                   A COMPANY INCORPORATED UNDER THE
                   PROVISIONS OF THE COMPANIES ACT 1956,
                   HAVING ITS PRESENT OFFICE AT NO.31,
                   2ND MAIN, T. CHOWDAIAH ROAD,
                   SADASHIVNAGAR, BENGALURU - 560 080,
                   REPRESENTED BY ITS AUTHORISED SIGNATORY,
                   SRI. NAVEEN KUMAR J.
                                                                  ...APPELLANT
                   (BY SRI. JOSEPH ANTHONY, ADVOCATE)


                   AND:
Digitally signed
by K G             1.    SRI. SUJITH SAHO,
RENUKAMBA                S/O. MANORANJAN SAHO,
Location: High           AGED ABOUT 33 YEARS,
Court of
Karnataka                FLAT NO.T1, 4TH FLOOR,
                         PREM SAI RESIDENCY,
                         B C GUNDAPPA LYT, BYRASANDRA,
                         BANGALORE - 560 093.

                   2.    THE ADJUDICATING OFFICER,
                         THE KARNATAKA REAL ESTATE
                         REGULATORY AUTHORITY,
                         2ND FLOOR,
                         SILVER JUBILEE BLOCK,
                         UNITY BUILDING,
                         CSI COMPOUND,
                            -2-
                                      NC: 2024:KHC:41376-DB
                                      RERA.A No. 24 of 2021




     3RD CROSS, MISSION ROAD,
     BENGALURU - 560 027.

3.  SHRIPROP HOMES PVT LTD.,
    A COMPANY INCORPORATED UNDER THE
    PROVISIONS OF THE COMPANIES ACT 1956,
    HAVING ITS PRESENT OFFICE AT NO.31,
    2ND MAIN, T. CHOWDAIAH ROAD,
    SADASHIVNAGAR, BENGALURU - 560 080.
                                         ...RESPONDENTS
(BY SRI. RAJASHEKAR.K., ADVOCATE FOR R2,
    R3 - SERVED AND UNREPRESENTED)

      THIS RERA.A IS FILED UNDER SECTION 58 OF THE REAL
ESTATE    (REGULATION   AND      DEVELOPMENT)   ACT,   2016
PRAYING TO ISSUE AN ORDER OR DIRECTION TO SET ASIDE
THE IMPUGNED JUDGMENT DATED APRIL 19, 2021 PASSED IN
APPEAL (K-REAT) NO.158 OF 2020 (ANNEXURE - A), ETC.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE V KAMESWAR RAO
           AND
           HON'BLE MR JUSTICE S RACHAIAH


                    ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

Learned counsel for the appellant has filed a

memo for withdrawal dated 14.10.2024, which reads

as under:

NC: 2024:KHC:41376-DB

"MEMO FOR WITHDRAWAL

The counsel undersigned craves leave of this Hon'ble Court to withdraw the instant appeal in view of the parties having settled the dispute, vide a Joint Settlement Agreement dated June 10, 2024, thereby putting to rest all claims and contentions. Hence, it is most respectfully prayed that this Hon'ble Court may be pleased to dispose the appeal as withdrawn, in view of the settlement arrived at between the parties, in the interest of justice and equity."

2. As the learned counsel reiterates the prayer made

in the memo for withdrawal, the appeal is dismissed as

withdrawn.

3. In view of dismissal of the appeal, IA No.1/2021 is

disposed of as infructuous.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(S RACHAIAH) JUDGE PA