Sri Nagaraju vs The President / Secretary
2024 Latest Caselaw 25276 Kant

Karnataka High Court

Sri Nagaraju vs The President / Secretary on 22 October, 2024

                                         -1-
                                                     NC: 2024:KHC:42509
                                                   RSA No. 1624 of 2021




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                     BEFORE
                   THE HON'BLE MR JUSTICE ASHOK S.KINAGI
               REGULAR SECOND APPEAL NO. 1624 OF 2021 (INJ)
               BETWEEN:

               SRI NAGARAJU.
               S/O LATE MALLEGE GOWDA,
               AGED ABOUT 68 YEARS,
               R/O KARYALAYA BADAVANE,
               DALAVAI ROAD, KOTE,
               HOLENARASIPURA TALUK,
               HASSAN DISTRICT-573211
                                                          ...APPELLANT
               (BY SRI. SATHISH S. P., ADVOCATE)
               AND:

               THE PRESIDENT / SECRETARY
Digitally      SHATHADHA VYSHNAVA SANGHA,
signed by      VIDYAVARDHAKA SANGHA,
CHAITHRA P     KALUVEKERI ROAD, KOTE,
Location:      HOLENARASIPURA TALUK,
High Court     HASSAN DISTRICT-573211.
of Karnataka                                         ...RESPONDENT
               (BY SRI. S. G. PARTHASARATHY., ADVOCATE)
                    THIS RSA IS FILED UNDER SECTION 100 OF CPC
               AGAINST THE JUDGMENT AND DECREE DATED 17.12.2020
               PASSED IN RA.No.20/2019 ON THE FILE OF THE SENIOR
               CIVIL JUDGE AND JMFC, HOLENARASIPURA, DISMISSING
               THE APPEAL AND CONFIRMING THE JUDGMENT AND
               DECREE DATED 30.01.2019 PASSED IN OS No.313/2011
               ON THE FILE OF THE ADDITIONAL CIVIL JUDGE AND
               JMFC, HOLENARASIPURA.
                               -2-
                                           NC: 2024:KHC:42509
                                        RSA No. 1624 of 2021




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

CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI


                         ORAL JUDGMENT

After arguing the matter for some time, learned

counsel for appellant seeks leave of the Court to withdraw

the appeal with a liberty to address his grievance before

the appropriate forum.

2. The said submission is placed on record. Appeal

is dismissed as withdrawn with the aforesaid liberty.

3. I.A.No.1/2023 does not survive for

consideration.

Sd/-

(ASHOK S.KINAGI) JUDGE

LDC