Usha Narayana Rao vs M/S Vinod Bothers
2024 Latest Caselaw 25525 Kant

Karnataka High Court

Usha Narayana Rao vs M/S Vinod Bothers on 25 October, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                             -1-
                                                    NC: 2024:KHC:43150-DB
                                                        RP No. 64 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                       PRESENT
                        THE HON'BLE MR JUSTICE K.SOMASHEKAR
                                         AND
                        THE HON'BLE MR JUSTICE UMESH M ADIGA
                           REVIEW PETITION NO. 64 OF 2024
               BETWEEN:

               1.    USHA NARAYANA RAO
                     W/O LATE NARAYANA RAO B.K
                     AGED ABOUT 81 YEARS

               2.    ANUPAMA ARJUN
                     W/O LATE ARJUN BELMAR
Digitally            AGED ABOUT 51 YEARS
signed by
SUMATHY        3.    VISHRUDH BELMAR
KANNAN
                     S/O LATE ARJUN BELMAR
Location:            AGED ABOUT 23 YEARS
High Court
of Karnataka
                     ALL ARE R/AT NO 271
                     BELMAR ESTATE, NAGASANDRA POST
                     YESHWANTHPURA HOBLI
                     BANGALORE NORTH
                     BANGALORE 560073.
                                                           ...PETITIONERS
               (BY SMT. SANJEEVINI - ADVOCATE FOR SRI. DHARMAPAL -
               ADVOCATE)
               AND:
                     M/S VINOD BOTHERS
                     A PROPRIETORSHIP
                     CONCERN HAVING ITS OFFICE AT
                     NO 31, TBR TOWER
                     4TH FLOOR, NEW MISSION ROAD
                     1ST CROSS, J C ROAD
                                  -2-
                                             NC: 2024:KHC:43150-DB
                                                 RP No. 64 of 2024




      BENGALURU 560027
      REPRESENTED BY ITS
      PROPRIETOR VINOD KUMAR.
                                                     ...RESPONDENT
(BY SRI. PRASANTH V G - ADVOCATE)

        THIS REVIEW PETITION UNDER ORDER 47 RULE 1 OF
CPC R/W ARTICLE 215 OF THE CONSTITUTION OF INDIA,
1950,     PRAYING     TO    REVIEW     THE     JUDGMENT      DATED
18/01/2024      PASSED      BY    THIS   HON'BLE       COURT     IN
COMAP.NO.67/2023.

        THIS REVIEW PETITION, COMING ON FOR ADMISSION,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE K.SOMASHEKAR
            AND
            HON'BLE MR JUSTICE UMESH M ADIGA


                           ORAL ORDER

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

Learned counsel Smt Sanjeevini appears for learned

counsel Sri Dharmapal for petitioners who is on record and

presses into service for consideration of the memo filed by

the petitioners seeking withdrawal of the petition.

Therefore, memo is taken on record. Consequently,

petitioners are permitted to withdraw the petition as

sought for.

NC: 2024:KHC:43150-DB

Learned counsel for petitioners has filed a memo

seeking refund of the court fees. Accordingly, ordered for

refund of the court fees in favour of petitioners on due

identification.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

RJ