Usha Narayana Rao vs M/S Vinod Brothers
2024 Latest Caselaw 25537 Kant

Karnataka High Court

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

Author: K.Somashekar

Bench: K.Somashekar

                                             -1-
                                                   NC: 2024:KHC:43149-DB
                                                       RP No. 65 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. 65 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
                     AGED ABOUT 51 YEARS

               3.    VISHRUDH BELMAR
                     S/O LATE ARJUN BELMAR
                     AGED ABOUT 23 YEARS
Digitally
                     ALL ARE R/A NO.271
signed by
SUMATHY              BELMAR ESTATE
KANNAN               NAGASANDRA POST
                     YESHWANTHAPURA HOBLI
Location:
High Court           BANGALORE NORTH
of Karnataka         BANGALORE-560073
                                                          ...PETITIONERS
               (BY SMT. SANJEEVINI - ADVOCATE FOR SRI. DHARMAPAL -
               ADVOCATE)
               AND:

                     M/S VINOD BROTHERS
                     A PROPRIETORSHIP CONCERN HAVING
                     ITS OFFICE AT NO.31
                     TBR TOWER, 4TH FLOOR
                     NEW MISSION ROAD
                                -2-
                                       NC: 2024:KHC:43149-DB
                                            RP No. 65 of 2024




      1ST CROSS, J C ROAD
      BENGALURU-560027
      REPT. BY ITS PROPRIETOR
      SRI VINOD KUMAR.
                                                 ...RESPONDENT
(BY SRI. PRASANTH V G - ADVOCATE)

       THIS REVIEW PETITION FILED 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.66/2023.

       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:43149-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