Sri. Dominic vs The Commissioner
2024 Latest Caselaw 25721 Kant

Karnataka High Court

Sri. Dominic vs The Commissioner on 29 October, 2024

                                               -1-
                                                          NC: 2024:KHC:43521
                                                          RFA No.2403/2024




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 29TH DAY OF OCTOBER, 2024
                                             BEFORE
                           THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                       REGULAR FIRST APPEAL NO.2403 OF 2024 (DEC/INJ)


                   BETWEEN:

                   SRI. DOMINIC
                   S/O SANDHYAGAPPA
                   AGED ABOUT 62 YEARS
                   RF/AT NO.265
                   NEAR RING ROAD
                   ERANNA PALYA ROAD
                   ARABIC COLLEGE POST
                   NAGAWARA VILLAGE
                   BENGALURU 560045.

Digitally signed                                                 ...APPELLANT
by RUPA V
Location: HIGH
                   (BY SRI. R. SURENDRA, ADV.,)
COURT OF
KARNATAKA          AND:

                   THE COMMISSIONER
                   CORPORATION OF THE CITY
                   BENGALURU, BCC (BBMP)
                   BENGALURU 560002.

                                                              ...RESPONDENT

                        THIS RFA IS FILED UNDER SEC.96 OF CPC., PRAYING TO
                   CALL FOR RELEVANT RECORDS AND SET ASIDE THE
                   IMPUGNED JUDGMENT AND DECREE DATED 05.09.2024
                   PASSED BY THE LEARNED XXVII ADDL. CITY CIVIL AND
                   SESSIONS       JUDGE,     BENGALURU     (CCH-9),     IN
                   O.S.NO.1672/2016 BY ALLOWING THE APPEAL AND GRANT
                   SUCH OTHER RELIEF OR RELIEF AS THIS HON'BLE COURT
                   DEEMS FIT UNDER THE FACTS AND CIRCUMSTANCES OF THE
                   CASE, IN THE INTEREST OF JUSTICE AND EQUITY.
                              -2-
                                          NC: 2024:KHC:43521
                                          RFA No.2403/2024




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

CORAM:     HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL

                       ORAL JUDGMENT

Learned counsel for the appellant filed a memo

seeking withdrawal of the appeal.

2. The memo reads as under:

"The undersign appealing on behalf of the appellant herein withdraw the appeal and prays this Hon'ble court to grant liberty to file necessary appeal before Karnataka Appellate Tribunal, in the interest of justice and equity."

3. In view of the said memo, the appeal is

dismissed as withdrawn with the liberty as sought for.

In view of the withdrawal of the appeal,

IA.No.1/2024 does not survive for consideration.

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

ABK