Sri Manjunatha vs K V Anand
2024 Latest Caselaw 22407 Kant

Karnataka High Court

Sri Manjunatha vs K V Anand on 3 September, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                   NC: 2024:KHC:35882
                                                 RFA No. 250 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                   BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                REGULAR FIRST APPEAL NO. 250 OF 2020 (INJ)
            BETWEEN:

            SRI MANJUNATHA,
            AGED ABOUT 52 YEARS,
            S/O LATE KEMPAIAH,
            HOUSE NO.36, NEAR MANIKANTA SOCIETY,
            CHIKKABOMMASANDRA, G.K.V.K. POST,
            BENGALURU - 560 065.
                                                         ...APPELLANT
            (BY SRI.RAJENDRA M. S., ADVOCATE)

            AND:

            K. V. ANAND,
            S/O LATE K. VENUGOPAL,
            AGED ABOUT 54 YEARS,
Digitally
signed by   R/AT B A 1404,
MALATESH    SALARPURIA GREENAGE APARTMENTS,
KC
            BOMMANAHALLI, BENGALURU - 560 068.
Location:
HIGH                                                   ...RESPONDENT
COURT OF
KARNATAKA   (BY SRI.GAJENDRA S., ADVOCATE)

                 THIS RFA IS FILED UNDER SEC.96 R/W. ORDER XLI RULE
            1 AND 2 OF THE CPC., AGAINST THE JUDGMENT AND DECREE
            DATED 09.10.2019 PASSED IN OS No.2206/2017 ON THE FILE
            OF THE III ADDL.CITY CIVIL AND SESSIONS JUDGE,
            BENGALURU CITY (CCH No.25) DECREEING THE SUIT FOR
            PERMANENT INJUNCTION.
                              -2-
                                         NC: 2024:KHC:35882
                                        RFA No. 250 of 2020




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Learned counsel for the appellant has filed a memo

dated 07.08.2024 for withdrawal. The memo reads as

under:

"The undersigned herewith, prays that he may be permitted to Withdraw the above Regular First Appeal as not pressed in the interest of Justice and Equity."

2. Memo is taken on record.

3. In view of the above memo, appeal is dismissed

as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

KAV