Shrivision Homes Private Limited vs Ms. Supriya Singh
2024 Latest Caselaw 22683 Kant

Karnataka High Court

Shrivision Homes Private Limited vs Ms. Supriya Singh on 5 September, 2024

                                            -1-
                                                     NC: 2024:KHC:36550-DB
                                                     RERA.A No. 19 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                         PRESENT
                        THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                            AND
                          THE HON'BLE MR JUSTICE RAJESH RAI K
                               RERA APPEAL NO. 19 OF 2022
                BETWEEN:

                SHRIVISION HOMES PRIVATE LIMITED.,
                A COMPANY REGISTERED
                UNDER THE COMPANIES ACT 1956,
                NO. 40/43, 8TH MAIN, 4TH CROSS,
                SADASHIVNAGAR,
                BENGALURU - 560 080,
                REPRESENTED BY ITS AUTHORISED SIGNATORY
                SRI. NAVEEN KUMAR.
                                                               ...APPELLANT
                (BY SRI. JOSEPH ANTHONY, ADVOCATE)


                AND:
Digitally
signed by K G
RENUKAMBA       1.    MS. SUPRIYA SINGH,
Location:             W/O. MR. SHASHANK MAULI SINGH,
High Court of         AGED ABOUT 38 YEARS,
Karnataka
                      R/O NO.34 ,6TH CROSS, MALLAPPA LAYOUT,
                      NEAR CANOPY APARTMENTS,
                      BABUSAPALYA, BENGALURU - 560 043.

                2.    THE KARNATAKA REAL ESTATE
                      REGULATORY AUTHORITY,
                      2ND FLOOR, SILVER JUBILEE BLOCK,
                      UNITY BUILDING, CSI COMPOUND,
                      3RD CROSS, MISSION ROAD,
                                   -2-
                                             NC: 2024:KHC:36550-DB
                                             RERA.A No. 19 of 2022




   BANGALORE - 560 027,
   REPRESENTED BY ITS SECRETARY.
                                         ...RESPONDENTS
(BY SRI. RAJASHEKAR.K., ADVOCATE FOR R2;
 NOTICE TO R1 IS HELD SUFFICIENT V.O. DTD;06.06.2024)

      THIS RERA.A IS FILED UNDER SECTION 58 OF THE REAL
ESTATE (REGULATION AND DEVELOPMENT) ACT 2016,
PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED TO
CALL FOR THE RECORDS AND TO ISSUE AN ORDER OR
DIRECTION TO SET ASIDE THE IMPUGNED JUDGMENT DATED
12/04/2021 IN APPEAL (K-REAT) NO. 357/2020 (ANNEXURE-
A), ETC.

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

CORAM:   HON'BLE MR JUSTICE V KAMESWAR RAO
         AND
         HON'BLE MR JUSTICE RAJESH RAI K


                        ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

The learned counsel for the appellant has filed a

memo dated 05.09.2024 for withdrawal of the appeal,

which reads as under:

"The counsel undersigned craves leave of this Hon'ble Court to withdraw the captioned appeal, and the same may be disposed of accordingly, in the interest of justice and equity."

NC: 2024:KHC:36550-DB

2. The learned counsel reiterates the prayer as

made in the memo. Accordingly, the appeal is dismissed

as withdrawn.

3. In view of dismissal of the appeal, IA No.1/2022

for Stay, does not survive for consideration and it stands

dismissed as having become infructuous.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

KGR