Dr C Narendra Kumar vs The Managing Director
2025 Latest Caselaw 2235 Kant

Karnataka High Court

Dr C Narendra Kumar vs The Managing Director on 4 August, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                        -1-
                                                  NC: 2025:KHC:30039
                                                 RFA No. 507 of 2018


             HC-KAR




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 4TH DAY OF AUGUST, 2025

                                     BEFORE
              THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR
                 REGULAR FIRST APPEAL NO. 507 OF 2018 (DEC)


             BETWEEN:

             DR C NARENDRA KUMAR
             AGED ABOUT 45 YEARS
             S/O S.R. CHANDRASEKHAR
             R/AT SAVITHA SADAN,
             NO.11/1, 2ND FLOOR,
             5TH CROSS, LAKSHMI ROAD,
             SHANTHI NAGAR,
             BENGALURU-560 027
                                                        ...APPELLANT
             (BY SRI H.T.NATARAJ., ADVOCATE)

             AND:
Digitally
signed by    THE MANAGING DIRECTOR
RAMYA D
             M/S N.U. HOSPITALS PVT LTD.,
Location:
HIGH COURT   C.A.NO.6, 15TH MAIN ROAD,
OF           11TH CROSS, PADMANABHANAGAR,
KARNATAKA
             BENGALURU-560 070
                                                      ...RESPONDENT
             (BY SRI. V.S.NAIK.,ADVOCATE)

                  THIS RFA FILED UNDER SEC.96 OF CPC., AGAINST THE
             JUDGMENT AND DECREE DATED 20.11.2017 PASSED IN OS
             NO.7394/2013 ON THE FILE OF THE XLIV ADDL. CITY CIVIL
             AND SESSIONS JUDGE, BANGALORE, PARTLY DECREEING THE
             SUIT FOR DECLARATION.
                                 -2-
                                            NC: 2025:KHC:30039
                                           RFA No. 507 of 2018


 HC-KAR




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

CORAM: HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR


                         ORAL JUDGMENT

Learned counsel for the appellant has filed memo

dated 04.08.2025 seeking leave of the Court to dismiss

the appeal as withdrawn and prayed to refund the Court

fee.

2. Placing the memo on record, the appeal is

dismissed as withdrawn.

3. Registry is directed to refund the Court fees to the

appellant on proper identification.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

NG