G N Josyer vs M/S National Textiles
2025 Latest Caselaw 1793 Kant

Karnataka High Court

G N Josyer vs M/S National Textiles on 29 July, 2025

                                               -1-
                                                               NC: 2025:KHC:29126
                                                              RSA No. 555 of 2017


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 29TH DAY OF JULY, 2025

                                             BEFORE
                            THE HON'BLE MR. JUSTICE E.S.INDIRESH
                        REGULAR SECOND APPEAL NO. 555 OF 2017 (RES)
                   BETWEEN:

                   1.    G N JOSYER
                         SON OF LATE G R JOSYER
                         AGED ABOUT 74 YEARS,
                         R/AT NO.712, 2ND CROSS,
                         THYAGARAJA ROAD,
                         MYSURU-570024.
                                                                     ...APPELLANT
                   (BY SRI. RUPESH KUMAR S., ADVOCATE)

                   AND:

                   1.    M/S NATIONAL TEXTILES
                         CORPORATION LTD,
                         HAVING ITS REGISTERED OFFICE
Digitally signed         AT P B NO.336, C S AND W
by SHARMA
ANAND CHAYA              MILLS COMPOUND, 16/39
Location: HIGH           KRISHNASWAMY ROAD
COURT OF
KARNATAKA                COIMBATORE-641001
                         REP.BY ITS GENERAL MANAGER.
                                                                    ...RESPONDENT
                          THIS   REGULAR   SECOND    APPEAL    IS   FILED   UNDER
                   SECTION 100 R/W ORDER XLII RULE 1 OF CODE OF CIVIL
                   PROCEDURE, AGAINST THE JUDGMENT AND DECREE DATED
                   15.12.2016 PASSED IN R.A. NO.774/2016 ON THE FILE OF THE
                   III ADDL. DISTRICT JUDGE, MYSURU, ALLOWING THE APPEAL
                                 -2-
                                           NC: 2025:KHC:29126
                                          RSA No. 555 of 2017


HC-KAR



AND SETTING ASIDE THE ORDER DATED 18.4.2015 PASSED IN
MIS.NO.6/2013 ON THE FILE OF THE II ADDL. FIRST CIVIL
JUDGE, AND JMFC, MYSURU.

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

CORAM:     HON'BLE MR. JUSTICE E.S.INDIRESH

                     ORAL JUDGMENT

Learned counsel appearing for the appellant has

filed a memo seeking leave of this Court to withdraw

the petition stating that the lis between the parties is

settled.

Memo is taken on record.

Accordingly, the Regular Second Appeal is

dismissed as withdrawn.

SD/-

(E.S.INDIRESH) JUDGE

SB