Sri T R Gurushekaraiah vs Health And Family Welfare Dept ...
2025 Latest Caselaw 10553 Kant

Karnataka High Court

Sri T R Gurushekaraiah vs Health And Family Welfare Dept ... on 21 November, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                          NC: 2025:KHC:48246
                                                         RSA No. 714 of 2025


                   HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 21ST DAY OF NOVEMBER, 2025

                                             BEFORE

                              THE HON'BLE MR. JUSTICE H.P.SANDESH

                           REGULAR SECOND APPEAL NO.714 OF 2025 (RES)

                   BETWEEN:

                   SRI T R GURUSHEKARAIAH
                   S/O LATE RUDRASHETTY
                   AGED ABOUT 70 YEARS
                   R/A KERALAPURA
                   ARAKALAGUD TALUK
                   HASSAN DISTRICT -573136

                                                                ...APPELLANT
                   (BY SRI. C G RAMAMOHAN, ADVOCATE)
                   AND:

                   HEALTH AND FAMILY WELFARE
Digitally signed   DEPT. EMPLOYEES HOUSE
by DEVIKA M        BUILDING CO-OPERATIVE SOCIETY
Location: HIGH     BY ITS PRESIDENT AND SECRETARY
COURT OF           PRESENTLY YASHODA ARCADE, #2014
KARNATAKA          NEW NO.D-6, 2ND FLOOR
                   SEEBAIAH ROAD
                   DEVARAJAMOHALLA
                   MYSORE-570 001

                                                              ...RESPONDENT

                        THIS RSA IS FILED U/S. 100 OF CPC AGAINST THE
                   JUDGMENT AND DECREE DATED 07.01.2025 PASSED IN R.A.
                   NO.182/2021 BY THE VI ADDITIONAL SENIOR CIVIL JUDGE
                   AND JMFC, MYSURU AND ETC.
                              -2-
                                           NC: 2025:KHC:48246
                                         RSA No. 714 of 2025


HC-KAR




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

CORAM: HON'BLE MR. JUSTICE H.P.SANDESH


                      ORAL JUDGMENT

The learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal on the

ground that the parties have settled the matter out of the

Court. The said memo is taken on record. In view of the

memo, the counsel for the appellant is permitted to withdraw

the appeal. Accordingly, the appeal is dismissed as withdrawn.

Registry is directed to refund the Court fee in accordance

with law.

Sd/-

(H.P.SANDESH) JUDGE

SN