Karnataka High Court
Sri. Keshava vs Sri. Nimbuja Devi Temple Trust on 2 September, 2022
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HRRP No. 88 of 2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE E.S.INDIRESH
HOUSE RENT REVISION PETITION NO. 88 OF 2016 (EVI)
BETWEEN:
SRI. KESHAVA
SON OF KUBER AGED ABOUT 50 YEARS
NO 94/1, RANGASWAMY TEMPLE STREET
B V K IYENGAR ROAD
BANGALORE - 53
...PETITIONER
(BY SRI. RAVI KUMARA B.R., ADVOCATE)
AND:
1. SRI. NIMBUJA DEVI TEMPLE TRUST
HAVING ITS OFFICE AT NO 94, 4TH FLOOR,
B V K IYENGAR ROAD,
BANGALORE - 53
REPRESENTED BY ITS THE PRESIDENT
2. SRI N K VENKATESHA JETTY
SON OF SRI BALAKRISHNA JETTY
AGED ABOUT 47 YEARS
Digitally signed by
LAKSHMINARAYAN N
R/A NO 35, 5TH A BLOCK
Location: High Court KORAMANGALA LAYOUT
of Karnataka
BANGALORE - 95
3. THE SECRETARY
SRI JAGANNATH A JETTY
SON OF SRI B ANANTHA PADMANABHA JETTY
AGED ABOUT 42 YEARS
R/AT NO 25, VENKUSAHUJA LANE,
CHICKPET BANGALORE - 53
...RESPONDENTS
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HRRP No. 88 of 2016
(BY SRI. A BALAKRISHNA, ADVOCATE FOR C/R1 & R2)
THIS HRRP IS FILED UNDER SEC.46 OF KARNATAKA RENT
ACT, 1999 AGAINST THE JUDGMENT AND DECREE DATED
03.08.2016 PASSED IN HRC.NO.7/2016 ON THE FILE OF THE COURT
OF SMALL CAUSES, BENGALURU, ALLOWING THE PETITION FILED
UNDER SEC.27(2)(r) OF KARNATAKA RENT ACT.
THIS PETITION COMING ON FINAL HEARING, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
When the case was called in the morning session, the learned counsel for the respondent was present, there was no representation for the petitioner and the case came to be adjourned to 16th September, 2022.
2. After signing of the Order Sheet, during the post-lunch session, the learned counsel for the petitioner appeared and filed a memo dated 02nd September, 2022 seeking leave of the court to withdraw the petition. Memo is taken on record. Accepting the cause shown in the memo, revision petition stands dismissed as withdrawn.
Sd/-
JUDGE LNN List No.: 1 Sl No.: 69