Karnataka High Court
Town Sahakara Sangha vs D H Vijaykumar on 14 November, 2024
Author: Jyoti Mulimani
Bench: Jyoti Mulimani
-1-
NC: 2024:KHC:46332
RSA No. 250 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MS. JUSTICE JYOTI MULIMANI
REGULAR SECOND APPEAL NO. 250 OF 2020 (MON)
BETWEEN:
THE TOWN SAHAKARA SANGHA
REPRESENTED BY ITS MANAGER,
T.G.ARUNKUMAR,
AGED ABOUT YEARS,
DABBEGHATTA ROAD,
TURUVEKERE, TUMKUR DISTRICT-572 227.
NOW REPRESENTED BY ITS
N.S.SHARATH KUMAR.
...APPELLANT
(BY SRI. VARUN PATIL., ADVOCATE FOR
SRI. MAHAMAD TAHIR., ADVOCATE)
AND:
1. D.H.VIJAYKUMAR
S/O HANUMANTHAIAH,
Digitally signed by AGED ABOUT 53 YEARS,
THEJASKUMAR N THE TOWN SAHAKARA
Location: High SANGHA COMPLEX,
Court of
Karnataka DABBEGHATTA ROAD,
TURUVEKERE,
TUMKUR DISTRICT-572 227.
2. N.C.MANJUNATH
S/O CHIKABASAPPA,
AGED ABOUT 48 YEARS,
PRIATHIK DIGITAL FLEX PRINTS,
TOWN BANK COMPLEX, D.G.TOWN ROAD,
TURUVEKERE, TUMKUR DISRICT-572 227.
...RESPONDENTS
(BY SRI. M.N.MADHUSUDHAN., ADVOCATE FOR C/R1 & 2)
-2-
NC: 2024:KHC:46332
RSA No. 250 of 2020
THIS REGULAR SECOND APPEAL IS FILED UNDER
SECTION 100 OF THE CODE OF CIVIL PROCEDURE, 1908,
SEEKING CERTAIN RELIEFS.
THIS REGULAR SECOND APPEAL IS LISTED FOR
ADMISSION, THIS DAY, AN ORDER IS MADE AS UNDER:
ORAL ORDER
Sri.Varun Patil., counsel on behalf of Sri.Mahamad Tahir.A., for the appellant has appeared in person.
Counsel Sri.Varun Patil., submits that the appeal may be dismissed as withdrawn.
When queried, counsel Sri.Varun Patil., submits that the appellant has taken a conscious decision to withdraw the appeal and if an order is passed, the appellant will not seek for recalling the same or file review petition.
The oral submission made by counsel for the appellant is placed on record.
The Regular Second Appeal is dismissed as withdrawn.
Sd/-
(JYOTI MULIMANI) JUDGE TKN List No.: 2 Sl No.: 57