Karnataka High Court
Vasant Narayan Masekar vs Narayan Maruti Mayekar on 19 February, 2013
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
:1:
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
Dated this the 19th day of February 2013
Before
THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA
Regular Second Appeal No.5449/2012 (Permnt. Injn.)
Between:
Vasant Narayan Masekar
Age: Major, Occ: Agriculture,
R/O. Vidhyanagar, Khanapur,
Dist: Belgaum. ...Appellant
(By Shri. Jagadish Patil, Advocate)
And:
1. Narayan Maruti Mayekar
Age: Major, Occ: Agriculture
R/O. Vidhyanagar, Khanapur,
Dist: Belgaum.
2. Ajim Ladsab Telgi,
Age: Major, Occ: Business,
R/O. Vidhyanagar, Khanapur,
Dist: Belgaum.
3. Narayan Pandurang Masekar
Age: Major, Occ: Business,
R/O. Vidhyanagar, Khanapur,
Dist: Belgaum.
4. R.S. Pawar,
Age: Major, Occ: Licensed Surveyor
C/O. Tahasildar, Survey Office,
Khanapur, Dist: Belgaum. ...Respondents
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This appeal is filed under Section 100 of CPC
against the judgment and decree dated 31.03.2012 passed
in R.A.No.6/2011 on the file of the Civil Judge (Sr. Dn.),
Khanapur, filed against the judgment dated 03.02.2011
and the decree passed in O.S.No.162/2009 on the file of
the Additional Civil Judge & JMFC, Khanapur, dismissing
the suit filed for permanent injunction.
This appeal coming on for Orders this day, the Court
delivered the following:
JUDGMENT
Learned counsel for the appellant seeks permission to withdraw the appeal and file a writ petition against the impugned order.
Submission of the learned counsel is recorded and the appeal stands dismissed as withdrawn. It is open to the appellant to seek relief, if any, in accordance with law.
Sd/-
JUDGE Kms