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Karnataka High Court

Sri Krishnamurthy Koppal S/O ... vs Smt. Deepika W/O Late Kirtikumar Koppal on 23 March, 2023

                                                   -1-
                                                            CP No. 100050 of 2023




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                                 BENCH

                              DATED THIS THE 23RD DAY OF MARCH, 2023

                                                BEFORE
                              THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
                                CIVIL PETITION NO. 100050 OF 2023
                       BETWEEN:

                       1.   SRI KRISHNAMURTHY KOPPAL S/O SHANKREPPA KOPPAL
                            AGE: 63 YEARS, OCC: PENSIONER,
                            R/O: H.NO. 197/34, NARSAPUR VILLAGE,
                            TAL. AND DIST: GADAG 582102.

                       2.   SMT. RADHA W/O KRISHNAMURTHY KOPPAL
                            AGE: 51 YEARS, OCC: HOUSEHOLD WORK,
                            R/O: H.NO. 197/34,NARSAPUR VILLAGE,
                            TAL. AND DIST: GADAG 582102.

                       3.   KUMARI ANURADHA D/O KRISHNAMURTHY KOPPAL
                            AGE: 21 YEARS, OCC: STUDENT,
                            R/O. H.NO. 197/34, NARSAPUR VILLAGE,
                            TAL. AND DIST. GADAG 582102

          Digitally                                                   ...PETITIONERS
          signed by
          ANNAPURNA
          CHINNAPPA
                       (BY SRI. M S HARAVI.,ADVOCATE)
ANNAPURNA DANDAGAL
CHINNAPPA
DANDAGAL  Location:
          HIGH COURT
          OF
          KARNATAKA
          DHARWAD
                       AND:

                            SMT. DEEPIKA W/O LATE KIRTIKUMAR KOPPAL
                            AGE: 31 YEARS, OCC: HOUSE HOLD,
                            R/O. H.NO. 1-5-21,SAI BABA ROAD,
                            BIDAR,DIST: BIDAR 585401.

                                                                      ...RESPONDENT

                             CP FILED U/S 24(1) OF CPC, PRAYING TO WITHDRAW THE
                       PENDING SUIT IN OS NO. 58/21 ON THE FILE OF 2ND ADDITION
                       SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS
                       BIDAR AND SAME SHALL BE TRANSFERRED TO PRINCIPAL SENIOR
                       CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS COURT
                       GADAG FOR TRIAL AND DISPOSAL AS PER ANNEXURE-G.
                             -2-
                                     CP No. 100050 of 2023




     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                          ORDER

After arguing the matter for some time, learned counsel for the petitioners seeks permission to withdraw the petition and has filed a memo to that effect.

Memo is taken on record and same reads as under:

"The petitioners do not want to present the above prosecute the above petition and hence same may be dismissed as withdrawn.
Therefore the petitioners must hereby praise that this Hon'ble Court may be pleased to dismiss the above petition as withdrawn in the interest of justice and equity" (SIC) In view of the same, the civil petition is dismissed as withdrawn.
(Sd/-) JUDGE VMB List No.: 1 Sl No.: 46