Karnataka High Court
Sri. Pavan Kumar Sahu vs Sri. K. Kamalesh on 20 January, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:2109
CRP No. 446 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
CIVIL REVISION PETITION NO. 446 OF 2024
BETWEEN:
SRI. PAVAN KUMAR SAHU
S/O SRI BRAHMA DEV
AGED ABOUT 31 YEARS,
R/AT NO. 15, GROUND FLOOR,
4TH CROSS, SIDDARTHANAGAR,
DR TCM ROYAN ROAD,
BENGALURU-560053.
...PETITIONER
(BY SRI. G.S. HEBSIBA SELVAMANI., ADVOCATE)
AND:
SRI. K. KAMALESH
Digitally signed by S/O LATE KRISHNAN
DHARMALINGAM AGED ABOUT 69 YEARS,
Location: HIGH
COURT OF R/AT FIRST FLOOR, 4TH CROSS,
KARNATAKA SIDDARTHANAGAR, DR TCM ROYAN ROAD,
BENGALURU-560053.
...RESPONDENT
(BY SRI. MARUTHO RAO., ADVOCATE)
THIS CRP IS FILED UNDER SECTION 18 OF SMALL
CAUSES COURT ACT, AGAINST THE JUDGMENT DATED
28.02.2024 AND DECREE DATED 26.03.2024 PASSED IN SC
NO.197/2020 ON THE FILE OF THE X ADDITIONAL JUDGE,
COURT OF SMALL CAUSES, BENGALURU, PARTLY DECREEING
THE SUIT FOR EJECTMENT AND ETC.
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NC: 2025:KHC:2109
CRP No. 446 of 2024
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
The petitioner and the learned Counsel for the petitioner have filed a memo dated 12.12.2024 stating that the parties have settled the case before the Trial Court in Execution Petition No.1082/2024. Therefore, it is prayed that the petition may be dismissed as withdrawn.
2. The memo is taken on record subject to all just exceptions.
3. Accordingly, the Civil Revision Petition stands dismissed as withdrawn.
Sd/-
(R DEVDAS) JUDGE DL CT: JL