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Karnataka High Court

M/S Trishul Developers vs Mr. Amitabha Palit on 10 February, 2020

Bench: Chief Justice, Hemant Chandangoudar

                         -1-



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 10TH DAY OF FEBRUARY, 2020

                      PRESENT

     THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE

                        AND

THE HON'BLE MR.JUSTICE HEMANT CHANDANGOUDAR

             RERA APPEAL No.4 OF 2020

BETWEEN:
1.    M/s TRISHUL DEVELOPERS
      MITTAL PALMS, No.109
      1ST FLOOR B WING
      MITTAL TOWERS M.G. ROAD
      REPRESENTED BY ITS PARTNER
      MR. NIRAJ MITTAL

2.    MR. R. NARAYANA SWAMY
      SON OF LATE MR. RAMAIAH
      AGED ABOUT 72 YEARS

3.    MR. R. BASAVARAJU
      SON OF LATE MR. RAMAIAH
      AGED ABOUT 66 YEARS

4.    MR. R. ADINARAYANA
      SON OF LATE MR. RAMAIAH
      AGED ABOUT 61 YEARS

5.    MR. R. NAGARAJ
      SON OF LATE MR. RAMAIAH
      AGED ABOUT 56 YEARS

      APPELLANT Nos. 2 TO 5 ARE RESIDING AT
      NO. 117, BASAVESHWARA NILAYA
      MUNESHWARA TEMPLE ROAD, JAKKUR
      VILLAGE, YELAHANKA HOBLI
                           -2-



       BENGALURU-560 064
       REPRESENTED BY THEIR GPA HOLDER
                                      ...APPELLANTS

(BY Ms. VARSHA R. ADVOCATE FOR DHANANJAY
VIDYAPATI JOSHI, ADVOCATE)

AND:

1.     MR. AMITABHA PALIT
       SON OF MR. SANTOSH K.R. PALIT.,
       AGED ABOUT 46 YEARS

2.     Mrs. MUKTA PALIT
       WIFE OF MR. AMITABHAPALIT

BOTH RESIDING AT S-2, MANGAL RATAN
APARTMENT, RATHAN SINGH LAYOUT
4TH CROSS, KAVALBYRASANDRA
BENGALURU- 560 032.                ... RESPONDENTS

                           ---
     THIS RERA APPEAL IS FILED UNDER SECTION 58 OF
THE REAL ESTATE ( REGULATION AND DEVELOPMENT) ACT
2016, PRAYING TO a) CALL FOR THE ENTIRE RECORDS IN
RERA APPEAL No.57/2018 ON THE FILE OF KARNATAKA
APPELLATE TRIBUNAL, BENGALURU b) SET ASIDE THE
IMPUGNED ORDERS DATED 19/9/2019 AND 14/11/2019
(VIDE ANNEXURE-A AND B RESPECTIVELY) IN APPEAL
No.57/2018 AND ETC.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
CHIEF JUSTICE DELIVERED THE FOLLOWING:


                      JUDGMENT

The learned counsel appearing for the appellants has tendered a memo dated 10th February 2020 seeking permission to withdraw the appeal.

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Accordingly, the appeal is disposed of as withdrawn in terms of the memo.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE HR