Karnataka High Court
M/S Magacity (Bangalore) Developers ... vs H Seetharam Shetty on 30 May, 2011
Author: H.G.Ramesh
Bench: H.G.Ramesh
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
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O R D E R
J.S.KHEHAR, C.J. (Oral) :
Le:/xrned Counsel for theV=__pei'iti.one*:f é;ié1tesl"w-ee,f:hV2i;tA they . peiiiiioner has; an effie:;1eios;z::a__\ ai'ioefi1v_e'2iive 11heie;*::t:i1e provisio1:1s of the C<)nseL1n1enihjoteetion' £986, and as sxtelx the petitione1';::4_._nvayf:hbe:Jpe:_fi:*.:J;ed "withdraw the instant writ pVet.itiOI1A§.V_:"SVQ of its eherliative remedy. eo1:w,nsei.";fo19j'§heV"pve1:.ihoner states, that the petitioneri. the withdrawal of the in Court, by the contesting respoiigdentw ' V h ' ..
'-V'), InaView*'of iihe above, the instant writ petition is d;15":n§s:'éCdVh'a:sg withdrawn, with liberty as aforementioned. In .<::a.se Ithée-feohpovndent moves a memo before the Registry of i:11i':; C§3::1~.{§"dL:1y authenticated by the learned counsel, the .R§>:Lgisi,:fi§,7¢of this Court: shah refund the amount eieposiied by ' :oh,'e=;§e:itio11er to the reepondeni. Egg: «MM Chief Eageéiee 52:3' E 2 szfezx": Y