Karnataka High Court
Sri Razin K I M vs The Secretary on 13 February, 2024
Author: Krishna S Dixit
Bench: Krishna S Dixit
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NC: 2024:KHC:6021-DB
RERA.A No. 6 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF FEBRUARY, 2024
PRESENT
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
RERA APPEAL NO. 6 OF 2020
BETWEEN:
SRI. RAZIN K.I.M,
S/O SRI. PERODY IBRAHIM,
AGED ABOUT 30 YEARS,
RESIDING AT RAUNAQ VILLA,
OPPOSITE TO NGO UNION OFFICE,
ITI ROAD, VIDYANAGAR,
KASARGOD-671 123.
KERALA PRESENTED BY HIS GPA HOLDER
SRI. PERODY IBRAHIM @ IBRAHIM P.
...APPELLANT
(BY SRI. RANJAN KUMAR K., ADVOCATE)
Digitally signed
by CHETAN B
C
AND:
Location: HIGH
COURT OF
KARNATAKA
1. THE SECRETARY,
REAL ESTATE REGULATORY AUTHORITY
NUMBER 1/14, GROUND FLOOR,
SILVER JUBILEE BLOCK, UNITY BUILDING,
CSI COMPOUND, 3RD CROSS, MISSION ROAD,
BANGALORE-560 027.
2. M/S BEARYS PROPERTIES AND
DEVELOPMENT PRIVATE LIMITED,
A COMPANY INCORPORATED UNDER THE
COMPANIES ACT 1956,
HAVING ITS OFFICE AT BEARY'S HORIZON,
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NC: 2024:KHC:6021-DB
RERA.A No. 6 of 2020
NO.21, WOOD STREET,
BANGALORE-560 025,
REPRESENTED BY ITS DIRECTOR
MR.ABUBACKER SIDDIQUE BEARY,
SON OF LATE HAJI K MOHIDIN BEARY,
AGED ABOUT 47 YEARS,
RESIDING AT SP-1, 10TH FLOOR,
SERENE BLOCK, HARMONY HOMES,
NUMBER 4/2, HENNUR MAIN ROAD,
3RD BLOCK, HRBR LAYOUT,
KACHARAKANAHALLI,
BANGALORE-560 043.
...RESPONDENTS
(BY SRI.RAJASHEKAR K., ADVOCATE FOR R1;
SRI.P B APPAIAH., ADVOCATE FOR R2)
THIS RERA APPEAL IS FILED UNDER SECTION 58 OF THE
REAL ESTATE REGULATION AND DEVELOPMENT ACT, 2016
PRAYING TO A) CALL FOR THE RECORDS IN COMPLAINT
NO.CMP/180619/0000929 ON THE FILE OF THE AJUDICATING
OFFICER, REAL ESTATE REGULATORY AUTHORITY, KARNATAKA
AND APPEAL NO.69/2018 ON THE FILE OF THE KARNATAKA
APPELLATE TRIBUNAL AT BENGALURU AND ETC.,
THIS RERA APPEAL COMING ON FOR FINAL HEARING,
THIS DAY, KRISHNA S. DIXIT. J., DELIVERED THE
FOLLOWING:
JUDGEMENT
The appellant has filed Memo dated 3.2.2024 seeking leave of this court to withdraw the appeal in question. Counsel for the respondents and their client who is present before the court signify their consent for the grant of leave. The said Memo reads as under:
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NC: 2024:KHC:6021-DB RERA.A No. 6 of 2020 "The parties to the above case have settled the above case amicably and therefore the Appellant herein seeks permission of this Hon'ble Court to withdraw the above appeal. In view of the same, this Hon'ble Court may be please to permit the Appellant to withdraw the appeal in the interest of justice and equity."
Both the sides further submit that in the companion appeal i.e., RERA.A.No.3/2019, compromise petition is pressed into service and therefore, this appeal may not be prosecuted.
In view of the above, the appeal is accordingly disposed off as having been withdrawn.
Costs made easy.
Sd/-
JUDGE Sd/-
JUDGE cbc