Deepak Kumar Vs GS Industrial Training Institute C.G.S.S. (Christa Grama Seva Sangha) Campus, College Road, Hosakote Town, Bangalore Rural District-562114 & Others
.... N S Sanjay Gowda, J 1. Learned counsel for the petitioner seeks permission of the Court to withdraw the revision petition. 2. Permission sought for is granted. The revision petition is dismissed as withdrawn. ...
Karnataka High Court At Bengaluru
K M Momin Pasha Vs L Ravi
.... learned Addl. Civil Judge and JMFC, Chinthamani in Cr.Misc. 431/2014 dated 06.03.2015 as per document no.5 c) Grant such other relief as this Hon’ble Court deems fit to grant under the circumstances of the case in the interest of justice and equity . 2. A memo dated 19.3.2024 has been ...
Karnataka High Court At Bengaluru
M/S Khushboo Electrical And Company Represented By Its Proprietor Vs M/S Mahalakshmi Electrical And Lighting Represented By Its Proprietor Sri Mukhesh Mali @ Mukesh Ram
.... ndent/accused has appeared through counsel. 6. Heard arguments and perused the record. 7. Thus, complainant prosecuted the accused on the allegations that the cheques issued by him towards repayment of a sum of Rs.4 lakhs came to be dishonoured on the ground "Payment stopped by dr ...
Karnataka High Court At Bengaluru
Gautamchand D. Jain Vs M/S. Sree Enterprises A Co-Ownership Concer Owning Mutli-Storied Shopping Cum Office Complex
.... stated that the land lord-respondent would give up the right to claim mesne profits and damages and there were no arrears or monitory claims between the petitioner and the respondent. 2. It is also admitted that the interest free refundable deposit amount of Rs.3,10,000/- (Rupees three l ...
Karnataka High Court At Bengaluru
Reshma Vs State Of Karnataka Home Department, Through Principal Secretary, Vidhana Soudha, Bengaluru-560001 & Others
.... I deem it appropriate to grant general parole to the husband of the petitioner for a period of 30 days, which becomes operational from the forenoon of 25.03.2024 upto the evening of 23.04.2024. 6. Learned counsel for the petitioner at this juncture submits that a direction be issued for pl ...
Karnataka High Court At Bengaluru
M Jayanna & Others Vs K M Shivamurthy & Others
.... the said suit had held that the suit property had already been subjected to partition and in the light of this finding, the claim of Shivamurthy would not be tenable. The Trial Court, by the impugned order, has rejected the said application and hence, the revision. 4. From the narration ab ...
Karnataka High Court At Bengaluru
Divyashree Y.S. Vs K.G. Kirankumar
.... petition. 2. Memo is taken on record. It reads as follows:- "The advocate for the petitioner respectfully prays that in view of the settlement of the dispute between the parties, the present petition does not survive for consideration and the same may kindly be permitted to be wi ...
Karnataka High Court At Bengaluru
JSW Steel Limited Vs Karnataka State Minerals Corporation Limited Formerly Known As Mysore Minerals Limited, (A Company Registered Under The Provisions Of The Companies Act, 1956) & Others
.... or duly certified copies thereof as sought for in I.A.No.XIV in the suit before the Trial Court on the next date of hearing. 6. Learned counsel for respondent No.1 – defendant submits that in the event respondent Nos.2 and 3 produces the said documents before the Trial Court as stated supr ...
Karnataka High Court At Bengaluru
Chethan K & Others Vs State By Women Police Station Shivamogga, Represented By State Public Prosecutor, Karnataka High Court Building, Bangalore - 560001 & Others
.... S Vishwajith Shetty, J 1. Learned counsel for the petitioners has filed a memo seeking withdrawal of the petition with liberty to challenge the charge sheet. 2. Memo is taken on record. Petition is dismissed as withdrawn with liberty as pray ...
Karnataka High Court At Bengaluru
Chaitra D.C. Vs Mahesha Kumar A.N. S/O Nataraja A.C. & Others
.... ood and under whose protective umbrella they are seeking their sustenance to life. Generally, it is the wife's convenience which must be looked at while considering transfer . Further, when two proceedings in different Courts which raise common question of fact and law and when the decisions ar ...
Karnataka High Court At Bengaluru
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