Full Judgment Text
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NC: 2026:KHC:24308-DB
RFA No. 526 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 30 DAY OF APRIL, 2026
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MS. JUSTICE TARA VITASTA GANJU
REGULAR FIRST APPEAL NO. 526 OF 2024 (MON)
BETWEEN:
M/S ACCURATE INDUSTRIAL FUNCHE
PARTNERSHIP FIRM,
REP. BY SRI J SHIVAKUMAR,
S/O SRI B JAYAGOPAL,
AGED ABOUT 50 YEARS,
TH
NO.47 13 CROSS,
Digitally
signed by
RAKSHA
Location:
High Court
of
Karnataka
L N PURAM SRIRAMPURAM
BENGALURU 560021
…APPELLANT
(BY SRI. BAGOJI VIJAYAKUMAR GURAPPA, ADVOCATE)
AND:
CANARA BANK
SRIRAMPURA BRANCH,
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NC: 2026:KHC:24308-DB
RFA No. 526 of 2024
HC-KAR
SRIRAMPURAM
BENGALURU 560021,
REP BY THEIR
SENIOR B R RAMACHANDRA
…RESPONDENT
THIS RFA IS FILED UNDER SECTION 96 OF CPC,
AGAINST THE JUDGMENT AND DECREE DATED 20.11.2023
PASSED IN OS NO. 2181/2020 ON THE FILE OF THE VII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, (CCH-19)
BENGALURU, DECREEING THE SUIT FOR RECOVERY OF
MONEY.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MS. JUSTICE TARA VITASTA GANJU
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NC: 2026:KHC:24308-DB
RFA No. 526 of 2024
HC-KAR
ORAL JUDGMENT
(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)
Learned counsel appearing for the appellant seeks
leave of the Court to withdraw the appeal and has filed a
memo to that effect. The memo reads as under;
" The under signed Counsel for Appellant
submits that the Appellant has paid Rs.17,00,000/-
on 23.02.2026 as OTS settlement as fixed by the
Regional Office Bengaluru West of Respondent
Bank. The Respondent bank is supposed to issue
the NOC certificate to the Appellant in due course
as per their banking procedure.
The under signed Counsel for Appellant humbly
prays that this Hon'ble Court please to Permit the
Appellant to withdraw the present appeal in the
interest of Justice and Equity.
The counsel for the appellant prays that this
Hon'ble Court may please to take this memo on
record in the interest of justice and equity and
pass necessary orders in the interest of justice and
equity."
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NC: 2026:KHC:24308-DB
RFA No. 526 of 2024
HC-KAR
dismissed
2. In view of the memo, appeal is as
withdrawn.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(TARA VITASTA GANJU)
JUDGE
RAK
List No.: 4 Sl No.: 12