B.SUNEETHA Vs. G.PARAMASHIVAIAH

JUDGEMENT

(1.) This intra court appeal has been filed against the order dtd. 20/9/2021 passed by the learned Single Judge in W.P.No.12988/2021.

(2.) Learned Counsel for the appellant submits that he be granted leave to withdraw the appeal. He, however, submits that the learned Single Judge by an order dtd. 8/7/2022 has directed the Reference Court to conclude the proceedings on or before 8/9/2022. It is further submitted that on account of the aforesaid time limit fixed by the learned Single Judge, the right of the appellant to contest the proceedings in the Reference Court has been prejudiced and he has not been able to effectively cross-examine the witnesses.

(3.) On the other hand, learned Senior Counsel for the respondent no.1 has opposed the aforesaid prayer and has submitted that no such applications have been filed before the Reference Court. It is also submitted that the proceedings have been kept pending before the Reference Court as it was protracted by the appellant.