Karnataka High Court
Ms. Suzan Rahaman vs Footprints Apartment Owners ... on 22 September, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
WRIT PETITION NO.11067 OF 2022 (GM-CPC)
BETWEEN
MS. SUZAN RAHAMAN
WIFE OF LATE MATHIN RAHAMAN,
AGED ABOUT 67 YEARS
RESIDING AT NO.203,
FOOTPRINTS, 7TH CROSS,
7TH MAIN, HAL II STAGE
BENGALURU-560008
...PETITIONER
(BY SRI. AJESH KUMAR S AND SRI. SRIHARI S., ADVOCATES)
AND:
FOOTPRINTS APARTMENT OWNERS ASSOCIATION
AN ASSOCIATION OF PERSONS
HAVING ITS OFFICE AT FOORPRINTS
(KARNATAKA APARTMENT OWNERSHIP ACT, 1972)
7TH CROSS, 7TH MAIN,
HAL II STAGE
BANGALORE-560008.
PRESENTLY REPRESENTED BY
MR. ATMARAM
RESIDING AT APARTMENT NO.303,
FOOTPRINTS, 7TH CROSS,
7TH MAIN, HAL II STAGE,
BANGALORE-560008.
...RESPONDENT
(BY SRI. SRIDHAR G., ADVOCATE)
2
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO ISSUE A DIRECTION
TO THE XXI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
MAYOHALL IN O.S.NO.26042/2021 TO EXPEDITIOUSLY
DISPOSE IA NO.4/2022 AND IA NO.5/2022 APPENDED HERETO
AT ANNEXURE-C AND ANNEXURE-E RESPECTIVELY AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner has filed a memo seeking permission to withdraw this petition.
The memo is placed on record.
Hence, the Writ Petition is dismissed as withdrawn.
Sd/-
JUDGE sma