Karnataka High Court
Sayyadsab Hazaratsab Bawakhan vs Siddappa Fakirappa Tilgangi on 10 September, 2013
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 10TH DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.63355/2009 (GM-CPC)
BETWEEN:
SAYYADSAB HAZARATSAB BAWAKHAN
AGE:65 YEARS,
OCC:BUSINESS,
R/A NEAR OLD BUS STAND
SAUNDATTI.
DIST. BELGAUM.
... PETITIONER
(BY SRI S.S. BAWAKHAN FOR SRI HEGDE,
NEERALAGI AND PATIL, ADVOCATES)
AND :
1. SIDDAPPA FAKIRAPPA TILGANGI
AGE: 51 YEARS,
OCC:COMMISSION AGENT,
R/A APMC YARD, HUBLI.
DIST. DHARWAD.
2. SHREE.RENUKA SUGARS LIMITED
R/B ITS MANAGING DIRECTOR
B.C.105, HAVELOK ROAD,
CANTONMENT, BELGAUM.
3. KARVY COPUTERSHARE LTD.,
(UNIT SHREE RENUKA SUGARS LTD)
KARVY HOUSE 46,
2
AVENUE 4, STREET NO.1
BANJARA HILLS, HYDERABAD.
ANDHARA PRADESH.
4. I.U.SAMPAGAVI
AGE: 45 YEARS, OCC:CLERK,
R/A SHREE.RENUKA SUGARS LTD
BRANCH OFFICE, DHARWAD.
1ST FLOOR KALAKALESHWAR
BUILDING, MALLIKARJUN NAGAR,
DHARWAD.
... RESPONDENTS
(BY SRI S. V. PATIL, ADVOCATE FOR R1;
R2 & R2 ARE SERVED;
R3 - NOTICE DISPENSED WITH V/O. DATED
09.09.2009)
THIS PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER DATED 27/2/2009 PASSED BY THE
COURT OF THE 2ND ADDL.CIVIL JUDGE(JR.DN) DHARWAD
IN O.S.243/06 PRODUCED AT ANNEXURE-G.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Sri S.S. Bawakhan, learned Advocate appearing for the petitioner submitted that the writ petition would not survive for consideration, since the suit has to be 3 disposed of, on the basis of a settlement arrived at between the parties.
2. Submission of the learned counsel is recorded and the petition is dismissed as not surviving for consideration.
Sd/-
JUDGE hnm/