Karnataka High Court
D G Krishnamurthy vs Yallappa Reddey on 15 July, 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JULY, 2020
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
WRIT PETITION No.50519 OF 2019 (GM - CPC)
BETWEEN:
D.G.Krishnamurthy,
S/o Late Gopalappa,
Aged 52 years,
R/at Doddathogur Village,
Electronic City Post,
Bengaluru - 560 100.
...Petitioner
(By Sri. Malla Reddy B.V., Advocate)
AND:
Yallappa Reddy,
S/o Late Eerappa,
Aged about 70 years,
R/at No.44, Ist Main,
Old post office road, Marthi Nagar,
Madiwala, Bengaluru - 560 068.
...Respondent
(By Sri. M.S.Varadarajan, Advocate)
This Writ Petition is filed under Articles 226 and 227
of the Constitution of India praying to call for the records
in O.S.No.282/2019 on the file of the II Addl. Civil Judge,
Bengaluru Rural District at Bengaluru and also in
2
M.A.34/2019 on the file of the Principal Senior Civil Judge,
Bengaluru Rural District, Bengaluru and etc.
This Writ Petition coming on for Orders, this day, the
Court delivered the following:
ORDER
Learned counsel for the petitioner has filed a memo seeking dismissal of the petition as withdrawn.
In the light of the memo of withdrawal dated 03.07.2020, the writ petition is dismissed as withdrawn reserving the liberty to the petitioner herein to urge all the grounds urged in the writ petition in M.A.No.34/2019 on the file of the Principal Senior Civil Judge, Bengaluru Rural District, Bengaluru.
Sd/-
JUDGE MH/-