Sri Krsihnamurthy Koppal S/O ... vs Smt Deepika W/O Late Kirtikumar Koppal on 3 February, 2023

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Karnataka High Court

Sri Krsihnamurthy Koppal S/O ... vs Smt Deepika W/O Late Kirtikumar Koppal on 3 February, 2023

Bench: S.R. Krishna Kumar

                                                     -1-




                                     WP No. 100615 of 2023


                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 3RD DAY OF FEBRUARY, 2023

                                                  BEFORE
                               THE HON'BLE MR JUSTICE S.R. KRISHNA KUMAR
                               WRIT PETITION NO. 100615 OF 2023 (GM-CPC)
                          BETWEEN:

                          1.   SRI KRSIHNAMURTHY KOPPAL,
                               S/O SHANKREPPA KOPPAL,
                               AGE: 63 YEARS, OCC: PENSIONER,
                               R/O H NO.197/34, NARSAPUR VILLAGE,
                               TAL AND DIST GADAG 582102.

                          2.   SMT.RADHA W/O KRISHNAMURTHY KOPPAL,
                               AGE: 51 YEARS, OCC: HOUSE HOLD,
                               R/O H NO 197/34 NARSAPUR VILLAGE,
                               TAL AND DIST GADAG 582102.

                          3.   KUMARI ANURADHA,
                               D/O KRISHNAMURTHY KOPPAL,
                               AGE: 21 YEARS OCC: STUDENT,
                               R/O H NO 197/34 NARSAPUR VILLAGE,
                               TAL AND DIST GADAG 582102.
                                                                    ...PETITIONERS
CHANDRASHEKAR
                          (BY SRI. M.S.HARAVI, ADVOCATE)
LAXMAN
KATTIMANI


Digitally signed by
                          AND:
CHANDRASHEKAR
LAXMAN KATTIMANI
Location: High Court of
Karnataka, Dharwad
Date: 2023.02.07
12:00:17 +0530
                          SMT.DEEPIKA W/O LATE KIRTIKUMAR KOPPAL,
                          AGE: 31 YEARS, OCC: HOUSEHOLD,
                          R/O H.NO.1-5-21, SAI BABA ROAD, BIDAR,
                          DIST: BIDAR-585401.
                                                                    ...RESPONDENT

                               THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                          AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
                          A WRIT ORDER OR DIRECTION IN NATURE OF CERTIORARI TO
                          QUASH THE ORDER PASSED ON I.A. NO. II DATED 05-11-2022
                                  -2-




            WP No. 100615 of 2023


IN O.S.NO.58/2021 ON THE FILE OF 2ND ADDL. SENIOR CIVIL
JUDGE AND JMFC, BIDAR AS PER ANNEXURE-G AND ALLOW
THE SAID I.A. NO. II AS PRAYED FOR.

     THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the petitioners seeks permission to withdraw the petition with liberty to approach Kalaburagi bench of this Court.

2. Submission of learned counsel is placed on record. The petition is dismissed as withdrawn reserving liberty to approach Kalaburagi bench of this Court. If the petitioners file a petition before the Kalaburagi bench within a period of four weeks from today, the petitioners would be entitled to the benefit of Section 14 of the Limitation Act.

Registry to return all documents to the learned counsel after following due procedure.

SD JUDGE CLK

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