Karnataka High Court
Sri T Narayanappa S/O Late ... vs Smt Uma D/O Sri Munianjanappa on 28 June, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 28TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION NO.30316 OF 2010(GM-CPC)
BETWEEN :
SRI T NARAYANAPPA
S/O LATE THIMMARAYAPPA
AGED ABOUT 63 YEARS
R/AT SHETTIGERE VILLAGE,
JALA HOBLI
BANGALORE NORTH TALUK. ...PETITIONER
(BY M/S. MYLARAIAH ASSOCIATES, ADVOCATES)
AND :
SMT UMA
D/O SRI MUNIANJANAPPA
W/O SRI K SRINIVASAIAH
MAJOR
R/AT DODDAJALA VILLAGE,
JALA HOBLI,
BANGALORE NORTH TALUK. ...RESPONDENT
(BY SRI P M NARAYANA SWAMY, ADVOCATE)
****
2
THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED 4.2.2009, PASSED IN
OS.NO.229/2002 BY THE LEARNED CIVIL JUDGE (JR.DN.)
DEVANAHALLI, AS PER ANNEXURE-K & ALSO TO QUASH THE
ORDER DATED 17.8.2010 PASSED BY THE LEARNED PRESIDING
OFFICER, FAST TRACK COURT, DEVANAHALLI, IN MA.NO.3/09 AS
PER ANNEXURE-M & THEREBY ALLOW THE APPLICATION FILED
BY THE PETITIONER FILED UNDER ORDER 39 RULES-1 & 2 OF
CPC, AS PER ANNEXURE-H WITH EXEMPLARY COSTS.
THIS WRIT 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 in the Court today seeking to withdraw this Petition. It is also stated that since the suit is of the year 2002 the trial Court may be directed to dispose off the suit expeditiously.
2. In view of the memo, this Petition is dismissed as withdrawn.
3. The trial Court is directed to dispose off the suit 3 within a period two months from the date of receipt of copy of this order.
Sd/-
JUDGE rsk/-