Karnataka High Court
M/S. Sher Chagan Raj Goutam Kumar vs K.Veeranna on 6 September, 2013
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 06TH DAY OF SEPTEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA
W.P. No.60004/2010 (GM-CPC)
BETWEEN:
M/S. SHER CHAGAN RAJ GOUTAM KUMAR
(MYSORE TEA TRADING CO.)
EWPTD.BY ITS PARTNER,
C.L.RANJIT KUMAR,
S/O CHAGANRAJ, AGE 42 YEARS,
OCC:BUSINESS R/O MAIN BAZAR, HOSPET
DIST:BELLARY.
... PETITIONER
(By Sri. MAHESH WODEYAR, ADV.)
AND
1. K.VEERANNA
S/O KALLIMANI KALLAPPA,
MAJOR, OCC:AGRICULTURE,
R/O HOSUR VILLAGE,
TQ:HOSPET, DIST:BELLARY.
2. K.UMESHAPPA
S/O KALLIMANI KALLAPPA,
MAJORA. OCC:AGRIL,
R/O HOSUR VILLAGE,
TQ:HOSPET, DIST:BELLARY.
... RESPONDENTS
(By Sri. HANUMANTHAREDDY SAHUKAR, ADV. FOR R2,
R1-NOTICE SERVED.)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DTD.25/4/09 PASSED BY THE LD.PRL.CIVIL
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JUDGE(SR.DN) AND JMFC HOSPET ON I.A.NO.3 IN
E.P.NO.49/2002 VIDE ANNEXURE-A AND CONSEQUENTLY
DISMISS I.A.NO.3 AND RESTORE EP NO.49/02.
THIS WP COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING: -
ORDER
Learned counsel for the petitioner seeks permission to withdraw the writ petition and question the impugned order by filing a Civil Revision Petition. Submission of the counsel is recorded and the writ petition is dismissed.
2. However, it is open to the petitioner to question the impugned order, by filing a Civil Revision petition. Time taken in prosecution of this writ petition from 2/1/2010 shall stand excluded, if a civil revision petition is filed within a period of two weeks.
3. Contentions raised against the impugned order are kept open for consideration. There shall be no order to costs.
SD/-
JUDGE VMB/ct:byg