Karnataka High Court
G.K. Uma Shankar @ Gokul Raj vs Basanth Kumar Patil on 16 October, 2017
Author: B.Veerappa
Bench: B. Veerappa
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF OCTOBER, 2017
BEFORE
THE HON' BLE MR. JUSTICE B. VEERAPPA
WRIT PETITION NO. 8486/2017(GM-CPC)
BETWEEN:
G.K. UMASHANKAR @ GOKUL RAJ,
SON OF SRI L. GOPALAKRISHNA,
AGED ABOUT 50 YEARS,
NO.9, KEMPANNA LANE,
GOKUL COMPLEX, 1ST FLOOR,
NAGARTHPET,
BANGALORE-560002. ... PETITIONER
(BY SRI D. R. RAVISHANKAR, ADVOCATE)
AND:
1. BASANTH KUMAR PATIL,
SON OF T. K. PATIL,
AGED ABOUT 64 YEARS,
BASANTH GROUP OF COMPANIES,
NO.176, GANDHINAGAR,
BANGALORE-09.
2. SMT. RAJITHAMMA,
W/O SRI L GOPALKRISHANA,
SINCE DEAD BY LR.
SMT. GOWRI
W/O SHREEDHAR,
AGED ABOUT 48 YEARS,
NO.479/2, SIMHADRI,
3RD MAIN ROAD, 1ST STAGE,
4TH BLOCK, HRB LAYOUT,
BENGALURU -560043.
2
3. SRI G.K. SURESH,
S/O SRI L. GOAPALAKRISHNA,
AGED ABOUT 43 YEARS,
4. SRI G.K. RAMESH @ BALARAM,
S/O SRI L. GOAPALAKRISHNA,
AGED ABOUT 39 YEARS,
RESPONDENTS 3 & 4 ARE
R/A NO.9, KEMPANNA LANE,
GOKUL COMPLEX,
1ST FLOOR, NAGARTHPET,
BANGALORE-560002. ... RESPONDENTS
(BY SRI H. R. ANANTHA KRISHNA MURTHY, ADVOCATE FOR R1;
VIDE ORDER DATED 12.07.2017;
NOTICE R2 TO R4 IS HELD SUFFICIENT)
...
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET-ASIDE THE
ORDERS AT ANNEXURE-E DATED 23.1.2017 PASSED BY THE
26TH ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT
MAYOHALL, BENGALURU IN F.D.P NO.25005/2016 IN IA NO.3.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned Counsel for the petitioner has filed a memo for withdrawal of the writ petition. 3
2. In view of the memo filed, writ petition is dismissed as withdrawn. Consequently, I.A.1/2017 is dismissed as not pressed as it does not survive for consideration.
Sd/-
Judge Nsu/-