Karnataka High Court
M.C.Rukmini Bai vs The Theosophical Lodge (Society) on 31 March, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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CRP No. 100120 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD
BENCH
DATED THIS THE 31ST DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
CIVIL REVISION PETITION NO. 100120 OF 2019 (-)
BETWEEN:
1. M.C.RUKMINI BAI
AGE : 50 YEARS,
OCC : HOUSEHOLD WORK,
R/O : OLD DOOR NO.609,
NEW DOOR NO.265, HAMPI ROAD,
HOSAPET, DIST : BALLARI
2. M.C.ANNAPURNA BAI
AGE : 55 YEARS, OCC : HOUSEHOLD WORK,
R/O : OLD DOOR NO.609,
NEW DOOR NO.265, HAMPI ROAD,
HOSAPET, DIST : BALLARI
...PETITIONERS
(BY SRI. ARUN L NEELOPANT.,ADVOCATE)
AND:
1. THE THEOSOPHICAL LODGE (SOCIETY)
BY ITS SECRETARY,
ASHOK JERE S/O. LATE.J.DATTATREYA,
AGE : 61 YEARS, HAMPI ROAD,
HOSAPETE, DIST : BALLARI
...RESPONDENT
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CRP No. 100120 of 2019
THIS PETITION IS FILED UNDER SECTION 115 OF CPC
PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED 27.09.2019
PASSED BY THE PRINCIPAL CIVIL JUDGE, HOSAPETE IN
H.R.C.NO.4/2014 DISMISSING THE I.A.NO.IX FILED BY THE
PETITIONERS UNDER ORDER 7 RULE 11 READ WITH 151 OF CPC
SEEKING TO REJECT THE PETITION FILED BY THE RESPONDENT AS
PER ANNEXURE-A AND ALLOW THE INTERIM APPLICATION NO.IX
FILED BY THE PETITIONERS IN THE ENDS OF JUSTICE AND EQUITY.
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. Registry has put up a note that H.R.C. No.4/2014, out of which the above petition arises, has been disposed of on 15.02.2020.
2. Hence the petition has been rendered infructuous and the same is dismissed as having become infructuous.
Sd/-
JUDGE SH