Karnataka High Court
Mahadevi @ Megha W/O Shailendra Patil, vs Shailendra S/O Babagouda Patil, on 20 November, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 20TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 64889/2012 (GM-CPC)
BETWEEN
MAHADEVI @ MEGHA W/O SHAILENDRA PATIL,
AGE: 35 YEARS, OCC: TEACHER,
R/O: C/O: SHANKARGOUDA S CHOUGALA,
NEAR COLLEGE CANTEEN, SAMAJMAL,
SANKESHWAR, NIPPANI ROAD,
SANKESHWAR, TQ: HUKKERI,
DIST: BELGAUM. ... PETITIONER
(BY SRI. SRINAND A PACHHAPURE, ADV. - ABSENT)
AND
SHAILENDRA S/O BABAGOUDA PATIL,
AGE: 40 YEARS, OCC: ASST., SUPERVISER,
R/O: C/O M B CHACHADI,
"VIGHNARAJENDRA KRUPA",
BEHIND RUTURAJ APARTMENT,
AYODHYA NAGAR, BELGAUM. ... RESPONDENT
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO SETTING ASIDE
THE ORDER DTD.22.06.2012 PASSED BY THE SENIOR CIVIL
JUDGE, HUKKERI ON IA.NO.7 IN M.C.NO.3/2009 MARKED AT
ANNEXURE-A AND CONSEQUENTLY ALLOW THE IA NO.7
MARKED AT ANNEXURE-D.
2
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY THE COURT MADE THE FOLLOWING:
ORDER
There is no representation for the petitioner. Office objections not complied with. Hence the petition stands dismissed.
SD/-
JUDGE ln