Karnataka High Court
Shabnam Parveen Ahmad vs Nil on 1 June, 2022
Author: S.G.Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.7638/2022 (GM-FC)
BETWEEN:
1. SHABNAM PARVEEN AHMAD
AGED 30 YEARS
D/O IMTIAZ AHMAD
PRESENTLY RESIDINGA AT
E-302, VERACIOUS SONESTA
ASHOKA AVENUE
MURGESHPALYA
BANGALORE-560 017
EMAIL:[email protected]
MOBILE:7760059007.
2. MOHAMMED SALIYA SHEIKH
AGED 33 YEARS
S/O JAMEEL AKHTAR SHEIKH
PRESENTLY RESIDING AT
SMV ANUGRAHA
#503, SHIVALINGAIAH COMPLEX
1ST CROSS ROAD, JEEVAN BHEEMA NAGAR
BANGALORE-560 017
EMAIL:[email protected]
MOBILE:97315 74018.
...PETITIONERS
(BY SRI AZHAR MEER, ADV.-ABSENT)
AND:
NIL ...RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
2
OFFICE OBJECTIONS RAISED ON THE GROUNDS OF
MAINTAINABILITY OF THE PETITIONER IN O.S.NO.184/2021
BEFORE THE IIIRD ADDITIONAL PRINCIPAL FAMILY JUDGE,
FAMILY COURT, BANGALORE VIDE ANNX-A AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
There is no representation for the petitioners in the morning as well as in the afternoon.
2. On verification of the case status from the e-portal of District Courts, it is found that O.S.No.184/2021 from which the present writ petition arises was disposed of on 21.04.2022.
3. In view of disposal of the main suit itself, the present writ petition would not survive for consideration.
Accordingly, the writ petition stands disposed of.
Sd/-
JUDGE mpk/-* CT:bms