Karnataka High Court
Carol Savi Rego vs The I Additional Senior Civil Judge, on 4 January, 2019
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
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CRL.P. NO.7275/2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
CRIMINAL PETITION No.7275 OF 2017
BETWEEN:
1. CAROL SAVI REGO
S/O LATE IRENA REGO AND JOSEPH REGO
AGED ABOUT 49 YEARS
RESIDING AT A/603
POONAM ARENA BUILDING
POONAM NAGAR
NEAR VIVA COLLEGE
Y.K.N.XNAGAR, VIVAR (WEST)
THANE DISTRICT
MUMBAI - 401 303
NOW RESIDING AT
A/504, 5TH FLOOR
AGARWAL MEADOWS
MARIGOLD BUILDING
BEHIND MULJI MEHTA SCHOOL
GOKUL TOWNSHIP, BOLINJ
VIHAR (WEST)
PALGHAR DISTRICT
MAHARASHTRA - 401 303
2. NAVIN NOEL REGO
AGED ABOUT 43 YEARS
S/O LATE IRENA REGO AND JOSEPH REGO
RESIDING AT A/603
POONAM ARENA BUILDING
POONAM NAGAR
NEAR VIVA COLLEGE
Y.K.N.X NAGAR
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CRL.P. NO.7275/2017
VIRAR (WEST)
THANE DISTRICT
MUMBAI - 401 303 ... PETITIONERS
(BY SHRI SAMPAT ANAND SHETTY, ADVOCATE)
AND:
1. THE I ADDITIONAL SENIOR CIVIL JUDGE
REPRESENTED BY ITS AUTHORIZED OFFICER
MANGALORE - 575 001
2. RONALD MENEZES
AGED ABOUT 48 YEARS
S/O LATE HENRY LAWYERENCE MENEZES
RESIDING AT ELE SEBATIAN VILLA
BONDEL POST
PACHANADY VILLAGE
MANGALURU - 575 008
3. JANARIUZ MENEZES
AGED ABOUT 47 YEARS
S/O LATE HENRY LAWRENCE MENEZES
RESIDING AT ELE SEBATIAN VILLA
BONDEL POST
PACHANADY VILLAGE
MANGALURU - 575 008 ... RESPONDENTS
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C., PRAYING TO SET ASIDE THE ORDER DATED
17.02.2017, PASSED BY THE I ADDITIONAL SENIOR CIVIL
JUDGE, MANGALORE, D.K., IN O.S.NO.178/2012 AND ETC.,
THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:-
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CRL.P. NO.7275/2017
ORDER
Shri Sampat Anand Shetty, learned advocate for the petitioners has filed a Memo of even date seeking leave of this Court to withdraw the petition.
2. Memo is placed on record. The petition is accordingly dismissed as withdrawn.
3. In view of dismissal of the petition, I.A.No.1/2017 does not survive for consideration and the same stands disposed of.
No costs.
Sd/-
JUDGE AV