Karnataka High Court
Smt Nitu Kedarnath Sabade vs Sri Kedarnath on 19 February, 2018
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
WRIT PETITION NO.5609/2018 (GM-FC)
BETWEEN:
SMT. NITU KEDARNATH SABADE
W/O SRI. KEDARNATH
AGED ABOUT 37 YEARS
RESIDING AT FLAT NO.007
SILVERLINE APARTMENTS
OWNERS COURT LAYOUT
KASAVANAHALLI
OPP. AMRUTHA ENGINEERING COLLEGE
SARJAPUR ROAD
BANGALORE - 560 030 ...PETITIONER
(BY SRI CUCKOO DELHI, ADV.)
AND:
SRI KEDARNATH
S/O SHRIKANT SABADE
AGED ABOUT 39 YEARS
RESIDING AT NO.205
"GANESH NIVAS APARTMENTS"
NAGAR, 4TH CROSS, BHAGYANAGAR
TILAKWADI
BELGAVI - 590 006 ...RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT OF CERTIORARI BY TRANSFERRING THE
PETITION NO.M.C.NO.361/2017 FAMILY COURT JUDGE AT
BELAGAVI TO FAMILY COURT JUDGE AT BANGALORE AND
ETC.
2
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
In view of the objection raised by the registry, the learned counsel for the petitioner seeks leave to convert the writ petition into a Civil Petition under Section 24 of the Civil Procedure Code.
2. Leave sought for is granted. Registry to permit the learned counsel to do so.
For the purpose of records, the writ petition be rounded off as disposed of.
Sd/-
JUDGE ST