Karnataka High Court
Mr Ivor Rego S/O W H Rego vs Mr Stanislaus A D Mello on 13 June, 2013
Author: A.S.Bopanna
Bench: A S Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13th DAY OF JUNE 2013
BEFORE
THE HON'BLE MR. JUSTICE A S BOPANNA
WRIT PETITION No.31594/2011 (GM-CPC)
BETWEEN:
1. MR IVOR REGO S/O W H REGO
AGED ABOUT 44 YEARS
R/O "SUSAN", BENDOREWELL
MANGALORE- 575 002
2. MRS. ANITA REGO ALIAS GONSALVES
AGED ABOUT 42 YEARS
W/O IVOR REGO
ROMAN CATHOLIC CHRISTIAN
R/O SUSAN, BENDOREWELL
MANGALORE- 575 002
3. MASTER NEIL REGO
S/O IVOR REGO
AGED ABOUT 15 YEARS
MINOR REP. BY HIS MOTHER AND
GUARDIAN MRS ANITA REGO
ALIAS GONSALVES
R/O SUSAN, BENDOREWELL
MANGALORE- 575002 ... PETITIONERS
(BY SRI CYRIL PRASAD PAIS, ADV.)
AND:
1. MR. STANISLAUS A. D' MELLO
S/O LATE C D' MELLO
ROMAN CATHOLIC CHRISTIAN
AGED ABOUT 61 YEARS
R/O 155, PARK AVENUE
OLD BRIGADE, NEW JERSEY 08857
UNITED STATES OF AMERICA
2
2. MR. JOHN C D' MELLO
S/O LATE C D' MELLO
ROMAN CATHOLIC CHRISTIAN
AGED ABOUT 52 YEARS
R/AT NO.C-301, LA CHAPELLE,
EVERSHINE NAGAR,
OFF MARVE ROAD, MALAD (WEST)
MUMBAI- 400 064
3. MR. ALOYSIUS C D' MELLO
S/O LATE C D' MELLO
ROMAN CATHOLIC CHRISTIAN
AGED ABOUT 56 YEARS
R/AT 4/13, BLOSSOM CO-OPERATIVE
HOUSING SOCIETY, MILITARY ROAD
MAROL, ANDHERI EAST
MUMBAI- 400 059 ... RESPONDENTS
(BY SRI M VISHWAJITH RAI &
SRI JAYAPRAKASH, ADVS. FOR R1 & 2
SRI YASHWANTH SAJJANAGOUDAR, ADV. FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA, WITH A PRAYER TO SET ASIDE
THE ORDER DT.30.7.11 PASSED BY THE COURT OF III ADDL.
SENIOR CIVIL JUDGE, MANGALORE D.K, IN IA.NO.XVI IN
OS.NO.86/00 VIDE ANN-A AND ETC.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING :
ORDER
Learned counsel for the petitioners submits that the suit from which the impugned order arises has already been disposed of and liberty be reserved to urge the grounds in the appeal which is already stated to have been filed against the judgment and decree. 3
The petition therefore stands disposed of as infructuous with liberty to the petitioner in the manner as sought.
Sd/-
JUDGE hrp/bms