Karnataka High Court
Krishnappa vs Muniswamy on 31 October, 2013
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 31ST DAY OF OCTOBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE B.V.PINTO
WRIT PETITION NO.38119/2013 (GM-CPC)
BETWEEN:
KRISHNAPPA
S/O LATE CHIKKANANJAPPA
AGED ABOUT MAJOR
R/AT KESARNAHALLI VILLAGE
BANGARPET TALUK
KOLAR DISTRICT
.. PETITIONER
(BY SRI.M.B.CHANDRACHOODA, ADV.,)
AND:
MUNISWAMY
S/O KRISHNAPPA
AGED ABOUT 55 YEARS
R/AT KESARNAHALLI VILLAGE
BANGARPET TALUK
KOLAR DISTRICT
.. RESPONDENT
THIS WRIT PETITION IS FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF
INDIA, PRAYING TO CALL FOR RECORDS RELATING
TO R.A.80/2012 FROM THE FILE OF ADDITIONAL
SENIOR CIVIL JUDGE, KGF AND TO QUASH THE
ORDER ANNEXURE-C DATED 02.08.2013 PASSED IN
R.A.NO.80/2012 FROM THE FILE OF ADDITIONAL
2
SENIOR CIVIL JUDGE, K.G.F. AND ALLOW IA NO.2
FILED BY THE PETITIONER UNDER ORDER 1 RULE
10()2) R/W SECTION 151 OF CPC TO IMPLEAD HIM AS
RESPONDENT IN THE APPEAL.
THIS WRIT PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT PASSED THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo seeking permission to withdraw the writ petition with liberty to file fresh writ petition. The memo is placed on record.
Petition is dismissed as withdrawn in terms of the memo filed.
Sd/-
JUDGE Bsv