Karnataka High Court
Channamallappa S/O Babagouda Patil vs Anil S/O Bhimashi Sunagar on 20 November, 2015
Author: A.S.Bopanna
Bench: A.S. Bopanna
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 20TH DAY OF NOVEMBER, 2015
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
WRIT PETITION No.201596/2015 (GM-AC)
Between:
Channamallappa
S/o Babagouda Patil
Age: 48 years, Occ: Business
R/o Shivapur (B.K.), Tq. Indi
Dist. Vijayapura - 585 101
.... Petitioner
(By Sri Umesh V. Mamadapur &
Sri Basavaraj S. Basavapattan, Advocates)
And:
Anil S/o Bhimashi Sunagar
Age about 27 years, Occ: Coolie
R/o Lalsangi, Tq. Indi
Dist. Vijayapura - 586 101
.... Respondent
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to issue a writ of certiorari
and thereby quashing the order dated 02.01.2015 passed in
EP No.214/2012 on the file of the I-Addl. Senior Civil Judge
and CJM, Vijayapura, vide Annexure-'J'.
This Writ Petition coming on for Orders this day, the
Court made the following:
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ORDER
The learned counsel for the petitioner has filed a memo dated 20.11.2015.
2. In terms of the memo, the petition is disposed of as withdrawn.
Sd/-
JUDGE NB*