Karnataka High Court
Sri R Manjunath vs Sri B S Somanath on 10 September, 2024
Author: R Devdas
Bench: R Devdas
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NC: 2024:KHC:36938
WP No. 20429 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 20429 OF 2022 (GM-CPC)
BETWEEN:
SRI R MANJUNATH
S/O M RADHAKRISHNA SHETTY
AGED 59 YEARS
R/AT NO.59/60, GROUND FLOOR,
NO.1, SHANKAR MUTT MAIN ROAD,
SHANKARAPURAM
BENGALURU-560 004.
...PETITIONER
(BY SRI. D. PRABHAKAR., ADVOCATE (ABSENT) )
AND:
SRI B S SOMANATH
S/O LATE R SHANKARANARAYAN
AGED 68 YEARS
Digitally signed R/AT NO.59/60, GROUND FLOOR,
by NO.1, SHANKAR MUTT MAIN ROAD,
DHARMALINGAMSHANKARAPURAM
Location: HIGH BENGALURU-560 004.
COURT OF
KARNATAKA ...RESPONDENT
(BY SRI. RAMACHANDRA N.,ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 11.01.2022 PASSED BY THE VIII
ADDITIONAL CIVIL AND SESSIONS JUDGE, AT BENGALURU, IN
O.S.NO.8350/2019 INSOFAR AS IT RELATES TO
INTERLOCUTORY APPLICATION FILED U/S 45 OF THE
KARNATAKA RENT ACT, 1999 R/W RULE 27(2)(a) OF THE RENT
RULES, 2001 VIDE ANNEXURE-A.
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NC: 2024:KHC:36938
WP No. 20429 of 2022
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
Matter is called out. There is no representation for the petitioner.
2. This Court has received information that the original suit from out of which the present writ petition arises viz., O.S.No.8350/2019 was decreed on 22.11.2022 and therefore, the prayer made in the writ petition has become infructuous.
3. Consequently, the writ petition stands disposed of for the reasons stated above.
Sd/-
(R DEVDAS) JUDGE DL CT: SR