Karnataka High Court
Dr Nilima Rao vs Dr Suresh P Rao on 5 August, 2014
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 5TH DAY OF AUGUST, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
WRIT PETITION NO.33885/2011 C/W
WRIT PETITION NO.37903/2010 (GM-FC)
BETWEEN:
Dr. NILIMA RAO
WIFE OF Dr. SURESH P. RAO
DAUGHTER OF Dr. DAYANAND RAO
AGED ABOUT 45 YEARS,
RESIDING AT NO.A-01,
TALLAM RESIDENCY, SERPENTINE ROAD,
KUMARA PARK (WEST),
BANGALORE-560 020.
... PETITIONER
(COMMON)
(BY SMT. GEETHA DEVI M.P., ADV. FOR
M/s. M.P. ASSOCIATES, ADVS.)
AND:
Dr. SURESH P. RAO
SON OF LATE Dr. SRIPATHI RAO
AGED ABOUT 48 YEARS
RESIDING AT NO.23,
BARNABY ROAD, KILPAUK,
CHENNAI-600 010.
... RESPONDENT
(COMMON)
(BY M/s. HOLLA AND HOLLA, ADVS.)
2
W.P.NO.33885/2011 IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR THE
RECORDS AND QUASH THE ORDER DATED 15.07.2011 IN
M.C.NO.674/2007 ON THE FILE OF THE VI ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT AT BANGALORE, AS PER ANNEXURE-E.
W.P.NO.37903/2010 IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR THE
RECORDS AND QUASH THE ORDER DATED 08.10.2010 IN
M.C.NO.674/2007 ON THE FILE OF THE II ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT AT BANGALORE, AS PER ANNEXURE-D.
THESE PETITIONS COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Since MC.No.674/2007 has been disposed of on 14.09.2012, these writ petitions having been filed questioning the interim order passed in the said case, a memo has been filed by Smt. Geetha Devi M.Papanna, to dispose of these writ petitions as having become infructuous, more particularly on account of the parties having resolved the disputes between them.
Memo is placed on record and the writ petitions are disposed of accordingly.
Sd/-
JUDGE ca