Karnataka High Court
Sri. J. Gurushanthappa vs Sri. Taralabalu Jagadguru on 29 May, 2018
Author: S G Pandit
Bench: S.G.Pandit
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29th DAY OF MAY 2018
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.35131/2014(GM-CPC)
BETWEEN:
1. SRI.J.GURUSHANTHAPPA
S/O LATE JAYAPRAKASH
AGED ABOUT 38 YEARS.
2. SRI.J. SHIVAPPA @ SHIVAMURTHY
S/O LATE JAYAPRAKASH,
AGED ABOUT 35 YEARS,
BOTH ARE RESIDING AT CHIKJAJUR
VILLAGE, B. DURGA HHOBLI,
HOLALKERE TALUK,
CHITRADURGA DISTRICT. ... PETITIONERS
(BY SRI. HARESH N.R., ADV. FOR SRI. B.M. SIDDAPPA ADV.)
AND:
SRI. TARALABALU JAGADGURU
EDUCATION SOCIETY (R)
SIRIGERE,
CHITRADURGA TALUK & DIST.
REPRESENTED BY ITS ADMINISTRATIVE
OFFICER PROF. S.B. RANGANATH,
SIRIGERE.
... RESPONDENT
2
(BY SRI. ASHOK G.V. ADV. FOR SRI. G.K.V. MURTHY
ADV.)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO QUASH THE ORDERS PASSED BY THE
SR. CIVIL JUDGE. HOLALKERE IN MA.NO.1/12.
DATED 10.04.2014. PRODUCED AS ANNEXURE-F THE
WRIT PETITION 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 has filed a memo dated 29-05-2018 stating that in view of disposal of the suit itself, the writ petition has become infructuous.
Accordingly, the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE mpk/-*