Karnataka High Court
Sri L Harish vs Sri S A Anwar on 10 March, 2014
Author: Mohan .M.Shantanagoudar
Bench: Mohan .M. Shantanagoudar
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10th DAY OF MARCH 2014
BEFORE
THE HON'BLE MR. JUSTICE MOHAN .M. SHANTANAGOUDAR
Writ Petition No.11406/2014 (GM-CPC)
BETWEEN:
Sri. L.Harish
S/o Lokanath
Aged about 36 years
C/o Smt. Sunitha
Door No.454/1
Near Devanagari
Behind Raipet
Davabgere City-577002
..Petitioner
(By Sri K. Raghavendra Rao, Adv., )
AND :
Sri. S.A. Anwar
S/o Sayad Ahamad Sab
Aged about 54 years
2nd Main, Opp Ashwini Clinic
Jali Nagara
Near Shivali Theater
Davanagere City-577002
..Respondent
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This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to direct the learned Civil
Judge & JMFC, Harapanahalli to pass Orders in respect of
the office objections raised by the Registry in F.R. No.O.S.
0000326/13 immediately & allow this Writ Petiton & grant
such other reliefs.
This Writ Petition coming on for preliminary hearing,
this day, the Court made the following :
ORDER
The only grievance of the petitioner is that no order is passed by the Court below on office objections. There is no reason as to why the order is not passed by the Court below on office objections. The suit is of the year 2013. The order sheet reveals that no orders are passed by the Court below on office objections. Hence the Court below is directed to pass the orders on office objections immediately.
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Writ Petition is disposed of accordingly.
Sd/-
JUDGE Gss/-