Karnataka High Court
Sri Chakradhar vs Smt Anchal on 28 July, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
EN THE HEGH COURT OF KARNATAKA AT BANGALORE
DATE?) THIS THE 28"! BAY OF' JULY 2009
BEFORE
THE H()N'BL§3 MR. JUSTICE AJIT J,GLIN'«=é{AI{V'~V~: ' ' H
WRIT PETITION No.1 9069:/2:39(GM_%Efc::; n BETWEEN :
Srifihakradiixar, S/0. C.Surya Narayana Rae, Aged about 85 years, V Rat No.6» L i 19/O5, Padmarao Nagar, A Secundrabad -- .560 "-025].
(By S1ffi.--G, V';.Shé.shiki:a}ar; ' -Sr}, N. Sea S£'i4.Yr?:sh'-:1 }$}iis§}1*'z:+., Advs. for . _ M,f"S. Legai' inc.) §¥fo.€3ha1§-é;g:%hje1f, Aged:-.a¥;)Q!;:i: years, ' IR/at: E¥3{;.55§, 2%' Cr0s$,
-- --. B}10<:k,..- 13rd Stage, _ v~B*3.sa§*eshwar Nagar, ' T.B€¥»_"f3'§Gior6 -~ 560 ()'?9.
£1! RESPONBENT This writ petitiorz £3 filed under Articles 226: and 22'? cf the Constitutien cf India with a praycr 1:0 quash the impug1ed ardtzar dated 06.06.2069 in M.C.No.213S/2008 pending an the file of W1 Additional Principal Judge', Family Court at Bang-aiore ax Anrmxxgre 'A'. 1 This writ petition coming on for hearing, this day, the Court made, the following: V '=- % ORDERj"=.
Learned COl}I1S€f1 for the pefitidners »a= for withdrawal cf the writ V
2. Memo is 0;} Petition stands dismissetf s_a/§__ % 'Judge