Karnataka High Court
Shri.Shrihari Hanumandas Totala vs Shri.Hemant Vithal Kamat on 24 July, 2019
Author: S G Pandit
Bench: S.G. Pandit
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 24 T H DAY OF JULY, 2019
BEFORE
THE HON'BLE MR.JUSTICE S.G. PANDIT
WRIT PETI TION NO.111825/2019 (GM-CPC)
BETWEEN:
SHRI.SHRIHARI HANUMANDAS TOTALA,
AGE:46 YEARS, OCCU:BUSINESS,
R/O 4261/B, 3RD CROSS, MAHADAVA ROAD,
KAPILESHWAR COLONY, BELAGAVI 590 001.
...PETITIONER
(BY SRI.SANTOSH PUJARI, ADVOCA TE)
AND:
1. SHRI.HEMANT VITHAL KAMAT,
AGE:53 YEARS, OCCU:SERVICE,
R/O D-101, SILVER CREST,
BALWANTPURAM, SHIVATIRT NAGAR,
KOTHRUD, PUNE 411 038.
2. KARNATAKA STATE
FINANCIAL CORPORATION,
REPRESENTED BY,
GENERAL MANAGER,
RECOVERY-1, NO.1/1,
THIMMAIAH ROAD,
BENGALURU 560 052.
3. SHRI GHANASHYAM SHRINIVAS CHINDAK,
AGE:70 YEARS, OCCU:BUSINESS,
R/O:3RD CROSS, BHARAT NAGAR,
SHAHAPUR, BELAGAVI 590 003.
2
4. DR.ARVIND VITHAL KAMAT,
AGE:62 YEARS, OCCU:MEDICAL PROFESSION,
R/O:VAIBHAV, PLOT NO.2, ADARSH NAGAR,
M VADAGAON, BELAGAVI 590 005.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONS TITUTION OF INDIA
PRAYING TO ISSUE A WRIT IN THE NATURE OF CERTIORARI
OR ANY OTHER WRIT OR DIRECTIONS QUASHING THE
IMPUGNED ORDER DATED 01.07.2019, PASSED IN
O.S.NO.138/2008, BY THE HON'BLE II ADDITIONAL SENIOR
CIVIL JUDGE & CHIEF JUDICIAL MAGISTRATE COURT,
BELAGAVI, IN I.A.NO.VII, IS PRODUCED AS ANNEXURE-A.
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEA RING THIS DAY, THE COURT MADE
THE FOLLOWING:
ORDER
The learned counsel for the petitioner files a memo dated 24.07.2019 seeking conversion of the writ petition into civil revision petition.
Memo is placed on record. The petitioner is permitted to convert the writ petition into civil revision petition. Accordingly, the writ petition is disposed of.
3
Registry is directed to return the certified copies on obtaining Xerox copies.
Sd/-
JUDGE Sh