Karnataka High Court
M/S The Management Of Rego And Sons vs Sri Richard Pinto on 2 January, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
WP 54256/2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR.JUSTICE ALOK ARADHE
W.P.No.54256/2018 (GM-CPC)
BETWEEN:
M/s. The Management of Rego & Sons,
(since closed)
No.72, L.G.Halli, RMV 2nd Stage,
Bengaluru - 560 094,
Rep. by its Partner,
Manil Rego,
Aged about 46 years. ... PETITIONER
(By Sri Nataraja Ballal.A., Adv.)
AND:
Sri Richard Pinto,
Aged about 46 years,
S/o late Charles Pinto,
Near Lakshmi Bar,
Opp: O.S.Food Product,
Jamunekunte, Rukmininagar,
T.Dasarahalli,
Bengaluru - 560 093. ... RESPONDENT
This writ petition is filed under Articles 226 & 227 of the
Constitution of India, praying to quash the order on IA No.2
passed by the XLII ACC & SJ, Bengaluru in Ex.No.1191/2012
dated 26.09.2018 (Annexure-A) & etc.
This petition coming on for Preliminary Hearing, this day,
the Court made the following:
WP 54256/2018
2
ORDER
Learned Counsel for the petitioner submits that the writ petition has been rendered infructuous. Accordingly, writ petition is dismissed as infructuous.
Sd/-
JUDGE KK