Karnataka High Court
Shri Prabhu Pattadar vs Smt. Vrinda Patil on 12 December, 2025
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2025:KHC:53374
CRP No. 347 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL REVISION PETITION NO. 347 OF 2024 (SC)
BETWEEN:
SHRI. PRABHU PATTADAR
AGED ABOUT 52 YEARS
S/O HANUMANTAPPA PATTADAR
SRI. GURU RAGHVENDRA ENTERPRISES,
NO.527, HMT LAYOUT, R.T. NAGAR,
BENGALURU - 560 032.
...PETITIONER
(BY SRI. SHIVU L.V, ADVOCATE)
AND:
1. SMT. VRINDA PATIL
W/O SHANKARAGOUDA PATIL,
AGED ABOUT 62 YEARS,
OCCUPATION- HOUSEWIFE,
RESIDING AT NO. 532, 5TH CROSS,
9TH MAIN, HMT LAYOUT,
Digitally signed VISHWESHWARAIAH NAGAR,
by
SHARADAVANI GANGANAGAR EXTENSION,
B
BENGALURU - 560 032.
Location: High
Court of 2. SHRI. SHANKARAGOUDA PATIL,
Karnataka
S/O LATE SHIVANAGOUDA PATIL,
AGED ABOUT 67 YEARS,
OCCUPATION- ADVOCATE,
RESIDING AT NO.532, 5TH CROSS,
9TH MAIN, HMT LAYOUT,
VISHWESHWARAIAH NAGAR,
GANGANAGAR EXTENSION,
BENGALURU - 560 032.
...RESPONDENTS
(BY SRI. HARSHITH N. BALAKRISHNA, ADVOCATE FOR C/R1
AND R2)
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NC: 2025:KHC:53374
CRP No. 347 of 2024
HC-KAR
THIS CRP IS FILED UNDER SEC.18 OF THE KARNATAKA
SMALL CAUSES COURT ACT., AGAINST THE ORDER DATED
22.02.2024 PASSED IN SC NO.710/2022 ON THE FILE OF VI
ADDITIONAL SMALL CAUSES JUDGE AND ACMM, BENGALURU,
DECREEING THE SUIT FOR EJECTMENT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
None appears for the revision petitioner. A memo is filed by the decree-holders/respondents in Ex.No.780/2024. Memo reads as under:
"The decree-holders submits that pursuant to the delivery warrant, the possession of the schedule premises has been delivered to the decree- holders on 10.06.2024.
As the mesne profits are yet to be determined, the above execution be closed entering partial satisfaction."-3-
NC: 2025:KHC:53374 CRP No. 347 of 2024 HC-KAR Placing the memo on record, taking note of the fact that the impugned order is already executed and also taking note of the fact that the office objections are not complied even after granting sufficient time though the revision petition came to be filed on 25.04.2024, petition stands dismissed for non prosecution.
Sd/-
(V SRISHANANDA) JUDGE KAV List No.: 1 Sl No.: 4