Karnataka High Court
Mr.Abdulla Siddiq S/O Dr.Farooq Ahmed vs Mr.U.F.M. Uday S/O Shiva Gajinkar on 5 March, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
WP NOS.114455/2019 & 145546/2020
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 5TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ
WRIT PETITION Nos.114455/2019 & 145546/2020(GM-CPC)
BETWEEN:
1. MR.ABDULLA SIDDIQ
S/O DR.FAROOQ AHMED
AGED ABOUT: 56 YEARS,
R/AT: NO.1019, 25TH MAIN,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
2. MRS.ALIYAOZAHARA
W/O MR.ABDULLA SIDDIQ
AGED ABOUT: 46 YEARS,
R/AT: NO.1019, 25TH MAIN,
4TH "T" BLOCK, JAYANAGAR,
BENGALURU-560041.
...PETITIONERS
(BY SRI. SHANTESH AVAJI, ADVOCATE)
AND:
MR.U.F.M. UDAY
S/O SHIVA GAJINKAR
AGED ABOUT 59 YEARS,
RAMPUR, MAJALI VILLAGE,
KARWAR TALUK, DIST: KARWAR,
ALSO AVAILABLE AT FLAT NO.6,
2ND FLOOR, "ANMOL" C.H.S.,
KHAR GYMKHANA, 13TH ROAD, KHAR,
MUMBAI-400052.
...RESPONDENT
(BY SRI. K. L. PATIL, SRI. S. S. BETURMATH AND SRI. S. A.
SONDUR, ADVOCATES)
WP NOS.114455/2019 & 145546/2020
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THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE IMPUGNED
ORDER DATED 18.09.2019 VIDE ANNEXURE-E PASSED BY THE
SENIOR CIVIL JUDGE, KARWAR IN O.S.NO.17/2012 ON I.A.NO.XI
FILED U/S. 151 CPC AND IA NO.XIII FILED U/S.154 OF INDIAN
EVIDENCE ACT R/W. SECTION 151 OF THE CODE OF CIVIL
PROCEDURE AND ETC.
THESE PETITIONS COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Registry has put up a note that the suit in O.S.No.17/2012, out of which the above petitions arise, has been disposed of on 18.12.2021.
Hence the petitions have been rendered infructuous and the same are dismissed as having become infructuous.
Sd/-
JUDGE gab