Karnataka High Court
Dr N S Bapat S/O Lt Shri Subbarao Bapat vs Prashanth Bapat S/O Krishnarao Bapat on 30 July, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION No.26760/2009 (GM-CPC)
BETWEEN :
1 DR N S BAPAT
S/O LT SHRI SUBBARAO BAPAT
AGED 60 YEARS
R/A "KRUPAVANA"
F-131, 3ND CROSS,
GOPAL GOWDA EXTENSION
SHIMOGA CITY.
2 C S BAPAT
S/O LT SHRI SUBBARAO BAPAT
AGED 57 YEARS
R/A SHINDLI
HERESHI POST, SORAB TQ
SHIMOGA DIST.
3 M S BAPAT
S/O LT SHRI SUBBARAO BAPAT
AGED 55 YEARS
R/A SHINDLI
POST HERESHI , SORAB TQ
SHIMOGA DIST.
4 UMESH S BAPAT
S/O LT SHRI SUBBARAO BAPAT
AGED 50 YEARS
2
R/A M/N 1/79, II PHASE
K H B COLONY,
GOPAL GOWDA EXTENSION
SHIMOGA CITY. ...PETITIONERS
( By Sri. SAMPATH BAPAT,ADVOCATE )
AND :
1 PRASHANTH BAPAT
S/O KRISHNARAO BAPAT
AGED 35 YEARS
R/O MAIN ROAD
SORABA TOWN,
SHIMOGA DIST
2 SMT PRATHIMA
W/O A S RAMADASS
AGED 45 YEARS
R/O AT MAIN ROAD
SORABA TOWN
SHIMOGA DIST.
3 SMT SUMA
W/O SHIVARAM
AGED 38 YEARS
R/O AT MAIN ROAD
SORABA TOWN
SHIMOGA DIST.
4 SMT PREMALATHA
W/O GOVINDA KALE
R/O MAIN ROAD
SORABA TOWN
SHIMOGA DIST.
5 SURESH G BAPAT
S/O LT SHRI GANESH RAO BAPAT
AGED 40 YEARS
3
C/O SIDDARAMU, 2ND CROSS
MARIGOWDA LAYOUT,
BANNUR ROAD
MANYDA.
6 RAMESH G BAPAT
S/O LT SHRI GANESH RAO BAPAT
AGED 59 YEARS
R/A GANESHAPPA BLDNG
NO.6, IST MAIN ROAD
MALLESHA PALYA,
BANGALORE.
7 KRISHNA RAO BAPAT
S/O LT BHUJANGA RAO BAPAT
AGED 75 YEARS
R/O SORABA TOWN
SHIMOGA DIST.
...RESPONDENTS'
( By Sri. S V PRAKASH, ADVOCATE FOR R1 )
-.-.-
This Writ Petition is filed under Articles 226 & 227
of the Constitution of India praying to quash the order
dated 1.9.2009 in OS.No.307/2007 on the file of civil
Judge (Sr.Dn.) Soraba, vide Annexure-J.
This Writ Petition is coming on for preliminary
hearing in `B' group, this day the Court made the
following :
ORDER
Learned counsel appearing for the petitioners has filed a memo dated 30.07.2012 praying 4 permission to convert the above writ petition into Civil Revision Petition.
The memo is taken on record. Petitioners are permitted to convert the writ petition into Civil Revision Petition within a period of one week from today.
Writ petition is disposed of accordingly.
Sd/-
JUDGE *bk/-