Karnataka High Court
Miss A.G. Rohini vs Mrs. I.E Theerthamma on 18 April, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18th DAY OF APRIL, 2017
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
W.P.NOs.55395-55396/2015 (GM-CPC)
BETWEEN:
1. MISS A.G. ROHINI
D/O MR.A.N.GUNDU RAO,
AGED ABOUT 55 YEARS,
RESIDING AT NARAHARI ESTATE,
GALIGANDI,
ALDUR-577111,
CHIKMAGALUR DISTRICT.
2. MR A G JAYASIMHA
S/O.MR.A.N.GUNDU RAO,
AGED ABOUT 60 YEARS,
NO.27, 1ST CROSS,
SUNDAR NAGAR,
GOKULA, BANGALORE-560054.
... PETITIONERS
(BY SRI. RAGHAVENDRA PRASAD M S, ADVOCATE)
AND:
MRS. I.E THEERTHAMMA
W/O.V.B.PUTTE GOWDA,
AGED ABOUT 50 YEARS,
AGRICULTURIST,
RESIDING AT ALDUR AT HANDPOST,
CHIKMAGALUR DISTRICT-577111.
... RESPONDENT
(BY SRI. V SUBASH REDDY, ADVOCATE)
2
THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH / SET ASIDE THE ORDER DTD.29.9.2015
REJECTING THE RELIEFS SOUGHT AS PER I.A.NO.VI
FILED UNDER SECTION 33 OF THE KARNATAKA STAMP
ACT, 1957 REAS WITH SECTION 151 OF THE CIVIL
PROCEDURE CODE, 1908 IN O.S.NO.510/2011 BY THE III
ADDITIONAL CIVIL JUDGE AND JMFC, CHIKMAGALUR,
BANGALORE VIDE ANNEX-A AND CONSEQUENTLY ALLOW
THE SAID APPLICATION AS PRAYED FOR.
THESE PETITIONS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Advocate appearing for petitioners has filed a memo seeking leave of this Court to withdraw these writ petitions. Said memo is placed on record.
Accordingly, writ petitions are dismissed as withdrawn.
SD/-
JUDGE *sp