Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 0]

Karnataka High Court

Dr S Siddaiah vs Shri Taralabalu Jagadguru Bruhanmutt on 18 July, 2024

                                            -1-
                                                         NC: 2024:KHC:27735
                                                      WP No. 23406 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 18TH DAY OF JULY, 2024

                                         BEFORE
                THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                     WRIT PETITION NO. 23406 OF 2022 (GM-CPC)
             BETWEEN:

                 DR.S.SIDDAIAH
                 S/O LATE SIDDALINGAIAH
                 AGED ABOUT 58 YEARS
                 R/A NO.130/2A1B
                 BHOGADI VILLAGE
                 NOW KNOWN AS VAGDEVI NAGARA
                 TELECOM LAYOUT
                 KASABA HOBLI
                 MYSURU-570 026
                                                                 ...PETITIONER
             (BY SRI. RAJASHEKAR S., ADVOCATE)

             AND:

                 SHRI TARALABALU JAGADGURU BRUHANMUTT
                 BY ITS SOLE TRUSTEE
                 DR SHIVAMURTHY SHIVACHARI
Digitally        MAHASWAMY SIRIGERE
signed by        CHITRADURGA TALUK
MEGHA
MOHAN            CHITRADURGA DISTRICT-577 541
                                                               ...RESPONDENT
Location:
             (BY SRI. SANDEEP S. PATIL, ADVOCATE)
HIGH COURT
OF
KARNATAKA            THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
             OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER
             PASSED BY THE LEARNED IV ADDITIONAL SENIOR CIVIL JUDGE AND
             JMFC,    MYSURU   IN   MA.NO.93/2021   DATED:   21.09.2022   VIDE
             ANNEXURE-M.


                     THIS PETITION, COMING ON FOR PRELIMINARY HEARING IN
             'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:
                                    -2-
                                                NC: 2024:KHC:27735
                                            WP No. 23406 of 2022




                              ORDER

A memo is filed stating that the main suit itself is dismissed as withdrawn by order dated 15.02.2024 and nothing remains to be adjudicated in this writ petition.

Memo is taken on record.

Accordingly, the writ petition is dismissed as infructuous.

All I.As., in the writ petition shall stand closed.

SD/-

JUDGE MEG List No.: 1 Sl No.: 38