Karnataka High Court
C. Somasundaram vs Smt. S. Rukmini on 22 February, 2016
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H.R.R.P.No.120/2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF FEBRUARY 2016
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
H.R.R.P.NO.120/2015
BETWEEN:
C.SOMASUNDARAM
S/O. LATE CHINNASWAMY PILLAI
AGED ABOUT 58 YEARS
R/AT NO.57/1, 5TH CROSS
7TH MAIN ROAD, SRIRAMPURAM
BANGALORE-560 021 ... PETITIONER
(BY SRI G.M.PRASANNA KUMAR
FOR SRI SHIVANANDA METI, ADVOCATES)
AND:
SMT.S.RUKMINI
W/O. G.SAMPATH
AGED ABOUT 39 YEARS
R/AT NO.1, 2ND CROSS
MUDDAPPA GARDEN
SRIRAMPURAM
BANGALORE- 560 021 ... RESPONDENT
THIS HRRP IS FILED UNDER SEC.46(1) OF THE
KARNATAKA RENT ACT 1999, AGAINST THE ORDER DATED
30.06.2015 PASSED IN HRC NO.10014/2014 ON THE FILE OF
THE V ADDL. SMALL CAUSES JUDGE & XXIV ACMM, MEMBER,
MACT, MAYOHALL UNIT, BENGALURU (SCCH-20) ALLOWING THE
PETITION U/S.27(2)(a) OF KARNATAKA RENT ACT, 1999
THIS HRRP COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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H.R.R.P.No.120/2015
ORDER
H.G.RAMESH, J. (Oral):
On 03.02.2016, two weeks' time was granted for compliance of office objections failing which it was ordered that the revision petition would stand dismissed. However, on that very day, learned Counsel for the petitioner has filed a memo for withdrawal of the revision petition on the ground that the revision petition has become infructuous. Accordingly, the revision petition and IA No.1/2015 are disposed of as having become infructuous.
Revision petition disposed of.
Sd/-
JUDGE KSR