Karnataka High Court
Sri Chikka Anjinappa vs Sri Ravi Agarwal on 19 February, 2026
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2026:KHC:10629
WP No. 39049 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 39049 OF 2025 (GM-CPC)
BETWEEN:
SRI CHIKKA ANJINAPPA
S/O LATE PILLAIAH
AGED ABOUT 78 YEARS
R/O KUDUVATHI VILLAGE
NANDI HOBLI-562103
CHIKKABALLAPURA TALUK.
...PETITIONER
(BY SRI. D P MAHESH, ADVOCATE)
AND:
SRI RAVI AGARWAL
S/O LATE SURESHCHANDRA GUPTHA
Digitally AGED ABOUT 58 YEARS
signed by R/O NO. 765, 5TH CROSS
CHANDANA 8TH MAIN, 2ND BLOCK,
BM R.T.NAGAR
Location: BENGALURU-560 032.
High Court ...RESPONDENT
of
Karnataka
THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER DTD.
03.05.2025 PASSED IN O.S. 130/2025 BY THE LEARNED PRINCIPAL
CIVIL JUDGE AND JMFC, CHIKKABALLAPURA, PASSED ON I.A.NO.1
FILED UNDER ORDER 39 RULE 1 AND 2 OF CIVIL PROCEDURE
CODE, VIDE ANNX-A TO THE WRIT PETITION.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:10629
WP No. 39049 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks the following reliefs:
" a) Issue a Writ of Certiorari quashing the order dated: 03.05.2025, passed in O.S. 130/2025, by the Learned Principal Civil Judge and JMFC, Chikkaballapura, passed on I.A. No.1 filed under Order 39 Rule 1 and 2 of Civil Procedure Code, vide Annexure-A to the Writ Petition.
b) Grant such other reliefs as this Hon'ble Court deems fit to grant in the interest of justice and equity."
2. Heard learned counsel for the petitioner and perused the material on record.
3. After arguing the matter for sometime, learned counsel for the petitioner submits that the present petition may be disposed of as withdrawn reserving liberty in favour of the petitioner to request the trial Court to pass appropriate orders on I.A.No.1/2025 in O.S.No.130/2025 as expeditiously as possible.
4. The aforesaid submission is placed on record. -3-
NC: 2026:KHC:10629 WP No. 39049 of 2025 HC-KAR
5. Accordingly, the petition stands disposed of reserving liberty in favour of the petitioner to request the trial Court to pass appropriate orders on I.A.No.1/2025 in O.S.No.130/2025 as expeditiously as possible.
6. If such a request is made by the petitioner on the next date of hearing of the suit which stands posted on 16.04.2026, the trial Court shall consider the said request and pass appropriate orders on I.A.No.1/2025 in O.S.No.130/2025 as expeditiously as possible.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE MDS List No.: 3 Sl No.: 68