Karnataka High Court
Vinayak S/O Keshsav @ Mukund Kolatkar vs Madiwalappa Marabasappa Yenagi on 17 March, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
1
IN THE HIGH COURT OF KARNATAKA, DHARWAD
BENCH
DATED THIS THE 17TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 109521 OF 2015 (GM-CPC)
BETWEEN:
VINAYAK S/O KESHSAV @ MUKUND KOLATKAR
AGED ABOUT 56 YEARS, OCC. BUSINESS
R/O H.NO.92,
HEMANT NAGAR, KESHWARPUR
HUBBALLI, DIST. DHARWAD
...PETITIONER
(BY SRI. S G KADADAKATTI &
SRI. LINGESH V. KATTIMANI, ADVOCATE)
AND:
MADIWALAPPA MARABASAPPA YENAGI
AGE:62 YEARS, OCC. AGRICULTURE
R/O SAI NAGAR ROAD, 2ND MAIN ROAD
SAJJAN CHAWL, UNKAL CROSS, HUBBALLI
DIST. DHARWAD
...RESPONDENT
(BY SRI. MAHESH WADEYAR, ADVOCATE)
- 2-
WP No. 109521 of 2015
THIS WP IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
ORDER DATED:22.08.2015, IN EP.NO.112/2013, PASSED BY THE
LEARNED II ADDITIONAL SENIOR CIVIL JUDGE, HUBBALLI, VIDE
ANNEXURE-D, BY ALLOWING THIS WRIT PETITION, ETC.,
THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Since no steps have been taken to bring the legal representatives of the deceased respondent on record, the petition stands dismissed as abated.
Sd/-
JUDGE SVH