Karnataka High Court
Shri Ishwar Patil vs Shri D N Yuvaraj on 24 January, 2014
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 24TH DAY OF JANUARY, 2014
BEFORE
THE HON'BLE MR JUSTICE L.NARAYANA SWAMY
HRRP NO.2 OF 2014
BETWEEN
SHRI.ISHWAR PATIL
S/O H.B.PATIL
AGED ABOUT 32 YEARS
RESIDING AT NO.92
1ST FLORR, SRI SAI NILAYA
21ST CRSOSS, 2ND STAGE
GAYATHRI LAYOUT
K.R.PURAM
BANGALORE - 560 036
... PETITIONER
(BY SRI.V.S.HEGDE, ADV.,)
AND
SHRI.D.N.YUVARAJ
S/O LATE NANJUNDAPPA
AGED ABOUT 46 YEARS
RESIDING AT NO.92
GROUND FLOOR, SRI SAI NILAYA
21ST CROSS, 2ND STAGE
GAYATHRI LAYOUT
K.R.PURAM
BANGALORE - 560 003
... RESPONDENT
THIS HRRP IS FILED U/S 46 OF THE KARNATAKA
RENT ACT,1999, R/W SECTION 115 OF CPC, PRAYING TO
CALL FOR THE RECORDS IN S.C.NO.1341/2012 ON THE
2
FILE OF XII ADDITIONAL SMALL CAUSES AT ABNGALORE
AND SET ASIDE THE ORDER DATED 01.10.2013 BY
ALLOWING THIS REVISION PETITION.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
ORDER
Learned counsel for the appellant files a memo stating that by mistake he has filed this petition as House Rent Revision Petition instead of Civil Revision Petition and an order may be passed to that effect for converting the same. The memo is placed on record.
Registry is directed to convert this HRRP into CRP and give a fresh number and post before the appropriate Bench having the roaster.
This petition stands disposed of.
Sd/-
JUDGE Bsv