Karnataka High Court
Dayalan Emmanuel vs Mr. Ramachandraiah on 8 June, 2018
Author: Krishna S Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 8TH DAY OF JUNE, 2018
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NOS. 52283-52284 OF 2016 (GM-CPC)
BETWEEN:
DAYALAN EMMANUEL
SON OF S C EMMANUEL,
AGED ABOUT 45 YEARS,
NO. 8, "CLARISON"
1 CROSS, RAMAMURTHY ROAD,
KAMMANAHALLI,
BENGALURU - 560 084
... PETITIONER
(BY SRI.MARUTHI S.H., ADVOCATE)
AND:
MR. RAMACHANDRAIAH
S/O. MUNIRAMAIAH,
AGED ABOUT 46 YEARS,
RESIDING AT NO. 5,
C-723, "GAYATHRI NILAYA"
1ST BLOCK, 8TH MAIN,5TH CROSS,
KALYANANAGAR, HRBR LAYOUT,
BENGALURU - 560 043
... RESPONDENT
2
THESE WRIT PETITIONS ARE FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS IN EXECUTION PETITION NO.148/2015 PENDING ON
THE FILE OF CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CH -10) AND AFTER EXAMINING THE LEGALITY AND VALIDITY
OF THE IMPUGNED ORDER DATED 06.08.2016 VIDE ANNEXURE
- J & J1 AND ETC.,
THESE PETITIONS COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Counsel for the petitioner has filed a memo seeking permission of the court to withdraw the writ petitions. Memo is taken on record.
Permission is granted and the writ petitions are disposed of as having been withdrawn in terms of the memo.
Sd/-
JUDGE Bsv