Karnataka High Court
Neelkant S/O. Malleshappa Shiraguppi vs Chandrashekhar S/O. Malleshappa ... on 18 December, 2018
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 18TH DAY OF DECEMBER 2018
BEFORE
THE HON'BLE MR. JUSTICE B.A. PATIL
CIVIL REVISION PETITION NO.100052/2017
BETWEEN:
NEELKANT
S/O. MALLESHAPPA SHIRAGUPPI
AGE:53 YEARS, OCC:ADVOCATE
R/O. H.NO.522, NEAR CSI CHURCH
TOWNSHIP, DANDELI-581325
... PETITIONER
(BY SRI. SHIVASAI M. PATIL, ADVOCATE)
AND:
1. CHANDRASHEKHAR
S/O. MALLESHAPPA SHIRAGUPPI
AGE:ABOUT 45 YEARS,
OCC:GOVT.SERVICE AT R T O,
R/O. NEAR CSI CHURCH
TOWNSHIP, DANDELI.
2. SHIVAKUMAR
S/O. MALLESHAPPA SHIRAGUPPI
AGE: ABOUT 39 YEARS,
OCC: NOT KNOWN
R/O. H.NO.1A/522,
NEAR CSI CHURCH
TOWNSHIP, DANDELI.
... RESPONDENTS
(BY SRI. SACHIN S. MAGADUM, ADVOCATE FOR R1; R2 - SD)
---
2
THIS CRP IS FILED UNDER SEC.115 OF CPC, 1908,
AGAINST THE ORDER DATED:6.9.2017 PASSED IN EXECUTION
PETITION NO.6/2017 ON THE FILE OF THE CIVIL JUDGE,
DANDELI, REJECTING THE I.A. FILED U/O 21 RULE 29 OF
C.P.C.
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo for withdrawal of the petition.
It is stated in the said memo that the matter has been transferred from Dandeli to Haliyal and the petition has become infructuous.
The said memo is placed on record. Petition is dismissed as withdrawn.
Sd/-
JUDGE gab