Karnataka High Court
Shri. Raziulla S/O. Mohammad Isaq ... vs Shri. Rangarao @ Ratnakar Bhasme on 12 November, 2020
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 12th DAY OF NOVEMBER 2020
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
WRIT PETITION NO.104869 OF 2018 (GM-CPC)
AND
WRIT PETITION NO.145517 OF 2020
BETWEEN:
SHRI. RAZIULLA
S/O. MOHAMMAD ISAQ SHEIKH MANSURI
AGE:38 YEARS, OCC:BUSINESS,
R/O. SAMBHAJI NAGAR,
VADAGAON, BELGAUM.
...PETITIONER
(BY SRI. RAMESH N MISALE, ADV.)
AND
1. SHRI. RANGARAO @ RATNAKAR BHASME
AGE:75 YEARS, OCC:RETIRED,
R/O.H.NO.151, SAMBHAJI NAGAR,
VADAGAON, BELGAUM.
2. SHRI MANOHAR
S/O. SHRINIVASRAO BHASME
AGE:70 YEARS, OCC:RETIRED,
R/O.H.NO.151, SAMBHAJI NAGAR,
VADAGAON, BELGAUM.
3. THE COMMISSIONER
CORPORATION OF CITY BELAGAVI.
2
4. THE MANAGING DIRECTOR
DEWAN HOUSING FINANCE CORPORATION LTD.(DHFL)
II FLOOR, WARDEN HOUSE,
FORT, MUMBAI-400023.
5. BRANCH MANAGER
DEWAN HOUSING FINANCE CORPORATION LTD. (DHFL)
OPP. CIVIL HOSPITAL, CIVIL HOSPITAL ROAD,
BELAGAVI.
...RESPONDENTS
(BY SRI. R. M. KULKARNI, ADV. FOR R1 & R2
NOTICE TO R3 TO R5 DISPENSED WITH)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
ISSUE A WRIT IN THE NATURE OF CERTIORARI QUASHING THE
ORDER DATED 22.06.2018 PASSED BY THE LEARNED II ADDL.
SENIOR CIVIL JUDGE & JMFC, BELAGAVI ON I.A.NOS.13 AND
14 IN O.S.NOS.38/2013 C/W 282/2013 REJECTING BOTH THE
IA, COPIES OF WHICH ARE PRODUCED AS ANNEXURE-A.
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING 'B' GROUP, THIS DAY THE COURT MADE THE
FOLLOWING:
ORDER
After hearing the matter for some time, the learned counsel appearing for the petitioner seeks permission to withdraw I.A.Nos.13 and 14 filed before the II Addl. Senior Civil Judge & JMFC, Belagavi, with liberty to file fresh application for recalling of PW-1. 3
2. His submission is placed on record.
3. The writ petitions are dismissed as withdrawn with liberty as prayed for. In case the petitioner makes such an application, the Trial Court shall consider and dispose of the application in accordance with law.
Sd/-
JUDGE RD