Karnataka High Court
Sri. Narasimhamurthy S vs Mr P. Mohammed on 3 September, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
ON THE 3RD DAY OF SEPTEMBER 2012
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
W.P No. 11074 OF 2011(GM-CPC)
BETWEEN
SRI. NARASIMHAMURTHY S
AGED ABOUT 49 YEARS,
S/O LATE SHESHAGIRI RAO
R/AT NO.64/2, ISHWARA LAYOUT,
II MAIN,KONANAKUNTE POST
BANGALORE 560 062
... PETITIONER
(BY SHRI. R SOMASUNDARA, ADVOCATE)
AND :
MR P. MOHAMMED
S/O FAKIRAPPA
R/AT PERODI URUDAKAL HOUSE
PERODI POST BELTHANGADI TALUK,
DAKSHINA KANNADA.
... RESPONDENT
(BY SHRI. K GIRIDHAR, ADVOCATE)
THIS W.P. FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 08.10.2010, AS PER ANNEXURE - G, OF
2
IMPOUNDING THE DOCUMENT OF AGREEMENT DATED
27.10.2007 ENTERED BETWEEN THE PETITIONER AND THE
RESPONDENT BY WAY OF ISSUANCE OF WRIT OF
CERTIORARI ON THE FILE OF THE CIVIL JUDGE (JR.DN.),
AT KOPPA IN O.S.NO.21/ 2008 ETC.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN "B" GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
In view of the memo filed in Court today, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE Msu