Karnataka High Court
Sri. Rameshwarial vs Smt. Saravani Devi on 16 February, 2024
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NC: 2024:KHC:7480
WP No. 16136 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MRS JUSTICE M G UMA
WRIT PETITION NO. 16136 OF 2019 (GM-CPC)
BETWEEN:
SRI. RAMESHWARIAL
SON OF LATE MANGILAL SUTHA,
AGED ABOUT 60 YEARS,
R/AT NO.59, MALLAPPA LAYOUT,
SEEGEHALLI, K.R. PURAM,
NEAR SRIGANGA NILAYA APARTMENTS,
BENGALURU - 560 049
...PETITIONER
(BY SRI: MAINA VARMA, ADVOCATE (ABSENT))
Digitally signed AND:
by PAVITHRA N
Location: high 1. SMT. SARAVANI DEVI,
court of AGED ABOUT 58 YEARS,
karnataka
D/O DEV KISHAN,
2. SRI. NARENDRA,
SON OF RAMESHWARLAL,
AGED ABOUT 34 YEARS,
3. SRI. SATHYANARAYANA
AGED ABOUT 37 YEARS,
SON OF RAMESHWARLAL
ALL ARE RESIDING AT
NO.27, 3RD MAIN,
4TH CROSS, G.M. PLAYA,
BENGALURU NORTH TALUK - 560 052
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR RECORDS IN MISC
NO.860/2018 AND EX NO.1818/2018 PENDING ON THE FILE OF
HON'BLE CITY CIVIL JUDGE AT BENGALURU [CCH-15]. QUASH THE
IMPUGNED ORDER DTD:23.2.2019 PASSED BY THE HON'BLE CITY
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NC: 2024:KHC:7480
WP No. 16136 of 2019
CIVIL JUDGE AT BENGALURU [CCH-15] ON IA NO.3 UNDER ORDER
39 RULE 4 R/W SECTION 151 OF CODE OF CIVIL PROCEDURE FILED
BY THE R-1 AND 2 IN MISC NO.860/2018 VIDE ANNEXURE-A.
AWARD THE COST OF THE PROCEEDINGS AND ETC.,
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner is absent. No representation.
The order sheet dated 01.02.2024 reads as under:
"Learned counsel for the petitioner is absent. No representation.
PF with correct address is not furnished for issuance of notice to respondent Nos.1 to 3. List finally as last chance on 16.02.2024 to do the needful".
Inspite of that there is no representation nor the counsel has taken any steps for issuance of notice to respondent Nos.1 to 3. Hence, the petition is dismissed.
Sd/-
JUDGE BH List No.: 1 Sl No.: 29