Karnataka High Court
Sayyadsab Hazaratsab Bawakhan vs Shambulingappa S/O Gaduigeppa Saunshi on 10 September, 2013
Author: Ashok B. Hinchigeri
Bench: Ashok B. Hinchigeri
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 10TH DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
WRIT PETITION No.63356 OF 2009 (GM-CPC)
BETWEEN:
Sayyad Sab Hazaratsab Bawakhan,
Age: 65 years,
Occ: Business,
R/at Near Old Bus Stand,
Saundatti,
District: Belgaum. ... Petitioner
(By Sri K.S.Patil, Advocate for Sri Hegde Neeralagi Patil,
Advocate)
AND:
1. Shambulingappa,
S/o.Gadigeppa Saunshi,
Age: 48 years,
Occ: Business,
R/at APMC Yard,
Hubli,
Dist: Dharwad.
2. Shree Renuka Sugars Limited,
represented by its Managing
Director,
B.C.105, Havelok Road,
Cantonement,
Belgaum.
3. Karvy Computershare Ltd.,
(Unit: Shree Renuka Sugars Ltd.)
Karvy House 46,
Avenue 4, Street No.1,
Banjara Hills,
Hyderabad,
Andhra Pradesh.
2
4. Shri I U Sampagavi,
Age: 45 years,
Occ: Clerk,
R/at.Shree Renuka Sugars Ltd.
Branch Office, Dharwad,
1st Floor, Kalakaleshwar Building,
Mallikarjun Nagar,
Dharwad. ... Respondents
(By Sri S.V.Patil, Advocate for R1:
R2 & R4 served: Notice to R3 dispensed with)
This writ petition is filed under Articles 226 and 227 of the
Constitution of India praying to quash the interim application at
I.A.No.3 dated 27.02.2009 passed by the Court of the 2nd Addl.
Civil Judge (Jr.Dn.), Dharwad in O.S.242/2006 produced at
Annexure-G, etc.
This writ petition coming on for preliminary hearing in B
Group, this day, the Court made the following:
ORDER
Sri K.S.Patil, the learned counsel appearing for the petitioner submits that this petition has become infructuous, as O.S.No.242/2006, from which the impugned interlocutory order, dated 27.02.2009 has arisen, is itself disposed of.
2. This petition is dismissed as having become infructuous.
Sd/-
JUDGE Cm/-