Karnataka High Court
Sri.Yashwant Laxman Sable vs M/S.Sunrise Mining Company Pvt. Ltd on 13 December, 2021
Author: N.S.Sanjay Gowda
Bench: N.S.Sanjay Gowda
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13TH DAY OF DECEMBER 2021
BEFORE
THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA
W.P.No.114923/2019 (GM-CPC)
Between:
Shri Yashwant Laxman Sable,
S/o. Late Laxman Mallari Sable,
Age 52 years, Occ: Mining & Crusher Business & Trader,
R/o. Shirur Park, Vidyanagar, Hubballi,
Now at Sable Apartment, Mubai-Pune Road,
Shanthinagar Kopale, Tq.: Khalapur,
Dist.: Raigad, Maharashtra State.
... Petitioner
(By Shri Srinand A.Pachchapure, Advocate)
And:
M/s. Sunrise Mining Co. Pvt. Ltd.,
Mine owners, Exports & Imports,
Having its Reg. Head Office No.3,
Ground Floor, Amol Apartment,
B.K. Marg, Near Johnson House,
Mahim (West) Mumbai-400016 and
Other places and one of the Branch Officer
At Hosapete, Poorna Pragna, Plot No.7,
D-Block, Rajeev Nagar, Hosapete,
Dist.: Ballari, By its Authorised Director,
Sri. P.S. Chhabra.
... Respondent
This writ petition is filed under Articles 226 & 227 of the
Constitution of India praying to issue a writ of certiorari setting
aside order dated 11.10.2019 passed by the Court of I-Addl. Senior
Civil Judge, Hubballi on I.A.Nos.10 and 11 in E.P. No.111/2011
marked at Annexure-A and grant any other relief as deemed fit in
the interest of justice and equity.
:2:
This petition coming on for orders, this day, the Court made
the following:
ORDER
1. This writ petition is filed challenging the order passed on an interlocutory application.
2. It is reported by the Registry that during the pendency of this writ petition, the main matter itself has been disposed of.
3. It is thus clear that this writ petition has been rendered infructuous and it is accordingly dismissed.
Sd/-
JUDGE Vnp*