Karnataka High Court
Mr C L Ravichandran vs Mr Ramakrishna R on 19 July, 2012
Author: Ravi Malimath
Bench: Ravi Malimath
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 19th DAY OF JULY, 2012
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
WRIT PETITION No. 22868/2012 (GM-CPC)
BETWEEN:
Mr. C.L. Ravichandran,
S/o C.S. Lokanathan Modaliyar,
Aged 65 years,
Residing at No.6,
Vasu Street,
Kailpauk,
Chennai-600 010.
(Senior not claiming any benefit) ... PETITIONER
(By Sri Kamal & Bhanu, Advs.)
AND:
1. Mr. Ramakrishna.R.
Son of late Rangaswami,
Aged about 67 years,
Residing at 'HARI' No. 14,
Seethamma Road,
Alwarpet,
Chennai-600 018.
Also at: No.12,
Shamarao Compound,
Mission Road,
Bangalore-560 027.
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2. Mr. Maruthi Rao,
Son of late T.R. Rao,
Aged about 45 years,
Residing at No.1/2,
'Ramakrupa', Gublala,
Subramanya Post,
Bangalore-560 006.
3. Mr. Mohan. K.,
Son of Kannappan,
Aged about 55 years,
Residing at No. 501,
6th Main, 13th Cross,
Dollors Colony,
R.M.V. II Stage,
Bangalore-560 094. ... RESPONDENTS
(By Lexplexus & C.M. Poonacha, Advs. for C/R-1 &
2)
...
This Writ Petition is filed under Article 227 of
the Constitution of India praying to issue a writ of
certiorari quashing the order dated 16.6.2012
passed by the XXVIII Additional City Civil Judge,
(CCH-29), Mayo Hall, Bangalore, in O.S.No.
25345/2011 on interim application filed under
Order 7 Rule 11(d) of CPC vide Annexure-A.
This Writ Petition coming on for Orders this
day, the Court made the following:
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ORDER
In view of the memo, dated 18.7.2012, the petition is dismissed as withdrawn.
Sd/-
Judge Nsu/-