Karnataka High Court
Vidya W/O Kiran Patil vs Bimsain S/O Parappagouda Chavan Patil on 9 December, 2025
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NC: 2025:KHC-D:17674
WP No. 109396 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 9TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
WRIT PETITION NO.109396 OF 2025 (GM-CPC)
BETWEEN:
1. VIDYA W/O KIRAN PATIL,
AGE. 47 YEARS,
OCC. HOUSEHOLD WORK,
2. SANDESH S/O KIRAN PATIL,
AGE. 26 YEARS, OCC. PRIVATE WORK,
ALL RESIDING AT: H.NO. 8566/6/1,
KALMESHWAR COLONY,
GULAGANJIKOPPA,
Digitally signed by
CHANDRASHEKAR DHARWAD-580 006.
LAXMAN
KATTIMANI ... PETITIONERS
Location: HIGH
COURT OF (BY SRI. GANESH RAIBAGI, ADVOCATE)
KARNATAKA
DHARWAD BENCH
Date: 2025.12.10
16:35:53 +0530 AND:
1. BIMSAIN
S/O PARAPPAGOUDA CHAVAN PATIL,
AGE. 59 YEARS, OCC. PRIVATE WORK,
R/O. SHRI SHAKTI NILAYA,
KALMESHWAR COLONY,
SAIDAPUR, DHARWAD-580 001.
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NC: 2025:KHC-D:17674
WP No. 109396 of 2025
HC-KAR
2. SUSHMITA D/O KIRAN PATIL,
AGE. 24 YEARS, OCC. STUDENT,
RESIDING AT H.NO.8566/6/1,
KALMESHWAR COLONY,
GULAGANJIKOPPA,
DHARWAD-580 006.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT,
QUASHING THE PROCLAMATION OF SALE NOTICE DATED
18.11.2025 AND ALL PRECEDING ORDERS OF ATTACHMENT
ISSUED BY THE IV ADDL. SENIOR CIVIL JUDGE AND JMFC,
DHARWAD, IN EXECUTION CASE NO.30/2025 PRODUCED AT
ANNEXURE-D; ISSUE A WRIT OF MANDAMUS OR ANY OTHER
APPROPRIATE WRIT, DIRECTING THE IV ADDL. SENIOR CIVIL
JUDGE AND JMFC, DHARWAD TO PROVIDE THE PETITIONERS
WITH AN OPPORTUNITY TO BE HEARD AND TO CONDUCT THE
EXECUTION PROCEEDINGS IN EX. NO.30/2025 AT ANNEXURE-C
AFRESH IN ACCORDANCE WITH THE LAW AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC-D:17674
WP No. 109396 of 2025
HC-KAR
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)
1. Learned counsel for the petitioners seeks leave of the Court to withdraw the petition and submits that he would approach the Executing Court to seek appropriate remedy.
2. The said submission is placed on record.
3. Petition is dismissed as withdrawn.
4. The petitioner is at liberty to approach the Executing Court and raise such contentions as available in law.
Sd/-
(ANANT RAMANATH HEGDE) JUDGE AM/-
CT:BCK LIST NO.: 1 SL NO.: 47