Karnataka High Court
K V Venkataswamy Reddy vs B T Ramaiah on 2 August, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 02" DAY OF AUGUST, 2010 BEFORE THE HON' BLE MR. JUSTICE ANAND BYRAREDDY : WRIT PETITION No. 42269 OF 2009.1G 1G IM. i-CPC ) BETWEEN: Sri. KV, Venkataswamy Reskly. S/o Venkata Reddy, Aged about 60 years;,. . Residing at Billapufa. Village, Sarjapura Hobli, Anckal Palek, Bangalore Distr cis Represented b by his proposed € GPA Holder Smt. Radnanima- ot W/o Late Samp ath Kum 'ar, Aged about 39 years, -.. Residing at Billapura Vilage, ; 'Sarjapura. Hobli, Anekal Taluk, ~. Bangalore District (By Shri. Jagadish D. Hiremath, Advocate) fo AND: | Od _ BT. Ramaiah . S/o Late Thammanna Aged about 47 years, PETITIONER bo B.T. Venkatesh S/o Late Thamanna Aged about 43 years, Both are residing at Billapura Village, Sarjapura Hobli, Anekal Taluk, ee --_ Bangalore District. a __... RESPONDENTS (By Shri. Mylaratah Associates, Advecaiz for Respondent No.1 and 2) aan a This Writ Petition is-filed under Articles 226 and 227 of the Constitution of India prayirig to quash or set-aside the order dated 12.06.2009 on the file of the Civil Judge. (Sr.Dvn) at Anekal, Bangalore District. passed. in. O.S.No.1804/2006 (Old No. 1584/2004), at 'Annexure-F and etc oe This Writ Petition coming on fcr preliminary hearing in "B' group this day, the Court made the following: - ORDER
; The levirned counsel for the petitioner files a memo praying "that the petition may be dismissed as not pressed. The memo is " al aved G n ree ord :
2: The petition is dismissed as not pressed. Sd/-
--Ralb/-. JUDGE