Karnataka High Court
Shree Renuka Sagars Ltd., vs Basalingappa Marihal on 13 September, 2013
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13 T H DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA
WRIT PETI TION No.64927/2010 (GM-CPC)
BETWEEN:
SHREE RENUKA SAGARS LTD.,
BC 105, HAVELOCK ROAD, CAMP,
BELGAUM.
REPRESENTED BY ITS LEGAL OFFICER,
SHRI. SANJEEV P KULKARNI.
... PETITIONER
(By Sri. VEERESH R BUDIHAL, ADV.)
AND
1. BASALINGAPPA MARIHAL
AGE: 50 YEARS, OCC: AGRICULTURE,
S/O SRI. RUDRAPPA MARIHAL,
OCC: AGRI., R/O: INCHAL,
TQ: SAUNDATTI, DIST: BELGAUM.
2. KARVY COMPUTER PRIVATE LTD.,
KARVY HOUSE, NO.47, AVENUE 4,
BANJARA HILLS, STREET NO.1,
HYDERABAD-34.
... RESPONDENTS
(By Sri. A G MULAWADMATH, ADV. FOR R1,
R2 SERVED BUT UN-REPRESENTED.)
THIS WRIT PETITION IS FILED UNDER A RTICLES
226 & 227 OF CONS TITU TION OF INDIA PRAYING TO
ISSUE A WRIT IN THE NATURE OF PROHIBITION PROHIBITING
THE HON'BLE COURT OF THE PRINCIPAL CIVIL JUDGE
(JR.DN.), BELGAUM AT BELGAUM FROM PROCEEDING WITH
THE ORIGINAL SUIT BEARING NO.828/2008, AS THE SAID
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COURT DOES NOT HAVE THE JURISDICTION TO ENTERTAIN
THE SAID SUIT AND ETC.
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING IN 'B' GROUP TH IS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Since O.S. No.828/2008 on the file of Civil Judge (Junior Division) Belgaum has been dismissed on 03.12.2010, this writ petition would not survive for consideration, as rightly contended by Shri A.G.Mulawadmath, learned advocate for respondent No.1.
There is no appearance for the petitioner. Petition dismissed as not surviving for consideration, with no order as to costs.
SD/-
JUDGE Rsh