Karnataka High Court
Jayakumar vs Smt.Seethamma on 20 August, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
DATED THIS THE 20TH DAY OF AUGUST 2014
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
WRIT PETITION No.38180 of 2014 (GM-CPC)
BETWEEN:
Sri. Jayakumar,
Son of Late Puttegowda,
Aged about 46 years,
Retired Employee,
Residing at No.262,
K.H.Ranganatha Colony,
Opposite to BHEL,
Mysore Road,
Bangalore - 560 026.
...PETITIONER
(By Shri. K.P.Bhuvan, Advocate)
AND:
1. Smt. Seethamma,
Aged about 59 years,
Wife of Krishnappa,
Residing at No.261,
K.H.Ranganatha Colony,
Opposite to BHEL,
Mysore Road,
2
Bangalore - 560 026.
2. The Executive Engineer,
Chandra Layout Sub-Division,
Ward No.41, Good Shed Road,
Bangalore Metropolitan Corporation,
Bangalore - 560 054.
3. The Commissioner,
Bruhat Bangalore Mahanagara Palike,
Bangalore - 560 001.
...RESPONDENTS
*****
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to quash the impugned order
dated 5.6.2014 in O.S.No.9580/2005 passed on the applications
[I.A.No.6] under Order 26 Rule 9 read with Section 151 of
CPC, on the file of the Court of XL Additional City Civil and
Sessions Judge, Bangalore vide Annexure-G and thereby
dismissed the application.
This Writ Petition is coming on for Preliminary Hearing
this day, the court made the following:
ORDER
The learned counsel for the petitioner seeks leave of the court to withdraw the petition.
32. Recording the submission of the learned counsel, the petition is dismissed as withdrawn.
Sd/-
JUDGE KS