Karnataka High Court
A Ramakrishna Shabaraya vs Nitte Education Trust on 2 July, 2013
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
ON THE 2ND DAY OF JULY 2013
BEFORE
THE HON'BLE MR.JUSTICE RAVI MALIMATH
WRIT PETITION NO.31769 OF 2011(GM-CPC)
BETWEEN:
A.Ramakrishna Shabaraya
S/o Anantha Shabaraya
Aged about 37 years
Principal,
Karavali College of Pharmacy
N.H.13, Near St.Joseph Engineering College
Vamanjoor, Mangalore - 575 028. ...PETITIONER
(By Sri B.V.Krishna, Advocate)
AND:
Nitte Education Trust
7th Floor, Ram Bhavan Complex,
Kodial Bail, Mangalore - 575 003
Rep.by its trustee
Sri Vishal Hegde
S/o Sri Vinaya Hegde. ...RESPONDENT
(By Sri M.V.Seshachala, Advocate)
2
*****
This Writ Petition filed under Articles 226 and 227 of
the Constitution of India praying to quash the order dated
13.6.2011 passed on admissibility of Ex.P-1, and payment
of stamp duty on it, in O.S.No.296/2007 passed by II
Addl.Civil Judge (Sr.Dn.) Mangalore, D.K.District vide
Annexure-C and direct the Trial Court to take appropriate
action as mandated by law in that behalf.
This Writ Petition coming on for preliminary hearing
in 'B' group this day, the Court made the following:-
ORDER
In view of the submission made by the learned counsel appearing for the petitioner, this Petition is dismissed as being infructuous.
Sd/-
JUDGE Rsk/-