Mr Naveedulla vs Mr Mohammed Mukarram @ M S Mukaram
2021 Latest Caselaw 5237 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 1ST DAY OF DECEMBER, 2021

                      PRESENT

THE HON'BLE MR. RITU RAJ AWASTHI, CHIEF JUSTICE

                         AND

THE HON'BLE MR.JUSTICE SACHIN SHANKAR MAGADUM

       WRIT APPEAL NO.1214 OF 2021 (GM-CPC)

BETWEEN:
MR. NAVEEDULLA
S/O LATE H.M. ATHAULLA,
AGED ABOUT 54 YEARS,
R/AT: NO.39 FF2,
NASCO SUNRAYS APARTMENTS,
HAINES ROAD, CLEVELAND TOWN,
BENGALURU - 560 005.
                                           ... APPELLANT
(BY SRI CHANDRASHEKHAR PATIL, ADVOCATE)


AND:
MR. MOHAMMED MUKARRAM
@ M.S. MUKARAM
S/O. LATE ABDUL LATHEEF SAB,
AGED ABOUT 57 YEARS,
R/AT: HONGANOOR VILLAGE,
CHANNAPATNA TALUK,
RAMANAGARA DISTRICT.
                                         ... RESPONDENT
                           ---
      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO CALL FOR
RECORDS AND TO SET ASIDE THE ORDER DATED 29/09/2021 IN
W.P. NO. 6906/2018 PASSED BY THE LEARNED SINGLE JUDGE
OF THIS HONBLE COURT AND ETC.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE DELIVERED THE FOLLOWING:
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                       JUDGMENT

Learned counsel for the appellant has filed a memo

stating that he does not want to press the writ appeal. The

memo is taken on record.

2. Accordingly, the writ appeal is dismissed as not

pressed.

3. The pending interlocutory applications, if any,

stand disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM