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Shivanand vs Kashimbi And Ors
2021 Latest Caselaw 4702 Kant

Citation : 2021 Latest Caselaw 4702 Kant
Judgement Date : 24 November, 2021

Karnataka High Court
Shivanand vs Kashimbi And Ors on 24 November, 2021
Bench: M.G.S.Kamal
                          1




         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

     DATED THIS THE 24TH DAY OF NOVEMBER, 2021

                       BEFORE

        THE HON'BLE MR.JUSTICE M.G.S.KAMAL

                 RP.No.200067/2017
BETWEEN:
SHIVANAND S/O SHANKARAYYA SALIMATH,
AGED 58 YEARS, OCC: BUSINESS,
R/O MUDDEBIHAL,
DIST. VIJAYAPURA.                ...PETITIONER

(BY SRI. AMEET KUMAR DESHPANDE, ADVOCATE)

AND:

1.     KASHIMBAI W/O GANAPATI DUDHANE,
       AGED ABOUT 82 YEARS, OCC: AGRICULTURE,
       R/O KILLA GALLI, MUDDEBIHAL,
       DIST: VIJAYAPURA-586101.

2.     LILAVATI W/O ASHOK @ MUKUNDAPPA DUDHANE,
       AGED ABOUT 52 YEARS, OCC: HOUSEHOLD,
       R/O KILLA GALLI, MUDDEBIHAL,
       DIST: VIJAYAPURA-586101.

3.     RENUKA D/O GANAPATI DUDHANE,
       AGED ABOUT 43 YEARS, OCC: HOUSEHOLD,
       R/O KILLA GALLI, MUDDEBIHAL,
       DIST: VIJAYAPURA-586101.

4.     GANESH S/O ASHOK @ MUKUNDAPPA DUDHANE,
       AGED ABOUT 50 YEARS, OCC: SERVICE,
       R/O KILLA GALLI, MUDDEBIHAL,
                              2




      DIST: VIJAYAPURA-586101.
5.    KIRAN S/O ASHOK @ MUKUNDAPPA DUDHANE,
      AGED ABOUT 36 YEARS, OCC: SERVICE,
      R/O KILLA GALLI, MUDDEBIHAL,
      DIST: VIJAYAPURA-586101.     ... RESPONDENTS

(R1 TO R5 ARE SERVED)

     THIS RP IS FILED UNDER SECTION 114 OF C.P.C.
R/W ORDER 47 RULE 1 AND 2 OF CPC, PRAYING TO
ALLOW THIS REVIEW PETITION AND SET ASIDE THE
JUDGMENT AND DECREE DATED 14.06.2017 PASSED BY
THIS HON'BLE COURT IN RSA NO.200164/2017, AND TO
PASS ANY OTHER APPROPRIATE ORDERS AS MAY BE
DEEMED NECESSARY IN THE FACTS AND CIRCUMSTANCES
OF THE CASE, IN THE INTEREST OF JUSTICE.

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-

                           ORDER

Learned counsel for the petitioner has filed a

memo, seeking permission to withdraw the petition.

The said memo is taken on record.

Accordingly, the petition is dismissed as

withdrawn.

Sd/-

JUDGE Mkm

 
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