Sri G Janardhan vs Karnataka Prakruthi Chikitsa
2022 Latest Caselaw 8686 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 13TH DAY OF JUNE 2022

                       BEFORE

       THE HON'BLE MR.JUSTICE ASHOK S. KINAGI

       WRIT PETITION NO.11346 OF 2019 (GM-CPC)

BETWEEN:

SRI.G.JANARDHAN
S/O LATE GANAPAIAH
AGED ABOUT 55 YEARS
RESIDING AT NO.360, 24TH B CROSS
9TH MAIN, BSK 2ND STAGE
BENGALURU - 70                         ...PETITIONER

(BY SRI.RAMESHCHANDRA, ADVOCATE)

AND:

KARNATAKA PRAKRUTHI CHIKITSA
PRACHARA TRUST (R)
CONSTITUTED UNDER THE PROVISIONS OF
TRUST ACT, HAVING ITS REGISTERED
OFFICE AT NO.1537/1, 9TH MAIN,
3RD BLOCK, BENGALURU - 560 011
REPRESENTED BY TRUSTEE
SHRI RAVI M REDDY                   ...RESPONDENT

(BY SRI.V.B.SHIVAKUMAR, ADVOCATE)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH
ANNEXURE-A DATED 25.09.2018 IN DEPOSITION OF PW1 IN
O.S.8266 OF 2013 BEFORE THE XVII ADDITIONAL CITY CIVIL
JUDGE BENGALURU (CCH-10) AND SET ASIDE MARKING OF
EXHIBIT NO.P28.
                                 2




     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING B GROUP THIS DAY THROUGH VIDEO
CONFERENCING/PHYSICAL HEARING, THE COURT MADE
THE FOLLOWING:
                           ORDER

The writ petition is arising out of O.S. No.8266 of

2013. Learned counsel for the petitioner submits that the

suit came to be disposed of vide judgment dated

20.03.2020.

2. Learned counsel for the petitioner appearing

through video conferencing submits that the writ petition

has become infructuous.

3. Submission is placed on record.

4. In view of the same nothing survives for

consideration.

Accordingly, Writ Petition is dismissed as having

become infructuous.

Sd/-

JUDGE GVP