Holiac Realty Private Ltd vs Sunandamma
2022 Latest Caselaw 5498 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 25TH DAY OF MARCH 2022

                           BEFORE
         THE HON'BLE MR. JUSTICE ALOK ARADHE

                    R.P.No.467 OF 2019
                            IN
                   C.M.P.No.252 OF 2016
BETWEEN:

HOLIAC REALTY PRIVATE LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT, 1956
HAVING ITS OFFICE AT "HUBTOWN PRIME"
NO.3/2, LEVEL 4, ANNASWAMI MUDALIAR ROAD
ULSOOR, BANGALORE-560042
REP. BY ITS DIRECTOR
MR. HEMANTKUMAR GULATI.
                                           ... PETITIONER
(BY SRI. SHIVA KUMAR K.R. ADV., FOR
    SRI. RAJASWARA P.N. ADV.,)

AND:

1.     SUNANDAMMA
       AGED ABOUT 56 YEARS
       W/O LATE B.V. SRINIVASACHAR.

2.     C.S. KUSUMA
       AGED ABOUT 38 YEARS
       D/O LATE B.V. SRINIVASACHAR.

3.     C.S. MURALIDHARA
       AGED ABOUT 37 YEARS
       S/O LATE B.V. SRINIVASACHAR.

4.     C.S. VASANTHALAKSHMI
       AGED ABOUT 34 YEARS
       D/O LATE B.V. SRINIVASACHAR.
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5.   C.S. SHILPA KALA
     AGED ABOUT 32 YEARS
     D/O LATE B.V. SRINIVASACHAR.

6.   C.S. KESHAVA MURTHY
     AGED ABOUT 31 YEARS
     S/O LATE B.V. SRINIVASACHAR.

7.   SRI. SANJEEVAMURTHY
     AGED ABOUT 57 YEARS
     S/O LATE SRI. VENKATARAMANACHAR.

     RESPONDENTS 1 TO 7 ARE
     RESIDING AT: CHIKKABANAHALLI VILLAGE
     BIDARA HOBLI, BANGALORE EAST TALUK
     BENGALURU-560067.

8.   M/S. GEOWN PROPERTIES PVT. LTD.,
     OFFICE AT NO.147, 18TH MAIN
     7TH CROSS, 1ST FLOOR, BTM 2ND STAGE
     BANGALORE-560076.
     REPRESENTED BY ITS DIRECTOR AND
     AUTHORIZED SIGNATORIES
     MR. DHIRAJ KUMAR AND
     MR. MAHESH.

                                            ... RESPONDENTS
(BY MR. N. JAGADISH BALIGA, ADV., FOR R8
R1, R6 & R7 SERVED)

     THIS REVIEW PETITION IS FILED UNDER SECTION 114 R/W
ORDER 47 RULE 1 OF CPC, PRAYING TO REVIEW THE ORDER
DATED 12.04.2019 IN CMP NO.252/2016 PASSED BY THIS
HON'BLE COURT BY REVIEWING THE SAID JUDGMENT IN THE
INTERESTS OF JUSTICE AND EQUITY.

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

After hearing learned counsel for the petitioner, I

find that the order impugned neither suffers from any

infirmity nor any error apparent on the face of the

record warranting interference of this court in exercise

of review jurisdiction.

In the result, review fails and is hereby dismissed.

Sd/-

JUDGE

SS