Smt Dilshad W/O Appalal Desai vs Sri Liyakat S/O Sahebalal Desai
2022 Latest Caselaw 12652 Kant

                            -1-




                                    WP No. 148286 of 2020


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 28TH DAY OF OCTOBER, 2022

                         BEFORE
        THE HON'BLE MR JUSTICE N.S.SANJAY GOWDA
         WRIT PETITION NO. 148286 OF 2020 (GM-CPC)
BETWEEN:

1.    SMT DILSHAD W/O APPALAL DESAI,
      AGE: 69 YEARS, OCC: HOUSEHOLD WORK,
      R/O HOUSE NO 51, MUDHOLKAR COMPOUND,
      WARD NO.3, BELAGAVI ROAD, DHARWAD - 580001.

2.    MISS. SAHEERABANU D/O APPALAL DESAI,
      AGE: 42 YEARS, OCC: HOUSEHOLD WORK,
      R/O HOUSE NO.51, MUDHOLKAR COMPOUND,
      WARD NO.3, BELAGAVI ROAD, DHARWAD-580001.

3.    MISS. SHAMEENABANU D/O APPALAL DESAI,
      AGE 48 YEARS, OCC: HOUSEHOLD WORK,
      R/O HOUSE NO.51, MUDHOLKAR COMPOUND,
      WARD NO.3, BELAGAVI ROAD, DHARWAD - 580001.

4.    MISS. SHAJIYA D/O APPALAL DESAI,
      AGE: 38 YEARS, OCC: HOUSEHOLD WORK,
      R/O HOUSE NO.51, MUDHOLKAR COMPOUND,
      WARD NO.3, BELAGAVI ROAD, DHARWAD - 580001.

                                           ...PETITIONERS

(BY SHRI ARAVIND D. KULKARNI, ADVOCATE)

AND:

SRI LIYAKAT S/O SAHEBALAL DESAI,
AGE: 53 YEARS, OCC: HOUSEHOLD WORK,
R/O MUDHOLKAR COMPOUND, DHARWAD - 580001.

                                           ...RESPONDENT
                                 -2-




                                           WP No. 148286 of 2020


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF CONSTITUTION OF INDIA PRAYING TO:

     A.   ISSUE A WRIT IN THE NATURE OF CERTIORARI
QUASHING THE ORDER DATED 11/08/2020 PASSED IN E.P.
NO. 52/2019 ON THE FILE OF III ADDL. CIVIL JUDGE AND
JMFC, DHARWAD PASSED ON I.A. NO. 1,4 AND 5 AND REJECT
THE APPLICATIONS FILED BY THE JUDGMENT DEBTORS, IN
THE INTEREST OF JUSTICE AND EQUITY.

     THIS PETITION COMING ON FOR NON-COMPLIANCE OF
OFFICE-OBJECTIONS, THIS DAY, THE COURT MADE THE
FOLLOWING:

                              ORDER

Learned counsel for the petitioner files a memo

seeking withdrawal of the writ petition.

Accordingly, the writ petition is dismissed as

withdrawn.

SD JUDGE

AM