Sri. K.Prashanth vs Mrs. K. Anitha Vinod
2023 Latest Caselaw 5410 Kant

                                        -1-
                                                   NC: 2023:KHC:27850
                                                WP No. 27885 of 2015




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 8TH DAY OF AUGUST, 2023

                                  BEFORE

              THE HON'BLE MR JUSTICE B M SHYAM PRASAD

               WRIT PETITION NO. 27885 OF 2015 (GM-CPC)


            BETWEEN:

               SRI. K.PRASHANTH
               S/O LATE G R KRISHNA REDDY
               AGED ABOUT 32 YEARS
               R/AT NO.229/66
               NEW NO.66, G R K PARADISE
               BASAVA SAMITHI EXTENSION
               THIDLU, VIDYARANYAPURA POST
               BANGALORE 97.


                                                 ...PETITIONER
            (BY SRI. RAMACHANDRA G BHAT.,ADVOCATE)
            AND:
Digitally
signed by
NARASIMHA      MRS. K. ANITHA VINOD
MURTHY         W/O S VINOD
VANAMALA
Location:      AGED ABOUT 31 YEARS
HIGH           R/AT NO.301, 1ST BLOCK
COURT OF
KARNATAKA      AMEBALLET
               DODDANEKKUNDI
               MARATHALLI
               OUTER RING ROAD
               BANGALORE 37.

                                                ...RESPONDENT
            (BY SRI. G D ASWATHANARAYAN, ADVOCATE)
                               -2-
                                            NC: 2023:KHC:27850
                                         WP No. 27885 of 2015




     THIS WP IS FILED UNDER ARTICLES 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 16.6.2015 PASSED ON I.A.NOS.6 TO 8
FILED IN O.S.NO.2886/2012 ON THE FILE OF THE
LEARNED 29TH ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BANGALORE CITY, BANGALORE VIDE ANENX-
J;   TO ALLOW I.A.NOS. 6, 7 & 8 FILED IN
O.S.NO.2886/2012 ON THE FILE OF THE LEARNED
29TH ADDITIONAL CITY CIVIL & SESSIONS JUDGE,
BANGALORE CITY, BANGALORE AND PRODUCED AT
ANNEX-C, D & E RESPECTIVELY TO THE W.P.


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

This writ petition is filed impugning the order

dated 16.06.2015 in O.S.No.2886/2012 on the file of

the XXIX Additional City Civil and Sessions Judge,

Bengaluru [for short, 'the civil Court']. The civil Court

by this impugned order has rejected the applications

filed by the petitioner under Order XVI Rules 1 and 2

of the Code of Civil Procedure 1908 [CPC]. During the

pendency of the present petition, the suit stands

disposed of by the judgment dated 30.10.2018. The

petition must stand disposed of in the light of

disposal of such suit.

NC: 2023:KHC:27850 WP No. 27885 of 2015

None appears for the petitioner.

In the interest of justice, the petition stands

disposed of observing that disposal of this writ

petition shall not in any manner affect the petitioner's

right otherwise permissible in law.

Sd/-

JUDGE

SA ct:sr