Mr Mohammed Nazir vs Smt Khairunnisa Begum
2023 Latest Caselaw 5648 Kant

                                            -1-
                                                         NC: 2023:KHC:28944
                                                        CRP No. 614 of 2015




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF AUGUST, 2023

                                          BEFORE
                     THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                      CIVIL REVISION PETITION NO. 614 OF 2015 (SC)


                   BETWEEN:

                   MR MOHAMMED NAZIR
                   S/O. LATE SRI. MOHAMMED HUSSAIN SAB
                   AGED ABOUT 40 YEARS
                   RESIDING AT NO.4, 2ND FLOOR
                   UMMARBAGH LAYOUT, K.P. ROAD WEST
                   J.P. NAGAR POST, BANGALORE-560 078.
                                                              ...PETITIONER
                   (BY SMT. ANURADHA S R., SENIOR COUNSEL FOR
                   SMT. SABAHATH SULTANA, ADVOCATE)
                   AND:

                   SMT KHAIRUNNISA BEGUM
                   AGED ABOUT 50 YEARS
Digitally signed   W/O. SRI. ABDUL RASHEED
by                 RESIDING AT NO.4, UMMARBAGH LAYOUT
DHANALAKSHMI       K.P. ROAD WEST, J.P. NAGAR POST
MURTHY
                   BANGALORE-560 078.
Location: High
Court of                                                     ...RESPONDENT
Karnataka
                   (BY SRI. M S MUKARRAM.,ADVOCATE &
                   SRI. MOHAMMED SALEHA, ADVOCATE)
                        THIS CRP IS FILED UNDER SEC.18 OF KARNATAKA
                   SMALL CAUSE COURT ACT, AGAINST THE JUDGMENT AND
                   DECREE DATED 28.09.2015 PASSED IN SC.NO.2957/2011 ON
                   THE FILE OF THE III ADDL.SENIOR CIVIL JUDGE, AT
                   BENGALURU,PARTLY DECREEING THE SUIT FOR EJECTMENT,
                   ARREARS OF RENT, AND MESNE PROFIT.IN TIME CF
                   SUFFICIENTSMT  S.R.ANURADHA    ADVOCATE    FOR   THE
                   PETITIONER.
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                                                 NC: 2023:KHC:28944
                                                CRP No. 614 of 2015




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

Ms.Sabhahat Sulthana, learned counsel for the

petitioner submits that inspite of her best efforts, she

could not get any instructions from her client. In fact, she

has written a letter to the client on 8.8.2023 seeking

instructions in the matter, but she has not received any

reply or instructions from the client and therefore, she is

unable to proceed in the matter.

Submission of the learned counsel for the petitioner

is placed on record.

It appears that the petitioner is not interested in

prosecuting the matter. Hence, the petition is dismissed

for non-prosecution.

Sd/-

JUDGE

DM