Arjun Bapusaheb Salpekar vs Ravi Vithal Salpekar
2023 Latest Caselaw 10742 Kant

Karnataka High Court

Arjun Bapusaheb Salpekar vs Ravi Vithal Salpekar on 15 December, 2023

                                                   -1-
                                                           NC: 2023:KHC-D:14752
                                                             WP No. 101376 of 2021




                                   IN THE HIGH COURT OF KARNATAKA,

                                             DHARWAD BENCH

                              DATED THIS THE 15TH DAY OF DECEMBER, 2023

                                                 BEFORE

                              THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL

                              WRIT PETITION NO. 101376 OF 2021 (GM-CPC)


                      BETWEEN:


                      ARJUN BAPUSAHEB SALPEKAR
                      OCC. AGRICULTURE AND COOLIE,
                      R/O. CHILAMUR,
                      TAL. RAMDURG,
                      DIST. BELAGAVI
                                                                       ...PETITIONER
                      (BY SRI. VITTHAL S.TELI, ADVOCATE)


                      AND:


                      RAVI VITHAL SALPEKAR
                      OCC. AGRICULTURE,
SHIVAKUMAR            R/O. CHILAMUR,
HIREMATH              TAL. RAMDURG,
                      DIST. BELAGAVI
Digitally signed by
SHIVAKUMAR                                                            ...RESPONDENT
HIREMATH
Date: 2023.12.21
11:16:04 +0530
                             THIS WP IS FILED PRAYING TO ISSUE A WRIT OF CERTIORARI
                      OR DIRETION QUAHSING THE ORDER DATED 04.01.2020 PASSED
                      ON IA NO1 RA NO.07/2018 BY THE SENIR CIVIL JUDGE, RAMDURG
                      VIDE ANNEXURE-F.


                             THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                 -2-
                                      NC: 2023:KHC-D:14752
                                            WP No. 101376 of 2021




                              ORDER

Learned counsel for the petitioner submits that the

present writ petition has become infructuous as the

Regular Appeal No.7/2018 has been allowed vide

judgment and decree dated 14.02.2022.

Submission is placed on record.

Writ petition is dismissed as having become

infructuous.

Sd/-

JUDGE

NAA