Nakkheeran Gopal vs P Sivasubramanian @ Sivasubramaniam
2023 Latest Caselaw 9870 Kant

Karnataka High Court

Nakkheeran Gopal vs P Sivasubramanian @ Sivasubramaniam on 8 December, 2023

Author: S.G.Pandit

Bench: S.G.Pandit

                                                   -1-
                                                               NC: 2023:KHC:44603
                                                             WP No. 26938 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 8TH DAY OF DECEMBER, 2023
                                                BEFORE
                                 THE HON'BLE MR JUSTICE S.G.PANDIT
                             WRIT PETITION NO.26938 OF 2023 (GM-CPC)
                      BETWEEN:

                            NAKKHEERAN GOPAL
                            AGED ABOUT 67 YEARS,
                            EDITOR, PRINTER AND PUBLISHER,
                            NAKKHEERAN PUBLICATIONS,
                            NO.105, JANI JAHAN KHAN ROAD,
                            ROYAPETTAH, CHENNAI,
                            TAMIL NADU - 600014.
                                                                     ...PETITIONER
                      (BY SRI. KARTHIK.N, ADVOCATE)
                      AND:

                      1.    P SIVASUBRAMANIAN @ SIVASUBRAMANIAM
                            S/O PERIYASAMY,
                            DOOR NO. 489/A, ANNA NAGAR,
                            ATHUR - 636 102, SALEM DISTRICT.

Digitally signed by   2.    SIVA MEDIA @ SHIVA MEDIA
A K CHANDRIKA
                            REPRESENTED BY ITS OWNER,
Location: High
Court Of                    MR SIVASUBRAMANIAN,
Karnataka                   DOOR NO. 489/A, ANNA NAGAR,
                            ATHUR - 636 102, SALEM DISTRICT.

                      3.    BANGALORE PRESS CLUB
                            CUBBON PARK,
                            BEHIND INDIA POST,
                            GENERAL POST OFFICE
                            BANGALORE 560001
                                                                  ...RESPONDENTS
                           THIS WRIT PETITION IS FILED UNDER ARTICLE 226 &
                      227 OF CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
                      IMPUGNED JUDGMENT AND ORDER DATED 11/08/2023
                              -2-
                                           NC: 2023:KHC:44603
                                       WP No. 26938 of 2023




PASSED ON IA. NO. 1 IN OS NO.1263/2023, PASSED BY THE I
ADDL. CITY CIVIL AND SESSIONS JUDGE AT BENGALURU CITY
(CCH NO. 2) AND ALLOW THIS APPEAL WITH COSTS AND PASS
SUCH OTHER ORDERS.

     THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel, Sri.Karthik N for the petitioner files

a memo dated 08.12.2023 seeking leave to withdraw the

writ petition.

Memo is placed on record. Writ petition is dismissed

as withdrawn with liberty to file appropriate

petition/appeal.

Registry to return the certified copies filed along with

the petition on obtaining xerox of the same.

Sd/-

JUDGE

DR