G K Srinivas vs M. Venkataramaiah
2023 Latest Caselaw 3211 Kant

                                               -1-
                                                     NC: 2023:KHC:20165
                                                        CRP No. 209 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF JUNE, 2023

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CIVIL REVISION PETITION NO. 209 OF 2023 (IO)

                   BETWEEN:

                   1.    G.K. SRINIVAS
                         S/O KRISHNAMURTHY
                         AGED ABOUT 47 YEARS
                         R/AT. VASTHRA CLOTH SHOP
                         M.G.ROAD, OPPOSITE TO
                         ADICHUNCHANGIRI KALYANA MANTAPA
                         HASSAN-573 201.
                                                              ...PETITIONER

                               (BY SRI. PRASANNA D.P., ADVOCATE)
                   AND:

                   1.    M. VENKATARAMAIAH
                         S/O ESHWARAIAH
                         AGED ABOUT 69 YEARS
Digitally signed
by SHARANYA T
Location: HIGH     2.    M.N. RAO
COURT OF                 S/O ESHWARAIAH
KARNATAKA
                         AGED ABOUT 66 YEARS

                         BOTH ARE R/AT GAVANAHAVALLI
                         VILLAGE, RAMPURA POST
                         CHIKKAMAGALURU TALUK
                         CHIKKAMAGALURU DISTRICT-577 101.
                                                            ...RESPONDENTS

                        THIS CRP IS FILED UNDER SECTION 115 OF CPC
                   AGAINST THE ORDER DATED 10.03.2023 PASSED ON IA No.10
                   IN O.S.No.32/2019 ON THE FILE OF THE II ADDITIONAL
                   SENIOR CIVIL JUDGE AND JMFC, CHIKKAMAGALURU,
                               -2-
                                      NC: 2023:KHC:20165
                                          CRP No. 209 of 2023




REJECTING IA No.10 FILED UNDER SECTION 7 RULE 11(d) OF
CPC FOR REJECTION OF PLAINT.

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

                            ORDER

The learned counsel appearing for the petitioner has filed

a memo seeking permission to withdraw the petition as having

become infructuous since the suit before the Trial Court is

posted to judgment.

In view of the memo, the petition is dismissed as having

become infructuous.

In view of dismissal of the petition, I.A.No.1/2023 for

stay does not survive for consideration, the same stands

disposed of.

Sd/-

JUDGE

CP