Sri Somanna vs Sri Nagaraju
2023 Latest Caselaw 6477 Kant

                                                   -1-
                                                           NC: 2023:KHC:32847
                                                         WP No. 19152 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 12TH DAY OF SEPTEMBER, 2023

                                              BEFORE

                             THE HON'BLE MR JUSTICE S.G.PANDIT

                         WRIT PETITION NO. 19152 OF 2023 (GM-CPC)

                      BETWEEN:

                      SRI SOMANNA
                      AGED ABOUT 64 YEARS,
                      S/O RACHASHETTY,
                      R/AT NEW EXTENSION,
                      MUGUR VILLAGE,
                      T.NARASIPURA TALUK,
                      MYSURU DISTRICT-571 124.
                                                                 ...PETITIONER
                      (BY SRI. P NATARAJU, ADV.)

                      AND:

                      SRI NAGARAJU
                      AGED ABOUT 45 YEARS,
Digitally signed by
                      S/O LATE CHANDRAPPA,
A K CHANDRIKA         R./AT MUGUR VILLAGE,
Location: High
Court of Karnataka    T.NARASIPURA TALUK,
                      MYSURU DISTRICT - 571 124.
                                                               ...RESPONDENT

                           THIS PETITION IS FILED UNDER ARTICLE 227 OF THE
                      CONSTITUTION OF INDIA, PRAYING TO QUASHING THE ORDER
                      PASSED BY THE LEARNED CIVIL JUDGE AND JMFC AT T
                      NARASIPURA IN OS NO.167/2015 ON IA NO. 9 DATED
                      04.08.2023 VIDE ANNX-G AND MAY BE PLEASED TO ALLOW IA
                      NO.9 ON ITS FILE AS PRAYED FOR.

                          THIS PETITION, COMING ON FOR PRELIMINARY
                      HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
                              -2-
                                          NC: 2023:KHC:32847
                                      WP No. 19152 of 2023




                          ORDER

Learned counsel Sri.P.Nataraju for petitioner after

arguing the matter for some time seeks leave to withdraw

the writ petition, with liberty to raise all grounds that are

raised herein in an appeal under Section 105 of CPC, if the

judgment goes against the petitioner.

The writ petition is dismissed as withdrawn, with

liberty as sought for.

SD/-

JUDGE

MPK CT:bms