Sri K N Govinda Adiga vs Sri K N Subramanya Adiga
2023 Latest Caselaw 6880 Kant

                                              -1-
                                                           NC: 2023:KHC:35461
                                                           WP No.13505 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 29TH DAY OF SEPTEMBER, 2023
                                            BEFORE
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                            WRIT PETITION NO.13505 OF 2019 (GM-CPC)
                   BETWEEN:

                   1.   SRI. K.N. GOVINDA ADIGA
                        AGED ABOUT 52 YEARS
                        S/O LATE SRI. K.N. KRISHNA ADIGA
                        ARCHAKA
                        SREE MOOKAMBIKA TEMPLE
                        KOLLURU-576 220
                        KUNDAPURA TALUK
                        UDUPI DISTRICT.
                                                                  ...PETITIONER
                   (BY SRI. K. CHANDRANATH ARIGA K, ADV.,)
                   AND:
Digitally signed
by RUPA V
Location:          1.   SRI. K.N. SUBRAMANYA ADIGA
HIGH COURT              AGED ABOUT 36 YEARS
OF                      S/O SRI. K.N. NARASIMHA ADIGA
KARNATAKA
                        KOLLURU-576 220
                        KUNDAPURA TALUK
                        UDUPI DISTRICT.

                   2.   SRI. K.N. NARSIMHA ADIGA
                        S/O LATE K.N. SUBRAYA ADIGA
                        KOLLURU-576 220
                        KUNDAPURA TALUK
                        UDUPI DISTRICT.
                                                               ...RESPONDENTS
                   (BY SRI. M.E. NAGESH, ADV., FOR R1 & R2)

                        THIS W.P. IS FILED UNDER ARTICLE 227 OF THE
                   CONSTITUTION OF INDIA, PRAYING TO CALL FOR RECORDS IN
                   O.S.NO.12/2010 ON THE FILE OF SENIOR CIVIL JUDGE,
                   KUNDAPURA. QUASH THE ORDER PASSED BY THE LEARNED
                                -2-
                                           NC: 2023:KHC:35461
                                           WP No.13505 of 2019




SENIOR CIVIL JUDGE, KUNDAPURA IN IA NO.22/2018 IN
O.S.NO.12/2010 DATED 08.03.2019 ANNX-K. GRANT AN
INTERIM ORDER TO STAY THE FURTHER PROCEEDINGS IN
O.S.NO.12/2010 ON THE FILE OF SENIOR CIVIL JUDGE
KUNDAPURA.

       THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel appearing for the petitioner files a

memo stating that the writ petition be dismissed as

infructuous. The memo reads as under:

"The suit in O.S.No.12/2010 on the file of the Senior Civil Judge, Kundapura was dismissed by Judgment dated 07.09.2023. Therefore, the Present Writ Petition is infructuous."

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

JUDGE

RV