Smt Pushpa S vs Sri P Manjunath
2024 Latest Caselaw 5710 Kant

Karnataka High Court

Smt Pushpa S vs Sri P Manjunath on 23 February, 2024

                                       -1-
                                                     NC: 2024:KHC:7752
                                                CP No. 254 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 23RD DAY OF FEBRUARY, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE C.M. POONACHA
                        CIVIL PETITION NO. 254 OF 2022
             BETWEEN:

                SMT. PUSHPA S.,
                W/O MANJUNATH P.,
                D/O SHADAKSHARI,
                AGED ABOUT 26 YEARS,
                R/AT OLD SHANTHIPURA,
                BAREGENAHALLI VILLAGE,
                LAKKAVALLI, TARIKERE TALUK,
                CHIKKAMAGALURU DISTRICT - 577 228.

                                                         ...PETITIONER


             (BY SRI.RUDRAPPA P., ADVOCATE)

             AND:

Digitally       SRI P. MANJUNATH,
signed by
BHARATHI S      S/O PARAMESHWARAPPA,
Location:       AGED ABOUT 36 YEARS,
HIGH COURT      R/AT DODDAPATTANAGERE,
OF
KARNATAKA       KASABA HOBLI KADURU TALUK,
                CHIKKAMAGALURU DISTRICT - 577 548.

                                                        ...RESPONDENT

(RESPONDENT SERVED AND UNREPRESENTED.)

NC: 2024:KHC:7752

THE PETITIONER HAS FILED THE ABOVE CIVIL PETITION UNDER SEC.24 OF CPC, PRAYING THAT THIS HONBLE COURT MAY BE PLEASED TO A) TRANSFER THE PETITION IN M.C.NO.87/2022 PENDING ON THE FILE OF THE HONBLE JUDGE, PRINCIPAL SENIOR CIVIL JUDGE AND JMFC AT ANEKAL TO THE HONBLE SENIOR CIVIL JUDGE AND JMFC AT TARIKERE, CHIKKAMAGALURU DISTRICT. B) PASS SUCH OTHER APPROPRIATE JUDGMENT OR ORDER/S AS THIS HONBLE COURT DEEMS FIT UNDER FACTS AND CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE AND EQUITY.

THIS PETITION, COMING ON FOR BEING SPOKEN TO, THIS DAY, THE COURT MADE THE FOLLOWING:

ORDER ON BEING SPOKEN TO

Learned counsel for the Petitioner has filed a memo

which reads as follows:

"The advocate for petitioner respectfully submit that, this Hon'ble Court was pleased to dispose the above matter thereby transfer the trial Court case in M.C No.254/2022 from the file Senior Civil Judge Anekal to Senior Civil Judge Tarikere. After allowing the above petition, the petitioner advocate contacted the referred advocate, he came to know that, the matter before the trial Court has been disposed on 13.08.2022 by way of Settlement in Lok- adalatha. The petitioner has not communicated the said information to the petitioner advocate due to she lost the mobile number. Hence, this memo for withdrawal of the above case. Wherefore, it is respectfully prayed that, this Hon'ble Court may kindly be pleased to dismiss the above case as withdrawn, in the interest of justice and equity."

2. In view of the same, the order dated 07.02.2024

allowing the petition is recalled.

NC: 2024:KHC:7752

3. Hence, the above Petition is dismissed as

withdrawn.

SD/-

JUDGE

RMS