Mohammed Suheb vs The President
2024 Latest Caselaw 365 Kant

Karnataka High Court

Mohammed Suheb vs The President on 4 January, 2024

                                             -1-
                                                           NC: 2024:KHC:436
                                                        CRP No. 387 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 4TH DAY OF JANUARY, 2024

                                          BEFORE
                             THE HON'BLE MR JUSTICE M.I.ARUN
                         CIVIL REVISION PETITION NO. 387 OF 2023

                 BETWEEN:

                 1.    MOHAMMED SUHEB
                       S/O M.A. REHMAN,
                       AGED 22 YEARS,
                       R/AT NO.271/B,
                       AL-SHAFI POLICE COLONY,
                       HOYASALA NAGARA,
                       HASSAN-573 201.


                       SHOP'S ADDRESS,
                       MOHAMMED SUHEB,
                       S/O M.A. REHMAN,
                       AGED 22 YEARS,
                       TIPTOP FURNISHING,
                       JAIN CO-OPERATIVE SOCIETY LTD,
                       BUILDING, B.M. ROAD,
Digitally              GANDHI BAZAR CIRCLE,
signed by V
MANJUSHA               HASSAN-573 201.
BAI
Location: High                                                ...PETITIONER
Court of
Karnataka
                 (BY SRI RAHAMATHULLA KOTHWAL, ADVOCATE)


                 AND:

                 1.    THE PRESIDENT
                       JAIN CO-OPERATIVE SOCIETY,
                       B.M. ROAD,
                       GANDHI BAZAR CIRCLE,
                       HASSAN-573 201.
                 2.    CHIEF OPERATING OFFICER
                             -2-
                                           NC: 2024:KHC:436
                                        CRP No. 387 of 2023




     JAIN CO-OPERATIVE SOCIETY
     B.M. ROAD,
     GANDHI BAZAR CIRCLE
     HASSAN-573 201.
                                            ...RESPONDENTS
(BY SRI JWALA KUMAR, ADVOCATE)

      THIS PETITION IS FILED UNDER SECTION 115 OF CPC.,

PRAYING TO SET ASIDE THE IMPUGNED ORDER PASSED BY

THE II ADDITIONAL SENIOR CIVIL JUDGE AND CJM AT HASSAN

IN O.S. NO.74/2022 ON I.A. FILED UNDER ORDER VII RULE 11

OF CPC., DATED 18.04.2023 AND THEREBY ALLOW THE

APPLICATION VIDE ANNEXURE-F AND ETC.


      THIS PETITION COMING ON FOR ORDERS, THROUGH

PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE

COURT MADE THE FOLLOWING:


                         ORDER

1. The Civil Revision petition is filed challenging the

order dated 18.04.2023 passed on I.A.No.7 under Order

VII Rule 11 of CPC in O.S.No.74/2022.

2. It is submitted that, in the meanwhile, the judgment

and decree passed in the original suit has been decreed.

NC: 2024:KHC:436

In the light of the same, the Civil Revision petition has

become infructuous and it is accordingly, dismissed.

Sd/-

JUDGE

VMB