Commandant Balasubramanian Mohan ... vs Ms G Sree Vidhya
2024 Latest Caselaw 479 Kant

Karnataka High Court

Commandant Balasubramanian Mohan ... vs Ms G Sree Vidhya on 5 January, 2024

                                               -1-
                                                               NC: 2024:KHC:730
                                                          WP No. 26174 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF JANUARY, 2024

                                             BEFORE
                               THE HON'BLE MRS JUSTICE M G UMA

                           WRIT PETITION NO. 26174 OF 2019 (GM-CPC)

                   BETWEEN:
                   COMMANDANT BALASUBRAMANIAN
                   MOHAN (RETD)
                   S/O LATE S. BALASUBRAMANIAN
                   AGED ABOUT 60 YEARS
                   RESIDING AT APARTMENT
                   NO. DT 5 AKAR HEIGHTS
                   SANCOALE VASCO DA GAMA
                   GOA - 403 726.
                                                                   ...PETITIONER


                   (BY SRI: B.V. KRISHNA, ADVOCATE (ABSENT))

                   AND:
                   1.   MS G SREE VIDHYA
                        D/O SRI. S GNANASKANDAN
                        AGED ABOUT 54 YEARS
Digitally signed        CHAIRMAN AND MANAGING DIRECTOR
by PAVITHRA N           RAVINDRA SERVICES PRIVATE LIMITED
Location: high          OLD NO.13/14, NEW NO.26
court of                2ND CROSS, SREYAS VIRAT
karnataka
                        3RD CROSS ROAD, OPPOSITE
                        TO SANGEETHA HOTEL
                        RAJA ANNAMALAIPURAM
                        CHENNAI - 600 028.

                   2.   "THE HINDU" NEWS PAPER
                        REPRESENTED BY THE BOARD OF
                        DIRECTORS OF KASTURI & SONS LTD
                        OWNERS, PROPRIETORS, PUBLISHERS
                        AND PRINTERS OF THE
                        "THE HINDU NEWSPAPER"
                        KASTURI BUILDING - 859-860,
                        ANNA SALAI, CHENNAI - 600 002
                             -2-
                                           NC: 2024:KHC:730
                                       WP No. 26174 of 2019




3.   MS. RASHEEDA BHAGAT
     FATHER'S NAME NOT KNOWN
     TO THE PLAINTIFF, AGED MAJOR
     CORRESPONDENT/REPORTER
     "THE HINDU BUSINESS LINE
     AND WEEKEND LIFE"
     "THE HINDU" NEWSPAPER
     KASTURI BUILDING - 859-860
     ANAN SALAI, CHENNAI 600 002.

4.   SRI D SAMPATH KUMAR
     FATHER'S NAME NOT KNOWN
     TO THE PLAINTIFF, AGED MAJOR
     THE EDITOR, "THE HINDU BUSINESS
     LINE AND WEEKEND LIFE"
     "THE HINDU" NEWSPAPER
     KASTURI BUILDING - 859-860
     ANNA SALAI, CHENNAI - 600 002.

5.   SRI SIDDHARTH VARDARAJAN
     FATHER'S NAME NOT KNOWN
     TO THE PLAINTIFF, AGED MAJOR
     THE EDITOR, "THE HINDU" NEWSPAPER
     KASTURI BUILDING - 859-860
     ANNA SALAI, CHENNAI - 600 002.

6.   SRI K BALAJI
     FATHER'S NAME NOT KNOWN
     TO THE PLAINTIFF, AGED MAJOR
     THE PUBLISHER, "THE HINDU"
     NEWSPAPER, KASTURI BUILDING
     859-860, ANNA SALAI
     CHENNAI - 600 002.

                                             ...RESPONDENTS

(R2 & R6 - NOTICE DISPENSED WITH
      C/R1-PF NOT PAID)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE ORDER
DATED 15.6.2019 [ANNEXURE-F] PASSED BY THE VIII ADDITIONAL
CITY CIVIL AND SESSIONS COURT [CCH 15] BANGALORE IN
O.S.NO.4830/2013 ON IA NO.16 FILED UNDER ORDER XI RULE 18
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                                                  NC: 2024:KHC:730
                                             WP No. 26174 of 2019




OF THE CODE OF CIVIL PRODUCED 1908 AND FURTHER ALLOW THE
SAID APPLICATION IN TOTAL AND ETC.,

     THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT PASSED THE FOLLOWING:


                                ORDER

Learned counsel for the petitioner is absent. No

representation.

2. It is noticed that suit OS No.4830 of 2013 before

the Trial Court is already disposed off vide judgment dated

31.10.2023.

3. Hence, writ petition does not survive for

consideration. Accordingly, the writ petition is dismissed as

having become infructuous.

Sd/-

JUDGE

*bgn/-