Mr.K.N. Mohammed Sheriff vs Mr Gladsongods Will
2024 Latest Caselaw 11590 Kant

Karnataka High Court

Mr.K.N. Mohammed Sheriff vs Mr Gladsongods Will on 27 May, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                               -1-
                                                            NC: 2024:KHC:17644
                                                           CRP No. 467 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 27TH DAY OF MAY, 2024

                                            BEFORE
                      THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                    CIVIL REVISION PETITION NO. 467 OF 2018 (SC)
                   BETWEEN:

                   MR.K.N. MOHAMMED SHERIFF
                   S/O MR. NAGOOR MEERAN
                   AGED ABOUT 53 YEARS
                   SHOP NO.238/3
                   1ST MAIN, DAYANANDA NAGAR
                   SRIRAMPURA, BENGALURU-560021
                                                                  ...PETITIONER
                   (BY SRI.PARAMESHWARAPPA C., ADVOCATE)

                   AND:

                   MR. GLADSONGODS WILL
                   S/O MR. RAJKUMAR
                   AGED ABOUT 36 YEARS
                   RESIDING AT NO.238/3
                   1ST MAIN ROAD, DAYANANDANAGAR
                   SRIRAMPURA, BENGALURU-560021
Digitally signed                                                 ...RESPONDENT
by SHWETHA         (BY SRI.J.D.KASHINATH., ADVOCATE)
RAGHAVENDRA
Location: High            THIS CRP IS FILED UNDER SECTION 18 OF THE KARNATAKA
Court of
Karnataka          SMALL CAUSES ACT, 1964, PRAYING TO SET ASIDE THE JUDGMENT
                   AND DECREE DATED 05.06.2018 PASSED IN SC.NO.15323/2016 ON
                   THE FILE OF THE XV ADDL.SMALL CAUSES JUDGE AND XXIII ACMM,
                   MAYO HALL UNIT, BENGALURU AT ANNEXURE-A.


                                              *****


                          THIS CRP, COMING ON FOR ADMISSION, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                  -2-
                                               NC: 2024:KHC:17644
                                             CRP No. 467 of 2018




                             ORDER

1. The petitioner is before this Court seeking for the

following relief;

"WHEREFORE, the petitioner most humbly pray that this Hon'ble Court, be pleased to set aside the Judgment and decree dated 05.06.2018 passed by xv addl. Judge, court of small causes and xxiii acmm, mayo hall unit, Bengaluru in sc.no.15323/2016 at Annexure-A and allow this petition with costs and dismiss the suit filed by respondent and grant such other reliefs as this Hon'ble Court may deems to fit to grant under the circumstances of the case".

2. A memo dated 27.5.2024 has been filed and signed by

the learned counsel for the petitioner, which reads as

under;

Memo For Withdrawal

"The above named petitioner most respectfully submit before this Hon'ble court to withdraw this above petition as not pressed for the reason being infructuous. Hence this hon'ble Court may be pleased to dismiss the petition as not pressed in the interest of justice".

3. Accepting the said memo and submission, the

petition is dismissed as having become

infructuous.

NC: 2024:KHC:17644

4. In view of the dismissal of the main petition, the

pending IA does not survive for consideration.

Hence, stands dismissed.

Sd/-

JUDGE

SR