Karnataka High Court
Sri. Vijay Kumar Patil vs Smt. Lakshmamma @ Lakshmi on 28 March, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:13298
CRP No. 465 of 2016
C/W CRP No. 466 of 2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
CIVIL REVISION PETITION NO. 465 OF 2016
C/W
CIVIL REVISION PETITION NO. 466 OF 2016
IN CRP No. 465/2016
BETWEEN:
1. SRI. VIJAY KUMAR PATIL
S/O SRI. MAHANTHA GOWDA,
AGED ABOUT 56 YEARS,
R/AT NO.406, STERLING PARK APARTMENTS,
SAHAKARA NAGAR,
BENGALURU-560 092
REPRESENTED BY ITS GPA HOLDER,
SRI. ABHISHEK PATIL
...PETITIONER
Digitally signed (BY SRI. MONESH KUMAR K.B., ADVOCATE
by KRISHNAPPA FOR SMT. VIJETHA R NAIK, ADVOCATE)
LAXMI YASHODA
Location: HIGH AND:
COURT OF
KARNATAKA
1. SMT. LAKSHMAMMA @ LAKSHMI
W/O SRI. MANJUNATH,
AGED ABOUT 48 YEARS,
R/AT NO.49/1, 9TH CROSS,
MAGADI ROAD,
BANGALORE WEST RANGE - 560 023
...RESPONDENT
(BY SRI. D.S. SRIDHAR, ADVOCATE)
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NC: 2025:KHC:13298
CRP No. 465 of 2016
C/W CRP No. 466 of 2016
THIS CRP IS FILED UNDER SECTION 115 OF CPC., 1908
AGAINST THE JUDGMENT AND DECREE DATED 17.10.2016
PASSED IN EX.NO.2453/2010 ON THE FILE OF THE VIII ASCJ
AND XXXIII ACMM., COURT OF SMALL CAUSES, BENGALURU,
ALLOWING THE IA NO.23 AND 24 FILED UNDER ORDER XXI
RULE 11 READ WITH SECTION 151 OF CPC., SEEKING SEIZURE
OF PASSPORT BELONGING TO JUDGMENT DEBTOR IN THIS
CASE.
IN CRP NO. 466/2016
BETWEEN:
1. SRI. VIJAY KUMAR PATIL
S/O SRI. MAHANTHA GOWDA,
AGED ABOUT 56 YEARS,
R/AT NO.406, STERLING PARK APARTMENTS,
SAHAKARA NAGAR,
BENGALURU-560 092
REPRESENTED BY ITS GPA HOLDER,
SRI. ABHISHEK PATIL
...PETITIONER
(BY SRI. MONESH KUMAR K.B., ADVOCATE
FOR SRI. P. CHANDRASHEKAR, ADVOCATE)
AND:
1. SMT. LAKSHMAMMA @ LAKSHMI
W/O SRI. MANJUNATH,
AGED ABOUT 48 YEARS,
R/AT NO.49/1, 9TH CROSS,
MAGADI ROAD,
BANGALORE WEST RANGE - 560 023
...RESPONDENT
(BY SRI. D.S. SRIDHAR, ADVOCATE)
THIS CRP IS FILED UNDER SEC. 115 OF CPC., 1908
AGAINST ORDER DATED 17.10.2016 PASSED IN
EX.NO.2453/2010 ON THE FILE OF THE VIII ASCJ AND
XXXIII ACMM., COURT OF SMALL CAUSES, BENGALURU,
ALLOWING THE I.A. NO.23 AND I.A. NO.24 FILED UNDER
ORDER XXI RULE 11 R/W SEC. 151 OF CPC., SEEKING
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NC: 2025:KHC:13298
CRP No. 465 of 2016
C/W CRP No. 466 of 2016
SEIZURE OF PASSPORT BELONGING TO JUDGMENT
DEBTOR IN THIS CASE.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
Learned counsel for the petitioner has filed a memo in
both the Civil Revision Petitions stating that the Execution
Petition No.2453/2010 from which the present petitions arise
has been disposed of on 24.03.2018 and therefore, the prayers
made in these Civil Revision Petitions have become infructuous.
2. The memo is taken on record subject to all just
exceptions.
3. Accordingly, Civil Revision Petitions stand disposed of in
view of the above.
Sd/-
(R DEVDAS)
JUDGE
BNV
