Purandar Venkataray Jannu vs Nityanand Aliyas Nitin Suresh Revankar
2026 Latest Caselaw 2341 Kant

Karnataka High Court

Purandar Venkataray Jannu vs Nityanand Aliyas Nitin Suresh Revankar on 16 March, 2026

Author: Ravi V.Hosmani

Bench: Ravi V.Hosmani

                                                       -1-
                                                                 NC: 2026:KHC-D:4061
                                                             CRP No. 100007 of 2025


                             HC-KAR




                            IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                               DATED THIS THE 16TH DAY OF MARCH, 2026

                                                BEFORE

                              THE HON'BLE MR. JUSTICE RAVI V.HOSMANI

                               CIVIL REVISION PETITION NO. 100007 OF 2025

                            BETWEEN:

                                PURANDAR VENKATARAY JANNU,
                                AGE. 60 YEARS, OCC. BUSINESS,
                                R/O NO.15, 21ST MAIN, 3RD CROSS,
                                II STAGE, B.T.M. LAYOUT, BANGALORE-560076.

                                                                        ...PETITIONER

                            (BY SRI SANTOSH NARGUND, ADVOCATE)

                            AND:

                                NITYANAND @ NITIN SURESH REVANKAR,
                                AGE. 39 YEARS, OCC. BUSINESS,
                                R/O HIREGUTTI, NOW AT KUMTA ROAD,
                                SIRSI-581401.
CHANDRASHEKAR
LAXMAN
KATTIMANI
                                                                       ...RESPONDENT
Digitally signed by
CHANDRASHEKAR LAXMAN
KATTIMANI
Location: High Court of
Karnataka, Dharwad Bench
Date: 2026.03.16 09:39:35
+0000
                                 THIS CRP IS FILED UNDER SECTION 115 OF CPC, PRAYING
                            TO, SET ASIDE IMPUGNED ORDER DATED 14.06.2023 PASSED
                            BY THE COURT OF SENIOR CIVIL JUDGE, SIRSI IN
                            MISC.NO.4/2022 AS PER ANNEXURE-H AND DIRECT THE TRIAL
                            COURT TO PERMIT THE PETITIONER TO LEAD P.W.1 EVIDENCE
                            IN THE INTEREST OF JUSTICE AND EQUITY.

                                THIS CRP COMING ON FOR ORDERS,               THIS   DAY,
                            ORDER WAS MADE THEREIN AS UNDER:
                            CORAM:    THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                              -2-
                                         NC: 2026:KHC-D:4061
                                      CRP No. 100007 of 2025


 HC-KAR




                          ORAL ORDER

Learned counsel for petitioner has filed a memo seeking

withdrawal of petition.

In view of memo, revision petition is dismissed as

withdrawn.

Sd/-

(RAVI V.HOSMANI) JUDGE

SMM, CT:VP LIST NO.: 1 SL NO.: 3