Full Judgment Text
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NC: 2026:KHC:19987
WP No. 2539 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 9 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO.2539 OF 2025 (GM-CPC)
BETWEEN:
1. SRI. S. DINESH KUMAR
S/O SRI SARAVANAL SONI,
AGED ABOUT 42 YEARS,
R/AT 1ST MAIN, 6TH CROSS,
NEAR SHAKTHI MARAMMA TEMPLE,
NARASIMHA SWAMY LAYOUT,
LAGGERE, VTC BENGALURU NORTH,
PEENYA SMALL INDUTRIES,
SUB DISTRICT BENGALURU NORTH,
BENGALURU DISTRICT, BENGALURU-560058.
…PETITIONER
(BY SRI. IQBAL AHMED KHAN, ADVOCATE)
AND:
1. SRI. K. PRAKASH
AGED ABOUT 57 YEARS,
S/O LATE S KRISHNAPPA,
RESIDING AT NO.12, “VIJAY VILAS”
GELEYARA BALAGA, 1ST STAGE, MAHALAKHMIPURA,
BANGALORE-560086.
2. SRI. D.C RAJESH,
S/O LATE CHANDRAPPA,
AGED ABOUT 42 YEARS,
3. SMT. SHAKUNTALA,
W/O SRI. D,C PRAKASH,
AGED ABOUT 33 YEARS,
Digitally signed by
DHANALAKSHMI
MURTHY
Location: HIGH
COURTOF
KARNATAKA
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NC: 2026:KHC:19987
WP No. 2539 of 2025
HC-KAR
RESPONDENTS NO.2 AND 3 ARE
R/AT NO.J68, 1ST MAIN, 4TH CROSS,
MAHALAKHSMIPURA POST, J.C NAGARA,
BANGALORE-560086.
…RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE IMPUGNED
ORDER DTD.13.01.2025 IN O.S.NO.862/2024 SUE MOTO PASSED
BY THE HONBLE 35TH ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE (CCH 36) AT BANGALORE VIDE ANNX-A.
THIS PETITION COMING ON FOR DISMISSAL THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
ORAL ORDER
1. Learned counsel for the petitioner submits that the
petitioner seeks permission to withdraw the petition and
he would file an appropriate memo to that effect before
the Registry.
2. The submission is taken on record.
3. Accordingly, the petition stands dismissed as
withdrawn.
Sd/-
(H.T. NARENDRA PRASAD)
JUDGE
DM
List No.: 1 Sl. No.: 100