Full Judgment Text
- 1 -
NC: 2026:KHC:15282
WP No. 3908 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 3908 OF 2026 (GM-CPC)
BETWEEN:
MUNI REDDY
AGED ABOUT 70 YEARS
S/O MUNIVENKATA REDDY
R/AT NO.78, CHOKANAHALLI
JAKKUR, BENGALURU – 560 064.
…PETITIONER
(BY SRI. KRISHNAREDDY H. R.,ADVOCATE)
AND:
1. M. SRINIVAS
AGED ABOUT 59 YEARS
S/O SRI RAMARAJU
R/AT NO. 550/7, 1ST FLOOR
2ND BLOCK, 3RD MAIN, R.T.NAGAR
BENGALURU – 560 032.
2. MR. GEORGE KINGSLEY C. A.
S/O MR. ALPHONSE GEORGE
AGED ABOUT 50 YEARS
R/AT NO. 196-C, POCKET-A
MAYUR VIHAR, PHASE II
DELHI - 110 091.
REP. BY HIS GPA HOLDER
MR. ALPHONSE GEORGE
S/O LATE GEORGE
AGED ABOUT 75 YEARS
R/AT NO.196-C, POCKET-A
MAYUR VIHA, PHASE II
DELHI – 110 091.
…RESPONDENTS
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
Digitally signed
by
DHANALAKSHMI
MURTHY
Location: HIGH
COURTOF
KARNATAKA
- 2 -
NC: 2026:KHC:15282
WP No. 3908 of 2026
HC-KAR
ORDER DATED 24.01.2026 PASSED BY THE II ADDITIONAL
CIVIL JUDGE, BENGALURU RURAL DISTRICT, BENGALURU IN
O.S. NO.101/2026 IN I.A.NO.1 U/O.39 RULE 1 AND 2 R/W
SECTION 151 OF CPC, BY ORDERING FOR ISSUANCE OF
EMERGENT NOTICE BY DISCARDING THE PRAY FOR EX-PARTE
INTERIM INJUNCTION SOUGHT FOR BY THE PETITIONER
HEREIN VIDE ANNEXURE-A.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, 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 has filed a memo
dated 16.03.2026 seeking leave of this Court to withdraw
the writ petition with liberty to approach appropriate legal
forum.
2. Memo is taken on record.
dismissed as withdrawn
3. The writ petition is with
liberty to approach appropriate legal forum, if law permits.
Sd/-
(H.T. NARENDRA PRASAD)
JUDGE
HA
List No.: 1 Sl No.: 10
NC: 2026:KHC:15282
WP No. 3908 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 16 DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE H.T. NARENDRA PRASAD
WRIT PETITION NO. 3908 OF 2026 (GM-CPC)
BETWEEN:
MUNI REDDY
AGED ABOUT 70 YEARS
S/O MUNIVENKATA REDDY
R/AT NO.78, CHOKANAHALLI
JAKKUR, BENGALURU – 560 064.
…PETITIONER
(BY SRI. KRISHNAREDDY H. R.,ADVOCATE)
AND:
1. M. SRINIVAS
AGED ABOUT 59 YEARS
S/O SRI RAMARAJU
R/AT NO. 550/7, 1ST FLOOR
2ND BLOCK, 3RD MAIN, R.T.NAGAR
BENGALURU – 560 032.
2. MR. GEORGE KINGSLEY C. A.
S/O MR. ALPHONSE GEORGE
AGED ABOUT 50 YEARS
R/AT NO. 196-C, POCKET-A
MAYUR VIHAR, PHASE II
DELHI - 110 091.
REP. BY HIS GPA HOLDER
MR. ALPHONSE GEORGE
S/O LATE GEORGE
AGED ABOUT 75 YEARS
R/AT NO.196-C, POCKET-A
MAYUR VIHA, PHASE II
DELHI – 110 091.
…RESPONDENTS
THIS WP IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
Digitally signed
by
DHANALAKSHMI
MURTHY
Location: HIGH
COURTOF
KARNATAKA
- 2 -
NC: 2026:KHC:15282
WP No. 3908 of 2026
HC-KAR
ORDER DATED 24.01.2026 PASSED BY THE II ADDITIONAL
CIVIL JUDGE, BENGALURU RURAL DISTRICT, BENGALURU IN
O.S. NO.101/2026 IN I.A.NO.1 U/O.39 RULE 1 AND 2 R/W
SECTION 151 OF CPC, BY ORDERING FOR ISSUANCE OF
EMERGENT NOTICE BY DISCARDING THE PRAY FOR EX-PARTE
INTERIM INJUNCTION SOUGHT FOR BY THE PETITIONER
HEREIN VIDE ANNEXURE-A.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, 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 has filed a memo
dated 16.03.2026 seeking leave of this Court to withdraw
the writ petition with liberty to approach appropriate legal
forum.
2. Memo is taken on record.
dismissed as withdrawn
3. The writ petition is with
liberty to approach appropriate legal forum, if law permits.
Sd/-
(H.T. NARENDRA PRASAD)
JUDGE
HA
List No.: 1 Sl No.: 10