What did the High Court hold?

The party in person, representing the petitioners, sought leave to withdraw the writ petition. The Court granted the leave and dismissed the writ petition as withdrawn.

The petitioners filed writ petitions seeking a direction to the Principal Civil Judge to expeditiously dispose of certain applications in a pending civil suit. The petitioners were represented by one of the petitioners who appeared in person.

What were the issues?

The primary issue was the expeditious disposal of applications in a civil suit. However, the case was decided on the withdrawal of the petition.

Smt M Bharathi vs M/S Saishiva Hotels Inc | Karnataka High Court 2016

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 03RD DAY OF NOVEMBER, 2016 BEFORE THE HON' BLE MR. JUSTICE B. VEERAPPA WRIT PETITION No. 55693/2016 (GM-CPC) *AND *WRIT PETITION Nos. 56114-56115/2016

BETWEEN:

SMT. M. BHARATHI, ADVOCATE, W/O B.S.ROOPKUMAR, D/O S. MUDDURAMAIAH SETTY, AGED ABOUT 45 YEARS,

SMT. T. UMAMANI, W/O S. MUDDURAMAIAH SETTY, AGED ABOUT 68 YEARS, BOTH RESIDING AT: NO.445/3, 2ND MAIN ROAD, K.R.PURAM, BENGALURU-560036. ... PETITIONERS [BY SRI M. BHARATHI, ADVOCATE (PARTY IN PERSON)]

AND:

M/S SAISHIVA HOTELS INC, (PURVI MULTICUISINE RESTAURANT), REPRESENTED BY ITS PARTNER SMT.B.PRABHA, W/O B.H.RENUKAPPA F.C.A. SY NO.53/1, 2 & 3, 16TH K.M. OLD MADRAS ROAD, BHATTARAHALLI VILLAGE, VIRGONAGAR POST, BANGALORE-560049.

* Correction carried out vide chamber order dt.8/11/2016

2 2. B. H. RENUKAPPA F.C.A CHARTEERD ACCOUNTANT & BUSINESS PERSON, AGED ABOUT 47 YEARS, NO.116, “ASHRAYA”, 3RD STREET, NEW INCOME TAX LAYOUT, JYOTHINAGAR, CHANDRA LAYOUT, BANGALORE-560072.

B. PRABHA, AGED ABOUT 47 YEARS, NO.116, “ASHRAYA”, 3RD STREET, NEW INCOME TAX LAYOUT, JYOTHINAGAR, CHANDRA LAYOUT, BENGALURU-560072

SMT. RADHA RAVIPRAKASH, W/O K. RAVIPRAKASH, AGED ABOUT 46 YEARS, NO.20, 5TH ‘B’ MAIN, 10TH C CROSS, NAGAPURA, BANGALORE-560086 ... RESPONDENTS ……

*THESE WRIT PETITIONS *ARE FILED UNDER ARTICLE 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT TO PRINCIPAL CIVIL JUDGE, SENIOR DIVISION, BENGALURU RURAL, BENGALURU TO DISPOSE OFF THE IA NO.8, 9 & 10 FILED IN O.S.NO.1610/2014 AND PASS ORDERS THEREON EXPEDITIOUSLY OR ALTERNATIVELY (ANNEXURE-D, D1, D2, E, E1 & F)

*THESE WRIT PETITIONS COMING ON FOR PRELIMINARY HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

* Correction carried out vide chamber order dt.8/11/2016

3 ORDER

After arguing the matter for some time, Smt. M.Bharathi, party in person, seeks leave of the Court to withdraw the writ petition as not pressed. Memo is taken on record. Writ Petition is dismissed as withdrawn.

Sd/-

JUDGE

kcm

SMT M BHARATHI vs. M/S SAISHIVA HOTELS INC

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