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Smt. Kanyakumari and Others vs Mallikarjun Hojin and Others

Karnataka High Court · Decided on 4 December 2012 · Citation: (2012) 12 KAR CK 0055

HON’BLE JUDGES
S. Abdul Nazeer, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 82883 of 2009 (GM-CPC)
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Judgment

2 paragraphs · 112 words

S. Abdul Nazeer

1.

This writ petition is directed against the order on I.A. No. 3 in Crl.Misc. No. 110/2008 dated 27.06.2009, on the file of the Family Court, Raichur (Annexure-G) and the order on I.A. No. 5 in the same case disposed on the same day (Annexure-H). Learned counsel for the petitioners submit that Crl.Misc. No. 110/2008 filed by the petitioners has been withdrawn on 03.09.2012. He has produced the copy of the order sheet and the memo filed by the respondents in the said case dated 01.10.2012. In view of the withdrawal of Crl.Misc. No. 110/2008, this writ petition does not survive for consideration. It is accordingly dismissed. No costs.