P LEELA Vs. SARAMMA NAIR

JUDGEMENT

(1.) NONE appears for the petitioners.

(2.) PETITIONERS have sought for relief of quashing the proceedings in PCR No.17945/2009 stated to be pending on the file of IV Additional Chief Metropolitan Magistrate, Bangalore City and further direction to the parties to settle the dispute in O.S.No.27059/2008 pending on the file of the Additional City Civil Judge, Bangalore (CH No.29).

(3.) LEARNED Government Pleader submits that, on enquiry from Ramamurthy Nagar Police Station, Ramamurthy Nagar Police have informed that no case is referred to them. 5. In view of the same, in the absence of any material, question of stay of proceedings and quashing does not arise. Accordingly, the petition is dismissed.