LAWS(KAR)-2012-7-210

DOOLI SATYANARAYANA SHETTY Vs. K N SAHSAHIKALA

Decided On July 12, 2012
DOOLI SATYANARAYANA SHETTY Appellant
V/S
K N SAHSAHIKALA Respondents

JUDGEMENT

(1.) THE learned Counsel for the respondents submits that O.S.No.267/2004 on the file of Civil Judge & JMFC., Krishnarajanagar has since been disposed off by the order dated 13.04.2012 and hence, the writ petition has become infructuous.

(2.) IN view of the submission made, the petition is dismissed as infructuous .