VISHWANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondent Nos.1 to 5 and 7. Smt. Ratna N. Shivayogimath, learned counsel accepts notice for respondent No.6.

(2.) The petitioner is before this Court seeking for the following reliefs :

(3.) The petitioner is aggrieved by the order dtd. 19/9/2024, passed on I.A.No.2 filed under Order 39 Rule 1 and 2 of CPC in O.S.No.106/2022 by the Addl. Civil Judge (Jr. Dn.) and JMFC Court, Basavanabagewadi.