DR. SHRUTHI SARALAYA Vs. SMT SULOCHANA SARALAYA

JUDGEMENT

(1.) Though the matter is listed in the orders list, with the consent of learned counsel on both sides it is taken up for final disposal.

(2.) This petition is filed to issue writ in the nature of certiorari to quash the orders dated 27.6.2014 and 25.6.2015 passed in FDP No.12/2002 on the file of III Addl. Senior Civil Judge, Mangalore, D.K. directing the sale of schedule property by the Advocate Commissioner vide order produced as per Annexure "A".

(3.) Heard the arguments of learned counsel for the petitioner and also learned counsel for the respondents.