GANESH POOJARY Vs. CHAITHRA

JUDGEMENT

(1.) Heard Sri.Somanna.K.P who represents Sri.Vishwas learned counsel on record for the petitioner.

(2.) In the light of the limited relief sought for, this Court is of the view that notice to respondent can be dispensed with. Therefore, notice to respondent is dispensed with.

(3.) Being aggrieved by the orders passed by the Court of Senior Civil Judge, Karkala on I.A.No.1/2025 and I.A.No.2/2025 dtd. 18/2/2025 in M.C.No.53/2025, the present writ petition is filed.