ORDER AT ANNEXURE-A DATED 22-08-2024 PASSED ON I.A NO. VI ON OS. NO. 58/2020 BY THE CIVIL JUDGE AND JMFC, AT
LINGASUGUR AND CONSEQUENTLY ALLOW THE APPLICATION I.A
NO. VI FILED UNDER SECTION 33 OF THE KARNATAKA STAMP ACT,
READ WITH SECTION 151 OF CPC AS PER ANNEXURE-D AS PRAYED
FOR AND ETC.
THIS WRIT PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
(PER: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1. The petitioner is before this Court seeking for the following reliefs:
1. To set-aside the order at Annexure-A dated 22.08.2024 passed on I.A.No.VI in O.S.No.58/2020 by the Civil Judge and JMFC at Lingasugar and
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consequently allow the application I.A.No.VI filed under the Section 33 of the Karnataka Stamp Act, read with Section 151 of CPC as per Annexure-D as prayed for.
2. Pass such other order or direction, as this Hon'ble Court deems fit in the circumstances of the case.
2. Learned counsel for the petitioner has filed a memo dated 24.9.2024 signed by the learned counsel for the petitioner, which reads as under:
Memo for withdrawal
In the above case, on the instruction of petitioner, kindly permitted to withdraw the petition. In the interest of justice and equity.
3. Accepting the said memo and submission of the learned counsel for the petitioner, the petition is dismissed as withdrawn.
Sd/-
(SURAJ GOVINDARAJ)
JUDGE
SR
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