Sri G V Shabbir Ahmed vs Karnataka State Industrial
2021 Latest Caselaw 1413 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH DAY OF JANUARY, 2021

                         PRESENT

           THE HON'BLE MRS.JUSTICE S.SUJATHA

                           AND

            THE HON'BLE MR. JUSTICE M.I.ARUN

                 M.F.A.No.4976/2016 (SFC)

BETWEEN :

SRI G.V.SHABBIR AHMED
S/O MOHAMMED NAZEER
AGED ABOUT 64 YEARS
R/AT DOOR NO.634 TO 640
CHAMARAJA DOUBLE ROAD
K.R.MOHALLA, MYSORE-570001                     ...APPELLANT

                (BY SRI MANMOHAN P.N., ADV.)

AND :

1.      KARNATAKA STATE INDUSTRIAL
        INVESTMENT & DEVELOPMENT
        CORPORATION LTD.,
        HAVING ITS REGISTERED OFFICE AT
        NO.49, KHANIJA BHAVANA, 4TH FLOOR
        EAST WING, RACE COURSE ROAD
        BENGALURU-560001
        REP BY ITS DY. MANAGER(LEGAL)
        SRI N.P.YOGANANDA MURTHY

2.      M/s SRI VENKATESHWARA MINERALS
        HAVING ITS OFFICE AT SY.NO.194
        CHATNAHALLI VILLAGE,
        DODDAGERE POST, VARUNA HOBLI
        MYSORE TALUK & DISTRICT-570001
        ALSO AT SRI VENKATESHWAR MINERALS
                        -2-

     SY.NO.19/20, KEMPAIAHNA HUNDI
     CHENNANJAWODEYARA PURA
     T.NARASIPURA TALUK,
     MYSORE DISTRICT-570001
     (REP BY ITS PARTNERS)

3.   SRI R.VENKATESH
     S/O K.RAJESH, MAJOR
     R/AT NO.37/4, CHATNAHALLI VILLAGE
     DODDAGERE POST, VARUNA HOBLI
     MYSORE-570001

4.   SRI M.A.MANJUNATH JETTY
     S/O ANAJETTAPPA, MAJOR
     R/AT NO.37/4, YARAGANAHALLI
     BANNUR ROAD, MYSORE-570001          ...RESPONDENTS

 (BY SRI P.S.MANJUNATH, ADV. FOR R-1; R-2 & R-3 SERVED.)

      THIS M.F.A. IS FILED UNDER SECTION 32(9) OF STATE
FINANCIAL   CORPORATION     ACT,  1951,  AGAINST     THE
JUDGMENT AND DECREE DATED 31.03.2016 PASSED IN
MIS.PETITION No.35/2007 ON THE FILE OF THE II ADDITIONAL
DISTRICT JUDGE, MYSURU, ALLOWING THE PETITION FILED
UNDER SECTION 31(1)(a)(aa) OF THE STATE FINANCIAL
CORPORATION ACT, 1951.

      THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
S. SUJATHA, J., DELIVERED THE FOLLOWING:

                   JUDGMENT

Learned counsel for the appellant has filed a

memo seeking leave of the Court to withdraw the

appeal.

Memo is placed on record. Permission is granted.

Accordingly, the appeal stands dismissed as

withdrawn.

All pending I.As. stand disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

PMR