Karnataka High Court
National Law School Of India ... vs Smt Bharathi on 1 August, 2022
Bench: Acting Chief Justice, S Vishwajith Shetty
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF AUGUST, 2022
PRESENT
THE HON'BLE MR. ALOK ARADHE, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT APPEAL NO.564 OF 2022 C/W
WRIT APPEAL NO.592 OF 2022 (S-RES)
IN W.A.NO.564 OF 2022
BETWEEN:
NATIONAL LAW SCHOOL OF
INDIA UNIVERSITY
AFFILIATED TO BAR COUNCIL
OF INDIA
REPRESENTED BY ITS REGISTRAR
POST BOX NO.7201
NAGARBHAVI
BENGALURU-560 242.
... APPELLANT
(BY SRI P.S.RAJAGOPAL, SENIOR ADVOCATE FOR
SRI ADITYA NARAYAN, ADVOCATE)
AND:
1. SRI S RADHA KRISHNA
S/O SRI A SHASHIDHARAN
AGED ABOUT 45 YEARS
NO.101, STAFF QUARTER,
GATE NO.3, N.L.S.I.U,
NAGARBHAVI (POST)
BANGALORE-580072.
2. SRI NARASIMHA MURTHY
S/O. LATE SRI VARDAPPA
AGED ABOUT 40 YEARS
NO.204, NEW STAFF QUARTER
MAIN GATE NO.1, N.L.S.I.U
-2-
NAGARBHAVI (POST)
BANGALORE 580072.
3. SRI KRISHNA P V
S/O. LATE SRI VASTE GOWDA
AGED ABOUT 52 YEARS
RESIDING AT NO.73
2ND CROSS, HOYSALANAGAR
NAGARBHAVI (POST)
BANGALORE-580072.
4. SRI MARIGOWDA
S/O ARI KYATE GOWDA
AGED ABOUT 45 YEARS
NO.70, 2ND MAIN ROAD
BASAWESWARANAGAR
KENGERI CHECK POST
BANGALORE 560060.
5. SRI KRISHNE GOWDA
S/O KARIGOWDA
RESIDING AT NO.104
STAFF QUARTER
GATE NO.3, N.L.S.I.U
NAGARBHAVI (POST)
BANGALORE-580072.
6. SMT ARPITA K
W/O KUBERAN
AGED ABOUT 46 YEARS
NO.102, GATE NO.3
STAFF QUARTER, N.L.S.I.U
CAMPUS, NAGARBHAVI,
JNANABHARATHI MAIN ROAD
BANGALORE-580072.
7. SRI NAGARAJU Y.J
S/O JAVARE GOWDA
AGED ABOUT 39 YEARS
ISEC POST, NAGARBHAVI VILLAGE
NEAR AGNANVADI NAGARBHAVI
BANGALORE-560072.
8. SRI SRINIVAS
S/O. LATE KONAPPA
AGED ABOUT 49 YEARS
-3-
NO.54, 2ND MAIN ROAD
MARUTHINAGAR,
NAGARBHAVI
BANGALORE-560072.
9. SMT JAYALAKSHMI
W/O.SRINIVAS
AGED ABOUT 48 YEARS
RESIDING AT NO.100
JANATA COLONY, NAGARBHAVI POST,
BANGALORE-560072.
10. SMT NARAYANAMMA
W/O.L.NAGARAJU
AGED ABOUT 50 YEARS
RESIDING AT NO.144, 3RD CROSS
HOYSALANAGAR,
NAGARBHAVI
BANGALORE-560072.
11. SMT RATHNAMMA
W/O RAJU
AGED ABOUT 45 YEARS
REVANNA LAYOUT,
NAYANDAHALLI, MYSORE ROAD
BANGALORE-560039.
12. SMT KEMAPAMMA
W/O.LATE SIDDALINGE GOWDA
AGED ABOUT 46 YEARS
NO.164/1, MALAVALLI
MANDYA
KARNATAKA-571430.
13. SMT RAJAMMA
W/O SHIVALINE GOWDA
AGED ABOUT 46 YEARS
THURANGANURU
MALAVALLI HALLI
MANDYA
KARNATAKA-571430.
14. SMT RUDRAMMA
W/O SOMANNA
AGED ABOUT 52 YEARS
NO.47, ARUNDATINAGAR
-4-
BANGALORE NORTH
CHANDRA LAYOUT POST
BANGALORE-560040.
15. SMT SUNANDAMMA
W/O MAHADEVAPPA
AGED ABOUT 49 YEARS
NO.88, 2ND CROSS
HOYSALA NAGAR
NAGARBHAVI POST
BANGALORE-560072.
16. SMT GEETHA
W/O MURTHY
AGED ABOUT 39 YEARS
NO.81/A, 2ND CROSS
JANATHA COLONY
NAGARBHAVI
BANGALORE-560072.
17. SMT SHIVARAJAMMA
W/O M. KUMAR
AGED ABOUT 47 YEARS
NEAR ANGANVADI
NAGARBHAVI VILLAGE
NAGARBHAVI POST
BANGALORE-560072.
18. SRI RAJU K
S/O KARIGOWDA
AGED ABOUT 52 YEARS
RESIDING AT NO.68
CHOWDESHWARI NILAYA
4TH CROSS, JNANABHARATHI POST
JNANABHARATHI NAGAR
BANGALORE SOUTH
MALLATHAHALLI
BANGALORE-560056.
19. SRI KUMAR H B
S/O.LATE BILIYAPPA
AGED ABOUT 36 YEARS
RESIDING AT NO.101
BLOCK NO.2, GATE NO.3
N.L.S.I.U, NAGARBHAVI POST
BANGALORE 560072.
-5-
20. SMT KANTHAMMA
W/O.U.N. SWAMY
AGED ABOUT 47 YEARS
RESIDING AT NO.2 C BLOCK
CLASS 4 EMPLOYEE QUARTERS
GANAPATI TEMPLE ROAD
JNANABHARATHI
BANGALORE-560056.
21. THE BAR COUNCIL OF INDIA
REPRESENTED BY ITS CHAIRMAN
21 ROUSE AVENUE
INSTITUTIONAL
AREA ITO, NEAR BAL BHAWAN
NEW DELHI - 110 002
... RESPONDENTS
(SRI K.N.PHANINDRA, SENIOR COUNSEL FOR
SMT. VAISHALI HEGDE, ADVOCATE FOR R1 TO R20 ;
V/O DATED 21.07.2022, NOTICE TO R1 IS DISPENSED
WITH)
---
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961 READ WITH
RULE 4 OF THE WRIT PROCEEDINGS RULES, 1977
PRAYING TO SET ASIDE THE IMPUGNED INTERIM ORDER
DATED 24.06.2022 PASSED BY THE HON'BLE SINGLE
JUDGE IN WRIT PETITION NO.12371/2022 AND DISMISS
THE SAID PETITION AND ETC.
IN W.A.NO.592 OF 2022
BETWEEN:
NATIONAL LAW SCHOOL OF
INDIA UNIVERSITY
AFFILIATED TO BAR COUNCIL
OF INDIA
REPRESENTED BY ITS REGISTRAR
POST BOX NO.7201
NAGARBHAVI
BENGALURU-560 242.
... APPELLANT
(BY SRI P.S.RAJAGOPAL, SENIOR ADVOCATE FOR
SRI ADITYA NARAYAN, ADVOCATE)
-6-
AND:
1. SMT BHARATHI
W/O SRI N BABURAO
AGED ABOUT 50 YEARS
N.L.S.I.U QUARTERS
N.L.S.I.U CAMPUS
BANGALORE - 580072
2. SRI YOGESH
S/O SRI RAMEGOWDA
AGED ABOUT 32 YEARS
NO.03, ISEC ROAD
NAGARBHAVI ROAD
BANGALORE - 580072
3. THE BAR COUNCIL OF INDIA
REPRESENTED BY ITS
CHAIRMAN
21 ROUSE AVENUE
INSTITUTION
AREA ITO
NEAR BAL BHAWAN
NEW DELHI - 110002
... RESPONDENTS
(SRI K.N.PHANINDRA, SENIOR COUNSEL FOR
SMT. VAISHALI HEGDE, ADVOCATE FOR R1 AND R2 ;
V/O DATED 22.07.2022, NOTICE TO R3 IS DISPENSED
WITH)
---
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961 READ WITH
RULE 4 OF THE WRIT PROCEEDINGS RULES, 1977
PRAYING TO SET ASIDE THE IMPUGNED INTERIM ORDER
DATED 29.06.2022 PASSED BY THE HON'BLE SINGLE
JUDGE IN WRIT PETITION NO.12699/2022 AND DISMISS
THE SAID PETITION AND ETC.
THESE APPEALS COMING ON FOR PRELIMINARY
HEARING THIS DAY, ACTING CHIEF JUSTICE DELIVERED
THE FOLLOWING:
-7-
JUDGMENT
Mr.P.S.Rajagopal, learned Senior Counsel for
Mr.Aditya Narayan, learned counsel for the
appellant.
Mr.K.N.Phanindra, learned Senior Counsel for
respondent Nos.1 to 20 in W.A No.564/2022 and
respondent Nos.1 and 2 in W.A No.592/2022.
Notice to respondent No.21 in
W.A.No.564/2022 and respondent No.3 in
W.A.No.592/2022 has already been dispensed with.
Heard.
2. These intra Court appeals have been filed
against the ad interim ex parte orders dated
24.06.2022 in W.P No.12371/2022 and 29.06.2022
in W.P No.12699/2022 passed by the learned Single
Judge.
3. Learned Senior Counsel for the appellant
submitted that the appellant has filed applications
seeking vacation of the said ex parte interim orders
dated 24.06.2022 and 29.06.2022, however, even
the said applications have not been considered.
4. On the other hand, learned Senior Counsel for
the respondents has supported the orders passed by
the learned Single Judge.
5. Be that as it may, since the applications
seeking vacation of the aforesaid ad interim ex parte
orders dated 24.06.2022 and 29.06.2022 are
pending consideration before the learned Single
Judge, in the peculiar facts of the case, we deem it
appropriate to dispose of these appeals with a
request to the learned Single Judge to take up and
decide the applications filed by the appellant seeking
vacation of the ex parte interim orders within one
week from today.
Accordingly, the appeals are disposed of.
It is made clear that this Court has not
expressed any opinion on the merits of the matter
and all contentions available to the parties are kept
open.
Sd/-
ACTING CHIEF JUSTICE
Sd/-
JUDGE
AHB
