Dr. Muhammed Majeed vs Department Of Law
2022 Latest Caselaw 203 Kant

Citation : 2022 Latest Caselaw 203 Kant
Judgement Date : 5 January, 2022

Karnataka High Court

Dr. Muhammed Majeed vs Department Of Law on 5 January, 2022

Bench: Krishna S.Dixit

  IN THE HIGH COURT OF KARNATAKA, AT BENGALURU

      DATED THIS THE 05TH DAY OF JANUARY, 2022

                          BEFORE

       THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

      WRIT PETITION NO.16192/2019 (GM-RES)


BETWEEN


DR. MUHAMMED MAJEED
AGED ABOUT 70 YEARS,
S/O MOHAMMAD KUNJU
NO.19/01, 19/02,
1ST MAIN, 2ND PHASE,
PEENYA INDUSTRIAL AREA,
BANGALORE-560 058.
                                          ...PETITIONER/S

(BY SRI./SMT.: K.J.KAMATH , ADVOCATE)


AND

1.    DEPARTMENT OF LAW
      STATE OF KARNATAKA
      VIDHANA SOUDHA,
      BANGALORE-560 001.
      REP BY ITS PRINCIPAL SECRETARY.

2.    THE KARNATAKA STATE CONSUMER DISPUTES
      REDRESSAL COMMISSION,
      GROUND FLOOR, BASAVA BHAVAN,
                               2           W.P.NO.16192/2019




       SRI BASAVESHWARA CIRCLE HIGH GROUNDS,
       SHIVAJI NAGAR, BENGALURU, KARNATAKA-560 001
       PRESENTED BY ITS PRESIDENT.

3.     THE MANAGER
       M/S. SYNDICATE BANK,
       HALIYAL BRANCH
       MAHANATESH COMPLEX
       1ST FLOOR, BUS STAND ROAD,
       HALIYAL, UTTARA KANNADA,
       KARNATAKA-581 329
                                             ...RESPONDENT/S




     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT TEH R-2 TO
PASS A JUDGMENT AND DECREE IN THE COMPLAINT BEARING
NO.119/2012 ON THE FILE OF THE R-2, WITHIN A PERIOD OF
THREE MONTHS FROM THE DATE OF DISPOSAL OF THIS WRIT
PETITION.


     THIS WRIT PETITION COMING ON FOR ORDERS ON THIS DAY
THE COURT MADE THE FOLLOWING ORDER.
                                     3               W.P.NO.16192/2019




                                 ORDER

Three weeks time is granted to comply with the office objections

subject to petitioner depositing a sum of Rs.2,000/- (Two

Thousand) only with the Advocates Welfare Fund, failing which,

petition stands rejected on its own.

Sd/-

JUDGE

TYPED BY : SK CASE WORKER : JK COMPARED BY : JK

COPY Sd/-

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