Prince S/O Tushar Mehta vs State Bank Of India
2022 Latest Caselaw 713 Kant

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         IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

   DATED THIS THE 14TH DAY OF JANUARY, 2022

                       BEFORE

       THE HON'BLE MR.JUSTICE E.S.INDIRESH


    WRIT PETITION No.205086/2014 (GM-RES)

BETWEEN:

PRINCE S/O TUSHAR MEHTA
AGE: 45 YEARS, OCC: BUSINESS
PROP. M/S VIJAY MOTORS
R/O BAMBOO BAZAR
FILTER BED ROAD
GULBARGA

                                    ... PETITIONER
(BY SRI DEEPAK VISHNU BARAD, ADVOCATE)

AND:

STATE BANK OF INDIA
(A CORPORATION UNDER
STATE BANK OF INDIA ACT)
SUPER MARKET BRANCH
GULBARGA
REPRESENTED BY ITS
ASSISTANT GENERAL MANAGER
                                      ... RESPONDENT
(BY SRI UDAY P. HONGUNTIKAR, ADVOCATE)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT IN THE NATURE OF CERTIORARI WHEREBY QUASHING
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THE JUDGMENT AND AWARD PASSED BY THE PERMANENT LOK-
ADALAT COURT, GULBARGA DATED 30.09.2011 IN P.L.A.C(GLB)
NO.18 OF 2011 AS AT ANNEXURE-H & J TO THIS WRIT
PETITION.


      THIS PETITION COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:-

                               ORDER

Learned counsel for the petitioner submitted that the

prayer sought for in the writ petition has become

infructuous and writ petition be disposed of as having

become infructuous.

2. Accepting the submission made by the learned

counsel for the petitioner, writ petition is dismissed as

having become infructuous.

Ordered accordingly.

Sd/-

JUDGE

VNR