Sri C S Ramanath vs State Of Karnataka
2022 Latest Caselaw 4038 Kant

                              1




   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 9TH DAY OF MARCH, 2022

                         PRESENT

        THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                             AND

            THE HON'BLE MRS. JUSTICE M.G. UMA

           WRIT APPEAL NO.3503/2014 (CS-RES)


BETWEEN:

SRI. C.S. RAMANATH,
S/O LATE. C.S. RAMACHAR,
AGED ABOUT 73 YEARS,
R/AT. NO.10/9, 2ND MAIN,
SESHADRIPURAM,
BENGALURU - 560 020.
(NOT CLAIMING SENIOR CITIZENSHIP)
                                                ... APPELLANT

(BY SRI. S R SRINIVASA MURTHY, ADVOCATE)


AND:

1. STATE OF KARNATAKA,
   REPRESENTED BY
   SECRETARY/ MINISTER FOR
   CO-OPERATION,
   DEPARTMENT OF CO-OPERATION,
   VIDHANA SOUDHA,
   BENGALURU - 560 001.

2. THE REGISTRAR OF CO-OP.
   SOCIETIES IN KARNATAKA,
   HAVING OFFICE AT
   ALI ASKAR ROAD,
   BENGALURU - 560 052.
                               2




3. STATE BANK OF MYSORE
   EMPLOYEES CO-OPERATIVE
   CREDIT SOCIETY LTD,
   REP. BY THE CHIEF EXECUTIVE
   OFFICER, HAVING OFFICE AT
   NO.644/645, 1ST FLOOR,
   S.B.M. BENGALURU
   BRANCH PREMISES,
   AVENUE ROAD,
   BENGALURU - 560 009.

4. G.B. UMESH,
   S/O. LATE. G.C. BASAVARAJ,
   AGED ABOUT 62 YEARS,
   NO.276, BASAVA KRUPA,
   11TH CROSS, TELECOM LAYOUT,
   K.P. AGRAHARA,
   BENGALURU - 560 023.

                                             ... RESPONDENTS


(BY SRI. BHOJEGOUDA T KOLLER, AGA FOR R1 & R2
    SRI. G CHANDRASHEKARAIAH, ADVOCATE FOR R3
    SRI. SHIVAPRASAD SHANTANAGOUDAR, ADVOCATE
    FOR IMPLEADING APPLICANT IN IA 1/22)




     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE

KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE ORDER

PASSED   IN   THE   WRIT   PETITION   NO.2985-86/2014   DATED

19/9/2014.



     THIS WRIT APPEAL COMING ON FOR PRELIMINARY HEARING

THIS DAY, P.S.DINESH KUMAR J., DELIVERED THE FOLLOWING:
                                  3




                         JUDGMENT

Shri S.R.Srinivasa Murthy, learned advocate for the

appellant seeks leave to withdraw the appeal with liberty to

pursue his remedy by filing a Review Petition. He undertakes

to file a memo to this effect during the course of the day.

His submission is placed on record. Once received, Registry

shall keep the same in record.

2. In the circumstance, this writ appeal is dismissed

as withdrawn with liberty as prayed for.

3. In view of disposal of this appeal, all pending

interlocutory applications stand disposed of.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

SMJ