Karnataka State Financial ... vs Sri B V Manjunath
2022 Latest Caselaw 4921 Kant

                               1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 16TH DAY OF MARCH, 2022

                          BEFORE

    THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

            R.F.A NO. 1285 OF 2018(DEC & INJ)

BETWEEN:

KARNATAKA STATE FINANCIAL CORPORATION
EMPLOYEES UNION (R),
C/O KARNATAKA STATE FINANCIAL CORPN,
NO. 1/1, THIMMAIAH ROAD,
BENGALURU-560052.
REP BY GENERAL SECRETARY

                                                ...APPELLANT

(BY SRI.ARUN BHAT, ADVOCATE)

AND:

1. SRI B V MANJUNATH
S/O. VEERAPPA,
AGED ABOUT 50 YEARS,
ASSISTANT MANAGER,
KARNATAKA STATE FINANCIAL CORPORATION,
NO. 1/1, THIMMAIAH ROAD,
BENGALURU-560052

2. SRI. U B PAMPANNAVAR
S/O. BASAPPA,
AGED ABOUT 59 YEARS,
WORKING AS DY. MANAGER (F & A),
HUBLI BRANCH,
                              2


KARNATAKA STATE FINANCIAL CORPORATION,
RAYAPUR, DHARWAD-580009

3. SRI. P H PRAKASH BABU
S/O. P V HAYAGRIVA,
AGED ABOUT 49 YEARS,
ASSISTANT MANAGER,
KARNATAKA STATE FINANCIAL CORPORATION,
B H ROAD, TUMKUR

4. SRI. RACHANNA
S/O. V VIRUPPANNA,
AGED ABOUT 64 YEARS,
DY. MANAGER,
KARNATAKA STATE FINANCIAL CORPORATION,
NO. 1/1, THIMMAIAH ROAD,
BENGALURU-560052

5. SRI. T VENKATESHAPPA
S/O. R THIMMARAYAPPA,
AGED ABOUT 48 YEARS
ASSISTANT MANAGER,
KARNATAKA STATE FINANCIAL CORPORATION,
M.G. ROAD BRANCH, BENGALURU-560001

6. SRI. R RADHA KRISHNA
S/O. LATE. RAMAKRISHNAPPA,
AGED ABOUT 57 YEARS
KARNATAKA STATE FINANCIAL CORPORATION,
NO. 1/1, THIMMAIAH ROAD, BENGALURU-560052

                                            ...RESPONDENTS

(BY SRI.D.LEELAKRISHNAN, ADVOCATE;
R3, R5 & R6 ARE SERVED)

     THIS RFA IS FILED UNDER SECTION 96 OF CPC, AGAINST
JUDGMENT AND DECREE DATED 23.04.2018 PASSED IN
O.S.NO.1211/2013 ON THE FILE OF THE V ADDITIONAL CITY CIVIL
                                    3


JUDGE, BANGALORE, DECREEING THE SUIT FOR DECLARATION
AND PERMANENT INJUNCTION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                             JUDGMENT

The learned counsel for the appellant has filed

I.A.No.1/2022 seeking permission to withdraw the appeal on

the ground that the Executive Committee has passed a

resolution on 30.12.2021 authorising the concerned Officer to

withdraw the appeal. Along with the application, the

resolution is also produced, which is taken on record.

2. Accordingly, the appeal is dismissed as withdrawn

in terms of the application.

3. All pending interlocutory applications, if any, do not

survive for consideration and accordingly, stand disposed of.

Sd/-

JUDGE *alb/-