Sri G Bhaktavatsalam vs Mysore Sales International Ltd
2022 Latest Caselaw 13189 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 21ST DAY OF NOVEMBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             W.A. NO.600 OF 2021 (GM-CF)
                          IN
             W.P.No.3783 OF 2021 (GM-CF)

BETWEEN:

1.    SRI. G. BHAKTAVATSALAM
      S/O LATE PANDURANGA SHETTY
      AGED ABOUT 48 YEARS
      R/A NO.32, BETTAPPA LANE
      C.T.STREET CROSS, BANGALORE-560002.

2.    SMT. P. SUNITHA
      W/O G BHAKTAVATSALAM
      AGED ABOUT 43 YEARS
      R/A NO.21/2, 4TH CROSS
      WARD NO.62, WILSON GARDEN
      BANGALORE-560027.

                                        ... APPELLANTS
(BY MR. RAMANA M.V.V. ADV.,)


AND:

1.     MYSORE SALES INTERNATIONAL LTD
       MSIL HOUSE, NO.36
       CUNNINGHAM ROAD
       BANGALORE-560052
       REP. BY ITS MANAGING DIRECTOR.
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2.   THE ADDITIONAL REGISTRAR
     NIYAMA 441, MSIL HOUSE
     NO.36, 5TH FLOOR, CUNNINGHAM ROAD
     BANGALORE-560052.

3.   THE HON'BLE MINISTER FOR CO-OPERATION
     VIDHANA SOUDHA,
     BANGALORE-560001.

4.   THE STATE OF KARNATAKA
     DEPARTMENT OF CO-OPERATION
     M.S. BUILDING, 6TH FLOOR
     BANGALORE-560 001
     REPRESENTED BY ITS SECRETARY.

5.   THE ASSISTANT REGISTRAR
     CO-OPERATIVE SOCIETIES
     M.S BUILDING, 6TH FLOOR
     BANGALORE-560001.
                                         ... RESPONDENTS

(BY MR. B.S. JEEVAN KUMAR, ADV., FOR C/R1)
                         ---

     THIS   WRIT   APPEAL   IS   FILED   U/S   4   OF   THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED IN THE WRIT PETITION NO.16440/2019 AND
22920/2019 DATED 24.05.2021.


     THIS W.A. COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                        JUDGMENT

Mr.Ramana M.V.V., learned counsel for the

appellants.

Mr.B.S.Jeevan Kumar, learned counsel for the

respondent No.1 has filed a memo stating that the

entire amount of dues have been paid to the

appellants. The aforesaid memo is taken on record.

2. In view of the aforesaid submission, nothing

survives for adjudication in this appeal.

Accordingly, the appeal is disposed of.

3. In view of disposal of the appeal, pending

interlocutory application does not survive for

consideration and is accordingly disposed of.

Sd/-

JUDGE

Sd/-

JUDGE RV