Sri.U.Rathnakar Bayaru vs Assistant Registrar Of Co ...
2022 Latest Caselaw 13241 Kant

                            1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 23RD DAY OF NOVEMBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             W.A. NO.263 OF 2021 (S-RES)
                         IN
             W.P.NO.9052 OF 2020 (S-RES)


BETWEEN:

SRI. U. RATHNAKAR BAYARU
S/O SHRI SHANKAR MOILY
AGED ABOUT 56 YEARS
NEAR ANANTHAPADMANABHA TEMPLE
KUDUPU POST
MANGALORE TALUK- D K 575 001.
                                     ... APPELLANT
(BY MR. RANJITH K.S. ADV., (ABSENT))


AND:

1.    ASSISTANT REGISTRAR OF
      CO-OPERATIVE SOCIETIES
      MANGALORE SUB DIVISION
      MANGALORE, D K 575 001.

2.    JAGRUTHA VIVIDODDESHA
      SAHAKARA SANGHA (R)
      JAGRUTHA SADANA
      ULLALA, MANGALORE TALUK-575 001
                            2



    REPRESENTED BY ITS PRESIDENT/
    CHIEF EXECUTIVE OFFICER.

                                       ... RESPONDENTS
(BY MR. PRASANNA V.R. ADV., FOR C/R2
  MRS. NAMITHA MAHESH B.G. AGA FOR R1)
                         ---
     THIS WRIT APPEAL IS FILED U/S             4   OF   THE

KARNATAKA HIGH COURT ACT, PRAYING TO SET ASIDE THE

ORDER DATED 22/01/2021 PASSED BY THE LEARNED

SINGLE JUDGE IN WRIT PETITION NO.9052/2020.         GRANT

SUCH OTHER CONSEQUENTIAL AND FURTHER RELIEFS.


     THIS W.A. COMING ON FOR ORDERS, THIS DAY,

ALOK ARADHE J., DELIVERED THE FOLLOWING:


                        JUDGMENT

None for the appellant despite notice being

served on the appellant. It appears that the appellant

is not interested in prosecuting the appeal.

The appeal is therefore dismissed for want of

prosecution.

2. In view of the dismissal of the appeal, the

pending interlocutory applications do not survive for

consideration and are accordingly disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RV