Mr. Raghunatha. S vs M/S. Uco Bank
2022 Latest Caselaw 12590 Kant

                            -1-




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF OCTOBER, 2022

                         PRESENT

THE HON'BLE MR.PRASANNA B.VARALE, CHIEF JUSTICE

                           AND

        THE HON'BLE MR.JUSTICE ASHOK S.KINAGI

         WRIT APPEAL NO. 1045 OF 2022(GM-DRT)

BETWEEN:

MR. RAGHUNATHA S.,
AGED ABOUT 39 YEARS,
S/O SHAMANNA,
R/AT NO.48, 1ST CROSS,
HEGGANAHALLI MAIN ROAD,
BEHIND GANESH TEMPLE,
WARD NO.71, BENGALURU - 560 091.
                                           ... APPELLANT

(BY SRI VIKRAM HUILGOL, SENIOR ADVOCATE FOR
    SRI RAMESH KUMAR, ADVOCATE)

AND:

1.    M/S. UCO BANK
      REPT BY ITS AUTHORIZED OFFICER,
      JAYANAGAR BRANCH,
      NO.238/35, 9TH MAIN, 3RD BLOCK,
      BENGALURU - 560 011.
      IFSC CODE-UCBA0000623.

2.    MR. MOHAMMED SULTHAN SHERIEF
      S/O MR. JAVEED SHERIEF,
      NO.200, 4TH MAIN, 4TH CROSS,
      RAMACHANDRAPURA,
      BENGALURU - 560 021.
      ACTION PURCHASER
                                        ... RESPONDENTS
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      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, PRAYING TO KINDLY CALL FOR
RECORDS IN W.P. NO. 19957/2021 (GM-DRT); (B) ALLOW THE
APPEAL AND SET ASIDE THE IMPUGNED ORDER PASSED BY
LEARNED SINGLE JUDGE IN W.P. NO. 19957/2021 DATED
26.08.2022 AND ETC.

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

                          JUDGMENT

After arguing the matter for some time, the learned

counsel appearing for the appellant prays for withdrawal of

the appeal with liberty to take appropriate steps before the

learned Single Judge.

2. The learned counsel for the appellant is allowed

to withdraw the appeal.

3. Accordingly, the appeal is disposed of as

withdrawn with liberty as prayed for.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

VM