Sri B V Prakash vs The High Court Of Karnataka
2022 Latest Caselaw 12040 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
   DATED THIS THE 21ST DAY OF SEPTEMBER, 2022
                     PRESENT
THE HON'BLE MR. ALOK ARADHE, ACTING CHIEF JUSTICE
                        AND
  THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
        WRIT APPEAL NO.147 OF 2022 (S-RES)

BETWEEN:

SRI B V PRAKASH
S/O LATE B V VENKATAKRISHNAIAH
AGED ABOUT 66 YEARS
R/AT NO.735, 6TH MAIN, 5TH BLOCK
HMT LAYOUT, VIDYARANYAPURA
BANGALORE-560 097                      ...APPELLANT

(BY SRI SIDHARTH BABURAO, ADVOCATE FOR
 SRI VIJAYA RAGHAVA SARATHY H M, ADVOCATE)

AND

1 . THE HIGH COURT OF KARNATAKA
(THE DISCIPLINARY AUTHORITY)
REPRESENTED BY REGISTRAR GENERAL
BENGALURU-560 001

2 . THE INQUIRING AUTHORITY
HIGH COURT OF KARNATAKA
REPRESENTED BY REGISTRAR (VIGILANCE)
BENGALURU-560 001                 ...RESPONDENTS

(BY SMT. S SUSHEELA, SENIOR ADVOCATE FOR
 SRI SOMANATHA H, ADVOCATE FOR R-1 & 2)

    THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE
THE JUDGMENT PASSED BY THE LEARNED SINGLE
JUDGE IN W.P.NO.45/2021 (S-RES) DATED 10.12.2021 AND
FURTHER ALLOW THE AFORESAID WRIT PETITION AS
PRAYED.

     THIS WRIT APPEAL COMING ON FOR ADMISSION THIS
DAY, ACTING CHIEF JUSTICE MADE THE FOLLOWING:
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                       ORDER

Sri Sidharth Baburao, learned counsel for Sri Vijaya Raghava Sarathy H M, learned counsel for the appellant.

Smt. S.Susheela, learned Senior Counsel for Sri Somanatha H, learned counsel for respondent Nos.1 and 2.

Learned counsel for the appellant submits that

the issue involved in the appeal has been rendered

academic on account of efflux of time.

In view of the aforesaid submission, the appeal

is dismissed as infructuous.

In view of dismissal of the appeal, the pending

interlocutory application does not survive for

consideration and is accordingly disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE bkv