Sri M Nagaraj vs The Joint Registrar Of
2023 Latest Caselaw 2197 Kant

                                              -1-
                                                      WA No.3398 of 2019




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 12TH DAY OF APRIL 2023
                                            PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                      THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                           WRIT APPEAL NO.3398 OF 2019 (S-R)
               BETWEEN:

               1.   SRI. M. NAGARAJ
                    S/O SRI. MUNIVENKATAPPA
Digitally
signed by           AGED ABOUT 69 YEARS
RUPA V              RESIDING AT DIDDIBAGILU
Location:           NEAR MARATHA STREET
High Court          ANEKAL TOWN, ANEKAL
of Karnataka        BANGALORE URBAN DISTRICT 561121.
                                                            ...APPELLANT
               (BY SRI. V.S. NAIK, ADV.,)
               AND:

               1.   THE JOINT REGISTRAR OF
                    CO-OPERATIVE SOCIETIES
                    BANGALORE RURAL, PAMPAMAHAKAVI ROAD
                    CHAMARAJAPET, BANGALORE 560 018.

               2.   BANGALORE, BANGALORE RURAL
                    AND RAMANAGARA DISTRICT
                    CO-OPERATIVE BANK LIMITED
                    (BBR & RDCC BANK
                    5TH MAIN, CHAMARAJPET
                    BANGALORE 560 018
                    REPRESENTED BY ITS
                    CHIEF EXECUTIVE OFFICER
                    SRI. B.R. LINGARAJU.
                                                         ...RESPONDENTS
               (BY SRI. B. RAJENDRA PRASAD, HCGP FOR R1
                   SRI. SOMASHEKAR, ADV., FOR R2)
                            -2-
                                      WA No.3398 of 2019




     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE WRIT APPEAL AND
FURTHER BE PLEASED TO SET ASIDE THE ORDER PASSED BY
THE LEARNED SINGLE JUDGE DATED 05/07/2019 IN WRIT
PETITION NO.8461/2016 (S-R) TO DISMISS WRIT PETITION
NO.8461/2016 (S-R).

     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                         JUDGMENT

Learned counsel for the appellant submits that the

appellant has expired more than 2 years back. In this

connection, attention of this court has been invited to

the memo filed today.

2. The aforesaid memo is taken on record.

It is further submitted that the legal

representatives of the deceased appellant are not

interested in prosecuting this appeal. The appeal is

therefore, dismissed as abated.

Sd/-

JUDGE

Sd/-

JUDGE SS