Sri Zaheer Ahmed Khan vs Joint Registrar Of Co Operative ...
2023 Latest Caselaw 506 Kant

                              1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 06TH DAY OF JANUARY, 2023

                         BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

       WRIT PETITION No.2621 OF 2017 (CS-RES)

BETWEEN:

SRI ZAHEER AHMED KHAN
S/O LATE AMIR KHAN,
AGED ABOUT 45 YEARS,
R/O NO.5, 6TH CROSS,
1ST MAIN ROAD, GOKUL 1ST STAGE,
3RD PHASE, YESHWANTHAPUR,
BENGALURU-560 022.
                                           ... PETITIONER

(BY N.B.VISWANATH, ADVOCATE)

AND:

1.     JOINT REGISTRAR OF
       CO-OPERATIVE SOCIETIES,
       KARNATAKA STATE URBAN
       CO-OPERATIVE BANKS LIMITED,
       NO.132, 2ND FLOOR, K.H.ROAD,
       BENGALURU-560 027.

2.     GENERAL MANAGER,
       MAHILA CO-OPERATIVE BANK LIMITED,
       NO.11, M.S.RAMAIAH ROAD,
       MATHIKERE,
       BENGALURU-560 054.

3.     SAFIR AHMED KHAN,
       S/O.LATE AMIR KHAN,
       AGED ABOUT 37 YEARS,
                             2




4.   SMT.AMEER ZADI,
     W/O.LATE AMIR KHAN,
     AGED ABOUT 59 YEARS,

     RESPONDENTS 3 AND 4 ARE
     R/O.NO.5, 6TH CROSS,
     1ST MAIN ROAD,

RESPONDENT NO.1 TO 10 ARE
R/AT NO.5, 6TH CROSS,
1ST MAIN ROAD, YESHWANTHPUR,
BENGALURU-560 022.
                                          ... RESPONDENTS

(BY SMT.A.R.SHARADAMBA, AGA FOR R-1,
      SRI.K.RAMA BHAT, ADVOCATE FOR R-2,
      V/O.DTD.02.11.2018, PETITION AGAINST
      R-3 & 4 STANDS REJECTED)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE JUDGMENT DTD.06.12.2016 PASSED IN APPEAL
NO.229/2012 BY THE KARANTAKA APPELLATE TRIBUNAL,
BENGALURU VIDE ANNEX-B CONFIRMING THE ORDER/AWARD
DTD.29.2.2012 PASSED BY THE R-1 VIDE ANNEX-A.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:

                         ORDER

There is no representation on behalf of petitioner.

Smt.A.R.Sharadamba., learned AGA for respondent

No.1 and Sri.K.Rama Bhat., learned counsel for respondent

No.2 have appeared in person.

As could be seen from the daily order sheet, the

petition was listed on 06.12.2022. On that day, there was

no representation on behalf of petitioner.

The petition is listed today.

As already noted above, today also there is no

representation on behalf of petitioner. Hence, the Writ

Petition is dismissed for non-prosecution.

Sd/-

JUDGE

TKN