S. Rangaswamy vs The Joint Registrar Of ...
2023 Latest Caselaw 90 Kant

                            1




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 02ND DAY OF JANUARY, 2023

                          BEFORE

        THE HON'BLE MS. JUSTICE JYOTI MULIMANI

     WRIT PETITION No.42120 OF 2015 (CS-RES)

BETWEEN:

S. RANGASWAMY
S/O R SANJEEVAPPA
AGED ABOUT 59 YEARS
R/A NO.42, KHB COLONY
BASAVESHWARNAGAR
BANGALORE-560 079
                                                ...PETITIONER

(BY SRI. JAI PRAKASH REDDY .M, ADVOCATE)

AND:

1.     THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES
       URBAN BANK FEDERATION
       DOUBLE ROAD, BANGALORE

2.     SRIRAMPURA CO-OPERATIVE BANK LTD.
       7TH CROSS, SRIRAMPURA
       BANGALORE-560 021
       REPRESENTED BY ITS LIQUIDATOR
                                           ...RESPONDENTS

(BY SRI. T. DADAKHALANDAR, ADVOCATE FOR
    SRI. RAMACHANDRA .N, ADVOCATE FOR C/R2,
    SMT. A.R. SHARADAMBA, AGA FOR R1)

       THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH    THE   JUDGMENT   DATED    29.06.2007   IN   DISPUTE
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NO.JRD/UBF/2828/2005-06 VIDE ANNEXURE-G PASSED THE
RESPONDENTS NO.1 JOINT REGISTRAR OF CO-OPERATIVE
SOCIETIES AND JUDGMENT DATED 27.03.2015 IN APPEAL
NO.680/2007 PASSED BY KARNATAKA APPELLATE TRIBUNAL
VIDE ANNEXURE-H AND ETC.


      THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

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

No.1 and Sri.T.Dada Khalandar., learned counsel on behalf

of Sri.Ramachandra.N., for caveator/ respondent No.2

have appeared in person.

Counsel Sri.T.Dada Khalandar., submits that a memo

has been filed stating that the Writ Petition pertains to

recovery of loan amount from the petitioner. During the

pendency of this Writ Petition, the petitioner has settled

the loan amount under OTS Scheme and closed the loan

account with respondent No.2 Bank. Hence, the Writ

Petition does not survive for consideration. Counsel

therefore, submits that the memo may be placed on record

and the Writ Petition may be dismissed as settled out of

Court.

Submission is noted.

Memo is placed on record.

The Writ Petition is dismissed as settled out of

Court.

Sd/-

JUDGE

TKN