Sir M Visvesvaraya Co Operative ... vs M/S Sree Karibasaveshwara
2023 Latest Caselaw 4788 Kant

                                             -1-
                                                    NC: 2023:KHC:25614
                                                      WP No. 15646 of 2023



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 24TH DAY OF JULY, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                      WRIT PETITION NO. 15646 OF 2023 (GM-RES)

                   BETWEEN:

                   SIR M VISVESVARAYA CO OPERATIVE BANK LTD.,
                   NO.109, CORPORATE OFFICE,
                   2ND FLOOR, SHANKARMUTT ROAD,
                   SHANKARPURAM, BANGALORE - 560 004.
                   REPRESENTED BY ITS AUTHORIZED SIGNATORY
                   AND CEO MR. GANESH L
                   THE PETITIONER IS A CO-OP BANK
                   REGISTERED UNDER THE CO-OPERATIVE SOCIETIES ACT
                                                              ...PETITIONER
                   (BY SRI. LOKESH K V., ADVOCATE)

                   AND:

                   1. M/S SREE KARIBASAVESHWARA
                      EDUCATION AND RURAL DEVELOPMENT TRUST
Digitally signed
by SHARADA            T. GOLLAHALLI, ELECTRONIC CITY POST,
VANI B                ANEKAL TALUK, BANGALORE - 560 100.
Location: HIGH
COURT OF              REPRESENTED BY ITS SECRETARY
KARNATAKA             MR. B.AJJAPPA

                      GUARANTORS/MEMBERS OF THE TRUST:
                   2. SHRI B. AJJAPPA,
                      PRINCIPAL VISMAYA PU COLLEGE,
                      HEELALIGE VILLAGE, CHANDAPURA POST,
                      ELECTRONIC CITY, BANGALORE - 560 100.

                   3. SHRI. B. SATISH,
                      PRINCIPAL S.K.PUBLIC SCHOOL,T. GOLLAHALLI,
                      ELECTRONIC CITY, BANGALORE - 560100.
                               -2-
                                     NC: 2023:KHC:25614
                                       WP No. 15646 of 2023



4. SHRI. BISTAPPA,
   NO.488, 28TH CROSS,
   SRI ANANTHANAGARA SOCIETY,
   ELECTRONIC CITY POST,
   BANGALORE - 560 100.

5. SMT. PATIL SHANTHA,
   VISMAYA ACADEMY,
   HEELALIGE VILLAGE, CHANDAPURA (PO)
   BANGALORE - 560 099.

6. SHRI. C.B. SHASHIDHAR,
   PRINCIPAL S.K.PUBLIC SCHOOL,
   BOMMASANDRA, BANGALORE - 560 099.
                                        ...RESPONDENTS
(V.C.O DATED 24/7/23, NOTICE TO RESPONDENTS IS D/W)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTION TO THE HONBLE CHIEF JUDICIAL MAGISTRATE,
BANGALORE COURT TO EXPEDITE HEARING AND THEREAFTER
PASS ORDERS IN CRI.MISC. 1639/2022 VIDE ANNX-A.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:

                        ORDER

The subject matter of this Writ Petition is

substantially similar to the one in W.P.No.10608/2023

between ADITYA BIRLA FINANCE LIMITED vs. SPOTFREE

SOLUTIONS PVT LTD., AND OTHERS disposed off on

11.7.2023. The operative portion of the order in the last

paragraph of the judgment reads as under:

NC: 2023:KHC:25614 WP No. 15646 of 2023

"The learned X Additional Chief Metropolitan Magistrate, Bengaluru, is requested to hear and dispose of the subject application within an outer limit of four weeks in accordance with law and report compliance to the Registrar General of this court."

In view of the above, the petition is accordingly

disposed off granting the same relief as has been granted

to the litigant in the cognate petition.

Costs made easy.

Sd/-

JUDGE

cbc