Sir M Visvesvaraya Co Operative ... vs Mr T S Madhuranath
2023 Latest Caselaw 1667 Kant

                                           -1-
                                                    WA No. 1186 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 1ST DAY OF MARCH, 2023

                                       PRESENT

                THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                          AND

                        THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                         WRIT APPEAL NO. 1186 OF 2022 (GM)


                BETWEEN:

                SIR. M VISVESVARAYA CO-OPERATIVE BANK LTD.
                HAVING ITS ADMINISTRATIVE OFFICE AT
                NO.109, SHANKARMUTT ROAD
                SHANKARAPURAM
                BENGALURU-560004
                REPRESENTED BY ITS AUTHORISED OFFICER
Digitally       MR. L. GANESH
signed by R                                              ...APPELLANT
DEEPA
Location:
High Court of   (BY SRI. ADARSHA K.K., ADVOCATE)
Karnataka

                AND:

                1.    MR. T. S. MADHURANATH
                      S/O LATE R V SATHYANARAYANA
                      NO.53/3, 4TH MAIN ROAD
                      MOUNT JOY EXTENSION
                      HANUMANTHANAGAR
                      BENGALURU-560019

                2.    SMT K A NAGASHREE
                      W/O MR T S MADHURANATH
                              -2-
                                     WA No. 1186 of 2022




    NO.53/3, 4TH MAIN ROAD
    MOUNT JOY EXTENSION
    HANUMANTHANAGAR
    BENGALURU-560019
                                         ...RESPONDENTS


     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO SET ASIDE
THE FINAL ORDER DATED 19/04/2022 PASSED BY THE
LEARNED SINGLE JUDGE IN WP NO.7321/2022.


     THIS WRIT APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE, DELIVERED THE
FOLLOWING:


                      JUDGMENT

Learned counsel for the appellant by inviting our

attention to the memo of withdrawal placed on record at

the Bar today, i.e., 01.03.2023, submits that the

appellant be permitted to withdraw the appeal.

2. In view of the memo, the appeal is permitted to

be withdrawn. Accordingly, appeal is disposed of as

withdrawn.

WA No. 1186 of 2022

3. In view of disposal of the appeal, no order is

required to be passed on the pending applications and

are accordingly disposed of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

RD