Mr N Krishnakumar vs Registrar Co-Operative ...
2023 Latest Caselaw 2026 Kant

                                                 -1-
                                                        WA No. 641 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 27TH DAY OF MARCH, 2023

                                           PRESENT
                           THE HON'BLE MR JUSTICE ALOK ARADHE
                                                 AND
                        THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                           WRIT APPEAL NO.641 OF 2021 (GM-KSR)
                   BETWEEN:

                         MR N KRISHNAKUMAR
                         AGED ABOUT 64 YEARS,
                         S-67, GOLDEN ENCLAVE,
                         OLD AIRPORT ROAD,
                         BENGALURU - 560 007
                                                               ...APPELLANT
                   (BY SMT. ASHVINI PATIL, ADVOCATE FOR
                       SRI. AJAY J N NANDALIKE, ADVOCATE)

                   AND:

                   1.    REGISTRAR CO-OPERATIVE SOCIETIES
Digitally signed
by GAYATHRI N            DISTRICT REGISTRAR, ZONE 3,
Location: High           BENGALURU URBAN DISTRICT,
Court of                 SAHAKARASOUDHA, 2ND FLOOR,
Karnataka
                         3RD MAIN ROAD, 8TH CROSS, MALLESWARAMM,
                         BENGALURU - 560 003

                   2.    ADARSH PALM RETREAT VILLA OWNERS WELFARE
                         ASSOCIATION
                         ADARSH PALM RETREAT,
                         DEVARABISANAHALLI,
                         OUTER RING ROAD,
                         BENGALURU - 560 103,
                         REPRESENTED BY ITS PRESIDENT
                                                           ...RESPONDENTS
                                -2-
                                            WA No. 641 of 2021




(BY SRI. B.RAJENDRA PRASAD, HCGP FOR R1;
    SRI. MITHUN G.A, ADVOCATE FOR R2)

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO a) SET ASIDE THE
ORDER DATED 21.04.2021 PASSED IN W.P.NO.4391/2021
PRODUCED HEREWITH; b) SET ASIDE THE ORDER DATED
11.10.2019   PASSED    IN    COMPLAINT      BEARING     NO.DRB-
3/Sl.No./COMPLAINT NO.59/2018-19 PRODUCED HEREWITH
AS ANNEXURE-A OR IN THE ALTERNATIVE REMAND THE
MATTER BACK TO THE LEARNED SINGLE JUDGE FOR FRESH
CONSIDERATION IN ACCORDANCE WITH LAW; c) PASS ANY
SUCH ORDER / RELIEF THAT THIS HON'BLE COURT DEEMS FIT
IN THE INTERESTS OF JUSTICE AND EQUITY.

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

                        JUDGMENT

Smt.Ashvini Patil, learned counsel for Mr.Ajay J.

Nandalike, learned counsel for appellant.

Sri.B.Rajendra Prasad, learned High Court Government

Pleader for respondent No.1.

Sri.Mithun G.A, learned counsel for respondent No.2.

WA No. 641 of 2021

Learned counsel for appellant has filed a memo seeking

leave of this Court to withdraw the appeal.

The aforesaid memo is placed on record.

In the result, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RR