Rajesh Kumar Shetty vs T Subbaya Shetty
2024 Latest Caselaw 10607 Kant

Karnataka High Court

Rajesh Kumar Shetty vs T Subbaya Shetty on 18 April, 2024

Bench: Chief Justice, Krishna S Dixit

                                          -1-
                                                   NC: 2024:KHC:15361-DB
                                                     WA No. 310 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 18TH DAY OF APRIL, 2024

                                       PRESENT
                      THE HON'BLE MR N. V. ANJARIA, CHIEF JUSTICE
                                          AND
                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT
                          WRIT APPEAL NO. 310 OF 2024 (GM-RES)

               BETWEEN:
               1.   RAJESH KUMAR SHETTY
                    S/O GOPAL SHETTY
                    AGED ABOUT 57 YEARS
                    RESIDING AT NO.4-154
                    GOLLARA BETTU, KAVOOR POST
                    MANGALORE - 575 015
                                                              ...APPELLANT
               (BY SRI. PAVANA CHANDRA SHETTY H., ADVOCATE)

               AND:
               1.   T. SUBBAYA SHETTY
                    S/O LATE KRISHNA SHETTY
                    AGED ABOUT 75 YEARS
Digitally           R/A 1505, PLANET
signed by           SKS, KADRI HILLS
AMBIKA H B          MANGALORE - 575 004
Location: High
               2.   THE SENIOR MANAGER
Court of
Karnataka           KARNATAKA BANK LTD.
                    MANNAGUDDE
                    MANGALORE - 575 003
                                                        ...RESPONDENTS

                    THIS WRIT APPEAL FILED UNDER SECTION 4 OF THE
               KARNATAKA HIGH COURT ACT PRAYING TO SET-ASIDE THE
               ORDER DATED 01/12/2023 IN WRIT PETITION NO.11940/2023
               (GM-RES) PASSED BY THE LEARNED SINGLE JUDGE AND ALLOW
               THIS WRIT APPEAL AS PRAYED IN THE WRIT PETITION WITH
               COSTS THROUGHOUT AND GRANT SUCH OTHER RELIEFS.
                                  -2-
                                               NC: 2024:KHC:15361-DB
                                                 WA No. 310 of 2024




     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
CHIEF JUSTICE DELIVERED THE FOLLOWING:

                              JUDGMENT

Learned advocate Mr.Pavan Chandra Shetty for the

appellant stated with reference to the memo of withdrawal dated

15.04.2024 that the dispute is settled by the parties amicably

outside the Court.

2. The prayer made in the appeal, therefore, does not survive

as the parties have arrived at a settlement.

3. The writ appeal is accordingly disposed of.

In view of disposal of the appeal, the interlocutory

applications would not survive and they stand accordingly disposed

of.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE