The Secretary vs The Jamakhandi Urban Co-Operative Bank ...
2024 Latest Caselaw 10610 Kant

Karnataka High Court

The Secretary vs The Jamakhandi Urban Co-Operative Bank ... on 18 April, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                          -1-
                                                  NC: 2024:KHC-D:6503
                                                   RSA No. 100282 of 2017




                IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                       DATED THIS THE 18TH DAY OF APRIL, 2024
                                        BEFORE
                 THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                    REGULAR SECOND APPEAL NO. 100282 OF 2017 (-)
             BETWEEN:

             THE SECRETARY,
             KARNATAKA KADHI GRAMODYOGA SANGH,
             BIJAPUR-586 101.
             R/BY.SATAYYA S/O LOKAYYA HIREMATH.

                                                              ...APPELLANT
             (BY SRI. G.S.SAVADATTI, ADVOCATE)

             AND:

             THE JAMAKHANDI URBAN CO-OPERATIVE
             BANK LTD., JAMAKHANDI,
             R/BY ITS MANAGER,
             SRI. A. M. KHADILAKAR,
             AGE: 62 YEARS, OCC:SERVICE,
             R/O. JAMAKHANDI,
             DIST. BAGALKOT
             PIN CODE - 587 301.

Digitally                                                   ...RESPONDENT
signed by    (BY SRI. RAVI S BALIKAI, ADVOCATE)
SUJATA
SUBHASH           THIS REGULAR SECOND APPEAL IS FILED UNDER SECTION
PAMMAR       100 OF THE CODE OF CIVIL PROCEDURE, 1908, PRAYING TO SET
Location:    ASIDE THE JUDGMENT AND DECREE DATED 31.01.2017 PASSED IN
HIGH COURT   R.A.NO.6/2011 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL
OF           JUDGE, JAMKHANDI, DISMISSING THE APPEAL AND CONFIRMING
KARNATAKA    THE JUDGMENT AND DECREE DATED 20.01.2011 PASSED IN
             O.S.NO.73/2007 ON THE FILE OF THE ADDITIONAL CIVIL JUDGE
             AND JUDICIAL MAGISTRATE FIRST CLASS, JAMKHANDI, DECREEING
             THE SUIT FILED FOR EVICTION.

                    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE COURT
             DELIVERED THE FOLLOWING:
                             -2-
                                  NC: 2024:KHC-D:6503
                                   RSA No. 100282 of 2017




                        JUDGMENT

Learned counsel for the appellant files memo seeking

to dispose of the appeal as not pressed.

Memo is placed on record.

In view of the memo, appeal is dismissed as not

pressed.

Sd/-

JUDGE

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