Sri. B.G. Venkatesh vs M/S Mysore Sales Corporation
2024 Latest Caselaw 10616 Kant

Karnataka High Court

Sri. B.G. Venkatesh vs M/S Mysore Sales Corporation on 18 April, 2024

Author: S.R.Krishna Kumar

Bench: S.R.Krishna Kumar

                                                      -1-
                                                                    NC: 2024:KHC:15409
                                                                WP No. 11151 of 2024




                                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                     DATED THIS THE 18TH DAY OF APRIL, 2024

                                                    BEFORE
                                  THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR

                                    WRIT PETITION NO. 11151 OF 2024 (GM-CPC)

                      BETWEEN:
                      SRI. B.G. VENKATESH
                      AGED ABOUT 74 YEARS,
                      SON OF LATE M.P. GANGAPPA,
                      REP BY SPA HOLDER,
                      B.V. VIKRAM S/O B.G. VENKATESH,
                      AGED ABOUT 47 YEARS,
                      RESIDING AT NO.9 A,
                      RACE COURSE ROAD,
                      MADHAVANAGAR, BENGALURU - 560 001
                      (SENIOR CITIZEN BENEFIT NOT CLAIMED)

                                                                               ...PETITIONER
                      (BY SRI. CHIDAMBARA .G.S., ADVOCATE)

                      AND:
                      1.     M/S. MYSORE SALES CORPORATION,
                             NO.41 OLD KASAI ROAD,
                             (O.K. ROAD) KUMBARPET,
                             BENGALURU - 560 002,
                             REP. BY ITS PROPRIETOR,
Digitally signed by
VANDANA S             2.     SMT. VIDYADEVI JAIN,
Location: High               PROPRIETRIX,
Court of Karnataka           M/S. MYSORE SALES CORPORATION,
                             NO.41, OLD KASAI ROAD,
                             (O.K. ROAD) KUMBARPET,
                             BENGALURU - 560 002,

                      3.     SRI. P. CHANDANMAL JAIN,
                             MAJOR BY AGE,
                             S/O. JUGRAJ PUKRAJ JAIN,
                             M/S. MYSORE SALES CORPORATION,
                             NO.41, OLD KASAI ROAD,
                             (O.K. ROAD) KUMBARPET,
                             BENGALURU - 560 002.

                                                                         ...RESPONDENTS
                                     -2-
                                                     NC: 2024:KHC:15409
                                                 WP No. 11151 of 2024




      THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE ORDER ON IA NO. 10
AND 11, PASSED ON 06.04.2024 BY THE HONBLE COURT OF XXXIX
ADDL. CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU CITY, (CCH
NO.40) IN OS NO. 6127/2020 IS AT ANNEXURE-A AND ETC.,

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

In this petition, the limited prayer of the petitioner is for a

direction to the Trial Court to dispose of the suit in

O.S.No.6127/2020 as expeditiously as possible within a stipulated

time frame.

2. In the light of the judgment of the Apex Court in the case

of High Court Bar Association Allahabad Vs The State of U.P &

Others in Criminal Appeal No.3589/2023 dated 29.02.2023, the

Trial Court is directed to dispose of the suit in accordance with law.

3. Petition stands disposed of accordingly. The parties

are directed to co-operate with the Trial Court for expeditious

disposal of the suit.

Sd/-

JUDGE

Srl.