The Srirampura Co-Operative Bank Ltd vs State Of Karnataka
2024 Latest Caselaw 1385 Kant

Karnataka High Court

The Srirampura Co-Operative Bank Ltd vs State Of Karnataka on 16 January, 2024

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                                  -1-
                                                           NC: 2024:KHC:1957-DB
                                                             RFA No. 452 of 2018




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF JANUARY, 2024

                                              PRESENT

                          THE HON'BLE MR JUSTICE P.S.DINESH KUMAR

                                                  AND

                     THE HON'BLE MR JUSTICE T.G. SHIVASHANKARE GOWDA

                      REGULAR FIRST APPEAL NO. 452 OF 2018 (MON)

                   BETWEEN:
Digitally signed
by YASHODHA N      THE SRIRAMPURA CO-OPERATIVE BANK LTD.
Location: HIGH     BENGALURU
COURT OF           UNDER LIQUIDATION
KARNATAKA          REP. BY THE REGISTRAR OF
                   CO-OPERATIVE SOCIETIES BENGALURU

                   NO.1325/1 (OLD NO.)
                   NO.12/1 (NEW NO.)
                   8TH MAIN, 2ND STAGE, A BLOCK
                   RAJAJINAGAR
                   BENGALURU-560 010.
                   REP. BY ITS LIQUIDATOR.                          ...APPELLANT

                   (BY SHRI. N. RAMACHANDRA, ADVOCATE [ABSENT])

                   AND:

                   STATE OF KARNATAKA
                   REP. BY DIRECTOR
                   MUNICIPAL ADMINISTRATION
                   9TH FLOOR, VISHWESHWARAYA MINI TOWER
                   DR. AMBEDKAR VEEDI
                   BENGALURU-560 001.                              ...RESPONDENT

                        THIS RFA IS FILED UNDER SECTION 96 OF CPC, AGAINST THE
                   JUDGMENT    AND    DECREE   DATED    05.12.2017  PASSED    IN
                   O.S.NO.3697/2000 ON THE FILE OF THE XVI ADDITIONAL CITY CIVIL
                                -2-
                                           NC: 2024:KHC:1957-DB
                                             RFA No. 452 of 2018




AND SESSIONS JUDGE, BANGALORE, PARTLY DECREEING THE SUIT
FOR RECOVERY OF MONEY.

     THIS  RFA, COMING      ON   FOR   ORDERS,       THIS   DAY,
P.S.DINESH KUMAR, J., DELIVERED THE FOLLOWING:

                            JUDGMENT

This appeal is of the year 2018 and it is listed today for

non-compliance of office objections. None appears for the

appellant. Though time was granted, deficit court fee has

not been paid and cost is also not deposited. Hence, this

appeal is dismissed for non-prosecution.

No costs.

Sd/-

JUDGE

Sd/-

JUDGE

YN