Karnataka High Court
The General Manager vs Smt. K. R. Nagalakshmi on 29 July, 2024
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NC: 2024:KHC:29759-DB
WA No. 367 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF JULY, 2024
PRESENT
THE HON'BLE MR JUSTICE V KAMESWAR RAO
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
WRIT APPEAL NO. 367 OF 2023 (GM-DRT)
BETWEEN:
1. THE GENERAL MANAGER,
CORPORATION BANK
(NOW UNION BANK OF INDIA),
CIRCLE OFFICE NO.8,
NITESH TIME SQUARE,
5TH FLOOR, M.G. ROAD,
BENGALURU - 560 001.
2. THE DEPUTY GENERAL MANAGER,
CORPORATION BANK
(NOW UNION BANK OF INDIA),
ZONAL OFFICE NO.1/1,
GROUND FLOOR, JEEVAN SAMPIGE,
Digitally
signed by K G 2ND MAIN, SAMPIGE ROAD,
RENUKAMBA MALLESHWARAM,
Location: BENGALURU - 560 003.
High Court of
Karnataka
3. THE SENIOR MANAGER,
CORPORATION BANK
(NOW UNION BANK OF INDIA),
YELAHANKA NEW TOWN BRANCH,
NO. 99, GROUND FLOOR,
1ST MAIN ROAD, HIG A SECTOR,
YELAHANKA NEW TOWN,
BENGALURU - 560 064.
...APPELLANTS
(BY SRI. KRISHNAMOORTHY.D, ADVOCATE)
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NC: 2024:KHC:29759-DB
WA No. 367 of 2023
AND:
1. SMT. K. R. NAGALAKSHMI,
W/O. LATE NARASIMHA REDDY,
AGED ABOUT 61 YEARS,
2. GURUPRASAD. C. N.,
S/O. LATE NARASIMHA REDDY,
AGED ABOUT 42 YEARS,
3. NAVEEN KUMAR. C. N.,
S/O. LATE NARASIMHA REDDY,
AGED ABOUT 39 YEARS,
ALL RESPONDENTS ARE
RESIDENTS OF NO.21,
4TH CROSS, LAKE SHORE GARDEN,
NEAR THINDLU,
VIDYARANYAPURA POST,
BANGALORE - 560 097.
...RESPONDENTS
(BY SRI. VENUGOPAL M.S., ADVOCATE FOR C/R3)
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED BY THE LEARNED SINGLE JUDGE IN WP
NO.25705/2019 DATED 13/02/2023 AND ALLOW THE WRIT
PETITION AS PRAYED BY ALLOWING THE APPEAL.
THIS APPEAL COMING ON FOR PRELIMINARY HEARING
THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2024:KHC:29759-DB
WA No. 367 of 2023
CORAM: HON'BLE MR JUSTICE V KAMESWAR RAO
AND
HON'BLE MR JUSTICE RAJESH RAI K
ORAL JUDGMENT
(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)
Learned counsel for the appellants has filed a memo
dated 29.07.2024 stating as under:
"The Appellants herein submits before
this Hon'ble Court that the Respondents
herein have availed the OTS (One Time
Settlement) scheme offered to them by
the appellants herein and have paid the
entire amount as per the OTS scheme.
Since, the respondents have paid the
entire amount as agreed by both parties
to this appeal, the account has been
closed as settled. Hence, this Writ Appeal
may be disposed as settled in the interest
of Justice and equity."
2. The learned counsel for the appellants submits
that, the appeal be disposed as settled.
NC: 2024:KHC:29759-DB
3. Noting the said submission and in view of the
contents of the memo, the appeal is disposed of as settled.
4. In view of the order in the writ appeal, the
I.A.No.1/2023 is disposed of.
Sd/-
(V KAMESWAR RAO)
JUDGE
Sd/-
(RAJESH RAI K)
JUDGE
SMC
