Sri.U.Rathnakar Bayaru vs Assistant Registrar Of Co Operative ...
2024 Latest Caselaw 12563 Kant

Karnataka High Court

Sri.U.Rathnakar Bayaru vs Assistant Registrar Of Co Operative ... on 5 June, 2024

                                           -1-
                                                   NC: 2024:KHC:19404-DB
                                                         WA No. 263 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF JUNE, 2024

                                        PRESENT
                        THE HON'BLE MR JUSTICE V KAMESWAR RAO
                                           AND
                            THE HON'BLE MR JUSTICE C M JOSHI
                          WRIT APPEAL NO. 263 OF 2021 (S-RES)
                BETWEEN:

                SRI.U. RATHNAKAR BAYARU,
                S/O SHRI SHANKAR MOILY,
                AGED ABOUT 56 YEARS,
                NEAR ANANTHAPADMANABHA TEMPLE,
                KUDUPU POST,
                MANGALORE TALUK,
                D K - 575 001.
                                                               ...APPELLANT
                (BY SMT. SHRUTHI FOR
                    SRI. M. VINAYA KEERTHY, ADVOCATES)

Digitally signed AND:
by K G
RENUKAMBA        1. ASSISTANT REGISTRAR OF
Location: High      CO-OPERATIVE SOCIETIES,
Court of            MANGALORE SUB DIVISION,
Karnataka           MANGALORE,
                      D K - 575 001.

                2.    JAGRUTHA VIVIDODDESHA
                      SAHAKARA SANGHA ®,
                      JAGRUTHA SADANA,
                      ULLALA, MANGALORE TALUK-575 001,
                      REPRESENTED BY ITS PRESIDENT /
                      CHIEF EXECUTIVE OFFICER.
                                                            ...RESPONDENTS
                             -2-
                                     NC: 2024:KHC:19404-DB
                                        WA No. 263 of 2021




(BY SRI. DEVARAJ C H, GOVT. ADV.FOR R1 AND
 SRI.PRASANNA V R, ADV. FOR C/R2)

    THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961, PRAYING TO-
     i) SET ASIDE THE ORDER DATED 22/01/2021 PASSED BY
THE    LEARNED    SINGLE  JUDGE   IN   WRIT   PETITION
NO.9052/2020.
     ii)GRANT SUCH OTHER CONSEQUENTIAL AND FURTHER
RELIEFS AND ETC.,

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
V KAMESWAR RAO J., DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned counsel appearing for the appellant submits,

she has instructions to withdraw this appeal.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

SNC