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Renuka Shanthinath Savadatti vs The Mercantile Co-Operative Credit ...
2024 Latest Caselaw 25261 Kant

Citation : 2024 Latest Caselaw 25261 Kant
Judgement Date : 22 October, 2024

Karnataka High Court

Renuka Shanthinath Savadatti vs The Mercantile Co-Operative Credit ... on 22 October, 2024

                                                -1-
                                                            NC: 2024:KHC-D:15144
                                                          WP No. 104808 of 2023




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                           DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                             BEFORE

                            THE HON'BLE MR. JUSTICE C.M. POONACHA

                           WRIT PETITION NO.104808 OF 2023 (CS-RES)


                   BETWEEN:

                   1.   RENUKA SHANTHINATH SAVADATTI,
                        AGE: 53 YEARS,
                        OCC: HOUSEHOLD WORK.

                   2.   SHANTHINATH
                        S/O. RAYAPPA SAVADAATTI,
                        AGE: 61 YEARS, OCC: AGRICULTURE,
                        BOTH ARE R/O: AINAPUR,TQ: ATHANI,
                        NOW TQ: KAGAWAD,
                        DIST: BELAGAVI - 591 303.
                                                                   ...PETITIONERS
                   (BY SRI UASH R. NADAKARNI, ADVOCATE)
Digitally signed
by SAROJA
HANGARAKI
Location: High
Court of
Karnataka          AND:

                   1.   THE MERCANTILE CO-OPERATIVE
                        CREDIT SOCIETY LTD., BELAGAVI,
                        REPRESENTED BY ITS GENERAL MANAGER,
                        DATTA COMPLEX, KODALKAR GALLI,
                        BELAGAVI - 590 001.

                   2.   APPASAHEB GUNDU RAM GOUNDANNAVAR,
                        AGE: 68 YEARS, OCC: NOT KNOWN,
                        R/O: NO.84, RAILWAY GATE,
                        GANDHI NAGAR,
                        BELAGAVI - 590 001.
                               -2-
                                            NC: 2024:KHC-D:15144
                                         WP No. 104808 of 2023




3.   SAGAR ASHOK VEERGOUDA,
     AGEED: 48 YEARS, OCC: NOT KNOWN,
     R/O: PLOT NO.2632,
     MAHANTESH NAGAR, M.M. EXTN.
     BELAGAVI - 590 016.

4.   THE ASSISTANT
     REGISTRAR OF CO-OPERATIVE SOCIETIES,
     COURT AREA,
     BELAGAVI - 590 001.
                                                  ...RESPONDENTS
(BY SMT. KIRTILATA R. PATIL, HCGP FOR R4;
NOTICE TO R1 AND R3 ARE SERVED;


       THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227

OF THE CONSTITUTION OF INDIA, PRAYING TO, ISSUE A WRIT OF

CERTIORARI OR ANY OTHER WRIT QUASHING THE ORDER DATED

16/07/2021 PASSED IN APPEAL NO. 566/2008 BY THE KARNATAKA

APPELLATE    TRIBUNAL,   BENGALURU       VIDE   ANNEXURE-C    AND

AGAINST THE AWARD BEARING NO. AR-9/ABN/DDS/134/2006-2007

DATED 14/07/2006 AWARD BEARING NO. AR-9/ABN/DDS/134/2006-

2007    DATED   14/07/2006   VIDE   AT    ANNEXURE-A   VIDE    AT

ANNEXURE-A AND ETC.,


       THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:
                               -3-
                                          NC: 2024:KHC-D:15144
                                        WP No. 104808 of 2023




CORAM:      THE HON'BLE MR. JUSTICE C.M. POONACHA

                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE C.M. POONACHA)

Learned counsel for the petitioners has filed a memo

dated 05.08.2024 for withdrawal of the writ petition. In

view of the same, the above writ petition is dismissed as

withdrawn.

The sum of ₹50,000/- deposited by the petitioners

pursuant to the order of this Court dated 14.08.2023 shall

be refunded to petitioner No.2.

Sd/-

(C.M. POONACHA) JUDGE

YAN CT-ASC

 
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