Sri T S Madhuranath vs Sir M Visesvaraya Co Operative Bank Ltd
2024 Latest Caselaw 22161 Kant

Karnataka High Court

Sri T S Madhuranath vs Sir M Visesvaraya Co Operative Bank Ltd on 2 September, 2024

                                                -1-
                                                          NC: 2024:KHC:35565-DB
                                                           WA No. 1097 of 2023




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                            PRESENT

                            THE HON'BLE MR JUSTICE V KAMESWAR RAO

                                              AND

                              THE HON'BLE MR JUSTICE RAJESH RAI K

                             WRIT APPEAL NO. 1097 OF 2023 (GM-RES)


                      BETWEEN:


                      1.   SRI. T.S MADHURANATH
                           S/O LATE R.V. SATYANARAYANA,
                           AGED ABOUT 56 YEARS,
                           NO.53/3, 4TH MAIN ROAD,
                           MOUNT JOY EXTENSION,
                           HANUMANTHANAGAR,
                           BENGALURU-560 019.

Digitally signed by
HARIKRISHNA V         2.   SMT. K.A NAGASHREE
Location: HIGH             W/O SRI.T. S. MADHURANATH,
COURT OF
KARNATAKA                  AGED ABOUT 49 YEARS,
                           NO.53/3, 4TH MAIN ROAD,
                           MOUNT JOY EXTENSION,
                           HANUMANTHANAGAR,
                           BENGALURU-560 019.
                                                                ...APPELLANTS


                      (BY SRI. D.R.RAVISHANKAR, SENIOR COUNSEL FOR
                          SRI. PRASHANTH H.S, ADVOCATE)
                               -2-
                                          NC: 2024:KHC:35565-DB
                                             WA No. 1097 of 2023




AND:

   SIR M VISESVARAYA
   CO-OPERATIVE BANK LTD
   NO.109, SHANKARMUTT ROAD,
   SHANKARAPURAM,
   BENGALURU-560004
   REP BY ITS AUTHORIZED SIGNATORY,
   SRI. SRIDHAR.
                                                 ...RESPONDENT


(BY SRI. LOKESH K.V, ADVOCATE)


       THIS   WRIT   APPEAL    IS    FILED    U/S   4   OF   THE

KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE

WRIT APPEAL AND SET ASIDE THE FINAL ORDER DATED

31.08.2023 PASSED BY THE LEARNED SINGLE JUDGE OF

THIS    HONBLE   COURT    IN        WP   No-21447/2022       AND

CONSEQUENTLY ALLOW THE WP IN WP No-21447/2022.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:



CORAM: HON'BLE MR JUSTICE V KAMESWAR RAO
       and
       HON'BLE MR JUSTICE RAJESH RAI K
                                 -3-
                                             NC: 2024:KHC:35565-DB
                                              WA No. 1097 of 2023




                     ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE V KAMESWAR RAO)

After some submissions, Sri D.R.Ravishankar, learned

Senior counsel for the appellants wishes to withdraw the

appeal to enable the appellants seek such remedy as available

in law, by praying for the benefit of Section 14 of the

Limitation Act.

2. The appeal is dismissed as withdrawn.

In view of dismissal of the appeal, pending interlocutory

applications shall also stand disposed of.

Sd/-

(V KAMESWAR RAO) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

VM