Karnataka High Court
T Srinivasa Murthy vs Janatha Seva Co Operative Bank Ltd on 26 November, 2025
-1-
NC: 2025:KHC:49024-DB
WA No. 1792 of 2024
C/W CCC No. 454 of 2025
WA No. 405 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT APPEAL NO. 1792 OF 2024 (S-DIS)
C/W
CIVIL CONTEMPT PETITION NO. 454 OF 2025
C/W
WRIT APPEAL NO. 405 OF 2025 (S-DIS)
IN WA No. 1792/2024
BETWEEN:
T. SRINIVASA MURTHY
S/O T. THIMMAIAH,
AGED ABOUT 58 YEARS,
RESIDING AT No.631,
10TH 'G' MAIN ROAD, 6TH BLOCK,
RAJAJINAGARA,
Digitally BANGALORE - 560 010.
signed by ...APPELLANT
NIRMALA (BY SRI. GANGADHARAPPA. A.V., ADVOCATE)
DEVI
Location: AND:
HIGH COURT
OF
KARNATAKA 1. JANATHA SEVA CO-OPERATIVE BANK LTD.,
VIJAYANAGARA BRANCH,
REPRESENTED BY ITS MANAGER,
1ST MAIN ROAD, RPC LAYOUT,
VIJAYANAGARA,
BANGALORE - 560 040.
2. THE DEPUTY REGISTRAR OF CO-OPERATIVE
SOCIETIES,
BANGALORE CITY,
-2-
NC: 2025:KHC:49024-DB
WA No. 1792 of 2024
C/W CCC No. 454 of 2025
WA No. 405 of 2025
HC-KAR
8TH CROSS, MARGOSA ROAD,
MALLESHWARAM,
BANGALORE - 560 003.
...RESPONDENTS
(BY SRI. H.M.MURALIDHAR, ADVOCATE FOR R-1;
SMT. NAMITHA MAHESH, AGA FOR R-2 )
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE APPEAL, SET ASIDE
THAT PART OF THE JUDGEMENT DATED 01/10/2024 PASSED IN
WP NO.49599/2012, IN SO FAR AS IT RELATES TO ALLOWING THE
WRIT PETITION IN PART AND CONFIRMING THE RELIEFS TO
PAYMENT OF 50 PERCENT OF BACK WAGES TO THE APPELLANT
FOR THE PERIOD FROM 24/05/1998 TILL THE DATE OF THE ORDER
OF THE HIGH COURT AND ALSO FOR WITHHOLDING TWO
INCREMENTS WITHOUT CUMULATIVE EFFECT IS CONCERNED, BE
PLEASED TO ALLOW THE WRIT PETITION AS PRAYED FOR.
IN CCC NO. 454/2025
BETWEEN:
T. SRINIVAS MURTHY
S/O T. THIMMAIAH,
AGED ABOUT 56 YEARS,
NO.631, 10TH 'G' MAIN ROAD,
6TH BLOCK, RAJAJINAGARA,
BANGALORE - 560 010.
...COMPLAINANT
(BY SRI. GANGADHARAPPA. A.V., ADVOCATE)
AND:
1. SMT. BHAGYA
(HUSBAND NAME NOT KNOWN TO THE COMPLAINANT),
AGED ABOUT 50 YEARS,
MANAGER,
JANATHA SEVA CO-OPERATIVE BANK LTD.,
VIJAYANAGARA BRANCH,
1ST MAIN ROAD, RPC LAYOUT,
VIJAYANAGARA,
BANGALORE - 560 040.
...ACCUSED
-3-
NC: 2025:KHC:49024-DB
WA No. 1792 of 2024
C/W CCC No. 454 of 2025
WA No. 405 of 2025
HC-KAR
2. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION,
M.S. BUILDING,
DR. B.R. AMBEDKAR ROAD,
BANGALORE - 560 001.
...PROFORMA RESPONDENT
(BY SRI. H.M.MURALIDHAR, ADVOCATE FOR ACCUSED No.1;
SRI. NAVEEN CHANDRASHEKAR, AGA FOR R-2)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO ISSUE
NOTICE TO ACCUSED AND PUNISH THE ACCUSED FOR THE
WIFLLFUL DISOBEDIENCE TO THE ORDER DATED 01.10.2024
PASSED IN W.P.NO.49599/2012.
IN WA NO. 405/2025
BETWEEN:
JANATHA SEVA CO-OPERATIVE BANK LTD.,
VIJAYANAGAR BRANCH,
1ST MAIN ROAD, RPC LAYOUT,
VIJAYANAGARA,
BENGALURU - 560 040.
REPRESENTED BY ITS MANAGER.
...APPELLANT
(BY SRI. H. M. MURALIDHAR, ADVOCATE)
AND:
1. T. SRINIVASA MURTHY
S/O T. THIMMAIAH,
AGED ABOUT 58 YEARS,
RESIDING AT NO.631,
10TH 'G' MAIN ROAD,
6TH BLOCK, RAJAJINAGAR,
BENGALURU - 560 010.
2. THE DEPUTY REGISTRAR OF
CO-OPERATIVE SOCIETIES,
BANGALORE CITY, 8TH CROSS,
-4-
NC: 2025:KHC:49024-DB
WA No. 1792 of 2024
C/W CCC No. 454 of 2025
WA No. 405 of 2025
HC-KAR
MARGOSA ROAD,
MALLESWARAM,
BENGALURU - 560 003.
...RESPONDENTS
(BY SRI. GANGADHARAPPA A.V., ADVOCATE FOR R-1;
SMT. NAMITHA MAHESH, AGA FOR R-2)
THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THIS WRIT APPEAL,
SET ASIDE THE IMPUGNED ORDER OF THE LEARNED SINGLE
JUDGE PASSED IN WP No.49599/2012 (CS) DATED 01.10.2024
AND ETC.
THESE APPEALS AND PETITION, COMING ON FOR FURTHER
PROCEEDINGS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL JUDGMENT
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
IN W.A. No.1792/2024 c/w CCC No.454/2025
1. Learned counsel appearing for the appellant/complainant
seeks to withdraw the present appeal/complaint. The learned
counsel appearing for the appellant/complainant also submits that
he has received a letter whereby respondent No.1 has agreed to
pay a sum of Rs.30,00,000/- [Rupees thirty lakhs] in full and final
settlement of the claim, which is acceptable by the
appellant/complainant.
NC: 2025:KHC:49024-DB
HC-KAR
2. The appeal and the complaint is dismissed as withdrawn.
3. Pending application, if any, stands disposed of.
1. The learned counsel appearing for the appellant seeks to
withdraw the present appeal in view of the settlement arrived at
between the parties.
2. Accordingly, the appeal is dismissed as withdrawn.
3. Pending application, if any, stands disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
BS
