Karnataka High Court
Sri Nagaraju vs The Karur Vysya Bank on 3 August, 2017
Author: Vineet Kothari
Bench: Vineet Kothari
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF AUGUST, 2017
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
WP No.26386/2017 (GM-RES)
BETWEEN
SRI. NAGARAJU,
S/O SRI. CHIKKAKENCHEGOWDA,
AGED ABOUT 35 YEARS,
RESIDING AT NO. 52/1,
1ST STAGE, NEAR PANDURANGA TEMPLE,
J.P.NAGAR, SARAKKI,
BENGALURU - 560 078. ...PETITIONER
(BY SRI R. CHANNAKESHAVA AND
SRI N. SURESHA, ADVOCATES)
AND
1. THE KARUR VYSYA BANK,
DIVISIONAL OFFICE,
NO.6, 2ND FLOOR,
SAJJAN RAO CIRCLE,
V.V.PURAM,
BENGALURU - 560 004.
REPRESENTED BY HIS
AUTHORIZED OFFICER.
SRI. P. SRINIVAS GUPTA.
2. SRI. SHANKARA V
S/O VAJRAMUNIYAPPA
AGED ABOUT 35 YEARS,
HOUSE NO. 52/1,
NEAR PANDURANGA TEMPLE,
SARAKKI, J P NAGAR,
1ST STAGE,
BENGALURU - 560 028.
Date of order : 03.08.2017 in WP No. 26386/2017
Sri. Nagaraju
vs.
The Karur Vysya Bank and others
.
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3. SMT. PRABHA
W/O SRI. VAJRAMUNIYAPPA
AGED ABOUT 30 YEARS,
HOUSE NO. 52/1,
NEAR PANDURANGA TEMPLE,
SARAKKI, J P NAGAR,
1ST STAGE,
BENGALURU - 560 028. ...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 NOT TO
TAKE PHYSICAL POSSESSION OF THE W.P. SCHEDULED
PROPERTIES.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Mr. R. Channakeshava and Mr. N. Suresha, Advs. for Petitioner
1. Learned counsel for the petitioner has filed a memo dated 20.07.2017 seeking leave to withdraw the present writ petition. Memo is taken on record.
2. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE ST