Karnataka High Court
Shrikant Inamdar S/O Madur Rao, vs State Bank Of Hyderabad, on 14 September, 2010
Author: H.G.Ramesh
Bench: H.G.Ramesh
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DATED THIS THE 14TH DAY ¢ DHARWAD )F SEPTEMBER 2010.» PRESENT THE HON'BLE MR.JUSTICEH.G.RAMESH. A N D THE HON'BLE MR.JUSTICE IN. KESHAVANARAYANA WRIT APPEAL NO. 631 8/2070 (aM. DRT. . ATW. _ MISC Wi Ne 1.622¢ BETWEEN: SRIKANT INAMADAR* S/O MADHUR RA®Q, - AGED 49 YEARS, OCC: BUSINESS, a R/O: NG. 205A, NEAR N. Hed KUSHTAG: ROAD: o84121 KOPPAL. (BY SRI. V.P.KULKARNI, ADV) "STATE BANK OF HYDERABAD, REGIONAL OFFICE, REGION NO.4, .., BELLARY-583121 "BY ITS MANAGER. THIS WRIT APPEAL IS FILE] KARNATAKA HIGH COURT ACT, 9/2 OF On APPELLANT . RESPONDENT
2 UNDER SECTION 4 OF PRAYING TO SET ASIDE THE ORDER OF THE LEARNED SINGLE JUDGE PASSED IN WP.NO.63057/2009 DATED: 30.07.2010 AND ALLOW. THE WRIT PETITION. oe THIS APPEAL COMING ON FOR PRELIMINARY". HEARING THIS DAY, H.G.RAMESH.J.,DELIYVERED THE © FOLLOWING: oe JUDGME NT Heard. Perused the impugned, oider gassed by the» learned Single Judge. By the iinpugned order, the learned Single Judge has aflirtned 'the order dated 30.04.2009 passed by the Debts Recovery Tribusal at Bangalore in the appeal in ASA 12/2009. we fii wo lea infirmity in the impugned orderto "wartaint interfetence. The appeal is accordingly dismissed... Consequently, Misc.W.62209/2010 filed for an interim'directior.aiso stands dismissed.
_. Appeal dismissed, Sd | mx . MBS/-