Karnataka High Court
Alila Infrastructure And Development ... vs The General Manager on 14 March, 2017
Bench: Chief Justice, R.B Budihal
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 14TH DAY OF MARCH, 2017
PRESENT
THE HON'BLE MR. SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
WRIT APPEAL No. 4421/2016 (GM-RES)
Between
Alila Infrastructure
and Development Company Pvt. Ltd.,
A Company incorporated
under the Companies Act
Having its registered office at
No.19, HMT Factory Main Road,
Bangalore North taluk
Bangalore-560 013
Represented by its
Authorized Director
Mr. Asok Kumar.
... APPELLANT
(By Sri./Smt : R. NATARAJ., Advocate)
And
01. The General Manager
Indian Overseas Bank
Regional Office,
Vasanth Nagar,
Bangalore-560 001
...2
2 W.A. No. 4421/2016
02. The Indian Overseas Bank
Represented by its
Chief Regional Manager
Regional Office,
Vasanth Nagar,
Bangalore-560 001
03. The Assistant General Manager
Indian Overseas Bank
Malleshwaram Branch,
Bangalore-560 003
4. The Reserve Bank of India
Nrupathunga Road,
Bangalore-560 001
Represented by its
Director
... RESPONDENTS
(By Sri./Smt : S. Sriranga, Sumana Naganand, Vikram.U.R &
Prashanth Murthy, S.G. for M/s. Just Law Adv.
for C/R-1-3 C.P. No. 672/2016)
This Writ Appeal is filed U/S 4 of the Karnataka High Court Act praying to
set aside the order passed in the Writ Petition 3617/2016 dated: 27/10/2016.
This Writ Appeal coming on for orders this day the court made the
following order.
...3
3 W.A. No. 4421/2016
ORDER
Three weeks' time is granted to comply with the office objections.
In default, the writ appeal shall stand dismissed without further reference to the Bench.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE T By: JAY C By: R R By: JAY COPY Sd/-
ASSISTANT REGISTRAR