Karnataka High Court
State Bank Of India vs M/S The India Sugars & Refineries Ltd on 22 April, 2019
Bench: Ravi Malimath, S G Pandit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ON THE 22ND DAY OF APRIL, 2019
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
AND
THE HON'BLE MR. JUSTICE S.G.PANDIT
WRIT APPEAL NO.425 OF 2016 (GM-RES)
BETWEEN:
STATE BANK OF INDIA
STRESSED ASSETS MANAGEMENT BRANCH
NO.65, ST. MARKS ROAD
BENGALURU-560 025
REPRESENTED BY ITS CHIEF MANAGER AND
DULY AUTHORISED SIGNATORY
MR.C.PRAKASH REDDY ... APPELLANT
(BY SRI:NISHANTA NANDAGOPAL, ADVOCATE FOR
SRI:M.CHINTAN CHINNAPPA, ADVOCATE)
AND:
M/S. THE INDIA SUGARS & REFINERIES LTD.,
OFFICE AT NO.102 AND 108
MIDFORD HOUSE, MIDFORD GARDENS
OFF M.G. ROAD
BENGALURU-560 001
REPRESENTED BY ITS MANAGER FINANCE
MR. P.S. KRISHNA MURTHY. ... RESPONDENT
(BY SRI:DORERAJ, ADVOCATAE FOR C/R1)
2
THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
THE KARNATAKA HIGH COURT ACT, 1961 PRAYING TO
SET ASIDE THE ORDER PASSED IN THE WRIT PETITION
NO.42451 OF 2015 (GM-RES) DATED 18.01.2016.
*****
THIS WRIT APPEAL COMING ON FOR ORDERS THIS
DAY, RAVI MALIMATH J., DELIVERED THE FOLLOWING:
JUDGMENT
In view of the memo filed in the Court today, the appeal is dismissed as withdrawn.
Sd/- Sd/-
JUDGE JUDGE
*bgn/-