Karnataka High Court
Bangalore City Cooperative Society Ltd vs M A Pranesh Rao C/O S R Ananthachar on 17 August, 2010
Author: Ravi Malimath
Bench: Ravi Malimath
IN THE HIGH COURT OF KARNATAKA AT _ DATED THIS THE 17"' DAY OF AUGU-SAf:'2(}1::0 _f THE HON'BLE MR.IusT1c'E,AA.yI%TMALI.MAfIH ~ WRIT PETITION NO.346é"D. OF .2OQ9'I'~GI'E:4-E:.OAi'5 M BETWEEN:
Aged abO_LIt«.{15 years.
Bangalore --City ;ijO~O:3e.rati.veSociety Ltd., A Socierity R:e'I;;gfst"ei-ire-d "Land-er th'eI~p'rovisEOns Of the Karnataka_ CO"%._D'erativje Societies Act, Having its O'ffi_Ce_a-f f\Ii0._.L2A,n "
Seetha 'p.at°nIia Agra E"'ra ra_, _ " V Bangatore'-«:-- 560 002'. Represeentea'-by 'its Secretary, s.r'hI.-Bharatha DDDDD ...PETITIONER (IB y SrE 'K";S_5.ééhikiran Shetty, Advocate) AND'; .
A AA_1a "~«M.A.Pranesh Rao * ~Age:iViajOr C/O S.R.Ananthachar, No.88'), Dwaranakanagar, Subramanyapura Post, Uttarhalli, Channasandra, Bangalore.
2. Union Of India Ministry of Law & Justice, Legislative Wing, Shastri Bhavan, NeiDahi--1100o1. -e-_n.§aESfionDENTSuviz (By Sri S.Visweswaraiah, Advocate ' is we This Writ Petition is flied Arti<fl'es--..22t§3 & 227 of the Constitution of £'n_d'i'-a prfaying' ~to»Vquash the order dated ' 20.11.2009 passed irr 1EtP§'N_0':';C9/1035.0' passed by the 1v Add|.District CnOnSUm€r_..DiSpiJ'E:€S"."'R€d.if€S'Sai Forum vide Annexure~A and.a|so"to'q'uas4h'-the Exs.P';No.135/2009 fiied by the resgjoriiiiiseint 'hei'i5ei'h b'efo're'---the IV Addi. District Consume;i"'D'i'spi::t-e:s Red..r_éssa'i" Forunm vide Annexu re-E. This.'xiiiirit..PVetniti'0h""-C;omi_ng on for preiiminary hearing in 'B' "group 'this~.d~a.y;»,t_hentio.urt made the foi|owing:--
"-X'oRDER
--,Si'~i 'Sfifisweshwaraiah, learned counsel appearing for *r«espovn(i'e"ntVj;=No.1 has fiied a memo stating that E.4i5.i§ioe.ri13§/2009 dated 20-11-2009 before the 1v Aifxddnitional District Forum, Bangaiore Urban, has been Aigdiisiposed off by the order dated 256-2010 and hence this Writ Petition does not survive for consideration. %i<"
In\new ofthernenuackfied 11-8-2o1Q;fns;9§fi§§n is dismissed as being infructuous.
Rsk/-- __ %,isg. ii'