Karnataka High Court
The Karnataka Housing Board Cauvery ... vs The State Bank Of Hyderabad on 9 February, 2010
Bench: V.G.Sabhahit, S.N.Satyanarayana
IN TIE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 91%: DAY OF FEBRUARY 20
PRESENT A A'
THE I-ION'BLE MRJUSTICE " * A
AND
THE HOITBLE MR. JUSTICE *
M1sc.cvL.No.659o /2009 "RFAT.N0{125=2Vx/3Vi6O8'V
c/w msc.cvL.No.1666_8/2009 11*: m.«',A.No;123s;¥2oos
BETWEEN:
1 .
THE KARNATAKA HOUSTEG _
CAUVERY BHAVAN. BA'NGAI.O'Ri£_--O9v_. A' , '
BY ITS Housing'coMM:ssi01s:ERj;_
THE Housimi} '
THE EEAEE,
CAU\fERY'BHAV"AN;T BANG~ALORE ~ 09.
THE cHIEFT~ENGINEAER:,""--- 4' A
THE KARNA'rAEA.~.HcUS~1NG BOARD,
CAVUERY BHAVAN,
B-,ANGALORE-09;' ----
_ ExEc"Ufm7E ENGINEER,
" HOUSING BOARD,
HUBLI DN.'I_-SIGN.
c"HANA2{'mPUR1, HUBLI,
DHARWAD DISTRICT.
A " .m;,_1, REP BY ITS SECRETARY,
'K_.3'{ff1.'.B., BANGALORE M 09. AQPPELLANTS IN
"E(By SR1: RAGHAVENDRAA KULKARNI, ADV)
BOTH APPLICATIONS.
1. TBE STATE BANK OE HYDERABAD,
AUSTIN mvm BRANCH,
No.18, VICTORIA ROAD.
BANGALORE -- 47.
BY ITS BRANCH MANAGER.
2. NAV VZKAS 'BUILDERS P LTD., 1
2ND FLOOR C BLOCK, AKSHAYA A
COMMERCIAL COMPLEX. NO.26,
VICTORIA ROAD, BANGALORE__~ 47." " ;
BY ITS MANAGING D1RECTOE,,"'~~ .. 'RESP.o'NDENTS"IN
' ' IUIISC.-QVL.65€;90/2009.
r"m'fRa*;§$ ONLY
; M'iSC.CVL.16668/09.
{By SR1.BR1JESB_CHAN'DERGUR'U,O 1" O
Am:,,4.§vOR__R--g1,-~~" A "
SR1.ROLL,A'&_EO.LEA; Rj-21 »
'''' H O a=s_;=o':>_.,:.::z"_1=_=I=_4=_'_'V=Vv:VV_"=|=V
MISC.CVL;NO.659f.),'.;20{i§"IS FILED UNDER SECTION 5 OF
THE L11\z1ITA'1':ON.,AC'1f,V§éRA,Y11»1€} 'PO CONDONE THE DELAY OF 48
4DAYS1NA5E1L1NG. V é
V' Q O 'MiSC_.s5S.f"E_.:.NQ.16668/2009 IS EILED UNDER SECTION 15:
OF' OF'~CI.VIL PROCEDURE, PRAYING TO PERMIT THE
" O' , A . APPIJCANT TO 7W:ffHDRAw THE AMOUNT.
APPLICATIONS COMING ON FOR HEARING ON
_ iNT§:R.r,OCU*'rORY APPLICABON THIS DAY, SABHAHIT .I., MADE
._ EOLLOWING:
3
O R D E R
Heard. in View of the averments made in the affidavit filed in support of Misc.Cv1.No.6590/2009, we are spat-isfied that sufficient cause is made out for condoning 48 days in filing the appeal. M __ H " . Misc.Cv1.No.6590/2009 is allowed. Since there is already ~..Qrde'r i'or_ with_.drawa1 05:7.' amount as submitted by ,.the lepag-"peed "cqunsei-app,.+:~y§ari11g for the applicants, Misc.Cv1.Ne'.1.66§:3e8}'20dQf_deesp not survive for Sd/-
JUDGE Sd/-3 IUDGE e i,"g'\CrV.