Karnataka High Court
Smt. Madhuri Bhargava vs M/S. Ranjeet Engineering (P) Limited on 22 March, 2017
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WP Nos.5062/2014 &
8896-8898/2014
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22ND DAY OF MARCH 2017
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
WRIT PETITION NOs.5062/2014 &
8896-8898/2014 (GM-CPC)
BETWEEN:
1. SMT. MADHURI BHARGAVA
W/O LATE OM SHANKAR BHARGAVA
AGED ABOUT 68 YEARS
2. SRI MANDEEP BHARGAVA
S/O LATE OM SHANKAR BHARGAVA
AGED ABOUT 44 YEARS
BOTH ARE RESIDING AT
NO.32955 E NIMROD STREET, SOLON
OHIO-44139, USA
3. SMT. PREETHI BHARGAVA
D/O LATE OM SHANKAR BHARGAVA
AGED ABOUT 37 YEARS
RESIDING AT NO.151
SALMON BROOK DRIVE
GLASTONBURY, CT 06033, USA
ALL THE PETITIONERS ARE REPRESENTED BY
THEIR DULY CONSTITUTED POWER OF ATTORNEY
HOLDER SRI MUKUL BHARGAVA ... PETITIONERS
(BY SRI M.S.RAGHAVENDRA PRASAD, ADVOCATE)
AND:
1. M/S RANJEET ENGINEERING (P) LIMITED
NO.157/18, ST. PATRICK'S COMPLEX
BRIGADE ROAD
BANGALORE - 560 025
REPRESENTED BY ITS MANAGING DIRECTOR
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WP Nos.5062/2014 &
8896-8898/2014
2. SRI MUKUL BHARGAVA
PARTNER - M/S ROTO PACKAGING
NO.79/80, PEENYA INDUSTRIAL AREA
3RD PHASE, BANGALORE - 560 058
3. SRI G.S.GUPTA
S/O LATE RANJIT SINGH
AGED ABOUT 90 YEARS
NO.26, MAGRATH ROAD
ASHOKNAGAR
BANGALORE - 560 005
4. M/S ROTO PACKAGING
A PARTNERSHIP FIRM
HAVING ITS OFFICE AT
NO.79/80, PEENYA INDUSTRIAL AREA
3RD PHASE, BANGALORE - 560 058
REPRESENTED BY ITS PARTNERS
RESPONDENT NOs.2 & 3 ... RESPONDENTS
(BY SRI H.S PRASHANTH, ADVOCATE FOR R1;
SRI JAGADISH.G.KUMBAR, ADVOCATE FOR R2;
R3 & R4 SERVED)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE COMMON ORDER DATED 27.3.2013 PASSED ON I.A.NO.13
U/O XXII RULE 4(1) R/W SEC.151 OF THE CPC, I.A.NO.14 U/SEC.
5 OF THE LIMITATION ACT R/W SEC. 151 OF THE CPC., I.A
NO.15 U/O XXII RULE 4(3) R/W SEC.151 OF THE CPC &
I.A.NO.16 U/S 5 OF THE LIMITATION ACT R/W SEC. 151 OF THE
CPC., FILED BY THE PETITIONERS HEREIN IN OS.NO.4188/2002
PENDING BEFORE THE 3RD ADDL. CITY CIVIL JUDGE
BANGALORE, PRODUCED AT ANNEXURE-A & ALLOW THE SAID
APPLICATIONS AS PRAYED FOR.
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
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WP Nos.5062/2014 &
8896-8898/2014
ORDER
H.G.RAMESH, J. (Oral):
Heard. In view of the order passed in W.P.No.38160/2013 today, it is unnecessary to examine the correctness of the trial Court's order dated 27.03.2013 impugned in these writ petitions. The writ petitions are accordingly disposed of.
Petitions disposed of.
Sd/-
JUDGE LB