Karnataka High Court
Dinesh vs The Karnataka Gramin Bank And Anr on 4 December, 2023
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2023:KHC-K:8993
WP No.203189 of 2023
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 4TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
WRIT PETITION NO.203189 OF 2023 (GM-RES)
BETWEEN:
SRI DINESH
S/O SHANKAR RAO GAIDHANKAR,
AGE: 36 YEARS, OCC: EX-BANK EMPLOYEE,
R/O: H.NO.1-949/7/1/30,
NEAR ABVP OFFICE, DHARIYAPUR,
KALABURAGI-585 102.
...PETITIONER
(BY SRI MAHESH PATIL, ADVOCATE)
AND:
1. THE KARNATAKA GRAMIN BANK,
Digitally signed
by SACHIN REGIONAL OFFICE,
Location: REP.BY ITS AUTHORIZED OFFICER,
HIGH COURT
OF KUSNOOR ROAD,
KARNATAKA KALABURAGI-585 101.
2. THE KARNATAKA GRAMIN BANK,
REP. BY ITS BRANCH MANAGER,
BIDDAPUR COLONY BRANCH,
KALABURAGI-585 102.
...RESPONDENTS
(BY SRI UDAY P. HONGUNTIKAR,
SMT. AMRUTA V. DESHMANYA AND
SMT. VINAYASHREE M. K. ADVOCATES)
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NC: 2023:KHC-K:8993
WP No.203189 of 2023
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN THE NATURE OF CERTIORARI BY QUASHING
THE IMPUGNED NOTICE BEARING NO.KAGB:ROGLB:SAR:PN:-
2023-24, DATED:21.11.2023 ISSUED BY THE 1ST RESPONDENT
AT ANNEXURE-E AND ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo seeking leave of this Court to withdraw the writ petition keeping open all the contentions to the petitioner to avail the same before the appropriate forum.
Placing his submission and memo on record, this petition is dismissed as withdrawn reserving liberty to the petitioner to avail all the grounds urged herein and keeping open all the contentions before the appropriate forum.
Sd/-
JUDGE RSP List No.: 1 Sl No.: 72