Karnataka High Court
M/S. Sriram Chits (K) Pvt Ltd vs The Additional Registrar Of ... on 6 June, 2022
Author: S.G. Pandit
Bench: S.G. Pandit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JUNE, 2022
BEFORE
THE HON' BLE MR. JUSTICE S.G. PANDIT
WRIT PETITION No.23867/2013 (GM-CFA)
BETWEEN:
M/S. SRIRAM CHITS (K) PVT LTD
AKSHODAYA, No.280, II FLOOR
10TH CROSS, WILSON GARDEN
BANGALORE 560027
REPRESENTED BY ITS LEGAL OFFICER
AND GPA HOLDER
SRI SHASHIKANTH. ...PETITIONER
(BY SRI.A.LOURDU MARIYAPPA, ADV.)
AND:
1. THE ADDITIONAL REGISTRAR
OF CO-OPERATIVE SOCIETIES,
INDUSTRIES AND DAIRY
ALIASKAR ROAD, BANGALORE 560 052
2. THE ARBITRATOR OF
CO-OPERATIVE AND CHITS,
JOINT REGISTRAR CHAMARAJPETE
BANGALORE REGION
BANGALORE 560018
3. SRI R.N.ANBALAGAM
S/O LATE RAMALINGAM
AGED ABOUT 59 YEARS
R/AT ADE, C.V.RAMAN NAGAR
BANGALORE -56009.
4. T.S.DINESH
AGED ABOUT 56 YEARS
FURTHER INDIA PRIVATE LTD.,
No.3, 3RD FLOOR, R.T.PLAZA
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80 FEET ROAD, R.T.NAGAR
BANGALORE 560 032
5. SRI RANGAPPA
S/O ALAPPA
AGED ABOUT 48 YEARS
MILITARY FORAM
MINISTRY OF DEFENCE
HEBBAL, BANGALORE 560 024
6. SRI K.N.JAYACHANDRAN
S/O LATE NANJUNDAIAH
AGED ABOUT 60 YEARS
R/AT CQAL, MINISTRY OF DEFENCE,
J.C.NAGAR P.O.,
BANGALORE 560 006
7. SRI RAJANNA.S.R
S/O RAMANNA
AGED ABOUT 50 YEARS
R/AT WHEEL AND AXEL PLANT,
YELAHANKA PLANT
BANGALORE 560 064
8. SRI JOHN BOSCO
S/O J RANGAPPA
AGED ABOUT 52 YEARS
R/AT NO 67/47,
DORESWAMYPALYA, B.G.ROAD
BANGALORE 560076
9. SMT STELLA DINESH
W/O T.S.DINESH
AGED ABOUT 56 YEARS
R/AT CQA (BEML)
GOVERNMENT OF INDIA,
MINISTRY OF DEFENCE
NEW THIPPASANDRA
BANGALORE 560076
...RESPONDENTS
(BY SMT.RASHMI PATEL, HCGP FOR R-1;
R-2, R-5, R-7 AND R-8 - SERVED.)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
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ORDER PASSED BY THR R-1 AUTHORITY IN APPEAL
NO.3/05/CHIT/12-13 VIDE ORDR DT.20.4.2013 VIDE ANNX-A
PREFERRED BY THE R-3 HEREIN AND REMAND THE MATTER
FOR FRESH CONSIDERATION BEFORE THE R-2 IN
ACCORDANCE WITH LAW.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:-
ORDER
Learned counsel for the petitioner files a memo seeking to dismiss the writ petition as not pressed.
2. Memo is placed on record. In terms of the memo, writ petition stands dismissed as not pressed.
Sd/-
JUDGE NC.