Karnataka High Court
Smt. Chandrakala vs The Karur Vysya Bank on 3 August, 2017
Author: Vineet Kothari
Bench: Vineet Kothari
1/2
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF AUGUST, 2017
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
WP No.26395/2017 (GM-RES)
BETWEEN
SMT. CHANDRAKALA,
W/O SRI. VIJAYKUMAR
AGED ABOUT 43 YEARS,
RESIDING AT NO. 52/1,
1ST FLOOR, 1ST STAGE,
NEAR PANDURANGASWAMY TEMPLE,
J.P.NAGAR, SARAKKI,
BENGALURU - 560 078. ...PETITIONER
(BY SRI R. CHANNAKESHAVA AND
SRI N. SURESHA, ADVOCATES)
AND
1. THE KARUR VYSYA BANK,
DIVISIONAL OFFICE,
NO.6, 2ND FLOOR,
SAJJAN RAO CIRCLE,
V.V.PURAM,
BENGALURU - 560 004.
REPRESENTED BY HIS
AUTHORIZED OFFICER,
SRI. P. SRINIVAS GUPTA.
2. SRI. SHANKARA V,
S/O. VAJRAMUNIYAPPA,
AGED ABOUT 35 YEARS,
HOUSE NO. 52/1,
NEAR PANDURANGA TEMPLE,
SARAKKI, J P NAGAR, 1ST STAGE,
BENGALURU - 560 028.
Date of order : 03.08.2017 in WP No. 26395/2017
Smt. Chandrakala
vs.
The Karur Vysya Bank and others
.
2/2
3. SMT. PRABHA
W/O. SRI. VAJRAMUNIYAPPA
AGED ABOUT 30 YEARS,
HOUSE NO. 52/1,
NEAR PANDURANGA TEMPLE,
SARAKKI, J P NAGAR, 1ST STAGE,
BENGALURU - 560 028. ...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1 NOT TO
TAKE PHYSICAL POSSESSION OF THE W.P. SCHEDULED
PROPERTIES.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Mr. R. Channakeshava and Mr. N. Suresha, Advs. for Petitioner
1. Learned counsel for the petitioner has filed a memo dated 20.07.2017 seeking leave to withdraw the present writ petition. Memo is taken on record.
2. Accordingly, the writ petition is dismissed as withdrawn.
Sd/-
JUDGE ST