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[Cites 2, Cited by 1]

Karnataka High Court

Sri A S Venkataramaiah vs Sri A S Krishnamurthy on 17 November, 2022

Author: B. M. Shyam Prasad

Bench: B. M. Shyam Prasad

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 17TH DAY OF NOVEMBER 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

        WRIT PETITION NO.22304/2022 (GM-CPC)

BETWEEN :

SRI A S VENKATARAMAIAH
S/O LATE SINGAPPAIAH
AGED 74 YEARS
AGRICULTURIST,
R/AT ADEKEHITLU
BALEHOLE POST
TALAGODU VILLAGE
MUDIGERE TALUK
CHIKKAMAGALURU DISTRICT.

REP BY HIS GPA HOLDER
A V NAGARAJ
S/O A S VENKATARAMAIAH
ADVOCATE
AGED 33 YEARS
R/AT TALAGODU VILLAGE
MUDIGERE TALUK
CHIKKAMAGALURU DISTRICT - 577 132.
                                         ... PETITIONER

(BY SRI. SACHIN B S, ADVOCATE)
AND :

1.      SRI A S KRISHNAMURTHY
        S/O LATE SINGAPPAIAH
        AGED 65 YEARS
        AGRICULTURIST
                          2



     R/AT ADEKEHITLU BALEHOLE POST
     TALAGODU VILLAGE
     MUDIGERE TALUK
     CHIKKAMAGALURU DISTRICT - 577 132.

2.   SRI A S PADMANABHA
     S/O LATE SINGAPPAIAH
     AGED 62 YEARS
     R/AT 102 NOTTING HILL APARTMENT
     OPP. VIKAS COLLEGE
     PINTO GARDEN, KONCHADI POST
     MANGALORE - 575 008.

3.   SRI A S BHASKARA
     S/O LATE SINGAPPAIAH
     AGED 58 YEARS
     AGRICULTURIST
     R/AT KATAGARU VILLAGE
     MUTHUR HOBLI
     THIRTHAHALLI TALUK
     SHIMOGGA DISTRICT - 577 432.

4.   SMT. SAROJAKSHI
     D/O LATE SINGAPPAIAH
     AGED 70 YEARS
     HOUSE WIFE
     R/AT HUNASALLI VILLAGE
     KURUVALLI POST,
     KASABA HOBLI
     THIRTHAHALLI TALUK
     SHIMOGA DISTRICT - 577 432.

5.   SMT. PADMA
     D/O LATE SINGAPPAIAH
     W/O SRIDHAR VARAMBALLI
     AGED 64 YEARS
     HOUSE WIFE
     R/AT DUPADAKATTE ROAD
     BRAHMAVARA UDUPI DISTRICT - 576 213.
                          3



6.    SMT. SHANTA N BAGAVAT
      W/O NAGARAJ BAGAVAT
      D/O LATE SINGAPPAIAH
      AGED 54 YEARS
      HOUSE WIFE
      R/AT NEAR ST. MARRYS ENGLISH
      MEDIUM SCHOOL (CBS) BALAJI ROAD
      KINNIMULKI UDUPI - 576 101.

7.    M/S BHOOPALAM R NANJUNDAIAH CO.,
      ARECA NUT MARKET,
      R/AT SPM ROAD
      SHIVAMOGGA CITY - 577 202
      REP BY ITS MANAGING DIRECTOR.

8.    THE MANAGER MALNAD ARECA MARKETING
      CO OPERATIVE SOCIETY LIMITED
      P B NO.13, APMC ROAD, SAGAR ROAD
      SHIVAMOGGA - 577 204.
      REG CO-OPERATIVE SOCIETY ACT.

9.    MALNAD ARECA NUT SYNDICATE PVT LTD
      NEAR BHARGAVI PETROL BUNK
      APMC YARD SAGAR ROAD
      SHIVAMOGGA - 577 204
      REP BY ITS MANAGING DIRECTOR
      REG UNDER COMPANY ACT.

10.   THE CANARA BANK
      BALEHOLE BRANCH
      BALEHOLE VILLAGE AND POST,
      MUDIGERE TALUK
      CHIKKAMAGALURU DISTRICT - 577 132
      REP BY ITS MANAGER.

11.   KARNATAKA BANK LIMITED
      KALASA BRANCH KALASA TOWN
      CHIKKAMAGALURU DISTRICT - 577 124
      REP BY ITS MANAGER.
                            4



12.   PRATHAMIKA KRISHI
      PATTINA SAHAKARI
      SANGA NIYAMITHA KALASA
      DRCS NO. 2444/05, 1076
      KALASA TOWN,
      CHIKKAMAGALURU DISTRICT - 577 124
      REP BY ITS CEO.

13.   SRI K SUBRAMANYA
      S/O HIRAYANNAIAH
      AGED 45 YEARS
      THIRTHAHALLI TALUK
      KANKAL POST
      SHIVAMOGGA DISTRICT - 577 430.
                                       ... RESPONDENTS

      THIS WRIT PETITION IS FILED UNDER ARTICLE 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED ORDER DATED 29.10.2022 ON I.A NO.1 IN
O.S.NO.91 OF 2022 TO THE EXTENT OF REFUSING TO
GRANT AD INTERIM EX-PARTE TEMPORARY INJUNCTION
ORDER AS PRAYED IN THE I.A. NO.1 AND CONSEQUENTLY
ALLOW THE I.A.NO 1 AS PRAYED FOR BY GRANTING AN
AD    INTERIM   ORDER     OF    EX-PARTE   TEMPORARY
INJUNCTION AS PRAYED IN THE I.A. NO.1, AS PER
ANNEXURE-A.

      THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING,    THIS   DAY,   THE    COURT     MADE   THE
FOLLOWING:-
                             5




                       ORDER

After being heard for some time, Sri. Sachin B S, the learned counsel for the petitioner, seeks leave to withdraw this petition and canvass all grounds in support of the pending application upon service of notice of the suit to the respondents-defendants.

Accepting the submission, the petition stands disposed of with liberty as aforesaid.

Sd/-

JUDGE AN/-