Synergyone Infrastructure And ... vs Axis Bank Ltd on 9 June, 2022

[Cites 2, Cited by 0]

Karnataka High Court

Synergyone Infrastructure And ... vs Axis Bank Ltd on 9 June, 2022

Bench: S.G. Pandit

                             1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 9TH DAY OF JUNE, 2022

                        BEFORE

        THE HON' BLE MR. JUSTICE S.G. PANDIT

        WRIT PETITION No.7231/2020 (GM-RES)

BETWEEN:
SYNERGYONE INFRASTRUCTURE
AND PROJECTS PVT LTD
NEW INTERNATIONAL AIRPORT ROAD,
NH-7, HIGHWAY, YELAHANKA OLD TOWN,
KOGILU CROSS, OPP KENDRIYA VIHAR
APARTMENT, BANGALORE-560064
REPRESENTED BY ITS AUTHORIZED SIGNATORY,
MR.B.V.MADHAV.                           ...PETITIONER

           (BY SRI.CHETHAN KUMAR.S., ADV. FOR
                SRI.HARSHA.D JOSHI, ADV.)

AND:
1.   AXIS BANK LTD
     STRESSED ASSET DEPARTMENT,
     AXIX HOUSE, N.C.-2,
     WADIA INTERNATIONAL CENTRE,
     PANDURANG BUDHKAR MARG, WORLI,
     MUMBAI-400 025,
     REPRESENTED BY ITS
     MANAGING DIRECTOR
2.   XECO WEBSITE MANAGEMENT
     SERVICES PRIVATE LIMITED
     11 AVALON, 107, ST.SEBASTIAN ROAD,
     NEAR MEHBOOB STUDIO,
     BANDRA (WEST), MUMBAI-400 050,
     REPRESENTED BY ITS
     MANAGING DIRECTOR
                                          ...RESPONDENTS

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENT TO CONSIDER THE REPRESENTATION OF THE
                               2


PETITIONER FOR ONE TIME SETTLEMENT OF THE DUES
VIDE   REPRESENTATION     DATED  25.09.2019   OF  THE
ACCOUNT OF M/S.XECO WEBSITE MANAGEMENT SERVICES
PVT. LTD., TO WHICH THE PETITIONER HAD OFFERED ITS
PROPERTY       AS     COLLATERAL       SECURITY,  THE
REPRESENTATION     AS  IN   ANNEXURE-S    TO THE WRIT
PETITION AND ETC.,

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

                        ORDER

Learned counsel Sri.Chethan Kumar.S appears on behalf of learned counsel Sri.Harsha.D, learned counsel for petitioner and submits that memo dated 16.12.2020 is filed seeking to withdraw the writ petition. Further, he submits that as petition has become infructuous, petitioner may be permitted to withdraw the writ petition.

2. Submission of the learned counsel is placed on record.

Writ petition is dismissed as having become infructuous.

In view of dismissal of the writ petition, all the pending I.As stand disposed of.

Sd/-

JUDGE NC.

Unlock Advanced Research with PRISMAI

Karnataka High Court