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Karnataka High Court

M/S Shree Arecanuts vs The Campco Ltd on 5 January, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                 -1-
                                                                NC: 2024:KHC:527
                                                         WP No. 19420 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 5TH DAY OF JANUARY, 2024

                                               BEFORE
                             THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                             WRIT PETITION NO. 19420 OF 2021 (GM-RES)

                      BETWEEN:

                      M/S. SHREE ARECANUTS
                      HAVING ITS OFFICE AT: L-10
                      APMC YARD, SHIVAMOGGA
                      REP. BY ITS AUTHORIZED PARTNER
                      SRI. A.SHIVARAMA BHATTA
                      S/O LATE A.PARAMESHWARA BHATTA
                      AGED ABOUT 70 YEARS
                      R/O KHB COLONY, GOPALA
                      SHIVAMOGGA CITY - 577 201.
                                                                   ...PETITIONER
                      (BY SRI. SHRAVAN MADHAV K. P., ADVOCATE)

                      AND:

                      1.    THE CAMPCO LTD.,
                            HEAD OFFICE AT VARANASI TOWERS
Digitally signed by         MISSION STREET, MANGALURU
PADMAVATHI B K
                            REPRESENTED BY ITS
Location: HIGH
COURT OF                    AUTHORIZED MANAGER (MARKETING)
KARNATAKA                   SHIVAMOGGA REGION
                            SANTOSH P., S/O P.PRABHAKARA BHAT
                            AGED ABOUT 47 YEARS
                            R/O C/O SRI. GOWRI GOPALA GOWDA EXTN.,
                            'A' BLOCK, NEAR KRISHNA MATA
                            SHIVAMOGGA CITY - 577 201.

                      2.    M/S. SRIVATSA DEEPAM TRADERS
                            NO.15/7, SHOP NO. 9
                            KUMARAN SCHOOL ROAD
                            MALLASANDRA, BENGALURU - 560 062.
                            REPRESENTED BY MANAGING DIRECTOR
                           -2-
                                          NC: 2024:KHC:527
                                   WP No. 19420 of 2021




3.   M/S. SRIHARI TRADERS
     SHOP NO.5 RAMEGOWDA SHOPPING COMPLEX
     KARISHMA HILLA, SUBRAMANYAPURA POST
     BENGALURU - 560 006.

     REPRESENTED BY ITS MANAGING DIRECTOR
     MRS. GARGI SRIRAMA
     AGED ABOUT 44 YEARS
     W/O SRIRAMA

4.   MR. SRIRAMA
     AGED ABOUT 50 YEARS
     S/O LATE H.L.GUNDAIYNGAR
     RESIDING AT SHOP NO.5
     RAMEGOWDA SHOPPING COMPLEX
     KARISHMA HILLS, SUBRAMANYAPURA POST
     BENGALURU - 560 006.

5.   MRS. GARGI SRIRAMA
     AGED ABOUT 44 YEARS
     W/O SRIRAMA
     RESIDING AT SHOP NO.5
     RAMEGOWDA SHOPPING COMPLEX
     KARISHMA HILLS, SUBRAMANYAPURA POST
     BENGALURU - 560 006.

6.   CENTRAL REGISTRAR
     MULTI STATE COOPERATIVE SOCIETIES
     GOVERNMENT OF INDIA
     HEAD OFFICE AT ROOM NO.297D
     DEPARTMENT OF AGRICULTURE
     COOPERATION AND FARMERS WELFARE
     MINISTRY OF AGRICULTURE AND
     FARMERS WELFARE, KRISHI BHAWAN
     NEW DELHI - 110 001.

7.   THE REGISTRAR
     OFFICE OF THE REGISTRAR OF
     COOPERATIVE SOCIETIES
     GOVT. OF KARNATAKA
     HEAD OFFICE AT NO.1, ALIASKAR ROAD
     BENGALURU - 52
                                -3-
                                              NC: 2024:KHC:527
                                         WP No. 19420 of 2021




8.  THE UNION OF INDIA
    REPRESENTED BY ITS CHIEF SECRETARY
    MINISTRY OF AGRICULTURE AND FARMERS WELFARE
    DEPT. OF AGRICULTURE CO-OPERATION AND
    FARMERS WELFARE KRISHI BHAVAN
    NEW DELHI - 110 001.
                                        ...RESPONDENTS
(BY SRI. GIREESHA KODGI, ADVOCATE FOR R8)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET
ASIDE THE ENTIRE PROCEEDINGS IN ARBITRATION DISPUTE
NO.1/2019    BEFORE   SRI.BHUVANESHWARA      IDLA,B.COM
LLB,ADVOCATE,MANGALURU,THE     ARBITRATOR     APPOINTED
UNDER MULTI-STATE COOPERATIVE SOCIETIES ACT 2002 FOR
BEING AS ILLEGAL AND NON EST IN THE EYES OF LAW.

    THIS WRIT PETITION, COMING ON FOR ORDERS
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel appearing for the petitioner files a memo seeking to withdraw the petition.

In terms of memo, the petition is disposed as withdrawn.

Sd/-

JUDGE KG List No.: 3 Sl No.: 24