M/S Nitco Roadways Private Ltd vs Punjab National Bank on 15 March, 2010

[Cites 1, Cited by 5]

Karnataka High Court

M/S Nitco Roadways Private Ltd vs Punjab National Bank on 15 March, 2010

Equivalent citations: AIR 2011 KARNATAKA 27, 2010 (4) AIR KANT HCR 973, 2009 (6) AIR KANT HCR 218, 2010 A I H C 67, (2009) ILR (KANT) 3699, 2009 (4) KCCR 242 SN, (2010) 92 ALLINDCAS 636 (KAR), (2010) 2 KCCR 1402, (2010) 1 HINDULR 177, (2009) 6 KANT LJ 606, (2010) 1 ICC 710, (2010) 1 CIVLJ 902

Bench: Mohan Shantanagoudar

.  _  l:'oka'Enath

m THE HIGH coum OF KARNATAKA AT EANEALOEE'
DATED THIS THE 15"' DAY OF MARCH, 2910;  

BEFORE

THE HOMBLE MRJUSTICE MOHAN sE1.¢mA%:§AeEoui:E,aRa;E_7

WRIT PETITION NO.Z 7__8~2 OE 2Eok:oE(&e.»x--;2E;§E_)Ek I
  E  
WRIT PETITION :»4Q.2992+93

 E?.2O11O"('e'}--!M.«§ES)

BETWEEN: H
1. M/s. Nitcc_"R6'jg3.§§wa9--s F'-.v'r;':, 
Rep by,3r&m_c':=x..!\{1ai*.a:g_§3'i=.._  

Su ndar'.  «:j__ 

2. WE.   
Rep by 'Propa*iéfAQ'r   .. '
N. N'aVta'raja'n._ " " "

3. ' iv-,r.s. Méiferiivai E5ngi'ne éfs
.» Rep "by its Prnpgfietor

'  Ar:pe:nson.e_t..s situated at
A '«i>&'o.3':'i.,"."LTh':3;'3pa Mudaliar Street:
-.._|\3araya_rnj'.aA Pillai Street Cross
Cé.vi'i.éStation, Shivajinagar
Ba'ng"aEore~56O O01. "Petitioners

A    S.B. Krishna, Ada/.,)



 

3 .J

AND:

Punjab National Bank
Rep by its Chief Manager/
Authorised Officer
Lalbagh Fort Road

Bangaiore-560 O01.  -A 

(By Sri A. Ravishankar, Adv.,)

These writ. petit'ior1s a1"e'i-'ﬂed u"r:.(__ie"1' A1'1e.i'(§1'e;s,225 _§ar1d 

227' of the Conssmulion of I}=1.sj§i'z1.b 1.)1'21yi:'1g--..Aj1.{;_; cﬁzeisli the
columnnications dated 2 I . I .20}0"x?jde_ uAI}i"1€"X1_'1'l'C'.-A it) C,

These writ peEiiio'n3 --a1"eo é§--o;11i'f";g _on:. for preliminary
hearing. this day the C()u1't','n1ad,€"the f0llox7Q=i.r}gj;:«

 for quashing the

communieatV§ons d_aVtedvii.1.2010 at Armexures--A to C

-'"~..,_and':o,:f'a~ay._e also  for a direction to the respondent

to them from the property without due proeess Vofﬁgw.

/we recourse to the appropriate legal proceedings for taking actual possession of the petition pFOpu€:l7t:l€.S' from the tenants or lessees. This is clear.§fro'r'*nfjthe.-V___'_ judgment of this Court in the__c.a,s_e it Essar South Limited vs. Union Another, reported in In View of the sannei-,V--.vVc"the_.Lii'n'ipVugned notices issued to the ;pet{f.t:Eone=rs as.i~':pe«r"'I3§'ri"ne_}§:'ifjres--/-\, B, and C directing the premises cannot be liable to be quashed.

Accerdinglsy,.sAnné>:.u.ies{A,"B and c, dated 21.1.2010 are_cgu'as.hec:i. open for the respondent~bani< to .tal<e; i;h_ewAs°,t:n".«--t)olic possession of the premises from the 'p'etet.éon"er's»»,«._ are the tenants. It is also open for the re..sp.on'd.ent to take such steps as are open to it in ' .,fj~»!av'~J"*for recovery of actual and physical possession of the property.

pvﬁ V5.

Writ petétéons are disposed of accordingiy. Ccmsequentw, M2sc.W.No . 2537/20 10 vacating stay és dismissed.

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