Karnataka High Court
Karnataka State Financial Corporation vs Y N Srinivasa Reddy on 20 January, 2020
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION No.57981 OF 2018 (GM-CPC)
BETWEEN:
Karnataka State Financial Corporation,
No.1/1, Thimmaiah Road,
Bengaluru-560 052
Represented by its
Managing Director.
... Petitioner
(By Smt. Kalyani Agarwal, Advocate for
Sri. Bipin Hegde, Advocate)
AND:
1. Y.N. Srinivasa Reddy,
S/o Y.V. Nanjundappa,
Y.V. Annaiah Road,
Yelachenahalli,
Bengaluru-560 078
2. Y.N. Jayarama Reddy,
S/o Y.V. Nanjundappa,
Y.V. Annaiah Road,
Yelachenahalli,
Bengaluru-560 078
3. A.V. Mohan Kumar,
S/o Y.V. Nanjundappa,
Y.V. Annaiah Road,
Yelachenahalli,
Bengaluru-560 078
2
4. A. Suresh
S/o Y.V. Annaiah,
Y.V. Annaiah Road,
Yelachenahalli,
Bengaluru-560 078
5. M/S. Alpha Industrial Complex,
Represented by its Partners,
Having its Office at
No.6, S.A.Bhawan Road,
Vishweshwarapuram,
Bengaluru-560 040.
6. N. Krishnamurthy,
S/o. Sri. Sundaramurthy,
Major,
No.23, MIG, KHB Colony,
Koramangala,
Bengaluru-560 034.
7. B.C. Gurunath,
S/o. Sri. M. C. Kumaraswamy Pillai,
Major, No.19, Raja Rajeshwari
100 feet, Ring Road III Stage,
5th Block, BSK III Stage,
Bengaluru-560 086.
8. Sri. G. Ranganath,
S/o. P. Govindappa,
Major,
269, 6 A Cross, BSK III Stage,
Channammanakereachakattu,
Bengaluru-560 085.
9. G. Eswaradas,
S/o. P. Govindappa,
Major,
No.105, 4th Cross, I Block,
Jayanagar,
Bengaluru-560 078.
3
10. Y.V. Nanjundappa,
S/o. Late Venkatappa,
Major,
Yelachenahalli Village,
Uttarahalli Hobli
Bengaluru-560 078.
11. Y.V. Annaiah,
S/o. Late Venkatappa,
Major,
Yelachenahalli Village,
Uttarahalli Hobli,
Bengaluru-560 078.
12. M/s, Alpha Precision Components
Pvt. Limited,
A Company incorporated under the
Provisions of Companies Act, 1956,
Having its Registered office at
5/4, Yelachenahalli,
Uttarahalli Hobli,
Bengaluru-560 078.
... Respondents
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India, praying to quash Annexure-A order
dated 30.10.2018 passed by the learned XLIV Additional City
Civil and Sessions Judge, Bengaluru in O.S.No.7732/2002 on
Issue No.9.
This Writ Petition coming on for orders, this day, the Court
made the following:
4
ORDER
Learned counsel for the petitioner files a memo dated 20.01.2020 seeking leave of this Court to withdraw the petition as having become infructuous.
The said memo is placed on record. Accordingly, petition is dismissed as having become infructuous.
Sd/-
JUDGE ag