Karnataka High Court
M/S N Jothy Graphics India (P) Ltd vs Authorized Officer And General Manager on 12 July, 2016
Author: S.Abdul Nazeer
Bench: S Abdul Nazeer
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 12TH DAY OF JULY, 2016
BEFORE
THE HON'BLE MR. JUSTICE S ABDUL NAZEER
WRIT PETITION NOs.2876 & 4359 OF 2015 (GM-TEN)
Between:
M/s. N.Jothy Graphics India (P) Ltd.
#34, 10th Cross, Thimmaiah Garden
1st Block, R.T.Nagar, Bangalore - 560 032
Represented by its Managing Director
A.Nagaraj.
... Petitioner
(By Sri.Virupakshaiah P.H., Adv.,)
And:
Authorized Officer and General Manager
State Bank of Travancore
No.36, P.B.No.609
Jayamahal Road
J.C.Nagar, Bangalore - 560 003.
... Respondent
(By Smt.S.V.Gowramma, Adv.)
These writ petitions are filed under Articles 226 & 227
of the Constitution of India, praying to direct the
respondent Bank to consider the representation dated
8.12.2014 vide Ann-F to permit the petitioner to dispose of
2
property NO.33 and 34, 10th cross, Thimmaiah Garden,
Ward No.97 of Mattadahalli, Bangalore - 32 and etc.
These writ petitions coming on for orders this day, the
Court made the following:
ORDER
Learned Counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the writ petitions.
2. Memo is placed on record. Writ petitions are dismissed as withdrawn. No costs.
Sd/-
JUDGE SA