Karnataka High Court
Ms. Shyla Cutinha vs Dhfl Vysya Housing Finance Limited on 28 January, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JANUARY 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.9557 OF 2016 (GM-RES)
BETWEEN:
MS. SHYLA CUTINHA
AGED ABOUT 36 YEARS
D/O SRI. BONIFACE CUTINHA
R/AT. FLAT NO. TF-310
VARUN'S LOTUS APARTMENT
109/2, 2ND CROSS
SINGASANDRA
7TH MAIN, HOSUR ROAD
BANGALORE 560068. ... PETITIONER
(By Mr. K. PRASANNA SHETTY, ADV.)
AND:
1. DHFL VYSYA HOUSING FINANCE LIMITED
S-401, 4TH FLOOR, SOUTH WING
BRIGADE PLAZA, ANAND RAO CIRCLE
S.C. ROAD
BANGALORE 560009.
2. M/S. SREE YOGAA VARUN CONSTRUCTIONS
BY ITS PROPRIETOR
SRI. M. TULASIPATHI
HOUSE NO.360, 6A CROSS ROAD
RMV STAGE-2, SANJAY NAGAR
BANGALORE 560094.
3. ICICI BANK LTD
NO.5, R.G. CHAMBERS
3RD FLOOR, 7TH BLOCK
80 FEET ROAD
2
KORAMANGALA
BANGALORE 560095.
... RESPONDENTS
(By Mr. B.S. ARAVINDA BABU, ADV., FOR R1
Mr. FRANCIS XAVIER, ADV., FOR R3
V/O DTD 23/2/2016 HAND SUMMONS SD ON R2)
---
This Writ Petition is filed under Articles 226 & 227 of
the Constitution of India, praying to quash the order dated
30-11-2015 in Crl.Misc.Petition No.597/2015 passed by the
chief judicial magistrate, Bangalore and etc.
This Writ Petition coming on for preliminary hearing in
'B' group this day, the Court made the following:-
ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the writ petition on the ground that the same has been rendered infructuous. The aforesaid memo is taken on record.
Accordingly, the writ petition is dismissed as infructuous.
Sd/-
JUDGE RV