Karnataka High Court
J Venkatesh vs J P Sujatha on 23 July, 2010
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
- 1 - IN THE HIGH COURT OF' KARNATAKA AT BANGALORE DATED THIS THE 23% DAY OF' JULY 2010 BEFORE THE I~ION'BLE MRJUSTICE s.N.sATYANARAYgN;§-..'_:'_-._ WRIT PE'I'I'I'ION NO.21 985/20 10 (GM~OP'Oj 'A ffg: if O. BETWEEN: V ' J VENKATESH S / O LATE V JAYARAM . N035, BRINDAVAN PARADISE ISTCROSSLAKKASANDRA _ BANGALORE 30 ;;--_pE'ITr1ONER I (By Sri PUTYIGE R ~ AND 1. JP SUJATHA. AGED459 YRS',",«_ _ w/O.,_s'NAGAR.AJ--U_ " " NO. I4O,~.._zV1'['H CROSS2, LAKKASANDRA ' '-BANGALORE » " ~ O f1"I».II«:~ C'QRi3ORATION BANK BYO}-'IfS'E\!IANQfAGER -- '--..SHAI\ITHi'NAGAR, BRANCH, ' K H. ROAD, " BANGALORE 27 " " s THE RECOVERY OFFICER '. _ RECOVERY TRIBUNAL, ' "HUDSON CIRCLE NRUPATHUNGA RAOD, BANGALORE 560 00] .. RESPONDENTS
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THIS WRIT pEm*1ON IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE LEARNED 5TH ADDL. CITY CWIL JUDGE, BANGALORE, CCC-13 TO TAKE UP FOR CONSIDERATION & DISPOSE IA.NO.iv FILED BY THE PETITIONER HEREIN IN OS.N().2987/10, ON THE FILE OF LEARNED V A-DDL. CITY CNIL JUDGE EANCADOREECCC-131. ' THIS PETITION COMING ON FOR _ HEARING THIS DAY, THE COURT MADE THE F'O__LL()WING:. * This is 21"' defendants petitior1«Vsee1dcing dir_eCti,on ._ Court below for disposal VOf._Vpf"IA.No..4 in t' V OS.No.2987/2010 on the file------o:f"p'V"~Additiona1 City Civil Judge, Bangalore {CCI*i--"13t).;-
2z.','l"he VCoi1nVseVI:'»fOr--- ,pe.titioner submits that he has pl1['Ch_aSed't'"fi1€ VsLi._itA'~-V_sChedule property in the auction '~ Coriducted by Dii'i';vE'?€2rt:1galore on 1 1.12.2008. Thereafter, he 'seeuredvsaeivIC:e'1*tificate on 13.4.2010. It is his grievance that he take possession of property because of Certain tinteriin order passed in original suit filed by 15' .. respondent, plaintiff in the suit. It is his Case that on every
-- hearing one or the other application I's being filed and it "the matter is being adjourned. He having paid a sum of "'1 Rs.85.00 lakhs is not able to enjoy the property purchased by him in the auction held on 11.12.2008. Hence, as a direction to be issued to the court belowfifori ~ disposal of application in ¥A.No.4. ._
3. In this matter noticeVto.4respo'iide:1t is .Vnot.neces£3a'r'y s as the direction is sought to be to Officer of court below to disposelof ap_plic_ation.in~-1A.No.?lA on merits.
4. In of petitioner Counsel, this below to dispose of applica..t.io'n on:pa--.Vtiir1e--~boLi§nd basis i.e, within sixty days cotrirn'i1.r1ication of this order by giving opportunity--_.to parties in the suit. A_lCcordin'gly,vyyript, petition is disposed of. sa'/ix EUDGE