Sri K R Subramanya vs The Vyalikaval House Building Co ... on 19 March, 2010

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Karnataka High Court

Sri K R Subramanya vs The Vyalikaval House Building Co ... on 19 March, 2010

Bench: H.G.Ramesh

W.P.NO.2G94~/2008

IN THE HIGH COURT OF KARNATAKA AT HANGALORE
DATED THIS THE 19"' DAY OF MARCH 2010

BEFORE

THE HON'ZBLE MRJUSTICE    A.

WRIT PETITION N0.2094/2008 (CS5_I1E$] A   A 

BETWEEN:

SRE. KR. SUBRAMANYA.

S/O. K. RAMACHANDRA UPADYA.' 

AG ED ABOUT 55 YEARS. -- "

RESIDING AT FLAT NO.101. 

OODAVARI, SUNDER RESIDENCY. '

83/2/2

. RAMA RAO LAYou"1';~._ "

BANASHANKARI III S'I'AGE,"u _ F g A BA.NGALORE--56O O85. '-.;;.PE_f1'1'1'1oNER {BY SR1. RAMEsia1r:§§ANDRA, Ajjya} ' "

AND:

1 . THE VYM--_.IKA"«'AL _I?iOUSE'BUILDING CO~OPP3RA'I"{VE'SOCIE'I'Y~.LTD.

NO 100. iv':--r"c.rgc:ss;._am" MAIN. MALLESWARAM. BANGALORE :3 }{E..P, BY :_'I.S SE'CE:.m'.A-RY. 1 " 'DEP--¥ﬂ'Y 'mi'GI.S'rRAR or CO~OPERA'I'IV'E "_so<:V:_1s:r1fm. 13A;szGAL0RE URBAN. ._ macL1«:_~BA3»;(;A1,oRE, A mp. 3y':A':j3c:HA:RMAN.

_ _ 73. THE ﬁ<ARNA'I'AKA APPEL.LA'FE '1'RIBL}NAL, AA _BANG.A'LoRr:. ...RE',SPON{)EN'1"S A._{§\fs1?:i ZAHEER AHMED. AGA FOR R-2. ;SRI. PLSUMAN. ADVFOR R-1, R-3 DISPENSED WITH}

4.JL/ W.P.NO.2094/2(){}8 W2- THEE» VVRIT PE'I'i'E'EC)N IS FIL}13I'_) UNDER AR'1'IC[.,I:C-S 226 AND 227 OF THE CONS'I'I'iU'I'ION OF INDIA PRAYBECE TO MODEFY ANNEXURE-D DT. 21.6.2003 PASSED BY THE R2 AND ANNEXURE--E EDT. 28.11.2007. PASSED BY R3 IN APPEAL NO. 1164 OF 2003 AND ALLOVV THE DESPUTE FILED BY THE PETITIONER. V' "mus WRIT PETITION COMING ON FOR V. DAY. THE COURT, MADE THE FOLLOVVING:

Q_.E_!?_LE__IS V Learned counsel for the pVe4titiQ11.e1*&'*h;'1s memo in Court seeking leav(*0_t0_V.withdraw t1':_eA Ap.etvi.tVioi"1. Leave granted. The writ Vp._eTtivT.i_on_ "«a0,c;géQAf5ding1y dismissed as withdz'aw19i'.' 0' Saife

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