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Karnataka High Court

B.Shivananda vs The Assistant Registrar Of on 7 December, 2009

Author: H N Nagamohan Das

Bench: H N Nagamohan Das

1 W.P.31199I'D9

EN THE HIGH COURT OF KARNATAKA, BANGALORE"V-f'ff;._:"-Y_

DATED THIS THE 07?" DAY OF DECEMBER 2309    '

BEFORE   

THE HON'BLE IvIR..:USTICE H.I\I.NAGAL'IxIIO'HAFI~.:_'DAS   

WRIT EETITION NO: 31'1V_9:'3[2GO€§(CS--DAS'§:  

BETWEEN:

Sri.B.SHFVANANDA  
S/O LATE BHAVANJ SHANKAR__.__  I
AGED ABOUT 39 YEARS  '  _  ' 
R/A KRISHNA     "  
YELLURU,UDUE«I~TA_LLI_I<:';'. " ' "   I
UDUPIDISTRICT 5  

 " "  PETITIONER

_ (By SrI'.G. C,I~IA.N'DRA"SE_I{I»IIARI,A:IAH,' AcIv.,)

AND:

  A.SSsSTAI§IT 'R--Ef3iSTRAR OF

" .CO--O'EER_AT_I_vE SOCIETIES, KUNDAPURA
' Y.SUB»D.IYISIOI\I;_+<UA2DAPURA

  2  

O-FFICE~OE=THE ASST. REGISTRAR OF
3 COOPERATIVE SOCIETIES, KUNDAPURA
 _ SUB-DIVISION: KUNDAPURA

   GENERAL INSURANCE EMPLOYEES

'-VCOWOPERATIVE CREDIT SOCIETY LTD.,
?1ST FLOOR, SITHARA COMPLEX,
" OLD POST OFFJCE ROAD,
UDUPI A 576101.
OKL-w/*~



2 w.P.3I I99,-=09

4 Sré.F.E\/E.D'SOUZA,
S/O MOURIS D'SOUZA
AGED ABOUT 39 YEARS
SRANCH MANAGER,
GENERAL INSURANCE EMPLOYEES
CO-OP CREDIT SOCTETY LTD.,   
I37 FLOOR, SITHARA COMPLEX, I '
OLD POST OFFICE ROAD, 
UDUPI W 57610?

5 THE DEPUTY REGISTRAR OFC:O=IOPERA.TIvIET; A' 
SOCIETIES, UDUPE DISTRICT,  " 
UDUPE--»576101. A -.   

H   %   RESPONDENTS

(By Smt,A.D.VfJAYA, AGA FOBR"?V,_F-{éV&:R5';'*~,V ' I  

R3& R4--SERVE[),}     _  A  »

THIS WRIT PEV§a"I'_I1f|.C§"I'-I»f§I'L:ET[5:Uf;£I'DIE'%3'ARTICLES 225 & 227

OF THE CONSTIT,U"TI.ON:"OF-IIND,.IA PRAYING TO QUASH THE

SALE NOTECIE"AaNDvSALEVF'R§'Q.LAMATfON ISSUED BY THE RI

ASSISTANT ,..REGI:3T_:R'A'R "OF COOPEFIATFVE SOCIETIES,

:"II§U'NDA:P£.I.RA"j'¢SUR:.DIvISION, KUNDAPURA IN FORM NO.8 & 9

OIN1'7:éI;«I39 lAE\E:,VE'QI5 N.O,?59/08-09 AT ANNEX--L & L1.

 THIS" YYRTT PETITION COMING ON FOR PRELIMINARY

 HEARvI.N_GA",.THIS DAY, THE COURT MADE THE FOLLOWING-

049.,»



3 w_9311ee..-{)9

ORDER

On 12.11.2009, a memo signed by the petétic-her M counsel is flied for seeking wz'thdrawa§ of thewrit4peté.fie':m '

2. The memo is placed Qn_ recof'dA.""The wr£'t.{.3etéiioh:'; hereby dismissed as wéthdrawn.

dh"