Karnataka High Court
Dena Bank vs M/S Kaveri Telecom Infrastructure Ltd on 5 December, 2018
Author: B.Veerappa
Bench: B. Veerappa
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE B. VEERAPPA
WRIT PETITION No.53291/2018(GM-RES)
BETWEEN:
1. DENA BANK,
ZONAL OFFICE
P S R VISHISHTA DHAMA
NO.38, 12TH CROSS, GANGA NAGAR,
BENGALURU-560 024.
REPRESENTED BY ITS
DEPUTY GENERAL MANAGER
MR.N.RAGHAVENDRAN
... PETITIONER
(BY SRI T. P. MUTHANNA, ADVOCATE)
AND
1. M/S KAVERI TELECOM INFRASTRUCTURE LTD
A PUBLIC LIMITED COMPANY INCORPORATED
UNDER COMPANIES ACT, 1956 HAVING ITS
REGISTERED OFFICE AT PLOT NO.31 TO 36,
1ST MAIN, 2ND STAGE, ARAKERE,
MICO LAYOUT, BANNERGHATTA ROAD,
BENGALURU-560068.
REPRESENTED BY ITS DIRECTORS.
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2. SRI.C.SHIVA KUMAR REDDY
M/S KAVERI TELECOM INFRASTRUCTURE LTD.,
PLOT NO.31 TO 36, 1ST MAIN, 2ND STAGE,
ARAKERE, MICO LAYOUT, BANNERGHATTA ROAD,
BENGALURU-560068.
3. SMT. R.H. KASTURI
M/S KAVERI TELECOM INFRASTRUCTURE LTD.,
PLOT NO.31 TO 36, 1ST MAIN, 2ND STAGE,
ARAKERE, MICO LAYOUT, BANNERGHATTA ROAD,
BENGALURU-560068.
... RESPONDENTS
****
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-2 & 3 NAMELY, SHIVA KUMAR REDDY AND
SMT R.H. KASTURI TO SURRENDER THEIR PASSPORTS
BEFORE THIS HON'BLE COURT;
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:-
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ORDER
After arguing the matter for some time, Sri T.P. Muthanna, learned advocate for the petitioner has filed memo for withdrawal of the writ petition with liberty to avail the alternative remedy in accordance with law.
Accordingly, the writ petition is dismissed as withdrawn with liberty as prayed for.
Sd/-
JUDGE Gss/-