Karnataka High Court
A Muthu vs Indian Overseas Bank on 28 June, 2017
Author: Ashok B.Hinchigeri
Bench: Ashok B. Hinchigeri
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF JUNE 2017
BEFORE
THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI
WRIT PETITION No.29197 OF 2016(GM-RES)
BETWEEN :
A.Muthu,
S/o.S.A.Annamalai,
Aged about 43 years,
R/at No.6, 4th Main,
5th Cross, Vinayaka Nagar,
'B' Block, Konena Agrahara,
Off.Airport Road,
Bangalore - 560017. ... Petitioner
(By Sri M.N.Satya Raj, Advocate)
AND:
Indian Overseas Bank,
Bangalore City Branch,
No.7, "Sree Sailam"
1st Main Road, Gandhinagar,
Bangalore - 560 009.
Represented by its
Assistant General Manager. ...Respondent
(By Sri Y.V.Parthasarathy, Advocate)
This writ petition is filed under Articles 226 and 227 of the
Constitution of India praying to direct the respondent Bank to
release the securities belonging to the petitioner, which is in the
custody of the respondent Bank with costs and etc.
2
This writ petition, coming on for orders, this day, the Court
made the following:
ORDER
This petition is dismissed as settled out of court.
Sd/-
JUDGE Cm/-