Karnataka High Court
P Udaya Shankar S/O Ramanappa vs The Karnataka Bank Ltd on 21 September, 2012
Bench: K.L.Manjunath, B.Sreenivase Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21st DAY OF SEPTEMBER, 2012
PRESENT
THE HON'BLE MR.JUSTICE K.L.MANJUNATH
AND
THE HON'BLE MR.JUSTICE B.SREENIVASE GOWDA
WRIT APPEAL NO.15858/2011(GM-DRT)
BETWEEN
1 P UDAYA SHANKAR
S/O RAMANAPPA
AGED ABOUT 51 EARS
R/AT NO 105-A, 29TH CROSS,
7TH BLOCK JAYANAGAR, BANGALORE 82
REP BY THEIR GPA HOLDER SHRI
ARVIND DAGLIA
2 BABULAL S/O JISWANTH RAI
AGED ABOUT 33 YEARS
R/AT NO 60, MAROOF GALLI
CHIKKAMAGALUR 577 101
REP BY THEIR
GPA HOLDER SHRI ARVIND DAGLIA
... APPELLANTS
(By Sri : DWARAKANATH B R, ADV.)
AND :
1 THE KARNATAKA BANK LTD
REP BY ITS MANAGER B N ASHOK
SINCE DEAD BY LRS
2 K S MEENAKSHI
W/O LATE B N ASHOK
R/AT DARADA HALLI VILLAGE, BETTIGERE
2
POST, MOODIGERE TALUK
CHIKKAMAGALUR DISTRICT
3 ANITA MARNAL D/O LATE B N ASHOK
R/AT DARADA HALLI VILLAGE
BETTIGERE POST,
MOODIGERE TALUK, CHIKKAMAGALUR DISTRICT
4 ANUPAMA MARNAL
D/O LATE B N ASHOK
R/AT DARADA HALLI VILLAGE
BEETIGERE POST
MOODIGERE TALUK CHIKKAMAGALUR DISTRICT
5 D B HUCCHAIAH
S/O BASAVAIAH AGED ABOUT 63 YEARS
R/AT DARADA HALLI VILLAGE
BEETIGERE POST
MOODIGERE TALUK, CHIKKAMAGALUR DISTRICT
6 NINGAIAH
S/O BASAVAIAH, AGED ABOUT 52 YEARS
R/AT DARADA HALLI VILLAGE
BEETIGERE POST
MOODIGERE TALUK, CHIKKAMAGALUR DISTRICT
7 U K USMAN
S/O KUNYALA, AGED ABOUT 63 YEARS
R/AT DARADA HALLI VILLAGE
BEETIGERE POST
MOODIGERE TALUK, CHIKKAMAGALUR DISTRICT
... RESPONDENTS
THIS WRIT APPEAL FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET
ASIDE THE ORDER PASSED IN THE WRIT PETITION
NO.34022/2009(GM-DRT) DATED 27/07/2011.
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THIS APPEAL COMING ON FOR PRELIMINARY
HEARING THIS DAY, MANJUNATH J, DELIVERED THE
FOLLOWING:
JUDGMENT
The learned counsel for the appellants, after arguing the matter for some time submits that the grounds urged by the appellants has not been considered by the learned Single Judge, therefore, he may be permitted to withdraw this appeal with liberty to file Review Petition, requesting the learned Single Judge to consider all these points.
2. Granting such liberty, the appeal is dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE Ak