Karnataka High Court
Sri Venkat Academy Of Music vs The Asset Reconstruction on 26 February, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF FEBRUARY 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
WRIT PETITION NO.35325 OF 2017 (GM-RES)
BETWEEN:
Sri. Venkat Academy of Music,
Third and Fourth Floor,
No.1965/1, South End 'D' Cross,
26th Main, 9th Block,
Jayanagar,
Bengaluru - 560 069.
Represented by its
Authorised signatory
Sri. GMS Kiran,
Aged about 35 years,
S/o G. Manjunath.
... Petitioner
(By Sri. Chidambara G.S., Advocate)
AND:
1. The Asset Reconstruction
Company (India) Ltd.,
Unit No.305, 3rd Floor,
Kedia Arcade, #92,
Infantry Road,
Bengaluru - 560 001.
Represented by its
Authorised Signatory.
2. Raghu Panthulu,
Aged about 61 years,
S/o Late P. Venkatasubbaiah,
2
R/o No.1965/1,
South End 'D' Cross,
26th Main, 9th Block,
Jayanagar,
Bengaluru - 560 069.
... Respondents
(By Sri. Francis Xavier, Advocate for R1;
R2 served)
This Writ Petition is filed under Articles 226
and 227 of the Constitution of India, praying to
quash the possession notice dated 25.07.2017
issued by the R1 vide Annexure-C, and etc.
This Petition coming on for Preliminary
Hearing in 'B' Group, this day, the Court made the
following:-
ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the writ petition as the dispute between the parties have been amicably settled outside the Court.
The aforesaid memo is taken on record. Accordingly, writ petition is dismissed as withdrawn.
Sd/-
JUDGE Mds/-