Karnataka High Court
M K Raghavendra S/O Sri Krishnamurthi vs Bank Of Maharastra on 10 January, 2013
Author: Dilip B.Bhosale
Bench: Dilip B.Bhosale
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10th DAY OF JANUARY 2013
BEFORE
THE HON'BLE MR. JUSTICE DILIP B.BHOSALE
WRIT PETITION NO.38189 OF 2012 (GM-RES)
Between:
M.K.Raghavendra
S/o Krishnamurthi
Age: 42 years
R/a No.797/1-2
Shettru Jeen Compound
Siddammana Park
Kaveeramma HP School
South Wing, KB Extn.
1234th Cross
Davanagere - 577 002 ... Petitioner
(By Sri.N.Suresha, Advocate)
And:
1. Bank of Maharashtra
Regional Office, Bangalore
No.15, Police Station Road
Basavanagudi, Bangalore-4
By its Authorised Officer
2. M/s. St.Johns Baptist
Education Association
Shivakumar Swamy Layout
Hadadi Road
Davanagere - 577 005
By its President
2
G.E.Umesh
S/o E.N.Eshwar Rao
Age: 50 years ... Respondents
(Sri.S.R.Narayanappa, Advocate for R1
R2 - served)
---
This Writ Petition is filed under Articles 226 and 227 of the Constitution of India, praying to issue a writ of mandamus directing the respondent - Bank not to take any coercive steps in recovering the money for a period of six months and etc. This Petition coming on for Preliminary Hearing this day, the Court made the following:-
P.C:
Learned counsel for the petitioner prays for withdrawal of the this writ petition.
Petition is dismissed as withdrawn. Interim order, if any, stands vacated.
Sd/-
JUDGE RV