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Karnataka High Court

M/S. Veerinci Pharmaceuticals Pvt. ... vs Karnataka State Financila Corporation ... on 23 August, 2017

Author: K.N.Phaneendra

Bench: K.N.Phaneendra

                             1



            IN THE HIGH COURT OF KARNATAKA

                    KALABURAGI BENCH

        DATED THIS THE 23RD DAY OF AUGUST 2017

                          BEFORE

        THE HON'BLE MR. JUSTICE K.N.PHANENDRA

       CIVIL REVISION PETITION No.200028 OF 2016

BETWEEN:

1. M/s Veerinci Pharmaceuticals Pvt. Ltd. Company
   In Corporate under Companies Act, 1956,
   MIF-33, Flat No.401,
   Dharma Reddy Colony,
   Hyderabad - 500 072,
   Rep. by its Managing Director.

2. V.Narasimha Rao S/o Subbaiah,
   Age Major,
   R/o H.No.312, HMT Hills,
   Opp. J.N.T.U.C.,
   Kukatpally,
   Hyderabad - 500 072.
                                                ...Petitioners
(By Sri Ameetkumar Deshpande, Advocate)

AND:

1.     Karnataka State Financial Corporation,
       Having its Head Office at No.1/1,
       Thimmaiah Road,
       Bangalore-560052,
       Rep.by its Deputy General Manager.
                             2



2.   K.P.Reddaiah S/o Subba Rao,
     Age: Major,
     R/o H.No.8-3-976/85,
     Shalivaha Nagar,
     Hyderabad-500873.

3.   G. Ramanjaiah S/o G. Subba Rao
     Age: Major,
     R/o H.No.48-167/2,
     Chinthal,Near IDRL Colony,
     Qutubullarpur,
     R.R.District.
     Andhra Pradesh-501111.

4.   Veerla Srinivasa Rao
     S/o Bheemaiah,
     Age: Major,
     R/o H.No.4-131/9A,
     Pragathinagar,
     Moosapet,
     Hyderabad-500072.

5.   V.Pitchayya S/o Subbaiah
     Age: Major, R/o Meduru Post,
     Pamidimukkala Mandalam,
     Krishna district.
     Andra Pradesh-521360.

6.   Mareedu Govind
     S/o Sriramulu
     Age: Major,
     R/o H.No.EWS 728,
     Kukatpally Housing colony,
     Kukatpally,
     Hyderabad-500872
     Andra Pradesh.

7.   Smt. Veerla Srilaxmi
     W/o Narasimha Rao
                              3



      Age: Major,
      R/o H.No.312, HMT Hills,
      Opp: J.N.T.U.C. Kukatpally,
      Hyderabad-500872,
      Andhra Pradesh.

8.    Smt. Meda Gangabai
      W/o M. Venkatesh Rao
      Age: Major,
      R/o H.No.5-7-57,
      Manikyanagar,
      Chinthal,
      Hyderabad-500025.

9.    K.V.V.Subba Rao
      S/o K.P.Reddaiah
      Age: Major,
      R/o H.No.8-3-976/85,
      Shalivahanagar,
      Hyderabad-500873.

10.   K.Pardhasaradhi
      S/o K.P.Reddaiah
      Age: Major,
      R/o H.No.8-3-976/85,
      Shalivahanagar,
      Hyderabad-500873.

11.   Veerla Bhaskara Rao
      S/o V.Dharma Rao
      Age: Major,
      R/o H.No.5-7-62,
      Manikyanagar,
      Chinthal,
      Hyderabad-500028.

12.   Nattakutumba Rao
      S/o Late Achaiah
      Age: Major,
                               4



      R/o Jeedimentla,
      Hyderabad-500026.

13.   M.Radhakrishna
      S/o M Mallaiah,
      Age: Major,
      R/o H.No.16-5-476/1,
      Azampura,
      Hyderabad-500024.

                                             ...Respondents

      This CRP Petition is filed under Section 115 of the
CPC, praying to allow this revision petition and set aside
the order dated 26.03.2016 passed by the Hon'ble
Principal    District   and       Sessions    Judge      in
Crl.Misc.No.31/2014 and pass any other orders which may
be appropriate and necessary in the circumstance of this
case.

     This petition coming on for hearing this day, Court
made the following:

                          ORDER

The learned counsel for petitioners submits that this civil revision petition has become infructuous, because the main matter in Civil Misc.No.31/2014, has been disposed of on merits itself.

2. This revision petition is preferred against the order passed by the Principal District Judge at Bidar, in condoning the delay in filing Civil Misc.No.31/2014, on cost 5 of Rs.5,000/-, as the main matter itself is disposed off. This revision petition does not survive for consideration on merits. However, petitioners if chooses, they can also challenge the impugned order, while challenging the order passed by the trial court on merits.

Accordingly, civil revision petition is dismissed as become infructuous.

Sd/-

JUDGE sn