Karnataka High Court
Ramappa B vs Panchavati Multi on 2 December, 2021
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF DECEMBER, 2021
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.38890 OF 2019 (CS-RES)
BETWEEN:
RAMAPPA B
S/O NINGEGOUDA
R/O 301/C, MANJUSHREE NILAYA
4TH CROSS, BEHIND PETROL BUNK
VIDYANAGAR, TIPTUR
DIST TUMAKURU
...PETITIONER
(BY SRI. S.S.YADRAMI, ADVOCATE)
AND:
1. PANCHAVATI MULTI
STATE COOPERATIVE SOCIETY LTD
REGISTERED OFFICE-1168/D
II FLOOE, ABHIMAN BUILDING, 18TH C MAIN ROAD
RAJAJI NAGAR, BENGALURU-560010
BY ITS CHIEF EXECUTIVE OFFICER
2. THE PRESIDENT
PANCHAVATI
MULTI STATE COOPERATIVE SOCIETY LTD
REGISTERED OFFICE-1168/D, 2ND FLOOR
ABHIMAN BUILDING, 18TH C MAIN ROAD
RAJAJI NAGAR, BENGALURU-560010
SHRI N H RAJU
3. PANCHAVATI MULTI-STATE COOPERATIVE SOCIETY LTD
BRANCH OFFICE, WARD NO.12/6
VINAYAK NAGAR, TIPTUR TOWN
DIST TUMAKURU
BY ITS BRANCH MANAGER
...RESPONDENTS
(BY SRI. RAGHAVENDRA .K, ADVOCATE FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
2
RESPONDENTS TO REPAY THE AMOUNTS INVESTED BY THE
PETITIONER IN THE FORM OF F.D. SHARES AND R.D IN
RESPONDENTS MULTI STATE CO-OPERATIVE CREDIT SOCIETY
WITHIN A TIME FRAME OF 2 WEEKS.
THIS WRIT PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner seeks leave of this Court to withdraw the writ petition. Leave having been granted, writ petition is disposed off accordingly.
Petitioner is permitted to file the Memo for withdrawal in the Registry within one week.
Sd/-
JUDGE DS/JY