Karnataka High Court
M/S Krupanidhi Educational ... vs Karnataka State Financial Corporation on 30 September, 2010
Bench: V.G.Sabhahit, B.V.Nagarathna
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE SOT" DAY OF SEPTEMBER, 2010___
PRESENT
THE HON'BLE MR. JUSTICE V.G.SABHAI----{TITS ' " "'
AND
THE HON'BLE MRS. JUSTICE:E.V.1-NAGARATH-NAff--.___ 7
Mzsc.W.No.65E4./2d"m'iN
WRIT APPEALNO. 177.772oos(GM-D121)
BETWEEN:
M /S KRUPANIDHI EDUCA r10NA1;':'»INSTITUTION
AREGD TRUST I ' V
No.43/1, {NEWD-110.5] _' _ -
SARJAPUR MAIN
REP. BY ITS;~CH;4\IR§VJ'AN'
I ' -- ...APPELLANT
[By Sri: K.SHASE1_K1;gAN--.SHETI*Y, ADV.)
, ' 1 ~ STATE FINANCIAL CORPORATION
A No';v.1'1,./'1,THIMMA1AH ROAD
" ~ _ VEANQUALORE 560 052
EEEEY EXECUTIVE DIRECTOR
2' ISR1. VEMTATESEMLU S /0 VENKATAPPA
" NO,12"/2, STEPHENS ROAD
FRAZER TOWN
I ~ BANGALORE 550 005
'M/S TIRUPATHI TUBE WELLS
NO.9, PAMPAMAHAKAVI ROAD
SHANKARAPURAM, BANGALORE ~56O O04
R/BY ITS PROP, SR1 RAMOTHAR KEDIA
SINDE DECEASED BY HIS LRS
' " BANGALORE -560 002
3(a) SMT VIMALA KEDIA
W/O LT SR1 RAMOTHAR KEDIA
R/O N05/2, 2"?" CROSS
NANJAPPA ROAD. SHANTHINAGAR
BANGALORE -27
3(1)) SMT RENU KEJRIWALA 1 » A
1:) /0 LT SR1 RAMOTHAR KEDIA I .1
NO.Z--202. SIDDARTHA APARTMENTS
M P ENCLAVE "
NEW DELHI
3(a) SM'? NEETU TIBII2.,w'A1.A; I V
D/O LT RAMOTHARAIIEX;-AIA';'» ._
NO/.15, TILAK MANDIR ROAD ;V ._
VILLEY PARLEY EAST = _ A V_ -
_
3(d} SHRI A'5I;I'GI=x::_I:_E;D_:A_ ' "
55/0 L*r~ SR1 RAJ}/IQ'1"H'AR KEDIA
R./01.N0.5,*5;;..2%*u?1?' CROSS -
NANJAPPA ._ __ ~ ,
SHANTHINAGAR, -BA\IGALoRE--560 027
4 _ -M/S sUI§I:R.sAL'Es"'coRP0RA'rI0N
.. No.9, PAMPA MAHAKAVI RD
_ BANGALROE -560 004
' BY.I_'I':3 MANAGING PARTNER
S THE RECOVERY TRIBUNAL
' BYITS REGISTRAR
IERUSHI BHAVAN, HUDSON CIRCLE
... RESPONDENTS
1.' {By Sri: HEMANT R CHANDANGOUDAR FOR R1,
' SR1 K KRISHNA. AGA, SR1 SRWAARU LAW FIRM FOR
R3(b} (c}~SD, R5 DISPENCED)
-3-
MISC.W 6584/2010 THE ADVOCATE FOR THE
APPELLANT HAS FILED ABOVE MISC.W U/S 151 CPC
PRAYING FOR PAPER PUBLICATION FOR THE REASONS
STATED THEREIN.
This Misc.W Coming on for Hearing this _day,
SABHAHIT J, made the following: ' *
O R D E R
Heard.
2. In View of the averments made ,f:10f?;0 take out paper publication in respeo't.__oi'--Respoigclent«.Noe'.*3iV"
[A] and {D} and 4 and 5, the appellanthisVper1:oi't:tei§vV'i:o"'take out paper publication in '?~f[fimes.loj' Barlgalore edition. Accordirlgly; is allowed. Sd '§__ In €39 Sdf Judge