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[Cites 2, Cited by 1]

Karnataka High Court

H K G N Education Society vs The District Registrar For Societies ... on 10 November, 2016

Author: B.Veerappa

Bench: B.Veerappa

                              1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 10TH DAY OF NOVEMBER, 2016

                         BEFORE

          THE HON'BLE MR. JUSTICE B.VEERAPPA

         WRIT PETITION NO.6612/2016 (GM - CPC)

Between:

H.K.G.N. Education Society,
No.31/5, Situated at Prabhakar
Building, M.K. Nagar,
Yeswanthpur,
Bengaluru - 560 022.
Represented by its Member.

1.     Babu Khan,
       S/o Nazeer Khan,
       Aged about 47 years,
       Residing at No. 31/5,
       Prabhakar Building,
       M.K. Nagar, Yeswanthpur,
       Bengaluru - 560 022.

2.     Amjad Khan,
       S/o Nazeer Khan,
       Aged about 39 years,
       Residing at No.6,
       12th "J" Main,
       Muthyala Nagar,
       Mathikere,
       Bengaluru - 560 054.

3.     Ahmed Khan,
       S/o Nazeer Khan,
       Aged about 46 years,
       Residing at No.31/5,
       Prabhakar Building,
                              2



       M.K. Nagar, Yeswanthpur,
       Bengaluru - 560 022.             ... Petitioners

(By Sri.R. Kothwal, Adv.)

And:

1.     The District Registrar for
       Societies Registration and the
       Deputy Registrar of
       Co-Operative Societies,
       Bengaluru - 560 001.

2.     Sri. Ajaz Pasha,
       S/o Abdul Waheb,
       Aged about 41 years,
       Residing at No.28,
       2nd Cross, H.M.T. Layout,
       Mathikere,
       Bengaluru - 560 054.

3.     Smt. Parveen Taj,
       D/o Nazeer Khan,
       W/o Ajaz Pasha,
       Aged about 40 years,
       Residing at No.28,
       2nd Cross, H.M.T. Layout,
       Mathikere,
       Bengaluru - 560 054.

4.     Sri. Nadeem Pasha,
       S/o Abdul Wahab,
       Aged about 46 years,
       Residing at No.06,
       Ayyappa Reddy Garden,
       Behind L.I.C. Colony,
       Yeswanthpur,
       Bengaluru - 560 022.

5.     Sri. Sabeera,
       S/o Nadeem Pasha,
                         3



     Aged about 40 years,
     Residing at No.06,
     Ayyappa Reddy Garden,
     Behind L.I.C. Colony,
     Yeswanthpur,
     Bengaluru - 560 022.

6.   Sri. Navaz Ahmed,
     S/o Abdul Wahab,
     Aged about 50 years,
     Residing at No.06,
     Ayyappa Reddy Garden,
     Behind L.I.C. Colony,
     Yeswanthpur,
     Bengaluru - 560 022.

7.   Smt. Syed Shanaz,
     W/o Sri. Navaz Ahmed,
     Aged about 45 years,
     Residing at No.06,
     Ayyappa Reddy Garden,
     Behind L.I.C. Colony,
     Yeswanthpur,
     Bengaluru - 560 022.

8.   Smt. Jaheeda Begum,
     W/o Abdul Wahab,
     Aged about 76 years,
     Residing at No.06,
     Ayyappa Reddy Garden,
     Behind L.I.C. Colony,
     Yeswanthpur,
     Bengaluru - 560 022.

9.   Smt. Sumay Kousar,
     D/o Mohammed Sirajuddin,
     Aged about 27 years,
     Residing at No.31/5,
     Prabhakar Building,
     M.K. Nagar, Yeswanthpur,
     Bengaluru - 560 022
                                 4



10.     Sri. Mohammed Asif,
        Father's name not known to
        The Plaintiffs,
        Aged about 65 years,
        Residing at No.31/5,
        Prabhakar Building,
        M.K. Nagar, Yeswanthpur,
        Bengaluru - 560 022.               ... Respondents


      This Writ Petition is filed under Article 227 of the
Constitution of India praying to quash the impugned
order, dated 09.12.2015 passed by the Trial Court -
Court of XIV Additional City Civil Judge, Bengaluru City,
Bengaluru on Interlocutory Application filed by R-2 & 3
under Order VII Rule 11[d] of Code of Civil Procedure,
1908 in a suit filed by the Petitioners in
O.S.No.9380/2014 vide Annexure - U and etc.,

     This Writ Petition coming on for preliminary
hearing this day, the Court made the following:

                           ORDER

The petitioners have filed this Writ Petition praying for a writ of Certiorari for quashing the impugned order dated 9.12.2015 passed by the XVI Additional City Civil Judge, Bengaluru City on Interlocutory Application filed by respondent Nos. 2 and 3 herein under Order VII Rule 11(d) of the Code Of Civil Procedure, 1908 in O.S.No.9380/14 filed by them. 5

2. Learned counsel for the petitioners has filed a memo praying for withdrawal of the petition as not pressed.

3. The memo is placed on record.

4. Accordingly the Writ Petition is dismissed as not pressed.

Sd/-

JUDGE RS/* CT:SN