Karnataka High Court
Mahadevaiah vs The Karur Vysya Bank on 30 May, 2017
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF MAY, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
WRIT PETITION NO.21554/2017 (GM-RES)
BETWEEN:
MAHADEVAIAH
S/O SANNAIAH
AGED ABOUT 53 YEARS
RESIDING AT NO.52/1
1ST FLOOR
NEAR PANDURANGA TEMPLE
J.P. NAGAR, SARAKKI
BENGALURU - 560 078 ...PETITIONER
(BY SRI. R. CHANNAKESHAVA, ADV.)
AND:
1. THE KARUR VYSYA BANK
DIVISIONAL OFFICE
NO.6, 2ND FLOOR
SAJJAN RAO CIRCLE
V.V.PURAM
BENGALURU - 560 004
REPRESENTED BY HIS
AUTHORIZED OFFICER
SRI. P. SRINIVAS GUPTA
2. SRI. SHANKARA V
S/O VAJRAMUNIYAPPA
AGED ABOUT 35 YEARS
HOUSE NO.52/1
NEAR PANDURANGA TEMPLE
SARAKKI, J.P. NAGAR, 1ST STAGE
BENGALURU - 560 028
2
3. SMT. PRABHA
W/O SRI. VAJRAMUNIYAPPA
AGED ABOUT 30 YEARS
HOUSE NO.52/1
NEAR PANDURANGA TEMPLE
SARAKKI, J.P. NAGAR, 1ST STAGE
BENGALURU - 560 028 ...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT R-1
NOT TO TAKE PHYSICAL POSSESSION OF THE WRIT
PETITION SCHEDULED PROPERTIES.
THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 29.05.2017. In terms of the memo, the petition is disposed of as withdrawn with liberty to file fresh petition, if the need arises.
Sd/-
JUDGE ST