Karnataka High Court
Sri A Y Raghavendra vs Karnataka Bank Limited on 10 February, 2025
Author: R Devdas
Bench: R Devdas
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NC: 2025:KHC:5820
WP No. 20569 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE R DEVDAS
WRIT PETITION NO. 20569 OF 2024 (GM-DRT)
BETWEEN:
1. SRI A Y RAGHAVENDRA
S/O LATE SRI. YANGAPPA NAIDU
AGED ABOUT 53 YEARS
2. SMT. LOHITAMMA
W/O LATE SRI. YANGAPPA NAIDU
AGED ABOUT 70 YEARS
3. SRI. A Y SUBRAMANYA @ HEMANTH KUMAR
S/O LATE SRI. YANGAPPA NAIDU
AGED ABOUT 48 YEARS
ALL ARE R/AT SHETTIHALLI VILLAGE
Digitally signed by AMTEKOPPA POST, SHIKARIPURA TALUK
KRISHNAPPA LAXMI
YASHODA PIN 577427
Location: HIGH COURT SHIVAMOGGA DISTRICT
OF KARNATAKA
...PETITIONERS
(BY SRI. ARUN K S., ADVOCATE)
AND:
KARNATAKA BANK LIMITED
BRANCH AT SADGURU COMPLEX
MIDDLE SCHOOL ROAD
SHIKARIPURA 577427
SHIVAMOGGA DISTRICT
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NC: 2025:KHC:5820
WP No. 20569 of 2024
REPRESENTED BY ITS PRINCIPAL OFFICERS
VIZ BRANCH MANAGER OF
SHIKARIPURA BRANCH
SRI B G ANANTH
...RESPONDENT
RESPONDENT SERVED-UNREPRESENTED
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
FINAL ORDER DTD. 13.05.2024 PASSED IN O.A.NO. 93/2022
PASSED BY THE DEBT RECOVERY TRIBUNAL II, KARNATAKA
VIDE ANNX-E AND GRANT AN AD-INTERIM ORDER TO AGAINST
THE RESPONDENT BANK THEREBY DIRECTING THE
RESPONDENT BANK NOT TO INTERFERE WITH THE PEACEFUL
POSSESSION AND ENJOYMENT OF THE FAMILY MEMBERS OF
THE PETITIONERS IN THE SCHEDULE PROPERTY IN THE
INTEREST OF JUSTICE AND ALSO NOT TO EXECUTE THE
IMPUGNED ORDER AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE R DEVDAS
ORAL ORDER
The petitioners and the learned counsel for the petitioners have filed a memo dated 24.01.2025 stating that the prayer made in the writ petition has become infructuous, since the petitioner was offered OTS scheme and the petitioner has paid the amount accordingly.
2. The memo is taken on record, subject to all just exceptions.
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NC: 2025:KHC:5820 WP No. 20569 of 2024
3. Accordingly, the writ petition stands dismissed as withdrawn.
Sd/-
(R DEVDAS) JUDGE KLY CT: JL