Punjab National Bank vs Sri K R V Rathnam on 8 July, 2008

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Karnataka High Court

Punjab National Bank vs Sri K R V Rathnam on 8 July, 2008

Author: Ravi Malimath

Bench: Ravi Malimath

-1-

IN THE HiC'rH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 8TH DAY OF JULY, 

BEFORE

THE HONBLE MRJUSTICE RAVI  - _ 
WRIT PETITION NQ7786 c;13;:g0e3 '{.(}1svI~--CPCu! 

BETWEEN :

1

PUNJAB NATIONAL BANK 
A BOBY-CORPOi?3A'I'E'--.(3Qi'§S'}71fF§JTED

I5N'B$R-THE: i3A1\IK'.fNG "COMPANIES
{A<3¢31j1siT:0N &.._'I'I'%:ANSFER OF
UNI3ER'Z'AKII~¥GS);ﬁ:(;'if, 1970

HAVING ITS ._OFFICE AT:
BHEKAIJI CAMA PLACE

_; 'NEW DELHVIV Am) BRANCHES AMONGST OTHER
  yamss AT HUDSON CIRCLE, BAN(}ALC)Rl,?)-27
T1~IR£:)'tE.GH ITS SENIOR MANAGER &

° * P<)\x.'I;+:.1§<:§1r ATTORNEY HOLDER

  'AJRAJAN

. . . PETPTIONER

(By sri: HC; SHIVAKUMAR, ADVOCATE)

Sri. K. R. V. RATHNAM

SON OF LATE RANGAIAH SHETTY

AGED ABOUT 83 YEARS

PRESENTLY R/AT PUSHPARANG, III FLOOR

C:.21:'*



NO 14, CORNWELL-'CﬁO"SS ROAD
LANGFORD GARDEN, BANGALORE-25
SINCE DEGEASEII) BY HIS LRS

1(a) Smt. SHOBHA RATHNAM
O/O LATE K. R. V. RATHNAM

R/OF' PUSHPARANG, III FLOORM . .
NO. 14, CORNWELL CROSS ROAO-- A. T1 '
LANGFORD GARDEN * 
BANGA}..C)RE--25.

1(b) Smt. ROOPA NARENORA'-. .
O/O LATE K. R. V. .R;\..THNAM~  
12 /OF PUSHPARANO,» 111. F'LO%OR'   _  
NO. 14, CORNWELL CR.OSS"RO1%.D"..'.;'., 
LANGFORD C}r"~.:.RDE.N"""~. ' O < 
BANGALORE'~%2.5'.*   *

Smti; sARAs1a?A%mI RATHNAM

WIFE' _QF._LA'I'E'    ORVATHNAM

R/OF (3,10.RO'QFﬁ'NA;¥§ENDRA, PUSHPARANG
III FLOOR. No.14, 'OORNWELL CRDSS ROAD
LANGFORDGARDEN

 *  O B'jANOALORE---25v. %%%% ~ *

   
. sO1~rO§-iLA*r_r:: Sri K. R. V. RATHNAM

j()Fv.10/§3,' KASTURBA ROAD
B}'iNC1«ALORE--G 1.

 "Sn_1t. SHANTHI KISORE

O  'VWIF-'E 0}? Sri. K. V. KISHORE
-R/OF 10/5, KASTURBA ROAD
   BANGALORE4) 1.



%'  ""10

' MISS. MEG}-IANA KISHORE

9/0 K. V. KISHORE     
AGED ABOUT 30 YEARS 

NO 10/5, 6TH FLOOR, RATHNAM c0MPi%EX'f%   "

KASTURBA ROAD   .
BANGALORE.  : 

MISS. RAVANA KISHORE
S/OK.V.KISHORE   . *

AGED ABOUT 27 YEAR:3f~~.R% '     
NO 10/5, GFH FLOOR, RA1'HNAM CQMRPLEX
KASTURBA ROAD...  R.    
BANGALORE. 

M /s. ME'I'L1_FE INADEA §NS1jRA,NCE"I= ~ 
COMPANY'*«I?\2T LTDZ.   

BRIGADE s;£~:'sHA;MAHAL  

  
BAsAVAR:A_c;_up1,.RRBRNGALORE-4

Icxci @RR£:sV0URcRR.%'LIMrrED

%;NoR.143, R; V; R0-AD
  ' ..... .. V

BA1\IGAL».ORE--{)4

' j R REP RY  MANAGER

1 ""M/s;%'~'3fA*i'§A AK} LEFE INSURANCE
 CQMPANY LIMITED

N05, KHANIJA BHAVAN

=  A.   COURSE ROAD
" , "BANGALORE-O1
 'REP BY ITS MANAGER

M /s. WORLD SPACE INDIA PRIVATE LIMITED
NO 10/4, MITRA TOWERS

ﬂ/c:"'



KASTURBA ROAD, BAN(.'rALORE--01
REP BY ITS MANAGER

11 M/s. MPHASIS BFL LIMITED  
NO I39/1,ADI'I'YA <::oM1>LEx;  A  A »
HOSUR MAIN ROAD, KORAMAN'G.&LA T
BANGALORE-95  _  
REP BY ITS MANAGER  

12 M/s. JEWELS 1:) PARAGON--PRIVAfI_'E LIMFEED
A COMPANY INc0mét3RATE§3,%U.N13ER THE
COMPANIES AC1' HAvI;~a'G%.rI?s REGISTERED
GFFICE AT NO.10/SWKASTUI-§BA'»ROAD',
BANGALORE.-A560 G101.   %  %
REP BY  MgmAG:ND DIRECCVFOVR
Sri K. V. i'K1SHORE    k :., RESPONDENPS

 . . ' .  'A      

'I'HIS:WRI'I' PE*:?1*r1o1§IT%J:s% FILED UNDER ARTICLES
226 & 227 0;? THE"~C(}NS'I"'ﬂ'UTION' OF INDLA PRAYING
TO QUASH 'mE* (DR-.DER"~DT. 27.2.2008 PASSED ON
I.A.NQs;8"AND 9*{ANNExiURE G) IN O.S.NO.'7664/2006

 THE'  ADP' 'I'I*i}3;°18'*'** ADDITIONAL CITY CIVIL
 BANCEEILORE (OCH 510.32).

 . ':*1éﬁS : '_"'.X[l?V;§'i' . PE'rmoN COMING ON FOR

L'  PRELIMINARY ;a--1EAR1NG THIS DAY, mm COURT MADE
 72:33 F'OLI.,'QW'ING:--

ORDER

-- petitioner seeks for a writ of certiorari to ' " the erder dated 27-52-2008 passed on {A5, VIII & aldzr"

._ 5 ._ {X in O.S.N0.7664/2006 by the 18"' Additional City Civil Judge, BangaioI'e(CCH No.32).

2. By the mpumed order the Court: below:

aliowed i.As. VIII & IX ﬁled under Order 1 R§:£ie% CFC, to transpose the appiicants as defendejote in the suit. The iearned counsel' 15;» submitted that the said defeixriants rxef parties to the suit. He ,.--reIiedAV.oeni.. the case ofj_ M .VVV'v.-'I:T£';'?f.£v§¥\;II?EV§VIJ1\/{AL reported in AIR 2005 'SQ981'3.V_fo--?.§::§f1tei1€i"tt1at the facts of this case being ﬁfe' order stanés vitiated. learned counse} for the petitioner ' and A A the impugned order, wherein the H have sought for to impiead themsekves as I2 & 13. Defendants 12 35 13 are necessary VT '11:' for 'just and final adjudication of the suit. Therefore

-5...

they are necessary parties. The J udment relied the learned counsel for the pctitiener is not _ to the case on hand and the relialgcg: »p1ac§*d"is.{ '4 misconceived.

4. For the: aforesaid r¢asons,...f1je._VEE:it .E.'etit:.i9n_V devoid of merits and it is

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Karnataka High Court

Punjab National Bank vs Sri K R V Rathnam on 8 July, 2008

Author: Ravi Malimath

Bench: Ravi Malimath