Karnataka High Court
Smt Geethanjali vs The Canara Bank on 15 March, 2013
Author: Aravind Kumar
Bench: Aravind Kumar
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15th DAY OF MARCH, 2013
PRESENT
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
AND
THE HON'BLE MR.JUSTICE V.SURI APPA RAO
R.P. NO.899/2012
IN
W.P.46548/2004
BETWEEN:
Smt.Geethanjali,
Aged about 44 years,
D/o Sri.K.Yadava Sheregar,
Clerk/Typist
(Under orders of removal from service)
Canara Bank,
P.G.Extension,
Bharamasagara Branch,
Davangere District,
R/o Davangere. ... Petitioner
(By Sri.S.B.Mukkannappan & Associates, Advocates)
AND:
1. The Canara Bank,
(A Government of India
Undertaking),
Head Office,
J.C.Road,
Bangalore-560 002
Represented by its
General Manager
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2. The Deputy General Manager,
Canara Bank,
Disciplinary Action Cell,
Circle Office,
Spencer Towers,
No.86, M.G.Road,
Bangalore-560 001.
3. The District Level Scheduled
Caste and Scheduled Tribe
Caste Verification Committee,
Udupi District,
Udupi,
Represented by its District
Social Welfare Officer,
Udupi & Member Secretary.
4. The Commissioner & the
Appellate Authority,
Social Welfare Department,
5th Floor, M.S.Building,
Vidhana Veedhi,
Bangalore-560001. ..Respondents
This Review Petition is filed under Order 47 Rule 1
of CPC, praying for review the order dated 16.07.2012
passed in WP No.46548/2004 (S-DIS), on the file of the
Hon'ble High Court of Karnataka, Bangalore.
This Review Petition coming for orders this day,
ARAVIND KUMAR J., made the following:
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ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw review petition. Memo is placed on record.
Review petition is dismissed as withdrawn.
Sd/-
JUDGE Sd/-
JUDGE *sp