Karnataka High Court
The Liquidator vs Iswarappa W/O Balappa Shettar on 28 March, 2011
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA, CIRCUIT BE NCH AY BE DHARWAD DATED THIS THE DAY OF MARCH, 2091) Pe BEFORE HON BLE MR, JUSTICE RA M | MOHAN RE DD ¥ i W.oPLNG, OD 6991 2010(6 M Cc ON) Se ne eC Sera, aS IWEEN: THE LIQUIDATOR © . MARATHA COQ-OPE RET! IVE BANK LIMITED, | MARATHA GALLI, HUBLI-20, ~ REP. BY | KALEEM AHMED Sh INGOT, AGED ABOUT. 54 YEARS, ° OCC. ASST REGISTRAR Q. OF "< OPE RATIVE SOCHETY LIQUIDATS ?R MARATHA 7 CO-OPE RATIVE BANK LL, HUBLI- S8O0020.0 AG BY SRI G U RL IRA ¥. JOSH, ~ AND. benonh ', SAROGIN NEBA "TSW: ARAPPA, WY O. BAL NPPA SHETPTAR, AG EAM é AJOR, OCE, BUS SINESS, : e R/O. GADAG. SS .PETITIONER/S ADVOCATE) No W/O. PSHWARAPPA SHETTAR, AG iH. MAJOR, OCC. BUSINESS, R/O. GADAG. THE DISTRICT CONSUMER DISPUTES REDRESSAL FORUM, GADBDAG. REPRESENTED BY ITS REGISTRAR. Pay had 4. THE DEPOSIT INSURANCE: AND . CREDIT GUARANTER CORPORATION -- MUMBAI, STATE OF MAHARASHTRA, BYCULLA, OPP, BOMBAY CENTRAL ~ RAILWAY STATION, RBI BUILDINGS. 1} FLOOR, PIN-1076, ws REPTD BY ITS ASST. GENERAL MANAC GER. .RESPONDENT/S
(BY. SRP HR: .BENTU k, "ADVOCATE FOR R4; R3- DELETED) | TH 1s we is PA ED: UNDE R ARTICLES 226 AND 227 OP THE CO NSTITU TION: OF INDIA, PRAYING TO QUASH THE, TM PUG NED ORDER PASSED AGAINST PETITIONE RS BANK. [¥ 03.02. ene IN EX. CASE NO. 32/2005 OD "COMPLAIN NO, (2005) ISSUED BY DISTRICT con NSU MER. FORUM, GADAG AS PER ANNEXURE-© OPH is. W Pe GC SOMI NG ON FOR ORDERS THIS DAY, THE COU IRE MADE THE FOLL OWING:
Recording the submission of the learned the petitioner that the amounts due in the judgment debtor, would be deposited, if. graated "20 ume, nothing further survives"for eonsideralion in this petition, and is accordingly disposed of, Failure to pay the amount within 30 days, 4 1% needless ta.state that the order dated 03.02.2006 Annexure-C.is directéd fe be enforced by the Consumer Foruts, Sd/-
TUDGE "Anim /