Karnataka High Court
The Shedbal Urban Co Op Bank Ltd vs The Joint Registrar Of Co Op Society on 25 August, 2009
Author: Ajit J Gunjal
Bench: Ajit J Gunjal
: 1 2 IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 25th DAY OF AUGUST 2009 BEFORE THE HON'BLE MRJUSTICE AJIT J.GUNJAL I WRIT PETITION NO.6I79I /2o09(CS-RES;'_:""' I I. » BETWEEN: - THE SHEDBAL URBAN CO--OP. BANK LTD;_," ~ ' SHEDBAL, BELGAUM DISTI=aICT,_ V I REPRESENTED BY ITS MANACEIPV H.B.NARASAGOUDAR, AGE 36 YRS.; S/O BABASAB. - E . PETITI-ONER (By Sri. M.I3.KANAvI, AD"II,_)"'~«. AND: I. TI-IE..JOINT.I§E'GI-STRARCF--.COOPERATIVE SOCI'ETY,. BELCAUM. " 2. THE JOINT R'EOISTRAR'OIr CO-OPERATIVE SO'CIEfTY(UH-BAN BANK DIVISION} _N'Q.1E_AIJvASKARRO.AD, BANGALORE 560 082. » ' sECI?,E'T.ARY, ~. 'IvI_.S.BUILDII\_ItI, BANGALROE 560 00:. " V'ACO:OP._ADEPAR.TMENT, GOVT. OF KARNATAKA, (BY"SMT--."K.'VIDYAVATHI, HCGP FOR R1 AND 2.) . RESPONDENTS TPIIS WP IS FILED UNDER ARTICLES 226 AND 227 OF I ..f_' ~TH'E' CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE _ -IMPIIGNED RULES ARE NOT APPLICABLE TO THE PETITIONER -- SOCIETY IN SO FAR AS IT RELATES TO THE RESERVATION IN '- H EMPLOYMENT BY QUASHING ANNEXURE ----F' DATED 4/9/2008 "AND ETC. THIS WP COMING ON FOR ORDERS, THIS BAY, THE COURT MADE THE FOLLOWING: ORDER
A memo is filed by the learned O"
petitioner for withdrawal ofthé'14pe-fiti'on;'~. The memo ig;--*.:__akeI1""0iij Memo is granted. Accordingly-E,' pefdition " , dismissed as withdrawn.
Government Pleader is permittedsédtov file appearance within four afi Wm E Q} krnv,_