Full Judgment Text
- 1 -
NC: 2026:KHC:3234
WP No. 4408 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 20 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 4408 OF 2023 (GM-KSR)
BETWEEN:
1. HENNUR BANASWADI COSMOPOLITAN CLUB
A CLUB REGISTERED UNDER
THE PROVISIONS OF
THE KARNATAKA SOCIETIES
REGISTRATION ACT, 1960
CA-7, 80 FEET ROAD
ND
2 BLOCK, HRBR LAYOUT
KALYAN NAGAR
BANGALORE-560 043.
REP. BY ITS SECRETARY
SRI. N.HARINDRA SHETTY
S/O LATE SRI.S.VITTAL SHETTY
AGED ABOUT 69 YEARS.
…PETITIONER
(BY SRI. SURAJ R.MANJESHWAR, ADVOCATE [ABSENT])
Digitally
signed by
GEETHA P G
Location:
HIGH
COURT OF
KARNATAKA
AND:
1. THD DISTRICT REGISTRAR
OF CO OPERATIVE SOCIETIES
ND
2 CIRCLE, BANGALORE URBAN DISTRICT
HAVING ITS OFFICE AT NO.146
ND
2 FLOOR, "SAHAKARA SOUDHA"
RD TH
3 MAIN ROAD, 8 CROSS
MARGOSA ROAD, MALLESHWARAM
BANGALORE-560 003.
2. SMT. D.SHARMILA RAVINDER
W/O SRI. SONI KUMAR DHAWWAR
AGED ABOUT 46 YEARS
- 2 -
NC: 2026:KHC:3234
WP No. 4408 of 2023
HC-KAR
R/A FLAT NO.303, "AJMERA ARISTA"
NO.16, BANASAWADI SERVICE RING ROAD
KALYAN NAGAR, BANGALORE-560 043.
…RESPONDENTS
(BY SRI. NAYAN, ADVOCATE FOR
SRI. DEVI PRASAD SHETTY, ADVOCATE FOR C/R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF CERTIORARI AGAINST THE FIRST RESPONDENT
QUASHING THE ORDER/COMMUNICATION IN DISPUTE
NO.DRB-2/SOR/19/2022-23 DATED 08.12.2022 ANNEXURE-F
AND ORDER/COMMUNICATION IN DISPUTE NO.DRB-
2/SOR/COMPLAINT 19/2022-23 DATED 27.12.2022
ANNEXURE-J AND ETC.
THIS PETITION, COMING ON FOR FURTHER HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL
ORAL ORDER
On 13.01.2026, this Court passed the following order:
"Learned counsel appearing for the respondent
No.2 submits that the complaint which was the subject
matter of the proceedings before the respondent No.1
has been closed and the suspension order passed by the
petitioner against the respondent No.2 has been revoked
and as such, nothing survives for consideration in the
present petition.
For submission of the petitioner in this regard, list
this matter for further hearing on 20.01.2026.
Interim order earlier granted stands extended till
the next date of hearing."
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NC: 2026:KHC:3234
WP No. 4408 of 2023
HC-KAR
2. Even today there is no representation on behalf of
the petitioner.
3. Learned counsel for the respondent No.2 is present.
4. Taking note of the submission made by the learned
counsel for respondent no.2 as noted above, it is clear that the
petitioner is not intending to prosecute the matter.
dismissed
Accordingly, the petition is .
Sd/-
(M.G.S. KAMAL)
JUDGE
PGG
List No.: 1 Sl No.: 18
NC: 2026:KHC:3234
WP No. 4408 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 20 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.G.S. KAMAL
WRIT PETITION NO. 4408 OF 2023 (GM-KSR)
BETWEEN:
1. HENNUR BANASWADI COSMOPOLITAN CLUB
A CLUB REGISTERED UNDER
THE PROVISIONS OF
THE KARNATAKA SOCIETIES
REGISTRATION ACT, 1960
CA-7, 80 FEET ROAD
ND
2 BLOCK, HRBR LAYOUT
KALYAN NAGAR
BANGALORE-560 043.
REP. BY ITS SECRETARY
SRI. N.HARINDRA SHETTY
S/O LATE SRI.S.VITTAL SHETTY
AGED ABOUT 69 YEARS.
…PETITIONER
(BY SRI. SURAJ R.MANJESHWAR, ADVOCATE [ABSENT])
Digitally
signed by
GEETHA P G
Location:
HIGH
COURT OF
KARNATAKA
AND:
1. THD DISTRICT REGISTRAR
OF CO OPERATIVE SOCIETIES
ND
2 CIRCLE, BANGALORE URBAN DISTRICT
HAVING ITS OFFICE AT NO.146
ND
2 FLOOR, "SAHAKARA SOUDHA"
RD TH
3 MAIN ROAD, 8 CROSS
MARGOSA ROAD, MALLESHWARAM
BANGALORE-560 003.
2. SMT. D.SHARMILA RAVINDER
W/O SRI. SONI KUMAR DHAWWAR
AGED ABOUT 46 YEARS
- 2 -
NC: 2026:KHC:3234
WP No. 4408 of 2023
HC-KAR
R/A FLAT NO.303, "AJMERA ARISTA"
NO.16, BANASAWADI SERVICE RING ROAD
KALYAN NAGAR, BANGALORE-560 043.
…RESPONDENTS
(BY SRI. NAYAN, ADVOCATE FOR
SRI. DEVI PRASAD SHETTY, ADVOCATE FOR C/R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF CERTIORARI AGAINST THE FIRST RESPONDENT
QUASHING THE ORDER/COMMUNICATION IN DISPUTE
NO.DRB-2/SOR/19/2022-23 DATED 08.12.2022 ANNEXURE-F
AND ORDER/COMMUNICATION IN DISPUTE NO.DRB-
2/SOR/COMPLAINT 19/2022-23 DATED 27.12.2022
ANNEXURE-J AND ETC.
THIS PETITION, COMING ON FOR FURTHER HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL
ORAL ORDER
On 13.01.2026, this Court passed the following order:
"Learned counsel appearing for the respondent
No.2 submits that the complaint which was the subject
matter of the proceedings before the respondent No.1
has been closed and the suspension order passed by the
petitioner against the respondent No.2 has been revoked
and as such, nothing survives for consideration in the
present petition.
For submission of the petitioner in this regard, list
this matter for further hearing on 20.01.2026.
Interim order earlier granted stands extended till
the next date of hearing."
- 3 -
NC: 2026:KHC:3234
WP No. 4408 of 2023
HC-KAR
2. Even today there is no representation on behalf of
the petitioner.
3. Learned counsel for the respondent No.2 is present.
4. Taking note of the submission made by the learned
counsel for respondent no.2 as noted above, it is clear that the
petitioner is not intending to prosecute the matter.
dismissed
Accordingly, the petition is .
Sd/-
(M.G.S. KAMAL)
JUDGE
PGG
List No.: 1 Sl No.: 18