Full Judgment Text
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NC: 2026:KHC:10077
WP No. 2402 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 2402 OF 2026 (CS-RES)
BETWEEN:
M/S. KDB SUGARS AND DISTILLERIES LTD.,
REGD. OFFICE AT NO.17,
SANKEY ROAD, BENGALURU-560 020.
REPRESENTED BY ITS DIRECTOR
D.A. SRINIVAS,
THIS COMPANY IS A REGISTERED UNDER
THE COMPANIES ACT BEARING
CIN NO.U155KA1986PLC007432
…PETITIONER
(BY SRI. GEORGE ANTHONY CRUZ, ADVOCATE)
AND:
1. THE JOINT REGISTRAR OF CO-OPERATIVE
Digitally signed
by KIRAN
KUMAR R
Location: HIGH
COURT OF
KARNATAKA
SOCIETIES,
BENGALURU REGION,
NO.146, NO.8, SAHAKARA BHAVAN,
MARGOSA ROAD, MALLESWARAM,
BENGALURU-560 003.
2. THE DEPUTY REGISTRAR-II CIRCLE
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NC: 2026:KHC:10077
WP No. 2402 of 2026
HC-KAR
OF CO-OPERATIVE SOCIETIES,
CENTRAL REGION
OOD LIQUIDATOR APPOINTED
U/S. 73 OF THE KCS ACT, 1959,
NO. 146, NO. 8, SAHAKARA BHAVAN,
MARGOSA ROAD, MALLESWARAM,
BENGALURU-560 003.
3. M/S. KARNATAKA CO-OPERATIVE
BREWERIES LIMITED,
TH
(MBCS), 9 MILE, TUMKUR ROAD,
BENGALURU-560 073,
REGD. UNDER THE KCS ACT, 1959,
BY ITS LIQUIDATOR APPOINTED
U/S. 73 OF KCS ACT, 1959.
…RESPONDENTS
(BY SRI. YOGESH D. NAIK, AGA FOR R1 & R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO: (I)
CALL FOR RELEVANT RECORD PENDING ON THE FILE OF
RESPONDENT NO.2 PERTAINING TO THE SALE OF LAND AND
SALE PROCEEDINGS RECORDS; (II) DIRECTING RESPONDENT
NO.2 TO COMPLETE THE LEGAL FORMALITIES AND TO
REGISTER THE REMAINING 2 ACRES OF LAND IN FAVOUR OF
THE PETITONER AS PER THE DEMAND MADE BY THE
PETITIONER; AND ETC.
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NC: 2026:KHC:10077
WP No. 2402 of 2026
HC-KAR
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
1. Learned counsel for the petitioner filed a memo for
withdrawal seeking leave of this Court to withdraw
the petition with a liberty to file a suit for specific
performance of contract.
2. Memo is placed on record.
dismissed as
3. Accordingly, the petition is
withdrawn
with the aforesaid liberty.
Sd/-
(ASHOK S.KINAGI)
JUDGE
SKS