Full Judgment Text
- 1 -
NC: 2026:KHC:13368
WP No. 16901 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 4 DAY OF MARCH, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 16901 OF 2025 (GM-DRT)
BETWEEN:
1. SRI. PRAVEEN KUMAR M.
S/O P. MANJUNATH,
AGED ABOUT 30 YEARS
2. SMT. K. HEMALATHA
W/O P. MANJUNATH,
AGED ABOUT 46 YEARS
BOTH ARE RESIDING AT:
NO.786, HIG-1, GROUP - II,
KHB COLONY, HOOTAGALLI,
MYSURU - 570 018.
ALSO RESIDING AT:
NO.09, NEW NO.03,
SITUATED AT AJ BLOCK,
UDAYAGIRI EXTENSION,
LASHKAR MOHALLA,
MYSURU.
TH
ALSO AT # 187, 5 CROSS,
MADEGOWDA CIRCLE, HEBBAL,
MYSURU - 570 016.
…PETITIONERS
(BY SRI. SOMASHEKHARAIAH R.P., ADVOCATE)
Digitally signed
by SUVARNA T
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:13368
WP No. 16901 of 2025
HC-KAR
AND:
M/S CENTRAL BANK OF INDIA,
[CONSTITUTED BY THE BANKING
COMPANIES (ACQUISITION AND TRANSFER
OF UNDERTAKINGS) ACT, 1970]
NO.147, K-51, RAMAVILAS ROAD,
K.R. MOHALLA,
MYSURU - 570 024.
IFSC CODE: CBIN0280858
REPRESENTED BY ITS
AUTHORIZED OFFICER/
CHIEF MANAGER,
MR. D. MAHESH RAJ
…RESPONDENT
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO A) QUASHING
THE UNDER THE IMPUGNED SECTION 14 ORDER DATED 05-
04-2024 IN CRI. MISC. NO.67/2024 VIDE ANNEXURE C,
WHICH IS OBTAINED BY THE RESPONDENT BANK STATING
THAT THE ENTIRE RECOVERY PROCEEDINGS INITIATED BY
THE RESPONDENT BANK AGAINST THE SCHEDULE
PROPERTY ARE ILLEGAL AND IN VIOLATION OF THE
PROVISIONS OF THE SARFAEST ACT, 2002 ETC.
THIS PETITION, COMING ON FOR DISMISSAL, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
- 3 -
NC: 2026:KHC:13368
WP No. 16901 of 2025
HC-KAR
ORAL ORDER
A memo is filed by the learned counsel for the petitioners
seeking withdrawal of the writ petition and to permit the
petitioners to approach the Debt Recovery Tribunal.
2. The memo is placed on record.
dismissed as
3. Accordingly, the writ petition is
withdrawn
with a liberty to the petitioners to avail the
appropriate remedy in accordance with law.
4. Pending IAs., if any, shall stand closed.
SD/-
(LALITHA KANNEGANTI)
JUDGE
SMC
List No.: 1 Sl No.: 8
NC: 2026:KHC:13368
WP No. 16901 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 4 DAY OF MARCH, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 16901 OF 2025 (GM-DRT)
BETWEEN:
1. SRI. PRAVEEN KUMAR M.
S/O P. MANJUNATH,
AGED ABOUT 30 YEARS
2. SMT. K. HEMALATHA
W/O P. MANJUNATH,
AGED ABOUT 46 YEARS
BOTH ARE RESIDING AT:
NO.786, HIG-1, GROUP - II,
KHB COLONY, HOOTAGALLI,
MYSURU - 570 018.
ALSO RESIDING AT:
NO.09, NEW NO.03,
SITUATED AT AJ BLOCK,
UDAYAGIRI EXTENSION,
LASHKAR MOHALLA,
MYSURU.
TH
ALSO AT # 187, 5 CROSS,
MADEGOWDA CIRCLE, HEBBAL,
MYSURU - 570 016.
…PETITIONERS
(BY SRI. SOMASHEKHARAIAH R.P., ADVOCATE)
Digitally signed
by SUVARNA T
Location: HIGH
COURT OF
KARNATAKA
- 2 -
NC: 2026:KHC:13368
WP No. 16901 of 2025
HC-KAR
AND:
M/S CENTRAL BANK OF INDIA,
[CONSTITUTED BY THE BANKING
COMPANIES (ACQUISITION AND TRANSFER
OF UNDERTAKINGS) ACT, 1970]
NO.147, K-51, RAMAVILAS ROAD,
K.R. MOHALLA,
MYSURU - 570 024.
IFSC CODE: CBIN0280858
REPRESENTED BY ITS
AUTHORIZED OFFICER/
CHIEF MANAGER,
MR. D. MAHESH RAJ
…RESPONDENT
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO A) QUASHING
THE UNDER THE IMPUGNED SECTION 14 ORDER DATED 05-
04-2024 IN CRI. MISC. NO.67/2024 VIDE ANNEXURE C,
WHICH IS OBTAINED BY THE RESPONDENT BANK STATING
THAT THE ENTIRE RECOVERY PROCEEDINGS INITIATED BY
THE RESPONDENT BANK AGAINST THE SCHEDULE
PROPERTY ARE ILLEGAL AND IN VIOLATION OF THE
PROVISIONS OF THE SARFAEST ACT, 2002 ETC.
THIS PETITION, COMING ON FOR DISMISSAL, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
- 3 -
NC: 2026:KHC:13368
WP No. 16901 of 2025
HC-KAR
ORAL ORDER
A memo is filed by the learned counsel for the petitioners
seeking withdrawal of the writ petition and to permit the
petitioners to approach the Debt Recovery Tribunal.
2. The memo is placed on record.
dismissed as
3. Accordingly, the writ petition is
withdrawn
with a liberty to the petitioners to avail the
appropriate remedy in accordance with law.
4. Pending IAs., if any, shall stand closed.
SD/-
(LALITHA KANNEGANTI)
JUDGE
SMC
List No.: 1 Sl No.: 8