Full Judgment Text
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NC: 2026:KHC:13518
WP No. 3154 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 5 DAY OF MARCH, 2026
BEFORE
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
WRIT PETITION NO. 3154 OF 2022 (GM-RES)
BETWEEN:
1. SHRI D GOVINDARAJU
SON OF DASAPPA,
AGED ABOUT 41 YEARS,
2.
SMT NAGAVENI G
WIFE OF D. GOVINDARAJU,
AGED ABOUT 30 YEARS,
REPRESENTED BY HER HUSBAND
D.GOVINDARAJU,
Digitally
signed by
VANAMALA
N
Location:
HIGH
COURT OF
KARNATAKA
BOTH RESIDING AT THAMMANAYAKANAHALLI
VILLAGE,
KASABA HOBLI,
ANEKAL TALUK,
BENGALURU RURAL DISTRICT 562106.
…PETITIONERS
(BY SRI. KAVITHA D.,ADVOCATE)
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NC: 2026:KHC:13518
WP No. 3154 of 2022
HC-KAR
AND:
1. UNION OF INDIA
MINISTRY OF CORPORATE AFFAIRS,
SHASTRI BHAVAN,
NEW DELHI 110001.
2.
SRI EQUIPMENT FINANCE LIMITED
HAVING ITS OFFICE AT PLOT NO.Y-10,
BLOCK-EP, SECTOR-V, SALT LAKE CITY,
KOLKATA-700091.
…RESPONDENTS
(BY SRI. A. CHANDRACHUD, CGC FOR R1;
SRI. ASHWATH C, ADVOCATE FOR R2)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DECLARE SECTION
14 OF THE INSOLVENCY AND BANKRUPTCY CODE, 2016,
AS BEING ULTRA VIRES THE CONSTITUTION OF INDIA
PRODUCED AS ANNEXURE - H.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
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NC: 2026:KHC:13518
WP No. 3154 of 2022
HC-KAR
ORAL ORDER
A memo is filed stating the petitioner is not
interested to prosecute the writ petition and the same may
be dismissed as withdrawn.
2. The memo is taken on record.
dismissed as
3. Accordingly, the writ petition is
withdrawn
.
4. All I.As. in this petition shall stand closed.
SD/-
(LALITHA KANNEGANTI)
JUDGE
RB