MANOJ K VERMA @ MANOJ KARTHIKEYAN vs M/S DIVYA INFRA PROPERTIES PVT LTD
- Court
- Karnataka High Court
- 1 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE V SRISHANANDA
WRIT PETITION NO. 10525 OF 2025 (GM-RES)
C/W
WRIT PETITION NO. 10432 OF 2025 (GM-RES)
WRIT PETITION NO. 10534 OF 2025 (GM-RES)
WRIT PETITION NO. 10535 OF 2025 (GM-RES)
WRIT PETITION NO. 10553 OF 2025 (GM-RES)
WRIT PETITION NO. 10564 OF 2025 (GM-RES)
IN WP No. 10525/2025
BETWEEN:
MANOJ K. VERMA @ MANOJ KARTHIKEYAN
S/O KARTHIKEYAN VERMA,
AGED ABOUT 40 YEARS,
R/AT FLAT NO. 202, ASHWINI RESIDENCY,
SEENAPPA LAYOUT, NEW BEL ROAD,
BANGALORE - 560 094.
…PETITIONER
Digitally signed
by ASHWINI
MAYAPPA
MAVARAKAR
Location: High
Court of
Karnataka
(BY SRI. ARON THOMAS, ADVOCATE FOR
SRI. RAJATH, ADVOCATE)
AND:
M/S. DIVYA INFRA PROPERTIES PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT,
REGISTERED OFFICE NO. 4A, 9TH MAIN,
- 2 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
SADASHIVANAGAR, BANGALORE - 560 080
REPRESENTED BY THE MANAGING DIRECTOR
AND AUTHORIZED SIGNATORY,
SRI. M.S. RAVI PRASAD,
S/O MALISETTY MANIKYALA RAO
AGED ABOUT 67 YEARS.
…RESPONDENT
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W SEC. 482 OF CR.PC PRAYING TO
SET ASIDE THE ORDER OF PAYMENT OF INTERIM
COMPENSATION DT. 20.11.2019 PASSED BY THE LD. XXVII
A.C.J.M AT BENGALURU IN C.C 33009/2018 (ANNX-D) AND ITS
CONSEQUENTIAL ORDERS REGISTERED FOR THE OFFENCE
PUNISHABLE U/SECTION 138 OF THE N.I ACT AND PASS SUCH
OTHER RELIEFS AS THIS HONBLE COURT DEEMS FIT IN THE
INTEREST OF JUSTICE AND EQUITY AND ETC.,
IN WP NO. 10432/2025
BETWEEN:
MANOJ K. VERMA @ MANOJ KARTHIKEYAN
S/O KARTHIKEYAN VERMA,
AGED ABOUT 40 YEARS,
R/AT FLAT NO. 202, ASHWINI RESIDENCY,
SEENAPPA LAYOUT, NEW BEL ROAD,
BANGALORE - 560 094.
...PETITIONER
(BY SRI. ARON THOMAS, ADVOCATE FOR
SRI. RAJATH, ADVOCATE)
AND:
M/S. DIVYA INFRA PROPERTIES PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT,
REGISTERED OFFICE NO. 4A, 9TH MAIN,
- 3 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
SADASHIVANAGAR, BANGALORE - 560 080
REPRESENTED BY THE MANAGING DIRECTOR
AND AUTHORIZED SIGNATORY,
SRI. M.S. RAVI PRASAD,
S/O MALISETTY MANIKYALA RAO
AGED ABOUT 67 YEARS.
...RESPONDENT
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W SEC. 482 OF CR.PC
PRAYING TO SET ASIDE THE ORDER OF PAYMENT OF
INTERIM COMPENSATION DTD. 20.11.2019 PASSED BY
THE LD. XXVII A.C.J.M AT BENGALURU IN C.C. 33018/2018
(ANNX-D) AND ITS CONSEQUENTIAL ORDERS REGISTERED
FOR THE OFFENCE PUNISHABLE U/SECTION 138 OF THE
N.I ACT AND PASS SUCH OTHER RELIEFS AS THIS HONBLE
COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,
IN WP NO. 10534/2025
BETWEEN:
MANOJ K. VERMA @ MANOJ KARTHIKEYAN
S/O KARTHIKEYAN VERMA,
AGED ABOUT 40 YEARS,
R/AT FLAT NO. 202, ASHWINI RESIDENCY,
SEENAPPA LAYOUT, NEW BEL ROAD,
BANGALORE - 560 094.
...PETITIONER
(BY SRI. ARON THOMAS, ADVOCATE FOR
SRI. RAJATH, ADVOCATE)
AND:
M/S. DIVYA INFRA PROPERTIES PVT. LTD.,
A COMPANY INCORPORATED UNDER
- 4 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
THE COMPANIES ACT,
REGISTERED OFFICE NO. 4A, 9TH MAIN,
SADASHIVANAGAR, BANGALORE - 560 080
REPRESENTED BY THE MANAGING DIRECTOR
AND AUTHORIZED SIGNATORY,
SRI. M.S. RAVI PRASAD,
S/O MALISETTY MANIKYALA RAO
AGED ABOUT 67 YEARS.
...RESPONDENT
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W SEC. 482 OF CR.PC
PRAYING TO SET ASIDE THE ORDER OF PAYMENT OF
INTERIM COMPENSATION DTD. 20.11.2019 PASSED BY
THE LD. XXVII A.C.J.M AT BENGALURU IN C.C.33017/2018
(ANNX-D) AND ITS CONSEQUENTIAL ORDERS REGISTERED
FOR THE OFFENCE PUNISHABLE U/SECTION 138 OF THE
N.I ACT AND PASS SUCH OTHER RELIEFS AS THIS HONBLE
COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,
IN WP NO. 10535/2025
BETWEEN:
MANOJ K. VERMA @ MANOJ KARTHIKEYAN
S/O KARTHIKEYAN VERMA,
AGED ABOUT 40 YEARS,
R/AT FLAT NO. 202, ASHWINI RESIDENCY,
SEENAPPA LAYOUT, NEW BEL ROAD,
BANGALORE - 560 094.
...PETITIONER
(BY SRI. ARON THOMAS, ADVOCATE FOR
SRI. RAJATH, ADVOCATE)
- 5 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
AND:
M/S. DIVYA INFRA PROPERTIES PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT,
REGISTERED OFFICE NO. 4A, 9TH MAIN,
SADASHIVANAGAR, BANGALORE - 560 080
REPRESENTED BY THE MANAGING DIRECTOR
AND AUTHORIZED SIGNATORY,
SRI. M.S. RAVI PRASAD,
S/O MALISETTY MANIKYALA RAO
AGED ABOUT 67 YEARS.
...RESPONDENT
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W SEC. 482 OF CR.PC
PRAYING TO SET ASIDE THE ORDER OF PAYMENT OF
INTERIM COMPENSATION DTD. 20.11.2019 PASSED BY
THE LD. XXVII A.C.J.M AT BENGALURU IN C.C.33021/2018
(ANNX-D) AND ITS CONSEQUENTIAL ORDERS REGISTERED
FOR THE OFFENCE PUNISHABLE U/SECTION 138 OF THE
N.I ACT AND PASS SUCH OTHER RELIEFS AS THIS HONBLE
COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,
IN WP NO. 10553/2025
BETWEEN:
MANOJ K. VERMA @ MANOJ KARTHIKEYAN
S/O KARTHIKEYAN VERMA,
AGED ABOUT 40 YEARS,
R/AT FLAT NO. 202,
ASHWINI RESIDENCY,
SEENAPPA LAYOUT,
NEW BEL ROAD,
- 6 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
BANGALORE - 560 094.
...PETITIONER
(BY SRI. ARON THOMAS, ADVOCATE FOR
SRI. RAJATH, ADVOCATE)
AND:
M/S. DIVYA INFRA PROPERTIES PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT,
REGISTERED OFFICE NO. 4A, 9TH MAIN,
SADASHIVANAGAR, BANGALORE - 560 080
REPRESENTED BY THE MANAGING DIRECTOR
AND AUTHORIZED SIGNATORY,
SRI. M.S. RAVI PRASAD,
S/O MALISETTY MANIKYALA RAO
AGED ABOUT 67 YEARS.
...RESPONDENT
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W SEC. 482 OF CR.PC
PRAYING TO SET ASIDE THE ORDER OF PAYMENT OF
INTERIM COMPENSATION DTD. 20.11.2019 PASSED BY
THE LD. XXVII A.C.J.M AT BENGALURU IN C.C.33012/2018
(ANNX-D) AND ITS CONSEQUENTIAL ORDERS REGISTERED
FOR THE OFFENCE PUNISHABLE U/SECTION 138 OF THE
N.I ACT AND PASS SUCH OTHER RELIEFS AS THIS HONBLE
COURT DEEMS FIT IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,
IN WP NO. 10564/2025
BETWEEN:
MANOJ K. VERMA @ MANOJ KARTHIKEYAN
S/O KARTHIKEYAN VERMA,
AGED ABOUT 40 YEARS,
- 7 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
R/AT FLAT NO. 202, ASHWINI RESIDENCY,
SEENAPPA LAYOUT, NEW BEL ROAD,
BANGALORE - 560 094.
...PETITIONER
(BY SRI. ARON THOMAS, ADVOCATE FOR
SRI. RAJATH, ADVOCATE)
AND:
M/S. DIVYA INFRA PROPERTIES PVT. LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT,
REGISTERED OFFICE NO. 4A, 9TH MAIN,
SADASHIVANAGAR, BANGALORE - 560 080
REPRESENTED BY THE MANAGING DIRECTOR
AND AUTHORIZED SIGNATORY,
SRI. M.S. RAVI PRASAD,
S/O MALISETTY MANIKYALA RAO
AGED ABOUT 67 YEARS.
...RESPONDENT
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W SEC. 482 OF CR.PC
PRAYING TO SET ASIDE THE ORDER OF PAYMENT OF
INTERIM COMPENSATION DTD. 20.11.2019 PASSED BY
THE LD. XXVII A.C.J.M AT BENGALURU IN C.C. 33014
/2018 (ANNX-D) AND ITS CONSEQUENTIAL ORDERS
REGISTERED FOR THE OFFENCE PUNISHABLE U/SECTION
138 OF THE N.I ACT AND PASS SUCH OTHER RELIEFS AS
THIS HONBLE COURT DEEMS FIT IN THE INTEREST OF
JUSTICE AND EQUITY AND ETC.,
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
- 8 -
HC-KAR
NC: 2026:KHC:59621
WP No. 10525 of 2025
C/W WP No. 10432 of 2025
WP No. 10534 of 2025
AND 3 OTHERS
CNR: KAHC010227562025
CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
Learned counsel for the petitioner has filed a memo
for withdrawal. The memo reads as under:
"The undersigned counsel for the petitioner
humbly seeks the leave of this court to withdraw
the petition and urge all the grounds in the
appropriate stage at the appropriate time in the
proceedings below. It is therefore humbly
prayed that this court may take this memo on
record and pass necessary orders in the interest
of justice.”
Placing the memo on record, petitions are dismissed
as withdrawn.
Sd/-
(V SRISHANANDA)
JUDGE
KAV
List No.: 1 Sl No.: 26