Karnataka High Court
Smt Mallamma vs Osmanabad Janath Sahakari Bank Ltd on 18 June, 2025
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NC: 2025:KHC-K:3167
WP No. 201621 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 18TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
WRIT PETITION NO.201621 OF 2025 (GM-RES)
BETWEEN:
SMT. MALLAMMA W/O MALLAPPA,
AGE: 45 YEARS, OCC: AGRICULTURE AND
HOUSEHOLD,
R/O: 2/13, AT POST MARKUNDA,
TQ: DIST: BIDAR-585401.
...PETITIONER
(BY SRI. SANDEEP VIJAYKUMAR, ADVOCATE)
AND:
1. OSMANABAD JANATA SAHAKARI BANK LTD,.
Digitally signed by OSMANABAD BRANCH, BIDAR-585401.
SHIVALEELA
DATTATRAYA
UDAGI 2. CHANDRASHEKHAR S/O SIDRAMAPPA,
Location: HIGH AGE: MAJOR OCC: BUSINESS,
COURT OF
KARNATAKA R/O MAILOOR ROAD, TQ. DIST. BIDAR-585401.
3. PADMINI W/O SHIVANAND KUMAR,
AGE: YEARS, OCC: HOUSEHOLD,
R/O H. NO: 183-92, SANGMESHWAR COLONY,
BIDAR-585401.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
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NC: 2025:KHC-K:3167
WP No. 201621 of 2025
HC-KAR
ISSUE A WRIT OF CERTIORARI QUASHING THE IMPUGNED
AWARD AND ORDER DATED 18-07-2024 IN ARBITRATION
CASE NO: 45/2022 ON THE FILE OF ARBITRAL TRIBUNAL
COMPRISING OF SOLE ARBITRATOR AS PER ANNEXURE-B AND
REMAND BACK MATTER TO TRIBUNAL WITH A LIBERTY TO
CONTEST THE SAME.
THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.I.ARUN
ORAL ORDER
(PER: HON'BLE MR. JUSTICE M.I.ARUN) The petitioner in the instant writ petition has challenged the arbitral award passed against him in respect of the loan transaction between the petitioner and respondent No.1-Bank.
2. As the petitioner is having an alterative and efficacious remedy, the writ petition is hereby dismissed reserving liberty to the petitioner to pursue the alternative remedy in the manner known to law.
Sd/-
(M.I.ARUN) JUDGE SMP List No.: 1 Sl No.: 14 CT:SI