Karnataka High Court
M/S Sri Sharada Agencies vs The Authorized Officer on 11 February, 2026
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NC: 2026:KHC:8345
WP No. 6881 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO.6881 OF 2025 (GM-DRT)
BETWEEN:
1. M/S SRI SHARADA AGENCIES
HAVING OFFICE AT
PLOT NO.P16, KSAIDC INDUSTRIAL AREA,
BEHIND J K TYRE RADIAL PLANT,
HEBBAL, MYSORE-570 016
PROPRIETOR FIRM REPRESENTED BY ITS
PROPRIETOR MRS.CHETHANASHRI H.E.
2. MR.B.R.HARSHAVARDHAN,
AGED ABOUT 51 YEARS,
Digitally
signed by RESIDING AT PLOT NO.P16,
SHILPABAI S KSAIDC INDUSTRIAL AREA,
Location:
HIGH BEHIND J K TYRE RADIAL PLANT,
COURT OF
KARNATAKA HEBBAL, MYSORE - 570 016.
...PETITIONERS
(BY SRI. RUDRABHUSHAN C.B., ADVOCATE)
AND:
1. THE AUTHORIZED OFFICER
M/S.EDELWEISS ASSET
RECONSTRUCTION COMPANY LTD.,
A COMPANY INCORPORATED
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NC: 2026:KHC:8345
WP No. 6881 of 2025
HC-KAR
UNDER THE COMPANIES ACT, 1956
AND ASAN ASSET RECONSTRUCTION COMPANY
U/S 3 OF SARFAESI ACT, 2002
HAVING ITS REGISTERED OFFICE
AT EDELWEISS HOUSE,
1ST FLOOR, OFF CST ROAD,
KALINA, MUMBAI-400 098
REPRESENTED BY ITS MANAGER
MR.K.RADHAKRISHNAN NAIR
2. MR.V.KUMAR
S/O R.VENKAT RAO,
AGED ABOUT 42 YEARS,
RESIDENT OF NO.82,
1ST MAIN, 1ST CROSS,
MUNESHWARANAGAR,
MYSORE-570 008.
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
A WRIT OF CERTIORARI AND QUASH/SET-ASIDE THE
IMPUGNED SALE CERTIFICATE DATED 04.01.2024 EXECUTED
BY R-1 BANK IN FAVOUR OF R-2 PERTAINING TO SCHEDULE 'A'
PROPERTY VIDE ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
***
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NC: 2026:KHC:8345
WP No. 6881 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
Learned counsel for the petitioners submits that the petition may be dismissed as withdrawn with a liberty to challenge the impugned order before the Debt Recovery Tribunal.
2. The submission is placed on record.
3. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.
4. The liberty is reserved to the petitioner to approach the DRT, within 30 days from today.
5. The petitioner is entitled for the benefit under Section 14 of the Limitation Act, 1963.
Sd/-
(ASHOK S.KINAGI) JUDGE SSB