Karnataka High Court
Sri P Tejas vs Mr Sushil Rao S on 11 February, 2026
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NC: 2026:KHC:8346
WP No. 18380 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.18380 OF 2025 (GM-DRT)
BETWEEN:
SRI P. TEJAS,
S/O SRI.PURUSHOTHAM,
AGED ABOUT 33 YEARS,
RESIDING AT NO.779/106,
5th MAIN, PRAKASHNAGAR,
BANGALORE.
...PETITIONER
Digitally (BY SRI. J. SATHISH KUMAR, ADVOCATE)
signed by
SHILPABAI S
AND:
Location:
HIGH
COURT OF 1. MR SUSHIL RAO S.,
KARNATAKA
S/O LATE SUNDAR RAO GAYAKWAD,
AGED ABOUT 38 YEARS,
2. MRS R. REKHA,
W/O MR. SUSHIL RAO. S,
SL NO.1 AND 2 ARE RESIDING AT
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HC-KAR
FLAT NO.101, NO.61,
SKANDA KUSUMA APARTMENT,
3rd MAIN, 5th CROSS,
CHAMARAJPET,
BANGALORE-560 018.
3. BANK OF INDIA,
"JYOTHI MAHAL",
#49, ST. MARKS ROAD,
BANGALORE - 560 001.
REPRESENTED BY ITS
CHIEF MANAGER/AUTHORISED OFFICER
...RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE POSSESSION NOTICE DATED 13.09.2024 VIDE
ANNEXURE-A2 IN RESPECT OF THE SCHEDULE PROPERTY.
DIRECTING THE RESPONDENT BANK NO.3, THAT THE
PETITIONER/LEASE SHALL NOT BE DISPOSSESSED WITHOUT
FOLLOWING THE DUE PROCESS OF LAW AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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WP No. 18380 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
Learned counsel for the petitioner filed a memo seeking leave of the Court to withdraw the writ petition with a liberty to approach the Debt Recovery Tribunal.
2. The memo is taken on record. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.
The petitioner shall approach the DRT within 30 days, failing which, the petitioner is not entitled for the benefit under Section 14 of the Limitation Act, 1963 Sd/-
(ASHOK S.KINAGI) JUDGE SSB