Karnataka High Court
B N Chandrappa vs Canara Bank on 9 April, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC:15493
WP No. 10269 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 10269 OF 2025 (GM-RES)
BETWEEN:
1. B.N. CHANDRAPPA,
S/O NARASIMHAIAH,
AGED ABOUT 69 YEARS,
2. T.C. PRABA
W/O B.N. CHANDRAPPA
AGED ABOUT 64 YEARS
BOTH ARE R/AT BAKTHARAHALLI VILLAGE,
HOSURU HOBLI, GOWRIBIDANURU TALUK
CHIKKABALLAPURA DISTRICT.
...PETITIONERS
(BY SMT. SOWMYASHREE G, ADVOCATE FOR
SRI. SRINIVASA REDDY R.V, ADVOCATE)
AND:
Digitally signed CANARA BANK,
by NAGAVENI
Location: High
AGRICULTURAL FINANCE BRANCH.
Court of REP. BY ITS CHIEF MANAGER/
Karnataka AUTHORISED OFFICER
KRISHI BHAVAN,
BENGALURU - 560 001.
...RESPONDENT
(BY SMT. NATASHA MURTHY, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
NOTICE DATED 18.02.2025 PASSED BY THE RESPONDENT BANK
VIDE ANNX-K IN SO FAR AS THE PETITIONER CONCERNED AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:15493
WP No. 10269 of 2025
CORAM: HON'BLE MR JUSTICE M.NAGAPRASANNA
ORAL ORDER
What is challenged in the case at hand is a demand notice issued under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
2. The learned counsel Smt.Natasha Murthy, appearing for the respondent - bank submits that the petitioners have also submitted their reply and appropriate orders are awaited.
3. In the interregnum, the learned counsel submits that the petitioners that in their reply, they also sought for grant of one time settlement.
4. If that be so, it is for the bank to consider or otherwise. No mandamus can be issued for grant of a one time settlement.
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NC: 2025:KHC:15493 WP No. 10269 of 2025
5. With the aforesaid observations, the petition stands disposed leaving open to the petitioners to avail of such remedy, as is available in law.
Sd/-
(M.NAGAPRASANNA) JUDGE KG List No.: 1 Sl No.: 39 CT: BHK