Karnataka High Court
M/S. Primus Life Spaces Private Limited vs The Special Officer And Competent ... on 16 September, 2025
Author: B M Shyam Prasad
Bench: B M Shyam Prasad
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NC: 2025:KHC:36769
WP No. 20252 of 2025
C/W WP No. 21083 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 20252 OF 2025 (GM-RES)
C/W
WRIT PETITION NO. 21083 OF 2025 (GM-RES)
IN WP No. 20252/2025
BETWEEN:
ADARSH NARAHARI
S/O B S N HARI
AGED ABOUT 42 YEARS
MADHAVAN PARK,
JAYANAGAR, BANGALORE
RESIDING AT 473, 9TH CROSS,
1ST BLOCK, NEAR SOUTH,
Digitally JAYANAGAR III BLOCK,
signed by BANGALORE SOUTH,
VANAMALA KARNATAKA 560011.
N
...PETITIONER
Location:
HIGH (BY SRI.ANIRUDH A KULKARNI.,ADVOCATE)
COURT OF
KARNATAKA
AND:
1. THE SPECIAL OFFICER AND
COMPETENT AUTHORITY
KARNATAKA PROTECTION OF
INTEREST IN DEPOSITS BY
FINANCIAL ESTABLISHMENTS ACT (KPIDFE)
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NC: 2025:KHC:36769
WP No. 20252 of 2025
C/W WP No. 21083 of 2025
HC-KAR
HAVING OFFICE AT 3 AND 4TH FLOOR,
PODIUM BLOCK, V V MINI TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE 560001.
2. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION
VIDHAN SOUDHA,
BENGALURU 560001.
3. HDFC BANK LIMITED
KASTURBA ROAD BRANCH,
REPRESENTED BY ITS BRANCH MANAGER,
HAVING OFFICE AT 24/3,
HDFC HOUSE NO. 51,
KASTURBA ROAD, BENGALURU - 560001.
4. M/S SRI. VASISTA CREDIT
SOUHARDA CO-OPERATIVE LTD.
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER (C.E.O),
VENKATANARAYANA K.V.
HAVING OFFICE AT NO. 01,
FIRST FLOOR, RAMANJANEYA ROAD,
HANUMANTHA NAGAR, BENGALURU 560019.
...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL., ADVOCATE FOR R1;
SRI. RAHUL CARIAPPA, AGA FOR R2;
R3 SERVED)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO A) CALL FOR
RECORDS FROM THE RESPONDENT NO. 1 SPECIAL
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NC: 2025:KHC:36769
WP No. 20252 of 2025
C/W WP No. 21083 of 2025
HC-KAR
OFFICER AND COMPETENT AUTHORITY REGARDING
THE ORDER OF DEBIT-FREEZE OF THE PETITIONERS
SAVINGS BANK ACCOUNT BEARING NO.
50100125336017 AT HDFC BANK LIMITED, KASTURBA
ROAD BRANCH, BENGALURU VIDE NOTICE DATED
16.06.2025 ISSUED IN CRIME/CASE NO.
VSCCL/MISC/04/2024-25; B) DECLARE THAT THE
ACTION OF THE RESPONDENT NO. 1 - SPECIAL
OFFICER AND COMPETENT AUTHORITY ISSUING THE
ORDER OF DEBIT-FREEZE OF THE PETITIONERS
SAVINGS BANK ACCOUNT BEARING NO.
50100125336017 AT HDFC BANK LIMITED, KASTURBA
ROAD BRANCH, BENGALURU VIDE NOTICE DATED
16.06.2025 ISSUED IN CRIME/CASE NO.
VSCCL/MISC/04/2024-25 AS ILLEGAL, ARBITRARY,
UNCONSTITUTIONAL, AND VIOLATIVE OF ARTICLES
19(1)(g) AND 21 OF THE CONSTITUTION OF INDIA, 1950
AND OTHER LAWS FOR THE TIME BEING IN FORCE
AND ETC.
IN WP NO. 21083/2025
BETWEEN:
M/S. PRIMUS LIFE SPACES PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
COMPANIES ACT, 2013
HAVING ITS OFFICE AT NO.41,
VITTAL MALLYA ROAD,
BANGALORE - 560001.
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NC: 2025:KHC:36769
WP No. 20252 of 2025
C/W WP No. 21083 of 2025
HC-KAR
REPRESENTED BY ITS
AUTHORISED SIGNATORY
MR. MANJUNATH K.
...PETITIONER
(BY SRI. ANIRUDH A KULKARNI.,ADVOCATE)
AND:
1. THE SPECIAL OFFICER AND
COMPETENT AUTHORITY
KARNATAKA PROTECTION OF
INTEREST IN DEPOSITS
BY FINANCIAL ESTABLISHMENTS ACT (KPIDFE)
HAVING OFFICE AT 3 AND 4TH FLOOR,
PODIUM BLOCK, V V MINI TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE - 560001.
2. STATE OF KARNATAKA
REPRESENTED BY ITS
PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION
VIDHANA SOUDHA,
BENGALURU - 560001.
3. PUNJAB NATIONAL BANK
CANTONMENT BRANCH,
REPRESENTED BY ITS
BRANCH MANAGER,
HAVING OFFICE AT NO.13,
DAVIDOSS BUILDING,
COMMERCIAL STREET,
BENGALURU - 560001.
4. M/S. SRI. VASISTA CREDIT SOUHARDA
CO-OPERATIVE LTD.
A CO-OPERATIVE SOCIETY REGISTERED
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NC: 2025:KHC:36769
WP No. 20252 of 2025
C/W WP No. 21083 of 2025
HC-KAR
UNDER THE KARNATAKA SOUHARDA
SAHAKARI ACT, 1997
REPRESENTED BY ITS
CHIEF EXECUTIVE OFFICER (C.E.O),
MR. VENKATANARAYANA K.V.
HAVING OFFICE AT NO. 01, FIRST FLOOR,
RAMANJANEYA ROAD,
HANUMANTHA NAGAR,
BENGALURU - 560019.
...RESPONDENTS
(BY SRI.VEERESH R BUDIHAL., ADVOCATE FOR R1;
SRI. RAHUL CARIAPPA, AGA FOR R2)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR RECORDS FROM THE RESPONDENT NO. 1 -
SPECIAL OFFICER AND COMPETENT AUTHORITY
REGARDING THE ORDER OF DEBIT- FREEZE OF THE
PETITIONERS CURRENT TANK ACCOUNTS BEARING
NOS 0040002100094082 AND 0040002100081865 WITH
PUNJAB NATIONAL BANK, CANTONMENT BRANCH,
BENGALURU; B) DECLARE THAT THE ACTION OF THE
RESPONDENT NO. 1 SPECIAL OFFICER AND
COMPETENT AUTHORITY ISSUING THE ORDER OF
DEBIT FREEZE OF THE PETITIONERS CURRENT BANK
ACCOUNTS BEARING NOS 0040002100094082 AND
0040002100081865 WITH PUNJAB NATIONAL BANK,
CANTONMENT BRANCH, BENGALURU ISSUED IN CASE
NO. VSCCL/MISC/04/2024-25 AS ILLEGAL, ARBITRARY.
UNCONSTITUTIONAL, AND VIOLATIVE OF ARTICLES
19(1)(G) AND 21 OF THE CONSTITUTION OF INDIA, 1950
AND OTHER LAWS FOR THE TIME BEING IN FORCE
AND ETC.C
THESE PETITIONS, COMING ON FOR ORDERS,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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NC: 2025:KHC:36769
WP No. 20252 of 2025
C/W WP No. 21083 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
Sri Anirudh A Kulkarni, the learned counsel for the petitioners, files a memo which reads as under:
"The undersigned counsel craves the leave of this Hon'ble Court to permit the petitioners to withdraw the captioned petitions since the same have been rendered infructuous on account of the Respondent No.1- Competent Authority issuing an ad-interim order of attachment under Section 3(2) of the KPIDFE Act, 2004 on 25.08.2025, thereby attaching the subject bank accounts.
WHEREFORE, it is humbly prayed that this Hon'ble Court may be pleased to dispose the captioned petitions with liberty to challenge the order of attachment in accordance with law."
Subject to all just exceptions, reserving liberty to the petitioners, the petitions stand dismissed as withdrawn.
SD/-
(B M SHYAM PRASAD) JUDGE AN/-