Karnataka High Court
M/S Dcm Enterprises vs Karnataka Bank Ltd on 7 April, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC:14785
WP No. 4115 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.4115 OF 2025 (GM-RES)
BETWEEN:
1. M/S. DCM ENTERPRISES
(REG. UNDER PARTNERSHIP ACT, 1932)
PARTNERSHIP FIRM
REP BY ITS PARTNERS
CHANDRAKANTHA R AND OTHERS
GF SHOP NO.41
D NO.5-5-308/41
VASANTHA ARCADE
Digitally signed KALAKUNJA ROAD, KODIBAIL
by NAGAVENI MANGALORE 575003.
Location: High
Court of
Karnataka 2. CHANDRAKANTHA .R
S/O RAMANNA NAIK
AGED ABOUT 34 YEARS
EWS-4, KHB COLONY
KUNJATHBAIL, KAVOOR POST
MANGALORE 575015.
3. DEEKSHITHA
S/O JAGADEESH GOWDA
AGED ABOUT 28 YEARS
HARIKODI, BELALU
BELTHANTGADY
D K DISRICT 574240.
4. MANJUNATHA JUKAMANNAVAR
S/O YALAPPA
AGED ABOUT 27 YEARS
DUPLE APARTMENT
NEW BEJAI ROAD
ABOVE SBI, NRI BRANCH
MANGLAURU 575004.
...PETITIONERS
(BY SRI. KAVITHA N, ADV.,)
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NC: 2025:KHC:14785
WP No. 4115 of 2025
AND:
KARNATAKA BANK LTD
REP. BY ITS CHIEF MANAGER/
AUTHORIZED OFFICER
ARM BRANCH, 3RD FLOOR
KARNATAKA BANK BUILDING
KODIABAIL, MANGALURU 575003.
...RESPONDENT
(BY SRI. SUDESH KUMAR ACHARYA U, ADV.,)
---
THIS W.P. IS FILED UNDER ARTICLE 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE E-AUCTION
SALE NOTICE DTD. 07.01.2025 ISSUED BY THE AUTHORIZED
OFFICER, KARNATAKA BANK LTD., ARM BRANCH VIDE ANNX-A.
ISSUE DIRECTIONS TO THE RESPONDENT BANK NOT TO TAKE
PHYSICAL POSSESSION WITHOUT FOLLOWING DUE PROCESS OF
LAW & ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel for the petitioners seeks leave of this Court to withdraw this petition and files a memo to that effect.
In that light, the petition is dismissed as withdrawn.
Sd/-
(M.NAGAPRASANNA) JUDGE RV List No.: 1 Sl No.: 122