Karnataka High Court
M/S Dcm Enterprises vs Karnataka Bank Ltd on 30 October, 2024
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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NC: 2024:KHC:43977
WP No. 29235 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 29235 OF 2024 (GM-RES)
BETWEEN:
1. M/S. DCM ENTERPRISES
(PARTNERSHIP FIRM,
REP. BY ITS PARTNERS
CHANDRAKANTHA R AND OTHERS),
GF SHOP NO.41, D.NO.5-5-308/41,
VASANTHA ARCADE, KALAKUNJA ROAD, KODIALBAIL,
MANGALORE-575 003.
2. CHANDRAKANTHA. R.,
S/O. RAMANNA NAIK,
AGED ABOUT 34 YEARS,
EWS-4, KHB COLONY, KUNJATHBAIL,
KAVOOR POST,
MANGALORE-575 015.
Digitally signed by 3. DEEKSHITHA
R HEMALATHA S/O. JAGADEESH GOWDA,
Location: HIGH AGED ABOUT 28 YEARS,
COURT OF
KARNATAKA HARIKODI, BELALU, BELTHANGADY,
D.K. DISTRICT-574 240.
4. MANJUNATHA JUKAMANNAVAR,
S/O. YALAPPA,
AGED ABOUT 27 YEARS,
DUPLE APARTMENT, NEW BEJAI ROAD,
ABOVE SBI, NRI BRANCH,
MANGALURU-575 004.
...PETITIONERS
(BY SMT. KAVITHA N., ADVOCATE)
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NC: 2024:KHC:43977
WP No. 29235 of 2024
AND:
KARNATAKA BANK LTD.,
REP. BY ITS CHIEF MANAGER/ AUTHORIZED OFFICER,
ARM BRANCH,
3RD, FLOOR, KARNATAKA BANK BUILDING,
KODIALBAIL, MANGALURU - 575 003.
...RESPONDENT
(BY SRI. S.K. ACHARYA, ADVOCATE)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASH THE E-AUCTION
SALE NOTICE DATED. 20.09.2024 ISSUED BY THE AUTHORIZED
OFFICER, KARNATAKA BANK LTD., ARM BRANCH VIDE
ANNEXURE-A AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
ORAL ORDER
The learned counsel for Respondent/Bank submits that the sale scheduled on 06.11.2024 could not take place for want of time.
2. The submission made by the learned counsel for the Respondent/Bank is placed on record.
3. In view of the above, petition does not survive for consideration and is dismissed as having become infructuous.
Sd/-
(HEMANT CHANDANGOUDAR) JUDGE DH