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Karnataka High Court

Karnataka State Small Scale Industries ... vs Smt M G Vimala on 3 March, 2011

Bench: V.G.Sabhahit, B.Manohar

:34 m:«: mtg}--:i CC>UR"E' OF :<ARNA;:"ATKA, £3ANGA§,0I2§*Z
ms,.'r1«:1:~ Tn-1'1s"m1.«: 3% my err MARCH, 20
PRESENT _ '  '
T}-I1FjHON'E3LE MR. JUSTICEmf~J,G.sM:--:4:§}:%;;;_1f:¥A--[j  3
AND       
T1"-31:: HO1\§'E3LI~:Z MRJu'3f;*1c:é'E3!":»4ANQ.';::;ag%::'_V A'  
WA N0. 2082 0? 2fi§'(j':% '§<;:s3{£ ~   
KARNATAKA STATE SM1i'kV[.I;.AV_S§'§AiT,i{¥)  
INDUSTRIES I:>::":v:;:Lc>1?1s;11%::\.:i'; " 
CORPORATION 31).,  " =

BY ITS c'H1E1=+'<. ::1f;:s),___.  j; . "
ZONE L. _A;::>M11¢:€{rRp,frvE:_J'j*.--  V V.

OFF1C:EBUIL'D_B_\I_G;<V  

INDUSTREAL 'E2S'§T2!5§'T!TE;. _  __ '

BANGALORE -€3.66--.044:---.___  
 . . I " .   APPELLANT

 . «_ (By 5sR1'I>u*.r1'iG:?; .R_f___._1§'.:'xME8E*{, ADV. 1

    %

AQEE) Asgjmf .37 YEARS,
W/Q 1--1oovI+:G0wDA,

 N.1~{.1',c:11~~Bm154/L
'V ., 2;'i:'rTiaMA'i:~J, 2% 'A' CROSS...
 _ 5:?" ZE'§£ASE;
"VYELAAHANKA NEW 'i"0W?€,

  __1?3ANGAI,,O}"~2E; » .550 064

 E{§§S§°ONE}EiZ3§I\E'§"
{BY SR3' EEEPEN IE--§§{1{E§")E;, E\.I}"'v"'Q FOR. C ,5 R .1}



'§'E~IIS WRIT APPEAI, E*"ILEi) U/S 4 0.1'-*~. §f'?1f_H~1~;

Ks'\RNA'E'AK.A 1-119-11 0011121' ACT PRAYENG TC) e.1:f:" gs ire; 
-"1"1»11e: 0R13I«;":R PASSED IN fr;--£15: wR1':1.'__'  _ 1.

NO. 2429/200?' I'),F\"I'ED 23/'O8/2007.

T1113 211311143111, COMENG ON 1:fQIa:.1:1:;;-:x.R1:1\é7€;' "-1f1?1:sv1..;§_AY 1'

SABHAH1'I' J1 DEL:v'E;§<1«:I> '1'HE FC.:,,L0w1N<;':~  .. _ _ 1
J U 1:» G 1?11'vIf:IV?;--1@ V. 1
This appeal is  the ._1'e;§'};1(1ndenv1,A 111 W.P.No.
2429/2007 being agg1~ie_\{e'd._Vb§}%"_1:hie c=:v¢i.e;¥.1'V_11g:tea 23-82007
whereirl the  Sihgléi: J.{1dg§e:..O'f."h£hi_$VV.fCourt hats aflewed

the writ. pe.1i1:-10:1' ziiid .'k:--'§:1j:;.e.(Eir3C§  zzppeiiant herein to

considqer the ..A;1mexu1'e~A 1.0 the write petiiion
for eXi:en<iir_1g :;.hé":_11i1¢ §,c)r'e5.e<;)0si1:. the a_m0ur1t 131:1 {he light. if

Ehe.3i§bServa1ioV'1'1--made during the ec)ur:~3e of the order.

  :31,'a'j_'h.e"¢:eSp01"1de'11t herein filed W.P1N01 2429/2007

':4:Q.":::i>11SideL:i V1j:E'1Ve rep3:eSe11t'ati0'11 dated 'I6~1--200'}" as per

1~'111r1e1<1i,§e¥£*1 to {he writ pe1,it.i01: seeking for ex'te11s;1'_011 of

" , %£1:1.e é,e"§:§e;><1si'£': the am0'11n1 due 30 the respondem, E1 is '£11516

A€7;{§111er1t'.i<111 of {he ;:)ei.1'1'.:iGner that the pe1.i%.ic111e1" was aEE{>'i.1:ec:f

VV M ii"i(.'§'LESi.I"iaI pioi. in f€§§§)G}ESE', 1.3 the 11<1éii'1<::a.%;,1.<>:": dziteei 24--€:1~«



2906. "flit: pet:'iii.<2::r-3" ma<?:{'r 2:13. a-'ipg_}§§{:21i.§{)r1. aizimg the

dertnaxld d'r'a.fE  per this r1.<>E'.if'iC:3.ti<3:z}. 211153: pf;?§,'i{V,i€?:'£];G17 'W§}SV

:«3.i10t.%;ed 21 sue bearixzg N<:».R«29 rneas;.:rir1.g 3'2"}'.. '?OVsq:{:':iiQ2'é3 ' 

at £12dL:s€,1'ia1 Eisstattz B()EI1I§1E1Sf:1T1Ci§"E£'-[I St'e1gev. "i*3e;11ga1'Q:'€'..V

Ur'ba.I.1 I)istr§cE. at U116 rate: of  

Annex'ure----E to me writ, }:)et.ii,jor;: E1EVi--E) i;sf Rs,5€a,.5Q0'/-- 
been deposited by the péiititingr-~,<)n  ' i.h<:
pet1'.t.i0r1e.r was required to paj,':.1:116"-»..b211afi'Ce-,£1I371£>uI1t. of
Rs.11,48,200;'~ within  {_'1?i1€"g§V€{;fi.i£>nea* deposited a.

sun: of R55 lakhs purS1a_2;1§_i--.i0 on 5992010

buéi =::ou1ti"':;@fT;iep§;5%:sii {M-5:Vbalarittti"a:In0L1:1t.. The application
was gs;-pn"by me ._f)";%tri1;;LQi*1e::_;9"::éekir1g emensicn of time. The
e:Xtensi0n',was Vgr_ai:iedV  the respondent within the

eXte:'§1k:ied E.irf1e"~:)f déijys. The petitionttr has deposiied the said §it'*:1di:..nt. on """ N 1531200? and thereafter agairl _ %*'Cp§;£.'S¢;i"§i:'t..£§1"Z{{,I1fiV"WEt;'E§ mafia seeking far exteziaion of time sérgaie d.i:sb;i:f$€:n1ent. of {he £03.11 from the Bank. was met iz13:1i.e§ii'z2,§€Ejv* §0:'t.hc0zz11'r1g§ and writ pe:t4EE;i0n was fiied for " {;C;a:_;§d6%:;1E;i<>m ct?' the saiid appZ:£L':ati«:>n E61' €X§.('3§'3.5':'i{)H sf iiime. '~T_F'%::::*ef<:)r€:. ihé: iearncsci Si.ng;1e Jticiggfiz eifiei" }1€*€:1'i§:g {he iearlled atmmee}. fer iéée p£:m;.ies; €LI"t{§ hzxving regzzruzi %;<é_ 3;»,E".1e exdmitied faei,s 0? the ease. held that the a1I.0t.§'.ed in falvour 01' the [Z}CI.§i;i0fl€3IT amd. has; :3<).:';__};§'{:€:::1'§iHo§'u:'=d ' ice any other person and pet.ii.ior1e1f is ;'3ép0's»jsessi.§3r;_V{:xf the ailcrtted site and di1'eei,ed i.i':at',,repreSeniz1ts1011 ifO'i:Aex1ens--iei:e V ef time shouid be co:1sidereci"'ve«e;;E'1d 21L:<:t;rdirigjiy the following order:

"In view. A<3f"v'i;I:?§e _.&;4e-{#30-rdiglg in the proceedings;--V--E._anafiof the mew tlglat the I11_é1f:'{1_€éfIi{1S, Whirirh-._iSv 'sQt1g1?1E. for by the peytii:i:é'fie1:.V {IQ c0:1s'idVe'r"'" A:1neXL1re~A,
-rep;-.::ée1:':;_e11:'a:;..V d}a_ted ' i6-- 1 2007 for extergsénan Of ti_m.e '"£0 éiepcusit the amo'Lmt TV --.1je'qui1e;3<to'--'Qe--. graf1;'L'<:é§' Consequently. the _§e{I1.{:i<)n"«sta11Ads__c1isp-ased of. The respo'n(:ier1t " 4s£'1a_1.1VChmsi:iere._Ai1nexure--A in the Eight of the ObSe;ryati0nS' '~:f_11'a3e du.r'ir:g the: Course 01' this *-..<grder."._ A S aggrgexred'V"E;=y.____the said order of the learned Singie 'Jiidge._--v.:'hi$'«fippea1 is {fled by the respondent in the vursii I3'=?§'i.:ii:iOn.V ' V' V
3. 'We have heard the leexmed Ceunssel appearing for ""~:--.:§pe£Iar1t and Eez~1;;°r1e& eeurisei appea:*'i::1g{ {car {he re:=sp<}z1de:1t;.
,,«<-¢>""

;t'"w.

4' The Ee%.:1rr1c%d (i(}Ll.'{}.8€;'.1 EL§)p€3%£iI'iI"1§_§ {Gr 'ihfi appeéizitzi. sz;b:11i.i.£,&3d that three {'.hE',C]iE€i'5 iszsszzed by file xvzéi peVf';ii£»r;fl:'2<?;r for R35 iakhs have heel: diShOHG§}1'®d 2-Hid 21:31c):T1i:ift."h2}.s .__§"1'Gi.v been paid by the xvrii. pa-titi.or1&%r within [h€ '§.iJ"ié"~£XT;(§T1«fi€Ci'"

and thersfcnre Writ. pfittitiomér is r10£_cnt:i.f_1e§fi 35:) "'<::><';te1"i:.=,1"a:2.z}. QF .' Eifllfj zmci the appr€hs:r1si0nV.<;;§__.t'hc a1_§f)e£Ea1r1i_.v i-3!.'Vfifilzaf; fie directmn issued in CYOi1Sid;i;f"=.:._'fi"}tT;fV far extension of time to c0L1i Ci Viglot: have been granted arm! 1.}'1f3I'€-3f'§)_«}g'_§':,;'.; Single Judge is liablé s<3'é.?_as:?c1€': = "I'_h_e: AI?(-§ a:r;_<é§c¥.Mco:_1V»i1s§31 .appearI_r1g for the res_p011der1t Avrit, p€'E:i.T,_i€ >r1E31"'8L1b'fi;iifl:é'é»'5f1i:é.i within the extended peried of 4ff3'd:=1ys \A;?1i.Ch'WaS'VSO1;ghi far by the petitioner, amount "d1,1 é' uugrgiid wmz. petitioner has already baen C§€.§3OSi'Li1{§€i...é}%A{11._T§'}.€:i'€i-UFC. iihe order of ihe Eearnfid Singie Judge is-}=,1$3.:ii'E€d.
8." We havfs giver: c.21r6i'uI coI1:'side:rati<>n to the '"<:a r1i.'€-r:E'.'i0:1s Of ieameai ccmxzsel zzppearizzg €33" '$1119 paflisszsm-3 ' "and Scrsszfigzis-se<:E the :11at.€:1"i.a1. on I.'€;':C{)I'€§:
27'. Tilt: wrié. _};::<2t'.iii{m. vmss i"i.1m:i E33; the :'<:r$§3{3i:1_&t;::"2E: h&~..re:i.r1 seeking for c?o;;.ssi<ierz~1fi..io1'1 of the repz'e£:ez1é.;;'i.'.i_£2z}Vg.;§i:-€31A' by E3111": (>11 i.6»1»2®O?' {AI1I1cxL11*<:»A} for ex£.:3:1s;_§:) 1':...<3£'"--1{i'1'1;e id "

pay Eh:-3. balaxlce of 1..4:8.2('§(},/ indu:~31.1'ia} plot was aEI£)'{1(:*d %:Q.?;}1e p€.14Et'.i011t3r i.r1.";a(§C3Gi'dz:111tEt3 V with Eaw and portion of the a:11'é§1§1'i.. ham" Ejcfiri fiiid e3>:'tc::nsi0n W213 SOLIg§1{,.If€}IT 1.{§ ';3Vé;y' V ?'ira1;111.cé'ééiiatfiizzai and hearing regard 1.9 the fac:'{s:§ {he 1f3EtI'1'1fE:'d Single Judgfi 1:0 C011:-sidfii' the app1icati0ng%Afi%_1e3;:'u1;§;_»AT531:Tgé:--:t.§%;§§1V;.V<)f"'time: ta d€p()SE{ the €lII1C1L11':)¥L'{ for the zsessponciésnég. h€}f°€iI1 $11bz11itt.edL'£ha'£ 3i;h§_: arrxount has been depmited w'itjE1§'n ;3_. p§;1'iod E;§..élE3«'dayS Wh.ic11 V-V1518 Sought for in the 'régjrfzst:v:j;'i;2;1_i'=3fi" datétd EE3»i~«2{)O'? and the sazne may be tfa1«:€'s:' ir1t',(;-V--V';:-grzgfimnt: whfie cronsidexfizg ihe ;:epres<:r1ta£1?0r1 W ' V An.:1.€;:§ui'e -21.

A 9( if {he enéire ammzni; bag '@6651 de};)0s.ited, {he §:_:<3S€.i{;E1 <:~f"e:x;1enC§i:";g; {£1318 EEEI "iih.€ d.a1.<: sf d;3p(}:':~;iE'. shaii be 2 _ ,: 'W?

iwjig/X?' c<>:2Sici@:r€:%d v»-'h"i1€ (:0:1::»r£€1er"i:1§§ the :'s:=g31'e$€:1i.g:i,§{211 21$ ;}<3'z* the m*dr:%':° of the §ea1'n<-sci Singk: LE[1dE§€- zmci it is made ciaiar t':}i12::é_ since Ehe diI"'€C"LiG1'"1 E1213 been issued h21vi':ig 1'<3gar'd abova seaid p€',C¥.21i&.3' i'a<:§.$ cf the cases .;

<:<>nstiiL1*é;e preitedem. in {>1;.h::=1* cases? iw1_2:ic%ha i,3 :0- s;af€:g'L:a_:'d the appreheI1ssi(m {if the z-1p;3é'E§;fi:é., V V AcC0':'di11g1y, writ appéai ~ci§sp0s'é'd'*a:E'.: