Karnataka High Court
Shri Vasudevan Sathyamoorthy vs M/S Samman Capital Ltd on 27 February, 2026
-1-
NC: 2026:KHC:12288-DB
WP No. 33900 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE D K SINGH
AND
THE HON'BLE MR. JUSTICE S RACHAIAH
WRIT PETITION NO. 33900 OF 2025 (GM-RES)
BETWEEN:
1. SHRI VASUDEVAN SATHYAMOORTHY,
AGED ABOUT 56 YEARS,
S/O LATE SHRI. V. SATHYAMOORTHY,
RESIDING AT NO.32, NORRIS ROAD,
RICHMOND TOWN,
BANGALORE -560025
EMAIL- [email protected]
PHONE NUMBER-9845050441
...PETITIONER
Digitally
signed by (BY SRI. JAITHRA J. NARAYAN., ADVOCATE)
VASANTHA
KUMARY B
K AND:
Location:
HIGH 1. M/S SAMMAN CAPITAL LTD
COURT OF
KARNATAKA HAVING REGISTERED AT THE
OFFICE AT 5TH FLOOR,
BUILDING NO. 27,
K.G. MARG, CONNAUGHT PLACE,
NEW DELHI- 110001
THROUGH AUTHORIZED SIGNATORY
MR. DEVBRAT MITRA.
2. MR.RAVI SHANKAR DEVARAKONDA,
BEARING REGN NO. IBBI/IPA-001/IP-
P00095/2017/18/101095,
ADDRESS - NO.41/1, 2ND FLOOR,
-2-
NC: 2026:KHC:12288-DB
WP No. 33900 of 2025
HC-KAR
9TH MAIN, 11TH CROSS,
JAYANAGAR 2ND BLOCK,
BANGALORE- 560 011
[email protected]
THE INTERIM RESOLUTION PROFESSIONAL
APPOINTED BY THE NCLT-BANGALORE
IN RESPECT OF CP(IG)NO.134/BB/2024
VIDE ORDER DATED 24.07.2024
...RESPONDENTS
(BY SRI. N.VENKATESH KAMATH, ADVOCATE FOR
SRI. CHINTAN CHINNAPPA M., ADVOCATE FOR R1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN DECLARATION DECLARING THAT FILING OF
THE PETITION BY THE 1ST RESPONDENT UNDER SECTION 95
OF THE IBC (INSOLVENCY AND BANKRUPTCY CODE OF INDIA)
DATED 26.7.2024 BEFORE THE NCLT-BANGALORE VIDE
ANNEXURE-A IN CP(IB)NO. 178/BB/2024 TO THE WRIT
PETITION IS VIOD-AB-INITO AND COULD HAVE BEEN FILED,
ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH
and
HON'BLE MR. JUSTICE S RACHAIAH
-3-
NC: 2026:KHC:12288-DB
WP No. 33900 of 2025
HC-KAR
ORAL ORDER
(PER: HON'BLE MR. JUSTICE D K SINGH) In view of the judgment dated 23.01.2026 passed by the Supreme Court in Civil Appeal No.555/2006, the petitioner herein has been permitted to go back to NCLT and move an appropriate application.
2. Therefore, nothing survives for consideration in this petition, inasmuch as the writ petition itself has been disposed off by the Supreme Court.
3. In view thereof, the present writ petition is dismissed as having become infructuous.
4. In view dismissal of the petition, pending interim applications, if any do not survive for consideration, hence stand disposed of.
Sd/-
(D K SINGH) JUDGE Sd/-
(S RACHAIAH) JUDGE NG CT: SN /List No.: 2 Sl No.: 9 -1- NC: 2026:KHC:12288-DB WP No. 33900 of 2025 HC-KAR IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 27TH DAY OF FEBRUARY, 2026 PRESENT THE HON'BLE MR. JUSTICE D K SINGH AND THE HON'BLE MR. JUSTICE S RACHAIAH WRIT PETITION NO. 33900 OF 2025 (GM-RES) BETWEEN:
1. SHRI VASUDEVAN SATHYAMOORTHY, AGED ABOUT 56 YEARS, S/O LATE SHRI. V. SATHYAMOORTHY, RESIDING AT NO.32, NORRIS ROAD, RICHMOND TOWN, BANGALORE -560025 EMAIL- [email protected] PHONE NUMBER-9845050441 ...PETITIONER (BY SRI. JAITHRA J. NARAYAN., ADVOCATE) AND:
1. M/S SAMMAN CAPITAL LTD HAVING REGISTERED AT THE OFFICE AT 5TH FLOOR, BUILDING NO. 27, K.G. MARG, CONNAUGHT PLACE, NEW DELHI- 110001 THROUGH AUTHORIZED SIGNATORY MR. DEVBRAT MITRA.
2. MR.RAVI SHANKAR DEVARAKONDA, BEARING REGN NO. IBBI/IPA-001/IP-
P00095/2017/18/101095, ADDRESS - NO.41/1, 2ND FLOOR, -2- NC: 2026:KHC:12288-DB WP No. 33900 of 2025 HC-KAR 9TH MAIN, 11TH CROSS, JAYANAGAR 2ND BLOCK, BANGALORE- 560 011 [email protected] THE INTERIM RESOLUTION PROFESSIONAL APPOINTED BY THE NCLT-BANGALORE IN RESPECT OF CP(IG)NO.134/BB/2024 VIDE ORDER DATED 24.07.2024 ...RESPONDENTS (BY SRI. N.VENKATESH KAMATH, ADVOCATE FOR SRI. CHINTAN CHINNAPPA M., ADVOCATE FOR R1) THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN DECLARATION DECLARING THAT FILING OF THE PETITION BY THE 1ST RESPONDENT UNDER SECTION 95 OF THE IBC (INSOLVENCY AND BANKRUPTCY CODE OF INDIA) DATED 26.7.2024 BEFORE THE NCLT-BANGALORE VIDE ANNEXURE-A IN CP(IB)NO. 178/BB/2024 TO THE WRIT PETITION IS VIOD-AB-INITO AND COULD HAVE BEEN FILED, ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH and HON'BLE MR. JUSTICE S RACHAIAH -3- NC: 2026:KHC:12288-DB WP No. 33900 of 2025 HC-KAR ORAL ORDER (PER: HON'BLE MR. JUSTICE D K SINGH) In view of the judgment dated 23.01.2026 passed by the Supreme Court in Civil Appeal No.555/2006, the petitioner herein has been permitted to go back to NCLT and move an appropriate application.
2. Therefore, nothing survives for consideration in this petition, inasmuch as the writ petition itself has been disposed off by the Supreme Court.
3. In view thereof, the present writ petition is dismissed as having become infructuous.
4. In view dismissal of the petition, pending interim applications, if any do not survive for consideration, hence stand disposed of.
Sd/-
(D K SINGH) JUDGE Sd/-
(S RACHAIAH) JUDGE NG CT: SN /List No.: 2 Sl No.: 9