Karnataka High Court
Mr Mohammed Zainul Abedeen vs The Competent Authority on 11 April, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11 T H DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
MFA NO.3109 OF 2022 (RES)
BETWEEN:
1. Mr. Mohammed Zainul Ab edeen
S/o Mohammed Abdul Khaliq
Aged 49 years
2. Mrs. Shazia Fahima
W/o Mohammed Zainul Abedeen
Age 40 years
Applicant No.1 and 2 are
Residing at First Floor
Northern Portion, Flat No.104
No.9, Park Road
Taskar Town
Beng aluru-560 051.
...App ellants
(By Sri S. Noormohammed , Advocate)
AND:
1. The Competent Authority
For-IMA Group of Comp anies/
Regional Commissioner -(Rev)
Beng aluru Division, Beng aluru
2 n d Floor, BMTC Complex
K.H Road , Shanthi Nag ar
Beng aluru-560 027.
2. I Monetary Advisory
A Comp anies Reg istered und er the
Provisions of Comp anies Act
:: 2 ::
Represented by Managing Director
Mohammed Mansoor Khan, No.56/4
1 s t Floor, Nand i Build ing
Hospital Road, Shivajinag ar
Beng aluru-560 001.
3. Mr. Mohammed Mansoor Khan
S/o Abid Ali Khan
Age about 42 years
R/at No.9, Pent House
Bythal Mariyam Apartments
5 t h Floor, Park Road , Tasker Town
Bang alore-560001.
...Respondents
This MFA is filed under Section 16 of Karnataka
Protection of Interest of Depositors in Financial
Estab lishment Act 2004, ag ainst the ord er dated
07.03.2022 in Misc. No.695/2019 on the file of the
XCI Additional City Civil and Sessions Judge and
Special Judge for KPIDFE cases, Beng aluru (CCH-92),
allowing the petition filed und er Section 5(2) of the
KPIDFE Act -2004.
This MFA coming on for orders this d ay, the
Court delivered the following:
JUDGMENT
In view of dismissal of MFA No.3045/2022 and other connected appeals, this appeal does not survive. This appeal is also dismissed in terms of the reasons given in MFA No.3045/2022. However :: 3 ::
liberty is given to the appellants to approach the competent authority as observed in the order passed in MFA No.3045/2022. In view of dismissal of this appeal, all pending applications stand disposed of, as they do not survive for consideration.
Sd/-
JUDGE Kmv/-