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Karnataka High Court

Shapos Services Private Limited vs Au Small Finance Bank Limited on 23 September, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                   -1-
                                                                NC: 2024:KHC:39497
                                                             WP No. 15662 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF SEPTEMBER, 2024

                                                 BEFORE
                           THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                               WRIT PETITION NO. 15662 OF 2024 (GM-DRT)
                      BETWEEN:

                      SHAPOS SERVICES PRIVATE LIMITED
                      A COMPANY INCORPORATED UNDER THE
                      PROVISIONS OF THE COMPANIES ACT, 2013,
                      BEARING CIN: U74110KA2020PTC134121
                      HAVING ITS REGISTERED OFFICE AT:
                      1207/343, 9TH MAIN, 7TH SECTOR, HSR LAYOUT
                      BANGALORE, KARNATAKA-560102, INDIA
                      THROUGH ITS AUTHORIZED REPRESENTATIVE:
                      MS. RUMELI SARKAR - WORKING AS LEGAL AND
                      COMPLIANCE EXECUTIVE.
                                                                      ...PETITIONER
                      (BY SRI. RAMMOHAN T.M., ADVOCATE)

                      AND:

                      1.     AU SMALL FINANCE BANK LIMITED
                             A COMPANY INCORPORATED UNDER THE
Digitally signed by          PROVISIONS OF THE COMPANIES ACT, 2013,
R HEMALATHA
                             HAVING ITS REGISTERED OFFICE AT
Location: HIGH
COURT OF                     19A, DHULESHWAR GARDEN, AJMER ROAD,
KARNATAKA                    JAIPUR, RAJASTHAN-302001
                             HAVING ITS BRANCH OFFICE AT
                             UNIT NO.39, 40, 40A AND 41, AVENUE ROAD CHICKPET,
                             BENGALURU - 560002.

                      2.     BANK OF MAHARASHTRA
                             A COMPANY INCORPORATED UNDER THE
                             PROVISIONS OF THE COMPANIES ACT, 2013,
                             HAVING ITS REGISTERED OFFICE AT:
                             NO.28, 2ND CROSS KAMRAJ COLONY
                             HOSUR, HOSUR TAMIL NADU-635 109.
                             -2-
                                          NC: 2024:KHC:39497
                                      WP No. 15662 of 2024




3.   TATA CAPITAL FINANCIAL SERVICES LTD.
     A COMPANY INCORPORATED UNDER THE
     PROVISIONS OF THE COMPANIES ACT, 2013,
     HAVING ITS REGISTERED OFFICE AT
     11TH FLOOR, TOWER A, PENINSULA BUSINESS
     PARK, GANPATRAO KADAM MARG,
     LOWER PAREL, MUMBAI-400 013.

4.   STATE BANK OF INDIA
     A COMPANY INCORPORATED UNDER THE
     PROVISIONS OF THE COMPANIES ACT, 2013,
     HAVING ITS REGISTERED OFFICE AT
     CORPORATE CENTRE, MADAME CAMA ROAD,
     NARIMAN POINT, MUMBAI-400 021.

5.   VIVRITI CAPITAL LIMITED
     A COMPANY INCORPORATED UNDER THE
     PROVISIONS OF THE COMPANIES ACT, 2013,
     HAVING ITS REGISTERED OFFICE AT:
     PRESTIGE ZACKRIA METROPOLITAN
     NO.200/1-8, 2ND FLOOR, BLOCK 1, ANNA SALAI,
     CHENNAI-600 002.

6.   MINIONS VENTURES PRIVATE LIMITED
     A COMPANY INCORPORATED UNDER THE
     PROVISIONS OF THE COMPANIES ACT, 2013,
     HAVING ITS REGISTERED OFFICE AT:
     WING A, GROUND FLOOR, OFFICE-1 BLOCK A,
     SALARPURIA SOFTZONE, BELLANDUR VILLAGE
     VARTHUR HOBLI, BANGALORE,
     KARNATAKA, INDIA - 560 103.

7.   HDFC BANK LIMITED
     A COMPANY INCORPORATED UNDER THE
     PROVISIONS OF THE COMPANIES ACT, 2013,
     HAVING ITS REGISTERED OFFICE AT:
     HDFC BANK HOUSE, SENAPATI BAPAT MARG,
     LOWER PAREL, MUMBAI, MAHARASHTRA-400 013.

8.   INCRED FINANCIAL SERVICES LIMITED
     A COMPANY INCORPORATED UNDER THE
     PROVISIONS OF THE COMPANIES ACT, 2013,
     HAVING ITS REGISTERED OFFICE AT:
     UNIT NO.1203, 12TH FLOOR, B WING
     THE CAPITAL, PLOT NO. C-70, G BLOCK,
                             -3-
                                        NC: 2024:KHC:39497
                                     WP No. 15662 of 2024




      BANDRA - KURLA COMPLEX,
      MUMBAI-400 051, MAHARASHTRA.

9.    GROW MONEY CAPITAL PRIVATE LIMITED
      A COMPANY INCORPORATED UNDER THE
      PROVISIONS OF THE COMPANIES ACT, 2013,
      HAVING ITS REGISTERED OFFICE AT:
      FLAT NO. 401, NEW DELHI HOUSE 27,
      BARAKHAMBA ROAD
      NEW DELHI DL-110 001.

10.   HSBC LIMITED
      A COMPANY INCORPORATED UNDER THE
      PROVISIONS OF THE COMPANIES ACT, 2013,
      HAVING ITS REGISTERED OFFICE AT:
      HONGKONG BANK BUILDING INDIA AREA
      MANAGEMENT, 5TH FLOOR, 52/60, M.G. ROAD,
      FORT, MUMBAI-400 001.

11.   AXIS TRUSTEE SERVICES LIMITED
      A COMPANY INCORPORATED UNDER THE
      PROVISIONS OF THE COMPANIES ACT, 2013,
      HAVING ITS REGISTERED OFFICE AT:
      AXIS HOUSE, BOMBAY DYEING MILLS
      COMPOUND, PANDHURANG BUDHKAR MARG,
      WORLI MUMBAI - 400 251.

                                        ...RESPONDENTS
(BY SRI. GURURAJ YADRAVI, ADVOCATE FOR R-3;
    VIDE ORDER DATED 18.06.2024, R1 & R2 ARE DELETED
    AND NOTICE R4 TO R14 IS DISPENSED WITH)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
STAY THE OPERATION OF THE IMPUGNED ORDER DATED
31/05/2024 UNTIL DISPOSAL OF THE PRESENT PETITION AND
QUASH AND SETTING ASIDE THE IMPUGNED ORDER DATED
31/05/2024 PASSED BY THE R1 IN IA NO. 308 OF 2024 IN T.A.
NO. 17 OF 2023 FILED BY THE R3 AND ETC.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE
THEREIN AS UNDER:
                                  -4-
                                                NC: 2024:KHC:39497
                                            WP No. 15662 of 2024




CORAM: HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR

                           ORAL ORDER

The learned counsel for the petitioner submits that the relief sought for in this petition does not survive for consideration in view of the order dated 17.09.2024 passed in C.P.(IB) No.78/BB/2024 by the National Company Law Tribunal, Bengaluru Bench, Bengaluru under Section 7 of the Insolvency and Bankruptcy Code, 2016.

The memo filed by the learned counsel for the petitioner is placed on record.

Accordingly, writ petition stands dismissed as having become infructuous.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE BKM