Karnataka High Court
M/S Gayathri Structural And Roofing Pvt ... vs The Authorized Officer Canara Bank on 3 February, 2026
-1-
NC: 2026:KHC:6236
WP No. 15107 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S.KINAGI
WRIT PETITION NO. 15107 OF 2022 (GM-DRT)
BETWEEN:
1. M/S GAYATHRI STRUCTURAL AND ROOFING PVT.
LTD.
REPRESENTED BY ITS MANAGING DIRECTOR
NAMELY MR. SHVASHANKAR K N
REPRESENTED BY HIS GPA HOLDER
MR A S UMESH
S/O SREERAM SETTY
AGED ABOUT 47 YEARS
PLAT NO.42 - PART
IN VASANTHANRSAPURAHALLI
NH-4 KORA, BELLAVI HOBLI
THUMKUR TLAUK
TUMKUR DISTRICT-572128.
Digitally signed INCORPORATED UNDER THE COMPANIES ACT 1956
by KIRAN (No.1 OF 1956)
KUMAR R
Location: HIGH
COURT OF 2. SRI UMESH
KARNATAKA S/O SREERAM SETTY
AGED ABOUT 47 YEARS
NO.16 OLD NO.999
1ST FLOOR, H M T MAIN ROAD
NEAR AYYAPPA TEMPLE
DIWANARAPALYA
BENGALURU-560022.
AND ALSO AT PLAT NO.42 - PART
IN VASANTHANRSAPURAHALLI
NH-4 KORA, BELLAVI HOBLI
THUMKUR TALUK
-2-
NC: 2026:KHC:6236
WP No. 15107 of 2022
HC-KAR
TUMKUR DISTRICT-572128.
3. SRI SHIVASHANKAR K N
S/O K N V RAO
AGED ABOUT 78 YEARS
REPRESENTED BY HIS GPA HOLDER
SRI A S UMESH
S/O SREERAM SETTY
AGED ABOUT 47 YEARS
NO.16 OLD NO.999, 1ST FLOOR
H M T MAIN ROAD
NEAR AYYAPPA TEMPLE
DIWANARAPALYA
BENGALURU-560022
.
4. SMT PRABHAVATHI K R
W/O SHIVASHANKAR K N
AGED ABOUT 72 YEARS
NO.16, OLD NO.999, 1ST FLOOR
H M T MAIN ROAD
NEAR AYYAPPA TEMPLE
DIWANARAPALYA
BENGALURU-560022.
...PETITIONERS
(BY SRI. JAGAN MOHAN M T., ADVOCATE)
AND:
1. THE AUTHORIZED OFFICER
CANARA BANK
(YASHVANTHAPURA BRANCH)
NO.47, 1ST FLOOR
GOPAL COMPLEX, SC ROAD
BENGALURU-560022.
2. THE KARNATAKA INDUSTRIAL
AREA DEVELOPMENT AUTHORITY
REP. BY DEPUTY DEVELOPMENT OFFICER
HAVING ITS ZONAL OFFICE AT
PLOT NO.92-P
-3-
NC: 2026:KHC:6236
WP No. 15107 of 2022
HC-KAR
OPP: RIM HOSPITAL, SIRA ROAD
OLD N H -4 ROAD
ANANTHARASANAHALLI
INDUSTRIAL AREA,
1ST PHASE
TUMKUR-572106.
...RESPONDENTS
[BY SRI. VIGNESH SHETTY, ADVOCATE
FOR C/R1 (CP 11171/2022)
SRI. P V CHANDRASHEKAR, ADVOCATE FOR R2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH BOTH IMPUGNED SALE AUCTION NOTICE DTD
28.06.2022 PUBLISHED BY THE R1 BANK VIDE ANENXURE-F IN
RESPECT OF THE SCHEDULE IMMOVABLE PROPERTY UNDER
THE PROVISIONS OF THE SECURITIZATION AND
RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT
OF SECURITY INTEREST ACT 2002 (ACT 54/2002) FOR
ENFORCEMENT OF INTEREST IS EXCESSIVE, ILLEGAL AND
UNSUSTAINABLE AND SET ASIDE.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE ASHOK S.KINAGI
ORAL ORDER
1. The matter was listed on 06.01.2026. None appeared for the petitioners. It was made clear that if the petitioners failed to appear on the next date of hearing, an appropriate order would be passed, -4- NC: 2026:KHC:6236 WP No. 15107 of 2022 HC-KAR including the dismissal of the petition for non- prosecution. Accordingly, the matter was adjourned to 13.01.2026.
2. Even on 13.01.2026, none appeared for the petitioners and hence, the matter was adjourned to today.
3. Even today, none appeared for the petitioners and there is no representation on behalf of the petitioners.
4. It seems that the petitioners are not interested in prosecuting the petition. Accordingly, the writ petition is dismissed for non-prosecution.
Sd/-
(ASHOK S.KINAGI) JUDGE RK CT:KHV List No.: 1 Sl No.: 59