M/S M R Enterprise vs The Chief Authorised Officer
2022 Latest Caselaw 5129 Kant

                            1

 IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 21ST DAY OF MARCH, 2022

                        BEFORE

    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

   WRIT PETITION NO.23419 OF 2021(GM-RES)
BETWEEN:

1. M/S M R ENTERPRISE
   NO.145, 2ND CROSS,
   RAMAKRISHNA GARDEN,
   RMV 2ND STAGE,
   BANGALORE - 560 054.
   REPRESENTED BY ITS PROPRITOR,
   SMT. MEENAKSHI.

2. SMT. MEENAKSHI,
   AGED ABOUT 50 YEARS,
   NO.145, 2ND CROSS,
   RAMAKRISHNA GARDEN,
   RMV 2ND STAGE,
   BANGALORE - 560 054.
                                        ...PETITIONERS
(BY SRI. VASANTH ADITHYA J, ADVOCATE)

AND:

THE CHIEF AUTHORISED OFFICER,
HDB FINANCIAL SERVICE LIMITED,
NO.1, 1ST & 2ND FLOOR, 14TH CROSS,
SAMPIGE ROAD, MALLESWARAM,
BANGALORE - 560 003.
                                       ... RESPONDENT
(BY SRI. V B RAVISHANKAR, ADVOCATE FOR C/R
         (CP 4557/2021);
   SRI. B C AVINASH, ADVOCATE FOR C/R
        (CP 14003/2021))

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO SET
ASIDE THE ORDER OF THE MAGISTRATE IN CRL.MISC.109 OF
2020 ANNEXURE-H DATED 27.5.2020 AND ETC.,
                             2

     THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY THROUGH PHYSICAL HEARING, THE
COURT MADE THE FOLLOWING:-

                         ORDER

Learned counsel for the respondent produces a

copy of the judgment dated 12.03.2021 which petitioners

had suffered at the hands of a learned Coordinate Judge

of this Court in their earlier case i.e., W.P.3175/2021

(GM-RES) and therefore, the petition should be

dismissed. Learned Coordinate Judge has indicated

availability of alternate remedy at para no.8 of the said

judgment which petitioners may avail.

In view of the above, this writ petition stands

disposed off. For the same reason, all pending IAs pale

into insignificance.

Sd/-

JUDGE

Bsv