R. Venkataraman vs M/S Standard Chartered Bank
2024 Latest Caselaw 3377 Kant

Karnataka High Court

R. Venkataraman vs M/S Standard Chartered Bank on 5 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                          NC: 2024:KHC:4790
                                                       MFA No. 7676 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF FEBRUARY, 2024

                                            BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                    MISCELLANEOUS FIRST APPEAL NO. 7676 OF 2014 (IA)
                   BETWEEN:

                   1.    R. VENKATARAMAN
                         S/O LATE RAMALLINGAM
                         AGED ABOUT 62 YEARS,
                         RESIDING AT NO.61
                         SUSHEELA APRATMENT
                         4TH CROSS, 8TH MAIN,
                         SBM COLONY, MATHIKERE
                         BENGALURU-560 054
                                                               ...APPELLANT

                          (BY SRI R. VENKATARAMAN, ADVOCATE [ABSENT])
                   AND:

                   1.    M/S. STANDARD CHARTERED BANK
                         CREDIT CARD, DEBIT CARD CHARGE CARD
                         OR OTHER CARD PAYMENT SERICES
Digitally signed         23-25, M.G.ROAD FORT
by SHARANYA T            MUMBAI-400 001
Location: HIGH           REPRESENTED BY ITS MANAGER
COURT OF                 ALSO AT INDIAN BANK CARD CENTRE
KARNATAKA
                         3RD & 4TH FLOOR, RAHEJA POINT
                         MAGRETH ROAD
                         BENGALURU-560 025
                         BY ITS MANAGER

                   2.    M/S. ABN AMRO BANK,
                         NV P.O BOX.418, GPO,
                         NEW DELHI-110 001,
                         REPRESENTED BY ITS MANAGER,

                   3.    M/S. ICICI BANK LTD.,
                         EMPIRE COMPLEX, II FLOOR
                            -2-
                                          NC: 2024:KHC:4790
                                     MFA No. 7676 of 2014




     414, S B MARG, LOWER PAREL
     MUMBAY-400 013,
     REPRESENTED BY ITS MANAGER.

4.   M/S. CITY BANK,
     NA -MALL ROOM, SHAKTI TOWERS
     766, ANNA SALAI P.O.,
     CHENNAI-600 002,
     REPRESENTED BY ITS MANAGER.

5.   M/S. STATE BANK OF INDIA,
     P.O. BAG 28 -GPO, NEW DELHI-110 011,
     REPRESENTED BY ITS MANAGER.

6.   M/S.HSBC BANK,
     S.K. AHIRE MARG, WORLI,
     MUMBAI-400 030,
     REPRESENTED BY ITS MANAGER.

7.   M/S. DEUTCHE BANK,
     CREDIT CARDS DIVISION,
     P.O.BOX 8998, SAKINAKA P.O.,
     MUMBAI-400 072,
     REPRESENTED BY ITS MANAGER.

8.   M/S. AXIS BANK LTD.
     6TH FLOOR C-WING
     SOLARIS PREMISES,
     OPP. L &T GATE NO.6,
     SAKI VIHAR ROAD, ANDHERI(E),
     MUMBAI-400 072,
     REPRESENTED BY ITS MANAGER.

9.   M/S. HDFC BANK,M/S. AXIS BANK LTD,
     CARDS DIVISION, P.O.BOX 8654,
     TIRUVANMIYAR, P.O.CHENNAI-600 041,
     REPRSENTED BY ITS MANAGER.

                                        ...RESPONDENTS
          (BY SRI SURESH V., ADVOCATE FOR R4;
        SRI M.H. HIDAYATHULLA, ADVOCATE FOR R5;
                     R1 & 9 - SERVED;
                             -3-
                                          NC: 2024:KHC:4790
                                      MFA No. 7676 of 2014




            V/O. DT. 22.08.2022, APPEAL AGAINST
              R2, R3 & R6 TO R8 IS DISMISSED)

     THIS MFA IS FILED U/S.75(2) OF THE PROVINCIAL
INSOLVENCY ACT, AGAINST THE ORDER DT.03.07.2014
PASSED IN I.C.NO.41/2009 ON THE FILE OF THE XLI
ADDITIONAL CITY CIVIL JUDGE, BANGALORE, DISMISSING
THE PETITION FILED U/S 13 OF THE PROVINCIAL INSOLVENCY
ACT, TO ADJUDGE THE PETITIONER AS AN INSOLVENT.

     THIS APPEAL, COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Inspite of service of notice issued by learned counsel for the appellant on record, appellant is not pursuing the matter and also this court made it clear that if the appellant fails to engage the counsel or appear before this court on the next date of hearing, then appeal will be dismissed for non-prosecution.

2. Inspite of the same, the appellant has neither engaged the counsel nor has appeared before the court.

3. Accordingly, the appeal is dismissed for non- prosecution.

Sd/-

JUDGE

SS