Steel Hypermart India Private Limited vs Bank Of Baroda
2024 Latest Caselaw 25515 Kant

Karnataka High Court

Steel Hypermart India Private Limited vs Bank Of Baroda on 25 October, 2024

Author: S.G.Pandit

Bench: S.G.Pandit

                                              -1-
                                                      NC: 2024:KHC:43250-DB
                                                         RP No. 341 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 25TH DAY OF OCTOBER, 2024
                                          PRESENT
                           THE HON'BLE MR JUSTICE S.G.PANDIT
                                             AND
                         THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                            REVIEW PETITION NO. 341 OF 2023

                   BETWEEN:

                   1.   STEEL HYPERMART INDIA PRIVATE LIMITED
                        A COMPANY REGISTERED UNDER THE
                        PROVISIONS OF THE COMPANIES ACT, 1956
                        HAVING ITS REGISTERED OFFICE AT NO.2/1A
                        NANJAPPA ROAD, SHANTHINAGAR
                        BANGALORE-560027
                        REPRESENTED BY
                        MR. MAHENDRA KUMAR SINGHI.

                   2.   MR. MAHENDRA KUMAR SINGHI
                        AGED ABOUT 58 YEARS
                        S/O PRITHIVIRAJ SINGHI
                        R/A NO.2/1A, NANJAPPA ROAD
                        SHANTHINAGAR
Digitally signed        BANGALORE-560027.
by
MARIGANGAIAH
PREMAKUMARI        3.   MRS. SUMAN MAHENDRA KUMAR SINGHI
Location: HIGH          W/O MAHENDRA KUMAR SINGHI
COURT OF                AGED ABOUT 48 YEARS
KARNATAKA
                        R/A NO.2/1A, NANJAPPA ROAD
                        SHANTINAGAR
                        BANGALORE-560027.
                                                             ...PETITIONERS
                   (BY SRI. PONNANNA K. A., ADV.)
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                                  NC: 2024:KHC:43250-DB
                                      RP No. 341 of 2023




AND:

1.   BANK OF BARODA
     BARODA CORPORATE CENTRE
     C-26, G BLOCK
     BANDRA KURLA COMPLEX
     BANDRA EAST
     MUMBAI-400051
     (THROUGH ITS AUTHORISED REPRESENTATIVE.)

2.   THE CHIEF GENERAL MANAGER-SAMV
     BANK OF BARODA
     BARODA CORPORATE CENTRE
     C-26, G BLOCK
     BANDRA KURLA COMPLEX
     BANDRA EAST
     MUMBAI-400051.

3.   THE ASSISTANT GENERAL MANAGER
     BANK OF BARODA
     STRESSED ASSETS MANAGEMENT BRANCH
     NO.45, MOORE STREET
     JBAS BUILDING, 4TH FLOOR
     CHENNAI-600001.

4.   THE CHIEF MANAGER
     BANK OF BARODA
     STRESSED ASSETS MANAGEMENT BRANCH
     NO.45, MOORE STREET
     JBAS BUILDING, 4TH FLOOR
     CHENNAI-600001.

5.   THE ASSISTANT GENERAL MANAGER
     BANK OF BARODA
     REGIONAL OFFICE
     NORTH, 7TH FLOOR
     41/2, VIJAYA TOWER
     M G ROAD, TRINITY CIRCLE
     BENGALURU-560001.
                                         ...RESPONDENTS
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                                     NC: 2024:KHC:43250-DB
                                        RP No. 341 of 2023




     THIS PETITION UNDER SECTION 114 R/W ORDER 47
RULE 1 OF CPC, PRAYING TO 1) REVIEW THE JUDGMENT AND
ORDER DATED 11/01/2023, PASSED BY THIS COURT IN
W.A.NO.1128/2022. 2) GRANT COSTS AND SUCH OTHER
RELIEFS AS THIS COURT BE DEEM FIT TO DO, IN THE
CIRCUMSTANCES OF THE CASE, IN THE INTERESTS OF
JUSTICE AND EQUITY.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:   HON'BLE MR JUSTICE S.G.PANDIT
         AND
         HON'BLE MR JUSTICE ASHOK S.KINAGI


                      ORAL ORDER

(PER: HON'BLE MR JUSTICE S.G.PANDIT)

This review petition is filed under Order XLVII Rule 1

of CPC praying to review the order dated 11.01.2023 in

W.A.No.1128/2022 wherein the writ appeal was disposed

of as withdrawn, recording the submission of the learned

counsel who appeared for appellants in the writ appeal.

2. Dismissing the writ appeal recording the submission

of the learned counsel 'seeking permission for withdrawal'

would not be an error apparent on the face of the record.

NC: 2024:KHC:43250-DB

3. In that view of the matter, we do not find any ground

to review the order. Hence, the review petition is

rejected, with liberty to file application for recalling, in

accordance with law.

Sd/-

(S.G.PANDIT) JUDGE

Sd/-

(ASHOK S.KINAGI) JUDGE

MPK CT:bms