Sri. Dinesh Kumar Singhi vs M/S Siddarth Infra Holdings Pvt Ltd
2024 Latest Caselaw 22192 Kant

Karnataka High Court

Sri. Dinesh Kumar Singhi vs M/S Siddarth Infra Holdings Pvt Ltd on 2 September, 2024

Author: R Devdas

Bench: R Devdas

                                            -1-
                                                           NC: 2024:KHC:35583
                                                       WP No. 7428 of 2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                         BEFORE
                           THE HON'BLE MR JUSTICE R DEVDAS
                       WRIT PETITION NO. 7428 OF 2022 (GM-CPC)

               BETWEEN:

                     SRI. DINESH KUMAR SINGHI,
                     S/O LATE UDAICHAND SINGHI,
                     AGED ABOUT 51 YEARS,
                     OCC: BUSINESS,
                     R/AT NO.101 1ST FLOOR, PRIDE ELITE,
                     NO.10, MUSEUM ROAD,
                     BENGALURU -560 001

                     REPRESENTED BY HIS SPA HOLDER:
                     SRI. SILAS NERELLA
                     S/O LATE H. S. NERELLA,
                     AGE: 53 YEARS,
                     R/O NO.204, "ITTINA AVANI",
                     7TH "A" MAIN, S.B.I. COLONY,
                     3RD BLOCK, KORAMANGALA,
Digitally signed     BENGALURU -560 034.
by JUANITA
THEJESWINI
Location: HIGH                                                  ...PETITIONER
COURT OF
KARNATAKA        (BY SRI. DHIRAJ A. K., ADVOCATE)

               AND:

               1.    M/S. SIDDARTH INFRA HOLDINGS PVT. LTD.,
                     REP BY ITS DIRECTOR,
                     MR. H. E. PANDURANGA,
                     NO.112 7TH MAIN, 27TH CROSS,
                     4TH BLOCK, JAYANAGAR,
                     BENGALURU - 560 011.
                            -2-
                                        NC: 2024:KHC:35583
                                      WP No. 7428 of 2022




2.   MR. H. E. PANDURANGA,
     DIRECTOR, M/S SIDDARDH INFRA
     HOLDINGS PVT. LTD.,
     NO.112 7TH MAIN, 27TH CROSS,
     4TH BLOCK, JAYANAGAR,
     BENGALURU - 560 011.

                                           ...RESPONDENTS

(BY SRI. HANUMANTHA REDDY V.S., ADVOCATE)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A) TO
ISSUE A SPECIFIC DIRECTION FOR DISPOSAL OF I.A.NO.2 AT
ANNEXURE - G FILED BY THE PETITIONER/DECREE HOLDER
UNDER ORDER 21 RULE 38 CPC SEEKING FOR ISSUANCE OF
ARREST WARRANT AGAINST JUDGMENT DEBTOR WITHIN THE
A PARTICULAR TIME FRAME AND ETC.

    THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN B GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:

CORAM:    HON'BLE MR JUSTICE R DEVDAS

                      ORAL ORDER

Learned counsel for the petitioner submits that the

execution case from which the present writ petition arises

viz., Ex.P.No.1603/2020 has been closed on 25.11.2023.

Therefore, the prayer made in the writ petition has

become infructuous.

NC: 2024:KHC:35583

2. The submission of the learned counsel for the

petitioner is placed on record.

3. The Petition is accordingly disposed of in view

of the above.

Sd/-

(R DEVDAS) JUDGE

RMS