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Mohammed Mansoor Khan vs The Competent Authority
2025 Latest Caselaw 9420 Kant

Citation : 2025 Latest Caselaw 9420 Kant
Judgement Date : 27 October, 2025

Karnataka High Court

Mohammed Mansoor Khan vs The Competent Authority on 27 October, 2025

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
     DATED THIS THE 27TH DAY OF OCTOBER, 2025
                       PRESENT
     THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                           AND
    THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
 MISCELLANEOUS FIRST APPEAL NO.3055 OF 2022(RES)
                      C/W
 MISCELLANEOUS FIRST APPEAL NO.3403 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3605 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3606 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3607 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3608 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3609 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3610 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3611 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3612 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3640 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3642 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3645 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3646 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3648 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3650 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3652 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3654 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3656 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3657 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3658 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3659 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3660 OF 2022(RES),
 MISCELLANEOUS FIRST APPEAL NO.3661 OF 2022(RES),
                      AND
 MISCELLANEOUS FIRST APPEAL NO.4307 OF 2022(RES)

IN MFA.NO.3055/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
                              2




BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT

(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
                              3




DATED 07.03.2022 IN MISC.NO.688/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3403/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                       ... APPELLANT
(BY SRI.G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
                              4




   3RD FLOOR, 'B' BLOCK, BMTC,
   SHANTINAGAR-TTMC, K.H. ROAD,
   SHANTHINAGAR, BENGALURU,
   KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.694/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3605/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT

(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
                              5




     K.H. ROAD, SHANTHI NAGAR,
     BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   NASEER HUSSAIN,
     S/O ABID ALI KHAN,
     R/AT: NO.2, PAYAPPA GARDEN,
     TAKER TOWN, SHIVAJI NAGAR,
     BENGALURU-560 001.

4.   DIRECTORATE OF ENOFRCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R4,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.713/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.
                              6




IN MFA.NO.3606/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                       ... APPELLANT

(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD,
    SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR,
    NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
                              7




   KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.720/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3607/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.
                            8




2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.  DIRECTORATE OF ENFORCEMENT,
    REPRESENTED BY DEPUTY DIRECTOR,
    3RD FLOOR, 'B' BLOCK, BMTC,
    SHANTINAGAR-TTMC, K.H. ROAD,
    SHANTHINAGAR, BENGALURU, KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH V.C.O
DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.695/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3608/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN, BANGALORE-560 001.
                                      ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)
                             9




AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.723/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.
                              10




IN MFA.NO.3609/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
                              11




SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
R2-SERVICE OF NOTICE IS DISPENSED WITH
V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.707/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3610/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                      ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
                               12




     MOHAMED MANSOOR KHAN,
     NO.56/4, 1ST FLOOR, NANDI BUILDING,
     HOSPITAL ROAD, SHIVAJI NAGAR,
     BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU, KARNATAKA-560 027.
                                        ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.692/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3611/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                            ... APPELLANT
(BY SRI.G. MOHAN KUMAR, ADVOCATE)
                             13




AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.704/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.
                              14




IN MFA.NO.3612/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
                              15




SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
R2-SERVICE OF NOTICE IS DISPENSED WITH
V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.706/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3640/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                      ... APPELLANT
(BY SRI.G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
                               16




     MOHAMED MANSOOR KHAN,
     NO.56/4, 1ST FLOOR, NANDI BUILDING,
     HOSPITAL ROAD, SHIVAJI NAGAR,
     BENGALURU-560 001.

3.   DADAPEER I @ ASSADULLAH,
     S/O IMAAM SAAB,
     AGED ABOUT 35 YEARS,
     R/AT: NO.101, 2ND CROSS,
     MEHABOOBNAGAR,
     DAVANAGERE-577 001.

4.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                           ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R4,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.714/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3642/2022:

BETWEEN:

I MONETARY ADVISORY,
A COMPANY REGISTERED UNDER THE
PROVISIONS OF THE COMPANIES ACT,
REPRESENTED BY ITS MANAGING DIRECTOR,
MOHAMED MANSOOR KHAN,
NO.56/4, 1ST FLOOR, NANDI BUILDING,
                             17




HOSPITAL ROAD, SHIVAJI NAGAR,
BENGALURU-560 001.
                                       ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R2)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.724/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3645/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
                              18




BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   NASEER HUSSAIN,
     S/O ABID ALI KHAN,
     R/AT:NO.2, PAYAPPA GARDEN,
     TAKER TOWN, SHIVAJI NAGAR,
     BENGALURU-560 001.

4.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R4,
                              19




R2-SERVICE OF NOTICE IS DISPENSED WITH
V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.715/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3646/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO.9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                         ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
                               20




     NO.56/4, 1ST FLOOR, NANDI BUILDING,
     HOSPITAL ROAD, SHIVAJI NAGAR,
     BENGALURU-560 001.

3.   NASEER HUSSAIN,
     S/O ABID ALI KHAN,
     R/AT:NO.2, PAYAPPA GARDEN,
     TAKER TOWN, SHIVAJI NAGAR,
     BENGALURU-560 001.

4.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                           ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R4,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.712/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3648/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO.9,
PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
                             21




TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI.G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENOFRCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.689/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
                              22




SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3650/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                       ... APPELLANT
(BY SRI.G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
                              23




   SHANTHINAGAR, BENGALURU,
   KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.691/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3652/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.
                             24




2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   SYED AHMED,
     S/O SYED MOHAMMED SAHEB,
     AGED ABOUT 37 YEARS,

4.   SMT. AFSAN AHMED,
     W/O SYED AHMED,
     AGED ABOUT 32 YEARS,

     BOTH RESPONDENTS NO.3 & 4 ARE
     R/AT:106, ADAM SAHEB STREET,
     RAYAPURAM, CHENNAI-600 013.

5.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R5,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.717/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.
                              25




IN MFA.NO.3654/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
                              26




SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
R2-SERVICE OF NOTICE IS DISPENSED WITH
V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.693/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3656/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO.9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                      ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
                               27




     MOHAMED MANSOOR KHAN,
     NO.56/4, 1ST FLOOR, NANDI BUILDING,
     HOSPITAL ROAD, SHIVAJI NAGAR,
     BENGALURU-560 001.

3.   NASEER HUSSAIN,
     S/O ABID ALI KHAN,
     R/AT:NO.2, PAYAPPA GARDEN,
     TAKER TOWN, SHIVAJI NAGAR,
     BENGALURU-560 001.

4.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                           ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R4,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.711/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3657/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
                             28




TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.702/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
                              29




SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3658/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                       ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
                              30




   SHANTHINAGAR, BENGALURU,
   KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.690/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3659/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.
                             31




2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DADAPEER I @ ASSADULLAH,
     S/O. IMAAM SAAB,
     AGED ABOUT 35 YEARS,
     R/AT: NO.101, 2ND CROSS,
     MEHABOOBNAGAR,
     DAVANAGERE-577 001.

4.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R4,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.710/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3660/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
                              32




AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.

3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)
                              33




     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.705/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.3661/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                      ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
    2ND FLOOR, BMTC COMPLEX,
    K.H. ROAD, SHANTHI NAGAR,
    BENGALURU-560 027.

2 . I MONETARY ADVISORY,
    A COMPANY REGISTERED UNDER THE
    PROVISIONS OF THE COMPANIES ACT,
    REPRESENTED BY ITS MANAGING DIRECTOR,
    MOHAMED MANSOOR KHAN,
    NO.56/4, 1ST FLOOR, NANDI BUILDING,
    HOSPITAL ROAD, SHIVAJI NAGAR,
    BENGALURU-560 001.
                              34




3.   DIRECTORATE OF ENFORCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC, K.H. ROAD,
     SHANTHINAGAR, BENGALURU,
     KARNATAKA-560 027.
                                          ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
 SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R3,
 R2-SERVICE OF NOTICE IS DISPENSED WITH
 V.C.O DTD:10.07.2025)

     THIS MFA IS FILED UNDER SECTION 16 OF THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 07.03.2022 IN MISC.NO.703/2019 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.

IN MFA.NO.4307/2022:

BETWEEN:

MOHAMMED MANSOOR KHAN,
S/O. LATE ABID ALI KHAN,
AGED ABOUT 45 YEARS,
R/AT NO. 9, PENT HOUSE,
BYTHAL MARIYAM APARTMENTS,
5TH FLOOR, PARK ROAD,
TASKER TOWN,
BANGALORE-560 001.
                                        ... APPELLANT
(BY SRI. G. MOHAN KUMAR, ADVOCATE)

AND:

1 . THE COMPETENT AUTHORITY,
    FOR-I.M.A. GROUP OF COMPANIES/
    REGIONAL COMMISSIONER- (REV),
    BENGALURU DIVISION,
    BENGALURU,
                                  35




     2ND FLOOR, BMTC COMPLEX,
     K.H. ROAD, SHANTHI NAGAR,
     BENGALURU-560 027.

2.   DIRECTORATE OF ENOFRCEMENT,
     REPRESENTED BY DEPUTY DIRECTOR,
     3RD FLOOR, 'B' BLOCK, BMTC,
     SHANTINAGAR-TTMC,
     K.H. ROAD,
     SHANTHINAGAR,
     BENGALURU,
     KARNATAKA-560 027.
                                                  ...RESPONDENTS
(BY SRI. VEERESH R. BUDIHAL, ADVOCATE FOR R1,
SRI. MADHUKAR DESHPANDE, ADVOCATE FOR R2)


      THIS   MFA   IS   FILED   UNDER       SECTION   16    OF   THE
KARNATAKA PROTECTION OF INTEREST OF DEPOSITORS IN
FINANCIAL ESTABLISHMENTS ACT, 2004, AGAINST THE ORDER
DATED 31.05.2022 IN MISC.NO.569/2022 ON THE FILE OF THE
XCI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR KPIDFE CASES, BENGALURU (CCH-92),
ALLOWING THE PETITION FILED UNDER SECTION 5(2) OF THE
KPIDFE-ACT-2004.


      THESE APPEALS HAVING BEEN HEARD AND RESERVED FOR
JUDGMENT      ON    13.10.2025        AND    COMING        ON    FOR
PRONOUNCEMENT OF JUDGMENT THIS DAY, ANU SIVARAMAN
J., PRONOUNCED THE FOLLOWING:

CORAM:    HON'BLE MRS. JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                                 36




                       CAV JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

Miscellaneous First Appeals No.3055/2022, 3403/2022,

3605/2022, 3606/2022, 3607/2022, 3608/2022,

3609/2022, 3610/2022, 3611/2022, 3612/2022,

3640/2022, 3642/2022, 3645/2022, 3646/2022,

3648/2022, 3650/2022, 3652/2022, 3654/2022,

3656/2022, 3657/2022, 3658/2022, 3659/2022, 3660/2022

and 3661/2022 are preferred against the common order

dated 07.03.2022 passed by the XCI Additional City Civil

and Sessions Judge, Bengaluru (CCH-92) ('Special Court' for

short) in Misc.No.688/2019 and connected matters under

Section 5(2) of the Karnataka Protection of Interest of

Depositors in Financial Establishments Act, 2004 ('KPIDFE

Act' for short).

Miscellaneous First Appeal No.4307/2022 is preferred

against the order dated 31.05.2022 passed by the XCI

Additional City Civil and Sessions Judge, Bengaluru (CCH-

92) ('Special Court' for short) in Misc.No.569/2019 under

Section 5(2) of the 'KPIDFE Act.

2. The learned counsel appearing for the appellant

Shri. Vignesh Shetty, had filed a memo of relinquishment of

Vakalath. The learned counsel, Shri G. Mohan Kumar,

appearing for the appellant, had sought time to file the

Vakalath when the matters were listed on 13.10.2025. The

matters were re-listed on 16.10.2025. However, when the

matters were taken up for further hearing today, that is, on

16.10.2025, there was no appearance on behalf of the

appellant and it appears that no Vakalath has also been

filed.

Accordingly, we have considered the contentions raised

in the appeals; we have also heard Shri. Veeresh R.

Budhihal, learned counsel appearing for respondent No.1

and Shri. Madhukar Deshpande, learned counsel appearing

for respondent No.3.

3. The appellants herein are the financial

establishment, its Managing Director, Directors and other

persons closely associated with the financial establishment

and its subsidiary Firms and Companies. The subject

properties are the properties purchased either by the

establishment or the Managing Director or other Directors or

Partners, who are directly connected to the financial

establishment during the period from 2014 to 2018. An

interim order of attachment was passed by the Government

of Karnataka attaching the properties of the appellants

exercising power under Section 3(2) of the KPIDFE Act. The

orders were duly published in the Official Gazette as also in

Newspapers. Thereafter, finding certain errors, Corrigendum

Notifications were also issued which were also duly

published. The competent authority had thereafter filed an

application under Section 5 of the KPIDFE Act seeking to

make the interim order of attachment absolute. Notice was

issued, pursuant to which the Financial Establishment and its

Managing Director had entered appearance through Counsel.

The other respondents did not appear. They raised a

contention that the Notification under Section 3(2) of the

KPIDFE Act was issued without application of mind and the

same is illegal.

4. It was also contended that Writ Petition

No.45009/2019 had been filed before this Court to quash

the Notification issued under Section 3(2) of the KPIDFE Act

and that the application under Section 5(2) of the KPIDFE

Act is therefore liable to be dismissed. Further, a contention

was raised that amounts were collected as investments from

investors in the Company and that they do not fall within the

definition of 'deposit' under the KPIDFE Act. Further, it was

contended that the required details were absent in the

petition and that no orders extending the attachment could

have been passed.

5. The Special Court considered the contentions and

found that the petition schedule properties were attached by

the Government exercising power under Section 3(2) of the

KPIDFE Act. Referring to the provisions of the KIPDFE Act

especially Sections 2, 12(1) and 12(6) thereof, the Special

Court came to the conclusion that it was for the appellants

to show-cause as to why the interim order of attachment

should not be made absolute and in the absence of any

proper reason being stated by the appellants, the orders

were liable to be made absolute. Further, it was found that

the definition of 'deposit' under Section 2(3) of the KPIDFE

Act would cover all amounts including contributions towards

working capital and that the said contention is completely

without substance.

6. Further, it was found that all necessary material

to find that the Financial Establishment had collected large

amounts from the depositors and was unable to repay such

deposits and that the properties available with the Financial

Establishment was grossly insufficient to repay the

depositors had all been made available by the competent

authority before the Special Court. Rejecting the

contentions of the Financial Establishment and its Managing

Director, the attachment was made absolute.

7. These appeals are preferred raising the same

contentions with regard to the definition of 'deposit' under

Sections 2(2) and 2(3) of the KPIDFE Act. Further, a

contention is raised that the properties in question have

been attached by the Enforcement Directorate and that the

very same properties could not be attached under the

provisions of the KPIDFE Act.

8. The learned counsel appearing for the competent

authority submits that the competent authority had filed

Writ Petition No.29299/2023 before this Court seeking to set

aside the order dated 04.02.2023 passed by the XXI

Additional City Civil and Sessions Judge, Bangalore (CCH-

04) on I.A.No.1/2022 in Special CC No.1088/2019. The

Enforcement Directorate entered appearance in the matter

and submitted on instructions that the Directorate has no

objection to release the properties that are overlapping

which are under attachment both by the petitioner and the

Directorate to the competent authority under the KPIDFE

Act. The writ petition was therefore disposed of, leaving

open the legal questions and directing respondent No.1 -

Directorate of Enforcement to de-attach the properties from

its hold and to permit the attachment of those properties by

the competent authority.

9. With regard to the question of deposit also, the

learned counsel would submit that a bare reading of the

definition of 'deposit' under the KPIDFE Act would make it

clear that even investments would come within the term

'deposit' under the said definition.

10. The learned counsel for the competent authority

has placed the following judgments:-

• The Competent Authority v. The Directorate of Enforcement, by Order dated 24.02.2025 passed in W.P.No.29299 of 2023 (GM-RES);

• Mr. Ashish Mahendrakar v. State of Maharashtra, by Order dated 13.09.2019 passed in W.P.No.3228 of 2019; and

• Milind Satish Sawant v. The State of Maharashtra, by Order dated 04.09.2025 passed in Bail Application No.1175 of 2025.

11. Having considered the contentions advanced, we

find that though it is contented that the writ petition had

been filed challenging the Notification under Section 3(2) of

the KPIDFE Act, no orders are passed thereon. The Writ

Petition No.45009/2019 had been listed before the Bench on

10.10.2019 and on several occasions thereafter, the last

listing being on 28.08.2024. However, there are no interim

orders passed in the same. In the above circumstances, the

action of the Competent Authority in having preferred the

application under Section 5(2) of the KPIDFE Act and of the

Special Court in having considered the said application is

unexceptionable.

12. Further, we notice that Section 2(2) of the

KPIDFE Act defines 'deposit' as follows:-

"(2) "Deposit" includes and shall be deemed always to have included any receipt of money or acceptance of any valuable commodity by any Financial Establishment to be returned after a specified period or otherwise, either in cash or in kind or in the form of a specified service with or without any benefit in the form of interest, bonus, profit or in any other form, but does not include,-

           (i)     amount raised by way of share capital or by
                   way     of        debenture,   bond   or   any     other
                   instrument covered under the                guidelines

given and regulations made, by the Security Board of India, established under the Securities and Exchange Board of India Act, 1992;

(ii) amounts contributed as capital by partners of a firm;

(iii) amounts received from a scheduled bank or a co-operative bank or any other banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (Central Act 15 of 1992) ;

            (iv)    any amount received from,-
                    (a)    the Industrial Development Bank of
                           India,
                    (b)    a State Financial Corporation,
                    (c)    any financial institution specified in or
                           under section 4A of the Companies
                           Act, 1956(Central Act 1 of 1956) or
                    (d)    any other institution that may be
                           specified by the Government in this
                           behalf;

            (v)     amounts received in the ordinary course of
                    business by way of,-
                    (a)    security deposit,
                    (b)    dealership deposit,
                    (c)    earnest money,
                    (d)    advanced against order for goods or
                           services;

            (vi)    any amount received from an individual or a
                    firm   or   an   association     of   individuals,

registered under any enactment relating to money lending which is for the time being in force in the State: and

(vii) any amount received by way of subscriptions in respect of a Chit."

Section 2(3) of the KPIDFE Act defines 'depositor' as follows:-

"(3) "Depositor" means a person who has made deposits with Financial Establishment;"

13. On a close reading of the definitions, we are of

the opinion that any amount paid by any person to a

financial establishment would answer the definition of

deposit unless such amount falls within the exceptions as

provided under sub-clause (i) to (vii) which are specifically

the exceptions to deposit under Section 2(2) of the KPIDFE

Act. The appellants have not placed any pleadings on record

or produced any material to substantiate their contention

that the amounts fall within any of the exceptions provided

under sub-clauses (i) to (vii) of Section 2(2) of the KPIDFE

Act. If the amounts were raised as share capital,

debentures, bonds etc, there would be clear records to show

the same. Therefore, going by the definition of deposit, the

amounts accepted by the financial establishment which are

not specifically covered by the exceptions would fall within

the definition of deposit. In that view of the matter, there is

no merit in the said contention. Further, the contention that

the properties are already under attachment by the

Enforcement Directorate, also does not survive for

consideration. The decisions relied on by the learned

counsel for the respondents would support the contentions

urged by the respondents.

14. In the said circumstances, we are of the opinion

that no sustainable grounds have been raised in these

appeals for our consideration. These appeals therefore fail

and the same are accordingly dismissed.

All pending interlocutory applications shall stand

dismissed in all the appeals.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

cp*

 
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