M/S Raju Enterprises vs Sir M Visvesvaraya Co Operative Bank Ltd
2026 Latest Caselaw 2837 Kant

Karnataka High Court

M/S Raju Enterprises vs Sir M Visvesvaraya Co Operative Bank Ltd on 1 April, 2026

                                           -1-
                                                   NC: 2026:KHC:17726
                                                 WP No. 11962 of 2025


             HC-KAR



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 1ST DAY OF APRIL, 2026

                                       BEFORE
                  THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                    WRIT PETITION NO. 11962 OF 2025 (GM-DRT)
             BETWEEN:

             1.    M/S RAJU ENTERPRISES
                   R/AT FLAT NO. 108, TAMAKA,
                   INDUSTRIAL AREA,
                   BETHAMANGALA ROAD,
                   KOLAR 563 101.
                   REP BY ITS PROPRIETOR,
                   SRI. S. N. RAJU.

             2.    SRI. S. N. RAJU,
                   S/O SOMAPPA,
                   AGED ABOUT 60 YEARS,

             3.    SMT. SUJATHAMMA,
                   W/O S. N. RAJU,
                   AGED ABOUT 53 YEARS,
Digitally
signed by
SUVARNA T    4.    SRI. RAKESH RAJ H R,
Location:
HIGH COURT
                   S/O S. N. RAJU,
OF
KARNATAKA
                   AGED ABOUT 28 YEARS,

             5.    SMT. RAMYA H R,
                   D/O S.N. RAJU,
                   AGED ABOUT 26 YEARS,

                   ALL ARE R/AT NO.12,
                   7TH CROSS, JAYANAGAR,
                   TEKAL ROAD,
                   KOLAR - 563 101.
                                                       ...PETITIONERS
             (BY SRI. H. SURESH, ADVOCATE FOR PETITIONERS NO.1 TO 3
              SRI. M.S.JASWANTH, ADVOCATE FOR PETITIONERS NO.4 & 5)
                                -2-
                                            NC: 2026:KHC:17726
                                         WP No. 11962 of 2025


HC-KAR



AND:

SIR M VISVESVARAYA CO OPERATIVE BANK LTD
CORPORATE OFFICE NO. 109,
SHANKARMUTT ROAD,
SHANKARAPURAM,
BENGALURU - 560 004.
REP BY ITS AUTHORIZED OFFICER.
                                                 ...RESPONDENT

     THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE SALE
NOTICE    DATED.      04.04.2025   BEARING    REF.NO.
VCB/CO/VJN/SN/15/2025-26 ISSUED BY THE AUTHORIZED
OFFICER OF THE RESPONDENT BANK VIDE ANNEXURE-M AND
ETC.

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

CORAM: HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                         ORAL ORDER

The present writ petition is filed seeking the following

prayers:

"a. Issue an Order, Direction of Writ in the nature of WRIT OF CERTIORARI, Quashing the sale notice dt.04-04-2025 bearing ref. No. VCB/CO/VJN/SN/15/2025-26, issued by The Authorized Officer of the respondent Bank vide ANNEXURE-M.

b. Pass any other orders as this Hon'ble Court deems fit to pass in the circumstances of the case, in the interest of justice and equity."

;

NC: 2026:KHC:17726

HC-KAR

2. A memo is filed stating that, in the light of the

judgment of the Hon'ble Supreme Court in Central Bank of

India vs. Prabha Jain1, the petitioners may be permitted to

withdraw writ petition, with a liberty to approach the

jurisdictional Court for redressal of their grievance relating to

breach of contract, substitution and misrepresentation by the

respondent.

3. The memo is taken on record.

4. Accordingly, the writ petition is dismissed as

withdrawn, with liberty to avail the appropriate remedy.

i. The petitioners shall have the benefit of

Section 14 of the Limitation Act.

ii. Pending IAs., if any, shall stand closed.

SD/-

(LALITHA KANNEGANTI) JUDGE

SMC, List No.: 1 Sl No.: 12

2025 INSC 95