Smfg India Home Finance Company Limited vs Smt. Nandini. K.R
2026 Latest Caselaw 3087 Kant

Karnataka High Court

Smfg India Home Finance Company Limited vs Smt. Nandini. K.R on 8 April, 2026

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                             -1-
                                                        NC: 2026:KHC:19425
                                                      WP No. 10587 of 2026


                   HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 8TH DAY OF APRIL, 2026

                                           BEFORE
                        THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
                        WRIT PETITION NO. 10587 OF 2026 (GM-RES)
                   BETWEEN:

                   SMFG INDIA HOME FINANCE COMPANY LIMITED
                   A COMPANY REGISTERED UNDER THE PROVISIONS
                   OF THE COMPANIES ACT, 2013 HAVING ITS
                   REGISTERED OFFICE AT
                   3RD FLOOR, NO. 165, MEGH TOWERS,
                   PH ROAD MADURAVOYAL,
                   CHENNAI - 600 095

                   HAVING ITS CORPORATE OFFICE AT
                   FLOOR NO. 5 AND 6, B WIND
                   SUPREME BUSINESS PARK,
                   SUPREME CITY POWAI,
                   MUMBAI - 400 076
Digitally signed
by SANJEEVINI      HAVING ITS BRANCH OFFICE AT
J KARISHETTY
                   NO. 21, 3RD FLOOR, RAJA GLITZ,
Location: High
Court of           K H ROAD, BENGALURU - 560 027
Karnataka          REPRESENTED BY ITS LEGAL MANAGER
                   AND AUTHORIZED OFFICER
                   SRI LOKESH HEGDE.
                                                              ...PETITIONER
                   (BY SRI SURESH V., ADVOCATE)
                                  -2-
                                               NC: 2026:KHC:19425
                                            WP No. 10587 of 2026


HC-KAR



AND:

SMT. NANDINI. K.R.
W/O SRI VENKATESH MURTHY
AGED ABOUT 33 YEARS
NO.1036, AYYAPPANAGAR
NEAR SOUDHAMINI KALYANA MANTAPA
DODDAKALLASANDRA
BENGALURU - 560 062.
                                                    ...RESPONDENT


     THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA READ WITH SECTION 482 OF
CR.P.C., PRAYING TO ALLOW THIS WRIT PETITION BY ISSUING
A WRIT OF MANDAMUS BY DIRECTING THE PRINCIPAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU (CCH-63) TO
DISPOSE OF CRL.R.P NO.579/2025, AT ANNEXURE-D, WITHIN
3 DAYS.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA


                           ORAL ORDER

The petitioner is before this Court seeking the following

order:

"a. Allow this Writ Petition by issuing a Writ of Mandamus by directing the Principal City Civil and Sessions Judge, Bengaluru (CCH-63) to dispose of Crl.R.P.No.579/2025, at Annexure - D, within 3 days.

b. To pass such other orders or to issue such other directions as deemed fit in the facts and

NC: 2026:KHC:19425

HC-KAR

circumstances of the case in the interest of justice and equity."

2. Learned counsel for petitioner by taking this Court to the

documents appended to the petition would submit that though the

concerned Court has heard the matter in the month of December, no

order has been passed.

3. In the light of the submission and the prayer of the

petitioner being innocuous, the concerned Court is directed to

dispose of the matter within a fortnight, from the date of receipt of a

copy of the order, if not earlier.

4. With the aforesaid direction, the writ petition stands

disposed.

Ordered accordingly.

Sd/-

(M.NAGAPRASANNA) JUDGE

NVJ List No.: 2 Sl No.: 62