Amalor International Limited vs The Branch Head Canara Bank
2026 Latest Caselaw 439 Kant

Karnataka High Court

Amalor International Limited vs The Branch Head Canara Bank on 22 January, 2026

                                           -1-
                                                      NC: 2026:KHC:3703-DB
                                                      WA No. 1324 of 2025


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 22ND DAY OF JANUARY, 2026

                                        PRESENT
                      THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                           AND
                         THE HON'BLE MR. JUSTICE C.M. POONACHA
                          WRIT APPEAL NO. 1324 OF 2025 (GM-RES)
               BETWEEN:

               1.   AMALOR INTERNATIONAL LIMITED
                    609, 6TH FLOOR
                    HONG KONG PLAZA 188
                    CONNAUGHT ROAD WEST
                    HONG KONG 999 077
                    22A, GUADONG INVESTMENT TOWER
                    148, CONNAUGHT ROAD
                    CENTRAL HONG KONG
                    REPRESENTED BY ITS
                    AUTHORIZED SIGNATORY
                    M RAMESH
Digitally           S/O MUNISWAMY NAIDU
signed by
SRIDEVI S                                                   ...APPELLANT
Location:      (BY SRI VINAY KUMAR V.R., ADVOCATE)
High Court
of Karnataka
               AND:

               1.   THE BRANCH HEAD, CANARA BANK
                    HONG KONG BRANCH
                    NO.904, 9/FL AON CHINA BUILDING
                    29, QUEENS ROAD
                    CENTRAL
                    HONG KONG - 999 076
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                                    NC: 2026:KHC:3703-DB
                                    WA No. 1324 of 2025


 HC-KAR



2.   THE AUTHORIZED OFFICER
     CANARA BANK
     ARM-1 BRANCH
     2ND FLOOR, NO.86
     SPENCER TOWER
     M.G. ROAD
     BANGALORE - 560 001

3.   M/S. MSK SHELTERS
     AT NO.471, 39TH C CROSS ROAD
     5TH BLOCK, JAYANAGAR
     BANGALORE - 560 041
     REPRESENTED BY ITS
     MANAGING PARTNER
     M SURESH KUMAR
                                       ...RESPONDENTS
      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE

KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE

APPEAL BY SETTING ASIDE THE ORDER DATED 22.07.2025

PASSED BY THE LEARNED SINGLE JUDGE IN WRIT PETITION

No.6510/2025   AND   CONSEQUENTLY   ALLOW    THE   WRIT

PETITION.


      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
       and
       HON'BLE MR. JUSTICE C.M. POONACHA
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                                           NC: 2026:KHC:3703-DB
                                           WA No. 1324 of 2025


 HC-KAR




                         ORAL JUDGMENT

(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)

1. The learned counsel appearing for the appellant seeks to

unconditionally withdraw the present appeal.

2. Appeal is dismissed as withdrawn.

3. Pending application stands disposed of.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

SD List No.: 2 Sl No.: 13