SHARADA Vs. NAVAKARNATAKA PATTINA SOUHARDA SAHAKARI LTD

JUDGEMENT

(1.) The petitioner has borrowed loan from the 1st respondent - Cooperative Bank. As he committed default in repayment of the same, proceedings were initiated to recover the same and an award has been passed by 3rd respondent. Aggrieved by the same, the instant writ petition is filed.

(2.) The petitioner has an alternative efficacious remedy under Sec. 46 of the Karnataka Souharda Sahakari Act, 1997, to challenge the award passed against her. Hence her writ petition is hereby dismissed. However, it is needless to state that the petitioner has the liberty to file necessary appeal in accordance with the provisions of the Karnataka Souharda Sahakari Act, 1997 and if she were to prefer such an appeal, the time spent for prosecuting the writ petition shall be condoned by the authority concerned.