ULIVEPPA HANUMANTHAPPA HURALI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioners have sought for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned HCGP for respondents No.1 to 4 learned CGSC for respondent No.5 and learned counsel for respondents No.12 and 13. Perused the material on record.

(3.) The main grievance urged by the petitioners in the present petition is that respondents No.6 to 10 are due in a sum of Rs.8,32,35,144.00 and payable to the petitioner/ depositors who have obtained award/orders from the jurisd ictional consumer courts despite which petitioners have not been able to realize the amounts and as such, they are before this C ourt by way of present petition.