JAYAMMA Vs. EQUITAS SMALL FINANCE BANK

JUDGEMENT

(1.) Issue a writ of certiorari or any other appropriate order or order or direction in the nature of writ quashing the order passed by the principal senior civil judge and CJM in Crl.Misc.No.508/2025 at Mysore dtd. 20/1/2026, produced as Annexure-G to the writ petition.

(2.) Issue any other order or direction as this Hon'ble Court may deem fit under the facts and circumstances of the case including as to the cost in the interest of justice and equity.

(3.) Learned counsel for the petitioners submits that if ten months time is granted, the petitioners will clear the entire outstanding dues. In support of his contention, filed an affidavit of undertaking of petitioner No.2, which reads as follows :