M/S SSA ENTERPRISES Vs. KARNATAKA STATE FINANCIAL CORPORATION ESTABLISHED UNDER THE STATE FINANCIAL CORPORATIONS ACT

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the order dtd. 24/8/2021 passed by the respondent No.1 and Notice dtd. 30/8/2021 (Annexure-F) issued by the respondent No.2; inter alia sought for direction to the respondents to restore the possession of the seized factory premises to the petitioner.

(2.) Heard Sri. Manjunath S., learned counsel appearing for the petitioner and Sri. Bipin Hegde, learned counsel appearing for respondents.

(3.) Taking into consideration the fact that the petitioner is challenging the Notice dtd. 30/8/2021 (Annexure-F), I am of the view, the petitioner has to approach the respondent-Corporation for redressal of its grievance. With this observation, writ petition stands disposed of.