YASHODA Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This Miscellaneous First Appeal is preferred by the appellants assailing the order dtd. 20/12/2024 passed by the XCI Additional City Civil and Sessions Judge, and Special Judge for KPIDFE cases, Bengaluru (CCH-92) ('Special Court' for short) in Misc.No.248/2024 filed by respondent No.1 under Sec. 5(2) of the Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004, ('KPIDFE Act' for short) thereby confirming the interim order of attachment dtd. 13/9/2023 in respect of the suit schedule property.

(2.) We have heard Shri. Kiran S. Javali, learned senior counsel as instructed by Shri. Srinivas S.V, learned Advocate appearing for the appellants and Shri. Veeresh R. Budihal, learned counsel appearing for the caveator/respondent No.1.

(3.) The brief facts of the case are as follows:-