K. C. NATARAJAN Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) This appeal is filed challenging the Order dtd. 28/6/2025 passed by the XCI Additional City Civil and Sessions Judge, Bengaluru (CCH-92) ('Special Court' for short) in Misc.No.736/2022 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. 4/11/2021 in respect of the petition schedule property.

(2.) We have heard Shri. Hitesh Gowda B.J, learned counsel appearing for the appellant and Shri. Veeresh R Budihal, learned counsel appearing for respondent No.1.

(3.) The petition averments were as follows:-