BEERAIAH Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) These Miscellaneous First Appeals are filed to set aside the Orders dtd. 5/9/2022 and 12/9/2022 passed by the XCI Additional City Civil and Sessions Judge and Special Judge for KPIDFE cases, Bengaluru ('Special Court' for short) allowing Misc.No.518/2021 and Misc.No.524/2021 respectively, under Sec. 5(2) of the Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004 ('KPIDFE Act' for short).

(2.) We have heard Shri. Harshith N. Balakrishna learned counsel appearing for the appellants, Shri. Veeresh Rachappa Budihal, learned counsel appearing for respondent No.1 and Shri. Shreeram T. Nayak learned counsel appearing for respondent No.3.

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