KAMSCO INDUSTRIES PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment dated December 13, 2021 is mentioned for correction.

(2.) The respondent No. 4 has used affidavit-in-opposition. The Union as well as the State Bank of India prayed that this Court should first decide on the maintainability of the writ petition on the question of territorial jurisdiction. It is submitted that affidavits are not needed for deciding the preliminary issue. The parties were duly notified and have made detailed submissions.

(3.) The facts of the case are, inter alia, that OA 766 of 2013 was filed by the State Bank of India against, 'Kingfisher Airlines ', the 'United Breweries (Holdings) Limited ', Dr. Vijay Mallya, Kingfisher Finvest (India) Ltd. and five others before the Debt Recovery Tribunal-II at Bengaluru in the State of Karnataka. The said OA was decreed for a sum of Rs.6203,35,03,879.42.00 .