T.RAMACHANDRA Vs. THE KARNATAKA BANK LTD.

JUDGEMENT

(1.) The petitioner is knocking at the doors of Writ Court with the following prayers:

(2.) Learned counsel for the petitioner argues that the grievance of the petitioner can be ventilated in writ jurisdiction of this Court notwithstanding the availability of alternate remedy if any available under the provisions of Recovery of Debts and Bankruptcy Act, 1993 Act. This is bit difficult to countenance inasmuch as, the Apex Court in more or less similar matters has taken the view where grievances can be ventilated before the statutory Tribunal writ jurisdiction under Article 227 ordinarily does not much avail subject to all just exceptions.

(3.) In the above circumstances, this writ petition is disposed off keeping open all contentions of the parties to take up before the DRT. The Registry is directed to return the impugned order after retaining a copy thereof in the file.