Allahabad High Court
Sri Ram Ware House Thru' Its ... vs Distict Magistrate Aligarh & ... on 16 September, 2015
Bench: Arun Tandon, Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 53199 of 2015 Petitioner :- Sri Ram Ware House Thru' Its Partner & Another Respondent :- Distict Magistrate Aligarh & Another Counsel for Petitioner :- Pankaj Agarwal Counsel for Respondent :- C.S.C.,Siddhartha Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the parties and perused the record.
Petitioner to issue a writ order or direction in the nature of certiorari for quashing the notice dated 2.9.2015 issued by the respondent-bank.
We are of the considered opinion that proper remedy available to the petitioner is to approach the Tribunal under Section 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Act, 2002.
Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.
Order Date :- 16.9.2015 Ashish Pd.