M/S S.K. Agro Industries Prop. Sri ... vs Union Bank Of India & 2 Others
2015 Latest Caselaw 2346 ALL

Citation : 2015 Latest Caselaw 2346 ALL
Judgement Date : 16 September, 2015

Allahabad High Court

M/S S.K. Agro Industries Prop. Sri ... vs Union Bank Of India & 2 Others on 16 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53076 of 2015
 

 
Petitioner :- M/S S.K. Agro Industries Prop. Sri Shiv Kumar Mishra
 
Respondent :- Union Bank Of India & 2 Others
 
Counsel for Petitioner :- R.P. Yadav
 
Counsel for Respondent :- Ashish Agrawal
 

 
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.