Smt. Sarita Jaiswal vs Union Of India And Another
2017 Latest Caselaw 6637 ALL

Citation : 2017 Latest Caselaw 6637 ALL
Judgement Date : 9 November, 2017

Allahabad High Court

Smt. Sarita Jaiswal vs Union Of India And Another on 9 November, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 49631 of 2017
 

 
Petitioner :- Smt. Sarita Jaiswal
 
Respondent :- Union Of India And Another
 
Counsel for Petitioner :- Santosh Kumar Kesarwani
 
Counsel for Respondent :- A.S.G.I.,Ms.Archana Singh,Satish Chaturvedi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

We have heard Shri S.K. Kesarwani, learned counsel for the petitioner, learned Standing Counsel for the respondent no.3 and Ms. Archana Singh, learned counsel for the Bank.

Learned Standing Counsel has placed instruction before us and as per the instruction the order under Section 14 of the SARFAESI Act, 2002 has already been passed by the Chief Metropolitan Magistrate, Kanpur Nagar on 12.04.2016. The bank is required to deposit the amount for taking the aide of police as per the provision of SARFAESI Act, 2002 for the purpose of getting possession of the sold secured assets, which has not been done till date.

The Bank may deposit the expenses for police within a period of one week from today and thereafter the order of the Chief Metropolitan Magistrate, Kanpur Nagar shall be executed in accordance with law within a period of one month thereafter.

The writ petition is accordingly disposed of.

Order Date :- 9.11.2017

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