Riyaz Ahmad vs State Of U.P. And Another
2017 Latest Caselaw 5620 ALL

Citation : 2017 Latest Caselaw 5620 ALL
Judgement Date : 23 October, 2017

Allahabad High Court

Riyaz Ahmad vs State Of U.P. And Another on 23 October, 2017

Bench: Bharati Sapru, Siddharth




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 48795 of 2017
 

 
Petitioner :- Riyaz Ahmad
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Sanjay Kumar Srivastav
 
Counsel for Respondent :- C.S.C.,Satish Chaturvedi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

The petitioner has challenged the auction sale notice dated 12.09.2017. It is open to the petitioner to take recourse to the statutory remedy available to him under Section 17 of the SARFAESI Act, 2002.

The writ petition is not being entertained at this stage for these reasons.

It is accordingly dismissed.

Order Date :- 23.10.2017

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