Reeta Singh vs State Of U.P. And 7 Others
2023 Latest Caselaw 34708 ALL

Allahabad High Court

Reeta Singh vs State Of U.P. And 7 Others on 11 December, 2023

Author: Siddhartha Varma

Bench: Siddhartha Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:234241-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 42647 of 2023
 

 
Petitioner :- Reeta Singh
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Kailash Singh Yadav
 
Counsel for Respondent :- C.S.C,Abhishek Ahuja
 

 
Hon'ble Siddhartha Varma,J.
 

Hon'ble Shekhar B. Saraf,J.

1. Heard learned counsel for the petitioner, learned Standing Counsel and Sri Abhishek Ahuja, learned counsel for the Bank.

2. This writ petition has been filed for quashing of the sale notice dated 19.7.2023.

3. Learned counsel for the Bank, Sri Abhishek Ahuja, relying upon the judgment of the Supreme Court in Celir LLP vs. Bafna Motor (Mumbai) Pvt. Ltd. and others (Civil Appeal Nos.5542-5543 of 2023 decided on 21.9.2023), states that in view of the law laid down in the aforesaid case, no interference can be made by this Court.

3. We find substance in the submissions of learned counsel for the respondent-Bank.

4. In view of the judgment of the Supreme Court in Bafna Motor (supra), no interference can be made.

5. The writ petition is, accordingly, dismissed. The petitioner, however, shall be at liberty to avail the appropriate remedy under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

Order Date :- 11.12.2023

Rakesh

(Shekhar B. Saraf, J.) (Siddhartha Varma, J.)