Prem Prakash vs State Of U.P. And 4 Others
2023 Latest Caselaw 35164 ALL

Allahabad High Court

Prem Prakash vs State Of U.P. And 4 Others on 14 December, 2023

Author: Siddhartha Varma

Bench: Siddhartha Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:236665-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 33453 of 2023
 

 
Petitioner :- Prem Prakash
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vikas Chauhan
 
Counsel for Respondent :- C.S.C.,Ashish Agrawal
 

 
Hon'ble Siddhartha Varma,J.
 

Hon'ble Shekhar B. Saraf,J.

1. This writ petition has been filed for a writ of mandamus commanding the respondent-Bank to allow the petitioner to pay off the loan in easy installments.

2. Learned counsel for the respondent-Bank has submitted that the date for auction is fixed for tomorrow. Learned counsel for the Bank, therefore, states that as per the judgment of the Supreme Court in Celir LLP vs. Bafna Motor (Mumbai) Pvt. Ltd. & Ors. reported in AIR 2023 SC 4568 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 Celir LLP (supra), no interference can be made.

5. The writ petition is, accordingly, dismissed.

 
Order Date :- 14.12.2023
 
GS
 

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