Bhola Modanwal vs State Of U.P. And 3 Others
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Allahabad High Court

Bhola Modanwal vs State Of U.P. And 3 Others on 22 December, 2023

Author: Siddhartha Varma

Bench: Siddhartha Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242647-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 44289 of 2023
 

 
Petitioner :- Bhola Modanwal
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Shitlesh Pandey
 
Counsel for Respondent :- C.S.C.,Gyan Prakash Shrivastava
 

 
Hon'ble Siddhartha Varma,J.
 

Hon'ble Shekhar B. Saraf,J.

1. Heard learned counsel for the petitioner, learned Standing Counsel for the State and Sri Rajendra Prasad, learned counsel holding brief of Sri Gyan Prakash Srivastava, learned counsel for the respondent Bank.

2. Present writ petiton has been filed challenging the auction proceedings, which were initiated vide notice dated 06.12.2023.

2. Learned counsel for the respondent Bank states that as per the judgment of the Supreme Court in Celir LLP vs. Bafna Motor (Mumbai) Pvt. Ltd. & Ors. (Civil Appeal Nos.5542-5543 of 2023 decided on 21.9.2023) 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.

 
Order Date :- 22.12.2023
 
Kuldeep
 
(Shekhar B. Saraf,J.)    (Siddhartha Varma, J.)