Rahul Porwal vs State Bank Of India
2023 Latest Caselaw 28831 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:199295-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 36256 of 2023
 

 
Petitioner :- Rahul Porwal
 
Respondent :- State Bank Of India
 
Counsel for Petitioner :- Rakesh Dubey,Namit Srivastava
 
Counsel for Respondent :- Satish Chaturvedi
 

 
Hon'ble Siddhartha Varma,J.

Hon'ble Manoj Bajaj,J.

1. Heard learned Counsel for the petitioner, and Sri Sandeep Arora, learned counsel for the Bank/Respondent.

2. Sri Arora has stated that since auction notice has been published, as per the judgment of the Supreme Court in the case of Satywati Sharma Vs. Union of India and others reported in (2008) 5 SCC 287 decided on 16.4.2008 and the latest judgment of the Supreme Court decided on 21.9.2023 in Civil Appeal No. 5542-5543 of 2023; CELIR LLP Vs. Bafna Motors (Mumbai) Pvt Ltd and others; 2023 SCC online SC 1209, no interference is warranted under Article 226 of the Constitution of India. He, however, submits that if the petitioner approaches the Bank on failure of the auction, the Bank would be ready to negotiate the matter.

3. With the aforesaid observations, the writ petition stands disposed of.

Order Date :- 16.10.2023

S.K.S.