Noble Co-Operative Bank Ltd. Thru. ... vs Mrs. Poonam Gupta And 2 Others
2026 Latest Caselaw 352 ALL

Allahabad High Court

Noble Co-Operative Bank Ltd. Thru. ... vs Mrs. Poonam Gupta And 2 Others on 10 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:17358
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 656 of 2026   
 
   Noble Co-Operative Bank Ltd. Thru. Auth. Officer Mr. Mehar Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mrs. Poonam Gupta And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mukut Bihari Tripathi, Ram Vishal Tripathi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
    
 
     
 
 Court No. - 17
 
   
 
 HON'BLE SUBHASH VIDYARTHI, J.     

1. Heard Sri Ram Vishal Tripathi, the learned counsel for the petitioner and perused the records.

2. By means of the instant petition filed under Article 227 of the Constitution of India the petitioner- Noble Co-Operative Bank Ltd. has sought issuance of a direction to the Recovery Officer (RO-1) of Debts Recovery Tribunal, Lucknow to ensure recovery of the amount in furtherance of Recovery Certificate No.1199 of 2024 in furtherance of an order dated 21.05.2024 passed by the Debts Recovery Tribunal, Lucknow in O.A. No.801 of 2023 expeditiously.

3. The petitioner-bank had filed O.A. No.801 of 2023 before the Debts Recovery Tribunal, Lucknow which has been allowed by means of a judgment and order dated 21.05.2024 and a certificate for recovery of Rs.20,29,575/- along with interest at the rate of 12% per annum with monthly rest from the date of filing of original application i.e. 02.08.2023 till the loan is fully liquidated was issued. Thereafter, the Recovery Officer issued a recovery certificate dated 21.05.2024, but since then in spite of expiry of sufficiently long period no recovery has in fact been made.

4. In these circumstances, the petition is disposed off by issuing a direction to the Recovery Officer (RO-1) of Debts Recovery Tribunal, Lucknow to ensure recovery of the amount in furtherance of Recovery Certificate No.1199 of 2024 in furtherance of an order dated 21.05.2024 passed by the Debts Recovery Tribunal, Lucknow in O.A. No.801 of 2023 expeditiously in accordance with law.

(Subhash Vidyarthi,J.)

March 10, 2026

Ram.