M/S Kasturi Cotton Traders vs Union Of India
2022 Latest Caselaw 7724 AP

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         THE HON'BLE SRI JUSTICE A.V. SESHA SAI
                           &
          THE HON'BLE SRI JUSTICE V. SRINIVAS

                   W.P. No.32974 OF 2022

JUDGMENT:(per A.V. Sesha Sai, J)

      Heard Sri A. Rama Mohan Rao, learned counsel for the

petitioner and Ms. Dyumani, learned Standing Counsel for

Respondent-Bank.

The proceedings initiated, including 13(4) notice dated

28.07.2022 under the provisions of SARFAESI Act are under

challenge in the present Writ Petition.

Section 17 of the Act provides for an alternative remedy

against the proceedings impugned in the present Writ Petition.

In view of the same, leaving liberty to the petitioner herein

to avail the said remedy under Section 17 of the Act within a

period of two (02) weeks from today, the Writ Petition stands

disposed of. No costs.

Miscellaneous petitions, if any pending in this case, shall

stand closed.

__________________ A.V. SESHA SAI, J

_______________ V. SRINIVAS, J Date: 10.10.2022 Ks

THE HON'BLE SRI JUSTICE A.V. SESHA SAI & THE HON'BLE SRI JUSTICE V. SRINIVAS

W.P. No.32974 OF 2022 (per A.V. Sesha Sai, J)

Date: 11.10.2022

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