Ayesha Creations Private Limited ... vs State Bank Of India And Others
2023 Latest Caselaw 4741 Cal

AD-02
Ct No.09
03.08.2023
TN
                          WPA No. 13010 of 2023

                 Ayesha Creations Private Limited and another
                                    Vs.
                        State Bank of India and others


             Mr. Reetobroto Kr. Mitra,
             Mr. Rupak Ghosh,
             Mr. Pradip Kr. Sarawagi
                                               .... for the petitioners

             Mr. Souma Sil
                                   .... for the respondent nos. 1 to 4

Heard learned counsel for the petitioners as well

as the respondent nos. 1 to 4.

Learned counsel for the respondent nos. 1 to 4

contends that the said respondents do not have any

objection to removal of the lien, on principle; however,

they strongly deny the allegations made in the writ

petition, in particular paragraph no. 35 thereof.

Since the matter pertains to a question of law,

no affidavits are invited. It is deemed that none of the

allegations made in the writ petition are admitted by

the respondents.

Hearing in the matter is closed.

Judgment is reserved in the matter.

(Sabyasachi Bhattacharyya, J.)