Mahendra Dhirubhai Rakholia vs State Bank Of India
2025 Latest Caselaw 6004 Guj

Citation : 2025 Latest Caselaw 6004 Guj
Judgement Date : 23 April, 2025

Gujarat High Court

Mahendra Dhirubhai Rakholia vs State Bank Of India on 23 April, 2025

                                                                                                                  NEUTRAL CITATION




                             C/SCA/5791/2025                                       ORDER DATED: 23/04/2025

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 5791 of 2025
                      ==========================================================
                                               MAHENDRA DHIRUBHAI RAKHOLIA
                                                          Versus
                                                 STATE BANK OF INDIA & ORS.
                      ==========================================================
                      Appearance:
                      MR CHIRAG H PAREKH(5249) for the Petitioner(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                           Date : 23/04/2025

                                                            ORAL ORDER

The present writ petition impugns the judgment and order dated 8.4.2025 in Appeal No.12 of 2024 in Recovery Proceeding No.81 of 2018 passed by the Debt Recovery Tribunal, Ahmedabad.

In view of the judgment of the Hon'ble the Apex Court in the case of PHR Invent Educational Society v. UCO Bank and others reported in (2024) 6 SCC 579 and the alternative efficacious remedy available under the SARFAESI Act, the present writ petition is not entertained and is accordingly DISPOSED OF.

All the contentions are left open to be agitated before the appropriate forum.

(ANIRUDDHA P. MAYEE, J.) OMKAR