Vasantkumar Chunilal Panchal vs Icici Home Finance Company Limited
2025 Latest Caselaw 8769 Guj

Gujarat High Court

Vasantkumar Chunilal Panchal vs Icici Home Finance Company Limited on 4 December, 2025

                                                                                                           NEUTRAL CITATION




                             C/SCA/16277/2025                                ORDER DATED: 04/12/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 16277 of 2025
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                                         VASANTKUMAR CHUNILAL PANCHAL & ANR.
                                                         Versus
                                       ICICI HOME FINANCE COMPANY LIMITED & ANR.
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                       Appearance:
                       MR DARSHAK N CHHAYA(12526) for the Petitioner(s) No. 1,2
                       MR NAISHADHKUMAR U CHHAYA(13348) for the Petitioner(s) No. 1,2
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                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                     Date : 04/12/2025
                                                      ORAL ORDER

By the present writ petition, the petitioner challenges the order dated 10.10.2025 passed by the learned Debt Recovery Tribunal (DRT)-I, Ahmedabad.

In view of the alternative efficacious remedy available to the petitioner and the judgment of the Apex Court in the the case of PHR Invent Educational Society v. UCO Bank & Ors. - (2024) 6 SCC 579, the present writ petition is not entertained. The petitioner is relegated to avail the statutory remedy as available under the law. All the contentions raised in the writ petition are kept open to be agitated before the appropriate forum.

Sd/-

(ANIRUDDHA P. MAYEE, J.) ABHISHEK/11