Arvind Sharma vs The State Of Jharkhand
2023 Latest Caselaw 1383 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      L.P.A. No. 314 of 2021
          Arvind Sharma        ......     ...   ...   ...    ...  Appellant
                                  Versus
          1. The State of Jharkhand, through the Principal Secretary,
             Department of Home, Jail and Disaster Management, Ranchi
          2. Deputy Commissioner, Dhanbad
          3. Bank of Baroda, through its Managing Director, Mumbai
          4. Branch manager, Bank of Baroda, Govindpur Branch, Dhanbad
          5. Branch Manager, Bank of Baroda, Dhanbad Branch
          6. Regional Stressed Asset Recovery Branch, Bank of Baroda,
             Ranchi
                                                 ...     ...      ... Respondents
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          CORAM: SRI SANJAYA KUMAR MISHRA, C.J.
                       SRI ANANDA SEN, J.

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For the Appellant: Ms. Neeharika Roy, Advocate For the State: Mr. Ashok Kumar Yadav, Sr. S.C.-I Mr. Rituraj, A.C. to Sr. S.C.-I For the Bank: Mr. P.A.S. Pati, Advocate

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07/Dated: 28.03.2023

Heard the parties.

The matter relates to SARFAESI Act and as per the judgment

passed by the Hon'ble Supreme Court in the case of Authorized

Officer, State Bank of Travancore & Anr. Vs. Mathew K.C., (2018)

3 SCC 85, the writ application is not maintainable and consequently,

the Civil Misc. Petition is also not maintainable. Hence, this Letters

Patent Appeal is dismissed. However, there shall be no orders as to

costs.

(Sanjaya Kumar Mishra, C.J.)

(Ananda Sen, J.) Manoj/-