Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Icici Home Finance Company Limited vs The State Of Jharkhand Through The ...
2026 Latest Caselaw 845 Jhar

Citation : 2026 Latest Caselaw 845 Jhar
Judgement Date : 6 February, 2026

[Cites 2, Cited by 0]

Jharkhand High Court

Icici Home Finance Company Limited vs The State Of Jharkhand Through The ... on 6 February, 2026

Author: Rajesh Kumar
Bench: Rajesh Kumar
                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(C) No.789 of 2026
                                           ....

ICICI Home Finance Company Limited, represented through its Authorized Officer, Sikha Majumdar .... Petitioner Versus The State of Jharkhand through the Secretary, Department of Personnel, Administrative Reforms & Rajbhasha, Govt. of Jharkhand & Ors.

.... Respondents ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. Rishu Ranjan, Adv. For the Respondents : Mr. M.K.Dubey, AC to AG ....

06/06.02.2026

1. The present writ petition has been filed for following reliefs:-

"a. For issuance of an appropriate writ/writs, order/orders, direction/directions or writ in the nature of mandamus commanding upon the respondents especially respondent no. 2 to show cause as to how and under what circumstances the application preferred under Section 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act (hereinafter SARFAESI Act) is pending since 06.05.2025.

b. For issuance of an appropriate writ/writs, order/orders, direction/directions or writ in the nature of mandamus commanding upon the respondent no. 2 to immediately and forthwith dispose of the application preferred by the petitioner strictly within the time frame as contained in Section 14 of the SARFAESI Act."

2. It is a ministerial function not an adjudicatory function. This issue stands settled.

3. The counter affidavit filed by the respondent No.2 appears to be transgressing the limit.

4. Respondent No.2 is directed to file fresh affidavit within two weeks and also directed to inform the private respondent regarding the present proceeding.

5. Put up this case on 27.02.2026.

(Rajesh Kumar, J.)

06.02.2026 Shahid/ uploaded

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter