Smt. Salam (O) Sakhi Devi vs Ubi & Ors
2022 Latest Caselaw 280 Mani

SHOUGRA Digitally
         by
                  signed                                                                   IN. 11
KPAM     SHOUGRAKPAM
         DEVANANDA
DEVANAN SINGH
DA SINGH Date: 2022.07.05
         09:19:43 +01'00'            IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL

                 WP(C) No. 132 of 2019
                 Smt. Salam (O) Sakhi Devi                        ... Petitioner
                      Vs.
                 UBI & ors.                                       ... Respondents

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 05-07-2022 Heard Mr. Anjan Prasad Sahu, learned counsel appearing for the petitioner and Mr. L. Gunindro, learned counsel appearing for the respondents.

The counsel for the respondents submitted that in view of the effective statutory remedy available under Section 17 of the SARFAESI Act for redressing the grievance of the petitioner, the present writ petition is not maintainable and in that regard, the learned counsel have cited the relevant Supreme Court Judgment and prayed for dismissing this writ petition as not maintainable.

Mr. Anjan Prasad Sahu, learned counsel for the petitioner submitted that he may be given a chance to go through the pleadings as well as the citation cited by the learned counsel appearing for the respondents.

In view of the submissions made above, let this case be listed again on 08-07-2022 for disposal.

JUDGE

Devananda