M/S Astra Lighting Limited And ... vs Union Of India And Others
2023 Latest Caselaw 11571 P&H

MANPREET SINGH
2023.08.08 10:08

CWP-15700-2019 (O&M) 2023:PHHC:099145-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(102+245) CWP-15700-2019 (O&M)
Date of Decision: 01.08.2023

M/s. Astra Lighting Limited and another ... Petitioners
Versus

Union of India and others ...Respondents

CORAM: HON'BLE MRS. JUSTICE LISA GILL HON'BLE MRS. JUSTICE RITU TAGORE

Present: Ms. Manpreet Kaur, Advocate for the petitioners.

Ms. Madhu Dayal, Advocate for respondents No.2 and 3-Bank.

3 2 ie ok LISA GILL, J (ORAL)

1. Prayer in this writ petition is for quashing notice dated

05.01.2019 (Annexure P-5) issued by respondent-Bank under Section 13 (2) of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act'), notice dated 06.03.2019 (Annexure P-6) under Section 13 (4) and notice dated 17.05.2019 (Annexure P-4) under Section 14 of SARFAESI Act, 2002.

2. It is informed by learned counsel for the petitioners that the matter has been settled. Learned counsel for respondent No.2 and 3-Bank verifies that matter has been settled and account of the petitioners has been

closed therefore, this writ petition is rendered infructuous.

3. Accordingly, this writ petition is disposed of as infructuous.

4. Pending miscellaneous application(s), if any, stand disposed of. (LISA GILL) JUDGE (RITU TAGORE)

JUDGE

August 01, 2023

Manpreet

Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

| attest to the accuracy and authenticity of this order/judgment