A.K. Builders And Others vs State Bank Of India And Others
2023 Latest Caselaw 12386 P&H

MANPREET SINGH
2023.08.10 18:01

CWP-37050-2019 (O&M) 2023: PHHC:102206-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(215) CWP-37050-2019 (O&M)
Date of Decision: 08.08.2023
A.K. Builders and others ...Petitioners
Versus
State Bank of India and others ...Respondents

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

Present: Mr. Rahul Verma, Advocate Mr. Rajinder Goyal, Advocate for the petitioners.

Mr. Pancham Sharma, Advocate for respondent No.1-Bank.

Mr. Deepak Grewal, DAG, Haryana.

3 2 ie ok LISA GILL, J (ORAL)

1. Prayer in this writ petition is for quashing order dated 11.12.2019

(Annexure P-4) passed by respondent No.3 under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act').

2. Learned counsel for the petitioners as well as respondent-Bank inform that this writ petition is rendered infructuous as the matter has been

settled and account of the petitioners has been closed.

3. Writ petition is accordingly disposed of as infructuous.

4. Pending miscellaneous application, if any, stand disposed of accordingly.

(LISA GILL) JUDGE (RITU TAGORE)

JUDGE August 08, 2023 Manpreet

Whether speaking/reasoned Yes/No

| attest to the accuracy and Whether reportable : Yes/N O

authenticity of this order/judgment