Rosy Madaan vs Hdb Financial Services Ltd
2023 Latest Caselaw 14742 P&H

CWP-7988-2023 (O&M) 2023:PHHC:115205-DB 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(273) CWP-7988-2023 (O&M)
Date of Decision: 31.08.2023

Rosy Madaan ...Petitioner

Versus

HDB Financial Services Ltd. ...Respondent

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

Present: Mr. V. P. Singh, Advocate for the petitioner.

Mr. Vipul Dharmani, Advocate

Mr. Puru Gupta, Advocate and

Mr. Naval Kishore, Authorized Law Officer for the respondent.

3 2 ie ok LISA GILL, J (ORAL)

1. Prayer in this writ petition is for granting extension of time to the

petitioner to deposit remaining sum out of the settled amount under One Time Settlement Policy and for stay of proceedings initiated by respondent under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

2. Learned counsel for the petitioner submits that loan account has been settled and 'No Due Certificate' issued to the petitioner. However, title document has not been released on the premise that co-borrower along with petitioner was her husband, who has since passed away. It is submitted that petitioner herself and two minor children are the only legal heirs of the deceased husband.

3. Learned counsel for respondent while affirming that loan account

in question has been settled submits that in case necessary documentation is

MANPREET SINGH 2023.09.05 16:21 I attest to the accur.

authenticty ofthis COMipleted by the respondent, title document shall be released within a week

order/judgment

CWP-7988-2023 (O&M) 2023:PHHC:115205-DB 2

thereafter. Learned counsel for the petitioner submits that required documents shall be submitted immediately.

4. Writ petition is accordingly disposed of in terms of the stand of the parties as above. Pending miscellaneous applications, if any, stand

disposed of accordingly.

(LISA GILL) JUDGE (RITU TAGORE) JUDGE August 31, 2023 Manpreet Whether speaking/reasoned --:: Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.09.05 16:21

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