M/S Singh Collection vs District Magistrate Moga And ...
2023 Latest Caselaw 14744 P&H

CWP-4041-2020 (O&M) 2023:PHHC:114384-DB

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
(230) CWP-4041-2020 (O&M)
Date of Decision: 31.08.2023
M/S Singh Collection ...Petitioner
Versus
The District Magistrate, Moga, Punjab and others ...Respondents

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

Present: None for the petitioner. Ms. Shivani Sharma, DAG, Punjab.

Mr. Gaurav Goel, Advocate for respondents No.2 and 3-Bank.

3 2 ie ok LISA GILL, J (ORAL)

1. Prayer in this writ petition is for setting aside notice dated

23.05.2017 (Annexure P-1) under Section 13 (2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act') and notice dated 19.08.2017 (Annexure P-

2) under Section 13 (4) of the SARFAESI Act issued by respondents-Bank.

2. Learned counsel for respondents-Bank submits that this writ petition is rendered infrucutous as petitioner's account has been settled and closed on 04.02.2022.

3. None had appeared on behalf of the petitioner on the last date of hearing. Today again, there is no representation on behalf of the petitioner. However, in view of categoric stand of the respondent-Bank, we find no

ground for continuance of present proceedings.

MANPREET SINGH 2023.09.05 17:16

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

CWP-4041-2020 (O&M) 2023:PHHC:114384-DB

4. Writ petition is accordingly disposed of as infructuous with liberty to petitioner to file appropriate application within four weeks if any

incorrect facts have been placed before this Court.

5. 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 17:16

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