Santosh And Ors vs State Of Haryana And Others
2023 Latest Caselaw 19195 P&H

CWP-18591-2022 (O&M) 2023: PHHC:140830-DB 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(209) CWP-18591-2022 (O&M)
Date of Decision: 06.11.2023

Santosh and others ...Petitioners
Versus

State of Haryana and others ...Respondents

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

Present: Mr. Suresh Kumar Kaushik, Advocate for the petitioner.

Mr. Sukhdeep Parmar, Sr. DAG, Haryana.

Mr. Alankrit Bhardwaj, Advocate for respondent No.6.

eK

LISA GILL, J (ORAL)

1. Prayer in this writ petition is for setting aside order dated 18.02.2022 (Annexure P-7) under Section 14 of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act') issued by District Magistrate, Rohtak for providing police assistance in taking over possession of mortgaged property of petitioners as well as notice (Annexure P-8) issued by Tehsildar Meham, District Rohtak pursuant to order dated 18.02.2022 (Annexure P-7).

2. Notice of motion in this writ petition was issued on 23.08.2022 with status quo regarding residential house directed to be maintained till the

next date of hearing. Writ petition was thereafter adjourned with no

MANPREET SINGH 2023.11.09 16:33

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

CWP-18591-2022 (O&M) 2023: PHHC:140830-DB 2

representation on behalf of the petitioners on two occasions without interim order being continued. Relief claimed in this writ petition is qua Aadhar Housing Finance Limited which is a Private Non-Banking Financial Institution, therefore, entertainability of this writ petition itself is suspect.

3. Learned counsel for petitioners submits that despite earnest efforts on his part, petitioners have not contacted him and he does not have any instructions to pursue this matter.

4. It appears that petitioners are not interested in pursuing the matter any longer. Writ petition is accordingly dismissed for

non-prosecution.

5. Pending miscellaneous applications, if any, stand disposed of accordingly.

(LISA GILL) JUDGE (RITU TAGORE) JUDGE November 06, 2023 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.11.09 16:33

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