Balkar Singh vs State Bank Of India, Malout And Anr
2023 Latest Caselaw 18380 P&H

CWP-19198-2023 (O&M) 2023:PHHC:135683-DB 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(111) CWP-19198-2023 (O&M)
Date of Decision: 18.10.2023

Balkar Singh ... Petitioner
Versus

State Bank of India and another ...Respondents

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

Present: None for the petitioner.

Mr. Gaurav Goel, Advocate for the respondent-Bank.

eK

LISA GILL, J (ORAL)

1. Prayer in this writ petition is for setting aside notice dated 04.07.2019 under Section 13 (4) of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act') as well as subsequent proceedings arising therefrom. Further prayer is for directing the respondent-Bank to extend the period for deposit of the amount in terms of One Time Settlement (OTS) sanctioned on 15.10.2022 (Annexure P-4).

2. Learned counsel for the petitioner on the last date of hearing had sought an adjournment to address arguments. Today despite the matter being called twice, there is no representation on behalf of the petitioner. It

appears that petitioner is not interested in pursuing the matter any longer.

MANPREET SINGH 2023.10.21 14:41

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

CWP-19198-2023 (O&M) 2023:PHHC:135683-DB 2

3. Writ petition is accordingly dismissed in default and for

non-prosecution.

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

(LISA GILL) JUDGE (RITU TAGORE) JUDGE October 18, 2023 Manpreet Whether speaking/reasoned --:: Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.10.21 14:41

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