Davinder Kumar vs State Bank Of India
2023 Latest Caselaw 16343 P&H

CWP-7553-2019 (O&M) 2023:PHHC:124269-DB 1

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

(223) CWP-7553-2019 (O&M)
Date of Decision: 20.09.2023

Davinder Kumar ...Petitioner

Versus

State Bank of India ...Respondent

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

Present: Mr. Shakti Mehta, Advocate for the petitioner.

Mr. Yogesh Kumar, Advocate for Mr. Rakesh Gupta, Advocate for the respondent.

3 2 ie ok LISA GILL, J (QRAL)

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

01.08.2018 (Annexure P-2) issued by the respondent under Section 13 (2) and notice dated 03.11.2018 (Annexure P-3) under Section 13 (4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act') as well as application dated 24.11.2018 (Annexure P-4) submitted by the respondent- Bank under Section 14 of the SARFAEST Act.

2. Learned counsel for the petitioner submits that this writ petition is rendered infructuous since account of the petitioner has been

settled.

MANPREET SINGH 2023.09.27 12:32

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

CWP-7553-2019 (O&M) 2023:PHHC:124269-DB 2

3. Factum of settlement has been affirmed and verified by learned counsel for the respondent-Bank.

4. Writ petition is accordingly disposed of as infructuous without

expressing any opinion on the merits of the matter.

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

(LISA GILL) JUDGE (RITU TAGORE) JUDGE September 20, 2023 Manpreet Whether speaking/reasoned Yes/No

Whether reportable : Yes/No

MANPREET SINGH 2023.09.27 12:32

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