Ashwani Kumar Gupta vs Tata Capital Housing Finance Ltd
2023 Latest Caselaw 16575 P&H

                                                     Neutral Citation No:=2023:PHHC:125545-DB




                                               2023:PHHC:125545-DB
1      IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


                                        RA-CW-116-2021;
                                        CM-6495-CWP-2021;
                                        CM-15056-CWP-2022 in
                                        CWP-19589-2020
                                  Date of Decision: September 22, 2023

Ashwani Kumar Gupta                                           ...... Petitioner

                           Versus

Tata Capital Housing Finance Ltd.                             ..... Respondent


CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:      Mr. Paras Jain, Advocate for
              Mr. Pankaj Gupta, Advocate for the review applicant/petitioner.

              Mr. Vivek Sethi, Advocate for
              Mr. Mohit Sareen, Advocate for the respondent.

                           ****

LISA GILL, J.

1. Applicant-petitioner has filed this application seeking review of

order dated 18.11.2020 vide which this writ petition was dismissed.

2. Faced with judgment of Hon'ble the Supreme Court in Phoenix

ARC Private Limited versus Vishwa Bharti Vidya Mandir and others,

2022 (1) RCR (Civil) 888 in view of which the present writ petition itself

would not be maintainable, learned counsel for the applicant seeks to

withdraw this application with liberty to the applicant to avail statutory

remedy available to him. However, it is submitted that names and details of

the subsequent auction purchaser have not been provided by the respondent

to the petitioner.

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Neutral Citation No:=2023:PHHC:125545-DB

RA-CW-116-2021;

CM-6495-CWP-2021;

CM-15056-CWP-2022 in

3. Learned counsel for the respondent submits that necessary

information including details of auction as well as auction purchasers shall

be supplied to the petitioner within the next two working days.

4. In view of the above, this review application is dismissed as

withdrawn.

5. Perusal of order dated 18.11.2020 reveals that liberty to avail

efficacious remedy has already been granted to the applicant-petitioner, thus,

there is no requirement of duplication thereof.

6. Pending application(s), if any, stands(s) disposed of.

                                                             (LISA GILL)
                                                               JUDGE




                                                      (KARAMJIT SINGH)
September 22, 2023                                         JUDGE
rts

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

Neutral Citation No:=2023:PHHC:125545-DB

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