Jaspal Kaur vs Icici Home Finance Co Ltd And Another
2024 Latest Caselaw 7837 P&H

Punjab-Haryana High Court

Jaspal Kaur vs Icici Home Finance Co Ltd And Another on 15 April, 2024

Author: Lisa Gill

Bench: Lisa Gill

                              Neutral Citation No:=2024:PHHC:050099-DB



CWP-8296-2024                                                      -1-


                                                       2024:PHHC:050099-DB
123

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH


                          CWP-8296-2024
                          Date of Decision:- 15.04.2024


JASPAL KAUR                                                 ....Petitioner
                    Vs.

ICICI HOME FINANCE CO LTD AND ANOTHER                         ...Respondents



CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MS. JUSTICE AMARJOT BHATTI


Present:-   Mr. R.S. Mamli, Advocate for the petitioner.

            *****

LISA GILL, J.

1. Prayer in this writ petition is for quashing notice (s) dated

17.02.2023 (Annexure P-2) issued under Section 13 (2) and 18.05.2023

(Annexure P-3) issued under Section 13 (4) of Securitization and

Reconstruction of Financial Assets and Enforcement of Security Interest

Act, 2002 (for short 'SARFAESI Act').

2. Learned counsel for petitioner when faced with judgments of

Hon'ble the Supreme Court in Union Bank of India v. Satyawati Tandon

and others, 2010 (8) SCC 110, M/s South Indian Bank Ltd. and others

v. Naveen Mathew Philip and another, 2023(2) RCR (Civil) 771 and

Phoenix ARC Private Limited vs. Vishwa Bharti Vidya Mandir and

others, 2022 (1) RCR (Civil) 888 seeks to withdraw this writ petition with

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Neutral Citation No:=2024:PHHC:050099-DB

liberty to petitioner to avail statutory remedy (ies) available to him in

accordance with law for redressal of grievance raised in this writ petition.

3. Writ petition is, accordingly, dismissed as withdrawn with

liberty as prayed for.

4. Pending miscellaneous application(s), if any, stand disposed of

accordingly as well.

(LISA GILL) JUDGE

(AMARJOT BHATTI) JUDGE 15.04.2024 snd

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

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