M/S Krishna Trading Co And Ors vs Authorized Officer, Bank Of India And ...
2024 Latest Caselaw 7838 P&H

Punjab-Haryana High Court

M/S Krishna Trading Co And Ors vs Authorized Officer, Bank Of India And ... on 15 April, 2024

Author: Lisa Gill

Bench: Lisa Gill

SUNIL

206 2024:PHHC:049832 -DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

CWP-2398-2023 (O&M)
Date of Decision: 15.04.2024

M/S. KRISHNA TRADING COMPANY AND OTHERS

besees Petitioner(s)
Versus
AUTHORIZED OFFICER, BANK OF INDIA AND OTHERS
veees Respondent(s)
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MS. JUSTICE AMARJOT BHATTI
Present: Mr. Jyoti Sareen, Advocate
for petitioners.
Mr. Rajiv Joshi, Advocate
for respondents no.1 and 2.
3K KK
LISA GILL, J.

1. Learned counsel for petitioners, when faced with the judgments of

Hon'ble the Supreme Court in Union Bank of India vs. Satyawati Tandon and others, 2010(8) SCC 110 and M/s South Indian Bank Ltd. and others v. Naveen Mathew Philip and another, 2023(2) RCR (Civil) 771, seeks to withdraw this writ petition with liberty to petitioners to avail statutory remedy/remedies as may be available to petitioners in accordance with law while taking all pleas as available to them in accordance with law. It is however, submitted that interim order granted in favour of petitioners on 06.02.2023, may be directed to continue till final decision by appropriate authorities/Tribunal.

2. Keeping in view the facts and circumstances as above, this writ petition is dismissed as withdrawn with liberty to petitioners to avail statutory

remedy(es) as may be available to them in accordance with law.

2024.04.18 14:33 | attest to the accuracy and authenticity of this document

CWP-2398-2023 (O&M) -2-

3. As interim orders granted to petitioners on 06.02.2023 has continued till date, same shall enure for a period of fifteen (15) days from receipt of certified copy of this order, in order to enable petitioners to avail appropriate remedy as may be available to them in accordance with law. Question of continuance or otherwise of interim order in favour of petitioners shall be in realm of consideration by appropriate forum which be considered and adjudicated upon by said Forum/Tribunal in accordance with law without being influenced by any order(s), which may have been passed in this writ petition. It is clarified that interim order shall not enure after the period of aforesaid fifteen (15) days in the absence of appropriate order by competent authority/Tribunal in

accordance with law.

(LISA GILL) JUDGE (AMARJOT BHATTI) JUDGE 15.04.2024 Sunil

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

SUNIL

2024.04.18 14:33

| attest to the accuracy and authenticity of this document