Gursimar Kaur vs Piramal Capital Housing Finance Ltd
2024 Latest Caselaw 8093 P&H

Punjab-Haryana High Court

Gursimar Kaur vs Piramal Capital Housing Finance Ltd on 18 April, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                Neutral Citation No:=2024:PHHC:052024-DB



                                                            2024:PHHC:052024-DB

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      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH


                                              CWP-11731-2022 (O&M)
                                              Date of Decision: 18.04.2024

Gursimar Kaur

                                                                 ..... Petitioner
                         Versus


Piramal Capital and Housing Finance Limited
                                                              ..... Respondent

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


Present:    Mr. Ashish Soi, Advocate
            for the petitioner.

            Mr. Ajit Singh, Advocate for
            Mr. Harsh Chopra, Advocate
            for the respondent.

                         ****

LISA GILL, J. (Oral)

1. Prayer in this writ petition is for quashing demand notice

issued by respondent dated 24.09.2021 under Section 13(2) of

Securitization and Reconstruction of Financial Assets and Enforcement of

Security Interest Act, 2002 and all its consequent proceedings. There is a

further prayer for directing respondent to consider representation of

petitioner with regard to one time settlement and regularization of her

account.

2. When faced with the 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

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Neutral Citation No:=2024:PHHC:052024-DB

CWP-11731-2022 (O&M) -2-

and another, 2023(2) RCR (Civil) 771 and Phoenix ARC Private Limited.

Vs. Vishwa Bharati Vidya Mandir and others, 2022 AIR (SC) 1045 seeks

to withdraw this writ petition with liberty to petitioner to avail remedy(ies)

available to her in accordance with law.

3. Dismissed as withdrawn with liberty as aforementioned.

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

accordingly as well.

(LISA GILL) JUDGE

(AMARJOT BHATTI) JUDGE 18.04.2024 lalit

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

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