Beant Singh And Ors vs Uco Bank
2024 Latest Caselaw 8443 P&H

Punjab-Haryana High Court

Beant Singh And Ors vs Uco Bank on 22 April, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                 Neutral Citation No:=2024:PHHC:053534-DB



                                                             2024:PHHC:053534-DB
201
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                            CWP-3478-2020
                                            Date of Decision: 22.04.2024

Beant Singh and others
                                                                 ..... Petitioners
             Versus
UCO Bank
                                                                ..... Respondent

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

Present:     Mr. Harnoor Singh Majithia, Advocate for
             Mr. Ferry Sofat, Advocate
             for the petitioners.

             Mr. Vimal Kumar Gupta, Advocate
             for respondent-Bank.

                          ****

LISA GILL, J.(oral)

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

dated 22.10.2019 issued under Section 13(4) of Securitization and

Reconstruction of Financial Assets and Enforcement of Security Interest

Act, 2002 (for short 'SARFAESI Act') by respondent-Bank. There is a

further prayer for directing respondent not to initiate further proceedings or

to take physical possession of property of petitioner during pendency of

present writ petition. Further prayer is also for directing respondent to

consider request of petitioners for One Time Settlement (OTS),

2. Learned counsel for petitioners when faced with judgments of

Hon'ble Supreme Court of India in Union Bank of India v. 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 as well as fact of non-compliance of order dated 10.04.2023, submits

that he has instructions to withdraw this writ petition with liberty to

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Neutral Citation No:=2024:PHHC:053534-DB

petitioners to avail remedy(ies) available to them 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 Dismissed as withdrawn with liberty as aforementioned.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 22.04.2024 lalit

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

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