Raminder Singh Boparai vs State Of Punjab And Anr
2024 Latest Caselaw 153 P&H

Punjab-Haryana High Court

Raminder Singh Boparai vs State Of Punjab And Anr on 5 January, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                                     Neutral Citation No:=2024:PHHC:000409-DB




                                     2024:PHHC:000409-DB
209   IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-4118-2021
                                  Date of Decision: January 05, 2024

RAMINDER SINGH BOPARAI                                           ..... Petitioner

                  Versus
STATE OF PUNJAB AND ANOTHER                                    ..... Respondents

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

Present:    Mr. Akhilesh Vyas, Advocate for the petitioner.

            Mr. Sandeep Jain, Addl.AG, Punjab.

          Mr. Hemant Hans, Advocate for
          Mr. Bhushan Bhatia, Advocate for respondent No. 2.
                            ****
LISA GILL, J.

1. Prayer in this writ petition is for quashing notice dated 16.01.2021 (Annexure P4) 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; Varimadugu Obi Reddy v. B. Sreenivasulu and others, 2023(1) R.C.R.(Civil) 34 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 petitioner to avail statutory remedy(ies) available to him in accordance with law and raise all available pleas before said Forum/Tribunal.

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 Writ petition is, accordingly, dismissed as withdrawn with liberty as aforementioned.

                                                       (LISA GILL)
                                                         JUDGE



                                                    (AMARJOT BHATTI)
January 05, 2024                                       JUDGE
rts

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No Neutral Citation No:=2024:PHHC:000409-DB

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