M/S Gupta Rice Mill And Another vs Authorized Officer State Bank Of India ...
2024 Latest Caselaw 6586 P&H

Punjab-Haryana High Court

M/S Gupta Rice Mill And Another vs Authorized Officer State Bank Of India ... on 22 March, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                 Neutral Citation No:=2024:PHHC:041924-DB




                                                        2024:PHHC:041924-DB

113
      IN THE HIGH COURT OF PUNJAB AND HARYANA
               AT CHANDIGARH

                           CWP-6976-2024
                           Date of Decision:- 22.03.2024

M/S GUPTA RICE MILL AND ANOTHER
                                                                    ....Petitioners

                   Vs.

AUTHORIZED OFFICER STATE BANK OF INDIA AND OTHERS
                                            ...Respondent

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


Present:-    Ms. Jyoti Sareen, Advocate for the petitioners.
             Mr. Rakshit Gupta, Advocate for respondent.

                   *****

LISA GILL, J.

1. Prayer in this writ petition is for quashing e-auction of sole

residential house of petitioner No.2 and letter dated 07.03.2024 issued by

respondent No.3 besides an opportunity to redeem the property in question.

2. Admittedly, SA No.164 of 2024 filed by petitioners challenging

the auction notice is pending before learned Debts Recovery Tribunal-II,

Chandigarh ('DRT').

3. Learned counsel for petitioner when faced with judgment 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

vs. Naveen Mathew Philip and others, 2023 (2) R.C.R. (Civil) 771 submits

that petitioners be permitted to withdraw this writ petition with liberty to raise

all available pleas before learned DRT.

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Neutral Citation No:=2024:PHHC:041924-DB

4. Writ petition is, accordingly, dismissed as withdrawn with liberty as

aforementioned.

5. It is clarified that there is no expression of opinion on the merits of

the matter.

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

accordingly.

(LISA GILL) JUDGE

(AMARJOT BHATTI) JUDGE 22.03.2024 sunil devi

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

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