Sandeep And Anr vs District Magistrate Ludhiana And ...
2024 Latest Caselaw 10073 P&H

Punjab-Haryana High Court

Sandeep And Anr vs District Magistrate Ludhiana And ... on 9 May, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                     Neutral Citation No:=2024:PHHC:065099-DB




212   IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                           CWP-5514
                                                 5514-2021
                                           Date
                                            ate of Decision
                                                   Decision: May 09, 2024

SANDEEP AND ANR                                                ..... Petitioners

                           Versus

DISTRICT MAGISTRATE LUDHIANA AND OTHER
                                 OTHERS
                                     ..... Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MS.
                MS. JUSTICE AMARJOT BHATTI

Present:       None for the petitioners.
               Mr. Aditya Sharda, DAG, Punjab.

               Mr. Nitesh Jhajria, Advocate for
               Mr. Abhinav Sood, Advocate for respondent No. 2.
                           ****
LISA GILL, J.

1. Prayer in this writ petition is for setting aside proceedings under

Securitization and Reconstruction of Financial Assets and Enforcement of

Security Interest Act, 2002 (for short s - 'SARFAESI Act') initiated against

petitioners.

2. Notice of motion in this writ petition was issued on 09.03.2021 with

a direction that further proceedings under SARFAESI Act be kept in abeyance

till next date of hearing subject to deposit of Rs.2 lakhs on or before 31.03.2021

by petitioners.

3. Learned counsel for respondent - Bank submits that present writ

petition is not entertainable in view of judgments of Hon'ble the Supreme Court

in Union Bank of India v. Satyawati Tandon and other others, s, 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

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Neutral Citation No:=2024:PHHC:065099-DB

Mathew Philip and another, 2023(2) RCR (Civil) 771. Moreover, SA-25-2021

preferred by petitioners was dismissed in default on 02.08.2023. Not a single

penny has been deposited by petitioners after deposit of Rs. 2 lakhs in terms of

order dated 09.03.2021. Dismissal of writ petition is sought.

4. Perusal of file reveals that after issuance of notice of motion, none

had appeared on behalf of petitioners on certain occasions and following order

was passed on 28.02.2024:-

" None had been appearing on behalf of petitioners on various occasions when this writ petition was taken up for hearing. Today, learned counsel for petitioners is stated to be in personal difficulty. Last opportunity is sought to address arguments.

At request, adjourned to 12.03.2024."

5. Matter could not be taken on 12.03.2024 and 15.04.2024 due to

paucity of time.

6. Today, despite matter being called twice, none appears on behalf of

petitioners. It appears that petitioners are not interested in pursuing the matter

any longer.

7. Writ petition is, accordingly, dismissed in default and for non

prosecution.

                                                       (LISA GILL)
                                                         JUDGE




                                                  (AMARJOT BHATTI)
May 09, 2024                                         JUDGE
Rts
      Whether speaking/reasoned: Yes/No          Whether reportable: Yes/No


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