M/S Karmanya Enterprises And Ors vs Idfc First Bank Ltd And Anr
2024 Latest Caselaw 9738 P&H

Citation : 2024 Latest Caselaw 9738 P&H
Judgement Date : 6 May, 2024

Punjab-Haryana High Court

M/S Karmanya Enterprises And Ors vs Idfc First Bank Ltd And Anr on 6 May, 2024

Author: Lisa Gill

Bench: Lisa Gill

                               Neutral Citation No:=2024:PHHC:061929-DB



                                                             2024:PHHC:061929-DB
213

      IN THE HIGH COURT OF PUNJAB AND HARYANA
               AT CHANDIGARH


                          CWP-19802-2021
                          Date of Decision:- 06.05.2024


M/S KARMANYA ENTERPRISES AND ORS                              ....Petitioners

                    Vs.


IDFC FIRST BANK LTD AND ANR                                  ...Respondents


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



Present:-   Mr. Kushagra Mahajan, Advocate for petitioners.

            Ms. Nirmal Kaur, Advocate for Mr. Aditya Grover, Advocate
            for respondent-Bank.

            *****

LISA GILL, J.

1. Prayer in this writ petition is for quashing notice (s) dated

11.04.2021 issued under Section 13 (2) and 07.09.2021 issued under

Section 13 (4) of Securitization and Reconstruction of Financial Assets and

Enforcement of Security Interest Act, 2002.

2. Learned counsel for petitioners when faced with judgments of

Hon'ble the Supreme Court 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

seeks to withdraw this writ petition with liberty to petitioners to avail

statutory remedy (ies) available to them in accordance with law.

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Neutral Citation No:=2024:PHHC:061929-DB