Tarun Sharma vs Punjab National Bank
2021 Latest Caselaw 10845 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8920/2021

1. Tarun Sharma S/o Ghanshyam Das Jajra, Aged About 26 Years, B/c Brahman, R/o Near Sbn School, New Lane, Gangashahar, Bikaner.

2. Koshlya Sharma W/o Tarun Sharma, Aged About 23 Years, B/c Brahman, R/o Near Sbn School, New Lane, Gangashahar, Bikaner.

----Petitioners Versus

1. Punjab National Bank, Head Office, 7 Plot No. 4, Sector 10, Dwarka, New Delhi-110007, Through General Manager.

2. Punjab National Bank, Uit Branch Bikaner Through Chief Manager, Uit Branch, Bikaner.

3. Authorised Officer, Punjab National Bank, Uit Branch, Bikaner.

4. District Collector, Bikaner.

                                                                 ----Respondents


For Petitioner(s)        :     Mr. V.R. Choudhary
For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/07/2021

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioners has

submitted that he does not want to press this writ

petition, however, seeks liberty for the petitioners to avail

appropriate remedy available to them under the

(2 of 2) [CW-8920/2021]

Securitisation and Reconstruction of Financial Assets and

Enforcement of Securities Interest Act, 2002.

Accordingly, this writ petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

156-msrathore/-

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