Mrs. Rishu Chaudhary Wife Of Shri ... vs Indian Overseas Bank
2022 Latest Caselaw 1570 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                           S.B. Civil Writ Petition No. 1011/2019
                                    Mrs. Rishu Chaudhary Wife Of Shri Neelesh Chaudhary
                                                                                                                        ----Petitioner
                                                                                  Versus
                                    Indian Overseas Bank
                                                                                                                     ----Respondent

For Petitioner(s) : Mr. Amit Kumar Dhawan For Respondent(s) : Mr. Ganesh Sharma Ms. Tarushi Maheshwari for Mr. Anurag Kalavatiya

HON'BLE MR. JUSTICE SAMEER JAIN Order

16/02/2022

Mr. Amit Kumar Dhawan, learned counsel appears on behalf of

learned senior counsel Mr. Vinodi Lal Mathur submits that he is not well,

further he needs time to file response to the documents submitted by

the respondents.

The matter pertains to Securitisation and Reconstruction of

Financial Assets and Enforcement of Security Interest Act,2002. The

Apex Court judgments are directly on the issue that under Article 226,

Writ Petition under SARFAESI Act against the recovery orders are not

maintainable.

Looking to the fact that the matter is pending since 2019 and

interim order is operational, this Court deems it appropriate to list the

matter on 08.03.2022.

Interim order to continue till the next date.

On the next date, the matter will be heard on the maintainability

of the writ petition.

(SAMEER JAIN),J

Simple Kumawat /61

(D.B. SAW/1718/2019 has been filed in this matter. Please refer the same for further orders)

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