Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Parents Association Of Rasool Public ... vs Debts Recovery Tribunal
2024 Latest Caselaw 1017 UK

Citation : 2024 Latest Caselaw 1017 UK
Judgement Date : 21 May, 2024

Uttarakhand High Court

Parents Association Of Rasool Public ... vs Debts Recovery Tribunal on 21 May, 2024

    IN THE HIGH COURT OF UTTARAKHAND
               AT NAINITAL

                    MS. JUSTICE RITU BAHRI, C.J.
                               AND
                 MR. JUSTICE RAKESH THAPLIYAL, J.

                             21ST MAY, 2024
        WRIT PETITION (MB) NO. 180 OF 2024

Parents Association of Rasool Public School and Rasool
Inter College                           .....Petitioner

                                 Versus

Debts Recovery Tribunal, Dehradun and others.
                                  ..Respondents


Counsel for the petitioner        :   Ms. Gurbani Singh and Ms. Sukhbani
                                      Singh, learned counsel.

Counsel for the respondents       :   Ms. Siddharth Jain, learned counsel
                                      for respondent No. 8.



Upon hearing the learned Counsel, the Court
made the following

JUDGMENT :

(per: Ms. Ritu Bahri, C.J.)

Keeping in view the judgment dated 10th April;,

2024 passed by the Hon'ble Supreme Court in Civil

Appeal No. 4845 of 2024 (Arising out of SLP(C) No.

8867 of 2022) titled as "PHR Invent Educational

Society vs. UCO Bank and others", counsel for the

petitioner seeks permission to withdraw this Appeal to

avail her alternative remedy before the Debt Recovery

Tribunal at Allahabad under Section 18 of the

Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for

short 'SARFAESI' Act'). The counsel for the respondent

No. 8 is not objecting to the same.

2. Permission is granted.

3. The writ petition is dismissed as withdrawn.

However, the petitioner is given 15 days' time to

approach the Debt Recovery Tribunal at Allahabad.

4. There will be a stay of the order dated 30.04.2024

(Annexure-2) and 06.05.2024 (Annexure-3) for 15

days.

_____________ RITU BAHRI, C.J.

__________________ RAKESH THAPLIYAL, J.

Dt: 21st May, 2024 Rathour

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter