Unknown vs Authorised Officer State Bank Of India
2026 Latest Caselaw 1376 UK

Uttarakhand High Court

Unknown vs Authorised Officer State Bank Of India on 23 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                            WPMS/3508/2025
                                            Abhishek Arora
                                                                                                              --Petitioner
                                                                  Versus
                                            Authorised Officer State Bank Of India
                                                                                                           --Respondent

                                            Hon'ble Pankaj Purohit, J.

Mr. Sagar Kothari, learned Counsel for petitioner.

2. Mr. Ashish Joshi, learned counsel for respondent nos.1 to 4.

3. Dr. Ajar Rab, learned counsel for respondent no.5 through V.C.

4. For the reasons stated, delay condonation application (IA/1/2026) is allowed. Delay in filing the counter affidavit is condoned. Counter affidavit filed by respondent no.5 is taken on record.

5. Learned counsel for respondent nos.1 to 4 seeks and is allowed 48 hours' time to file counter affidavit in the Registry.

6. List on 16.03.2026 enabling learned counsel for the petitioner to find out as to whether any statement has been made by learned counsel for auction purchaser before the Debts Recovery Tribunal, Dehradun that the matter would be amicably settled between the parties.

(Hon'ble Pankaj Purohit, J.) 23-02-2026 R.Dang