Unknown vs Additional District Magistrate And Anr
2026 Latest Caselaw 1478 UK

Uttarakhand High Court

Unknown vs Additional District Magistrate And Anr on 25 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

             Office Notes, reports,
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                                      WPMS No.449 of 2026
                                      India Shelter Finance Corporation Ltd.
                                                                        --Petitioner
                                                           Versus
                                      Additional District Magistrate and Anr.
                                                                       --Respondents
                                      Hon'ble Pankaj Purohit, J.

Mr. Siddharth Jain, learned counsel for petitioner.

2. Mr. N.S. Pundir, learned D.A.G. with Mr. B.S. Koranga, learned Brief Holder for the State of Uttarakhand/respondents.

3. Petitioner is a secured creditor, who wants to initiate the proceeding against borrower for recovery of loan amount and interest under the provisions of the SARFAESI Act, 2002.

4. It is contended by learned counsel for petitioner that application under Section 14 of the SARFAESI Act, 2002 was allowed on 22.07.2025 by the ADM, Udham Singh Nagar and the SSP, Udham Singh Nagar was directed to ensure handing over the physical possession of secured asset to petitioner within one month by use of necessary police force. But that period having already been expired on 22.08.2025, that has yet not been done SSP, Udham Singh Nagar and he is not providing any police assistance to the Bank to recover the possession of secured asset.

5. Learned State Counsel prays for and is granted two days' time to seek instruction in the matter.

6. Put up as fresh on 27.02.2026.

(Pankaj Purohit, J.) 25.02.2026 PN