Sachin Kumar Giri vs Icici Home Finance Company Ltd. & Others
2026 Latest Caselaw 2282 UK

Uttarakhand High Court

Sachin Kumar Giri vs Icici Home Finance Company Ltd. & Others on 23 March, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

              Office Notes, reports, orders or
SL.
      Date    proceedings or directions and                                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with Signatures




                                                 WPMS No.945 of 2025
                                                 Sachin Kumar Giri                                             ..........Petitioner
                                                                         Versus

                                                 ICICI Home Finance Company Ltd. & others
                                                                                        .....Respondents

                                                 Hon'ble Pankaj Purohit, J.

Mr. Sachin Kumar Giri, petitioner in-person (appeared through V.C.).

2. Mr. Siddharth Jain, learned counsel for the respondents-Bank.

3. Petitioner submits that the direction was made to the respondents to file objections to the application moved by the petitioner (IA No.2/2025).

4. Learned counsel for the respondents submits that he would file the same within a period of two weeks.

5. As a last opportunity, two weeks' further time is granted to the respondents to file objections to the application moved by the petitioner (IA No.2/2025).

6. List on 08.04.2026.

7. Urgency application (IA No.4/2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 23.03.2026 AK