Calcutta High Court (Appellete Side)
Prasun Banerjee & Anr vs 5.08.19 Union Of India & Ors on 5 August, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.13352 (W) of 2019
Prasun Banerjee & Anr.
v.
05.08.19 Union of India & Ors.
ML-36
Ct-08 Mr. Shyamal Sanyal
(S.R.) Mr. Somnath Banerjee ... for the petitioners.
Mr. Riti Basu ... for the respondent no.2.
An occupant of a premises which is being proceeded against of a Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 is before the Writ Court assailing the action of the Bank under the Act of 2002.
The Act of 2002 provides remedies to an occupant of a building. The petitioners are yet to avail of the same. A Writ Court need not intervene when the petitioners are yet to avail of the statutory alternative remedies.
W.P. No.13352 (W) of 2019 is dismissed without any order as to costs.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities. 2 (Debangsu Basak, J.)