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Himachal Pradesh High Court

M/S Hotel Chail Valley And Another vs Himachal Pradesh Gramin Bank And ... on 27 August, 2024

Bench: Tarlok Singh Chauhan, Sushil Kukreja

                                                                                     ( 2024:HHC:7392 )


     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                       CWP No.8805 of 2024
                                                     Decided on: 27th August, 2024




                                                                                       .

        M/s Hotel Chail Valley and another
                                                                                 .......Petitioners





                                                     Versus

        Himachal Pradesh Gramin Bank and another
                                                                                 ...Respondents





        Coram
        The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
        The Hon'ble Mr. Justice Sushil Kukreja, Judge.

        Whether approved for reporting?1 No.

        For the petitioners:                        Ms. Ridhi Bansal, Ms. Sidhi
                                                    Bansal and Mr. Vishal Singh
                                                    Thakur, Advocates
        For the respondents:                        Mr.   Kulbhushan                       Khajuria,



                                                    Advocate.

        Tarlok Singh Chauhan, Judge (Oral)

The case was taken up on a mention made by learned counsel for the petitioners.

2. The only reason why we entertained this petition, which otherwise pertains to SARFEASI and is not maintainable, is that the Presiding Officer of the DRT was stated to be not available today and the auction has been fixed for today.

1 Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

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2 ( 2024:HHC:7392 )

3. Upon notice, Mr. Kulbhushan Khajuria, Advocate has put in appearance on behalf of the respondent-bank and .

states that no bidder has come forward in the auction held by the respondent-bank today.

4. Obviously, in such circumstances, the writ petition as filed, assailing the auction notice, has been rendered infructuous and the same is disposed of as such, so also the pending applications, if any.


                                                  ( Tarlok Singh Chauhan )

                                                            Judge

    August 27, 2024                                  ( Sushil Kukreja )
          (naveen)                                         Judge








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