Punjab-Haryana High Court
Surinder Kumar Alagh vs The District Magistrate And Anr on 10 July, 2017
CWP-COM No.221 of 2017 (O&M) ::1::
119 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-COM No.221 of 2017 (O&M)
Date of decision : 10.07.2017
Sh. Surinder Kumar Alagh ...... Petitioner
versus
The District Magistrate, Gurgaon and another ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. Kunal Dawar, Advocate for the petitioner.
***
AJAY TEWARI, J.(ORAL)
This petition has been filed for issuance of direction to quash the order dated 16.05.2017 (Annexure P-1) passed ex-parte by respondent No.1, while exercising powers U/s 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. It is not disputed that objections are permissibly against the said order.
Petition is accordingly dismissed with liberty to the petitioner to file objections.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
10.07.2017 JUDGE
pooja sharma-I
Whether speaking/reasoned Yes/No
Whether Reportable : Yes/No
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