Calcutta High Court
Mohan Motor Business Pvt. Ltd. & Anr vs Icici Bank Limited & Anr on 10 June, 2022
Author: Prakash Shrivastava
Bench: Prakash Shrivastava, Rajarshi Bharadwaj
ORDER OD-7
APO/92/2021
IA NO. GA/1/2021
With
WPO/89/2021
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
ORIGINAL SIDE
MOHAN MOTOR BUSINESS PVT. LTD. & ANR.
VERSUS
ICICI BANK LIMITED & ANR.
BEFORE:
THE HON'BLE CHIEF JUSTICE PRAKASH SHRIVASTAVA
THE HON'BLE JUSTICE RAJARSHI BHARADWAJ
DATE : 10TH JUNE, 2022
APPEARANCE:
Mr. Rajarshi Dutta, Advocate
Mr. Sarbajit Muherjee, Advocate
Ms. Madhurima Das, Advocate
Mr. Sayantan Bose, Advocate
. . . for the appellants.
Mr. Avishek Guha, Advocate
Ms. Akansha Chopra, Advocate
....for the respondents
The Court:- Learned counsel for the respondent-bank has raised an issue that the appellants have a remedy before the DRT under Section 17 of the SARFAESI Act, 2002 as the proceedings under Sections 13(2) and 13(4) were under challenge.
Learned counsel for the appellants seeks short adjournment to obtain instruction in this regard.
List on 17th June, 2022.
(PRAKASH SHRIVASTAVA, C.J.) (RAJARSHI BHARADWAJ, J.) akg/pa