Himachal Pradesh High Court
M/S United Hotel And Resort Kufri vs State Bank Of India on 7 January, 2016
Bench: Mansoor Ahmad Mir, Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 4878 of 2015
Decided on: 07.01.2016
.
M/s United Hotel and Resort Kufri ...Petitioner.
Versus
State Bank of India ...Respondent.
of
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
rt
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?
For the petitioner: Mr. Dalip K. Sharma, Advocate.
For the respondents: Mr. Arvind Sharma, Advocate.
Mansoor Ahmad Mir, Chief Justice. (Oral)
By the medium of this writ petition, the writ petitioner has sought as many as four reliefs, on the grounds taken in the memo of the writ petition.
2. The dispute projected in the writ petition revolves around the orders having been passed in terms of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "the Act").
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3. We have gone through the averments contained in the writ petition and are of the considered view that this .
Court has no jurisdiction to entertain this writ petition.
Accordingly, the same is dismissed in limine alongwith all pending applications. However, the writ petitioner is at of liberty to approach the competent Authority, as per law applicable.
rt (Mansoor Ahmad Mir)
Chief Justice
(Sureshwar Thakur)
Judge
January 7, 2016
( rajni )
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