Allahabad High Court
Vijaya Bank Gonda Thru. Chief Manager ... vs Assistant Collector/ Addl. Distt. ... on 18 January, 2020
Bench: Munishwar Nath Bhandari, Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- MISC. BENCH No. - 9167 of 2018 Petitioner :- Vijaya Bank Gonda Thru. Chief Manager Shri Jitendra Kumar Respondent :- Assistant Collector/ Addl. Distt. Magistrate And Ors. Counsel for Petitioner :- Rao Narendra Singh Counsel for Respondent :- C.S.C. Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Vikas Kunvar Srivastav,J.
The writ petition has been filed by the petitioner-Bank to seek physical possession of the immovable property, as it has not been given by the District Magistrate despite an order under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 (also known as the SARFAESI Act).
Learned standing counsel submits that physical possession of the property would be given to the petitioner-Bank within a period of fifteen days.
In view of the statement of learned standing counsel, pursuant to the written instructions dated 18.01.2020 which is taken on record, this petition is disposed of with a direction to the District Magistrate, Gonda to hand-over physical possession of the property to the petitioner-Bank within a period of fifteen days from today.
Order Date :- 18.1.2020 Shukla