Andhra Pradesh High Court - Amravati
Balaga Praveen Kumar, vs The Union Of India, on 29 April, 2022
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
AND
THE HON'BLE SRI JUSTICE RAVI NATH TILHARI
WRIT PETITION No.12890 OF 2022
ORDER:(Per Hon'ble Sri Justice A.V.Sesha Sai) Heard Sri Mohammad Nayab Rasool, learned counsel for the petitioner and Smt. V.Dyumani, learned Standing Counsel for the respondent-bank, apart from perusing the material available on record.
2. It is submitted by the learned Standing Counsel for the respondent-bank that the respondent-bank authorities have already conducted auction today and an amount of Rs.47,20,000/- is fetched in the said auction and as per the provisions of Section 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, the petitioner herein has an effective alternative remedy of filing an application before the jurisdictional Debts Recovery Tribunal.
3. In view of the above submission made by the learned Standing Counsel, leaving it open for the petitioner herein to avail the alternative remedy, this Writ Petition stands disposed of. There shall be no order as to costs of the Writ Petition.
As a sequel, interlocutory applications pending, if any, in this Writ Petition shall stand closed.
___________________ A.V.SESHA SAI, J _________________________ RAVI NATH TILHARI, J Date: 29.04.2022 siva 2 THE HON'BLE SRI JUSTICE A.V.SESHA SAI AND THE HON'BLE SRI JUSTICE RAVI NATH TILHARI WRIT PETITION No.12890 OF 2022 Date: 29.04.2022 siva