Telangana High Court
Nama Nageswara Rao vs State Bank Of India on 8 January, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI
WRIT PETITION No.432 of 2024
ORDER:(per the Hon'ble the Chief Justice Alok Aradhe) Mr. S. Niranjan Reddy, learned Senior Counsel represents Ms. Rubaina S Khatoon, learned counsel for the petitioner.
2. In this Writ Petition, the petitioner has assailed the validity of notice dated 11.08.2023 issued by National Company Law Tribunal, Hyderabad Bench, on various grounds.
3. We have heard the learned Senior Counsel for the petitioner.
4. After hearing him, we deem it appropriate to grant liberty to the petitioner to raise all such contentions which have been urged in this Writ Petition before National Company Law Tribunal. Needless to state that in case such objections are raised in the proceeding before National CJ & JAK, J 2 W.P.No.432 of 2024 Company Law Tribunal, the same shall be adjudicated by the aforesaid Tribunal in accordance with law expeditiously.
5. With the aforesaid liberty, the Writ Petition stands disposed of.
Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.
___________________ ALOK ARADHE, CJ ________________________ ANIL KUMAR JUKANTI, J 8th JANUARY, 2024.
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