Allahabad High Court
Iifl Home Finance Ltd. (Formely Known As ... vs State Of U.P. Thru. Prin. Secy. Home ... on 9 January, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:2409-DB Court No. - 1 Case :- WRIT - C No. - 99 of 2024 Petitioner :- Iifl Home Finance Ltd. (Formely Known As India Infoline Housing Finance Ltd.) , Thane Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Others Counsel for Petitioner :- Deepak Singh,Ajit Singh Counsel for Respondent :- C.S.C. Hon'ble Attau Rahman Masoodi,J.
Hon'ble Brij Raj Singh,J.
1. Heard learned counsel for the petitioner and learned Standing Counsel for the State/respondents.
2. The petitioner/Financial Institution has approached this Court for expeditious disposal of Case No. 1765 of 2023 (IIFL HFL Vs. Manish Shukla and ors) under Section 14 of the SARFAESI Act, 2002 pending since 05.04.2023 before respondent no. 2. It is further stated that despite service of notice to the parties concerned, proceedings have not been culminated till date.
3. In view thereof, the competent authorities i.e. respondent no. 2/District Magistrate Lucknow is directed to conclude the proceedings of the aforesaid case under Section 14 of the SARFAESI Act, 2002 expeditiously and preferably within a period of two months from the date a certified copy of this order is furnished before him. It is made clear that the both the parties shall be heard before passing any order.
4. With the aforesaid directions, present writ petition stands disposed of.
Order Date :- 9.1.2024 DiVYa [Brij Raj Singh, J] [Attau Rahman Masoodi, J]