Calcutta High Court (Appellete Side)
Ravindra Kumar Chaudhury vs Punjab & Sind Bank & Ors on 2 November, 2016
Author: Dipankar Datta
Bench: Dipankar Datta
1 02.11.2016 AJ. 55.
W.P. 23681(W) of 2016 Ravindra Kumar Chaudhury
-Vs-
Punjab & Sind Bank & Ors.
Mr. Tanay Chakraborty, Mr. Gautam Shroff, Mr. Ullwal Pramanik.
.......for the petitioner.
Having heard Mr. Chakraborty, learned advocate for the petitioner and considering the nature of grievance raised by him (he is aggrieved because the secured creditor has taken symbolic possession of the secured asset), there is no reason entertain the writ petition. The same stands disposed of granting liberty to the petitioner to work out his remedy before the appropriate forum in accordance with law, if so advised.
Urgent photostat certified copy of this Order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
( Dipankar Datta, J. )