Himachal Pradesh High Court
Sachin Dogar & Another vs H.P. State Cooperative Bank Ltd. & ... on 23 July, 2018
Bench: Dharam Chand Chaudhary, Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No. 1077 of 2018.
Decided on: 23rd July, 2018.
.
Sachin Dogar & Another .........Petitioners.
Versus H.P. State Cooperative Bank Ltd. & others .....Respondents.
Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
The Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
Whether approved for reporting?1No. For the Petitioners : Mr. Subhash Sharma, Advocate.
For the respondents : Mr. Vikram, Advocate vice Mr. J.S. Bagga, Advocate for respondents No.1 to 3.
Mr. Sunil Mohan Goel, Advocate for the applicant in CMP No. 5627 of 2018.
Dharam Chand Chaudhary, J. (oral).
Heard.
2. The impugned order Annexure P-14 has culminated from the auction notice in terms of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002 (SARFAESI Act). Therefore, in view of the law laid 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 25/07/2018 23:01:05 :::HCHP 2down by the Hon'ble Apex Court in Authorized Officer, State Bank of Travancore & Another versus Mathew K.C. (2018) 3 SCC 85, this writ .
petition is not maintainable. The petitioner, if so advised may take recourse to any other and further remedies available to him, in accordance with law.
The writ petition is accordingly disposed of. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary) Judge.
(Vivek Singh Thakur)
July 23, 2018 (ps) Judge.
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