M/S Shiva Engineering Works vs Asst. G.M.,State Bank Of India on 22 November, 2011

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Jharkhand High Court

M/S Shiva Engineering Works vs Asst. G.M.,State Bank Of India on 22 November, 2011

Bench: Narendra Nath Tiwari

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(C) No.2844 of 2011

           M/s. Shiva Engineering Works, Jmshedpur                   .... Petitioner
                                   Versus
           Asstt. General Manager, S.B.I., Jamshedpur & anr.           ...Respondent

           Coram : The Hon'ble Mr. Justice Narendra Nath Tiwari

           For the Petitioner        : None
           For the Respondents       : Mr. Rajesh Kumar, Advocate
                                 -----

2/22.11.2011

Nobody appears on behalf of the petitioner on call.

Mr. Rajesh Kumar, learned counsel, appearing on behalf of the respondent-Bank, submitted that there is statutory provision for appeal against the order passed under section 18 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act,2002.

In view of availability of the statutory remedy under section 18 of the said Act, this writ petition is not maintainable and, as such, it is, accordingly, dismissed.

( Narendra Nath Tiwari, J.) s.b.

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Jharkhand High Court