Andhra Pradesh High Court - Amravati
Primus Fastners Ltd vs Andhra Pradesh State Financial ... on 22 December, 2022
HON'BLE SRI JUSTICE A.V.SESHA SAI
AND
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
WRIT PETITION No. 41137 OF 2022
ORDER:
(Per Hon'ble Sri Justice A.V.Sesha Sai) Heard Sri P.V.Venkata Ravi Sankar, learned counsel for the petitioners.
2. Having regard to the alternative remedy available to the petitioners under Section 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'the Act'), this Court is not inclined to entertain the present Writ Petition. However, the petitioners are at liberty to avail the statutory remedy available under the provisions of Section 17 of the Act.
3. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
4. Miscellaneous petitions, if any pending in this case, shall stand closed.
______________________ JUSTICE A.V.SESHA SAI _________________________________ JUSTICE DUPPALA VENKATA RAMANA 22.12.2022 Mjl/* 2 HON'BLE SRI JUSTICE A.V.SESHA SAI AND HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA WRIT PETITION No. 41137 OF 2022 ORDER:
(Per Hon'ble Sri Justice A.V.Sesha Sai) (disposed of ) 22.12.2022 Mjl/*