Calcutta High Court (Appellete Side)
Lakshman Naskar vs Asrec (India) Limited & Ors on 22 September, 2016
Author: Harish Tandon
Bench: Harish Tandon
1 51 22.09 C.O. 3644 of 2016 AGM 2016 Lakshman Naskar Versus ASREC (India) Limited & Ors Mr. Indrajit Bhattacharjee, .... For the Petitioner.
The entire application under Article 227 of the Constitution of India is based upon the aspersion against the recovery officer and his way of conducting and/or proceeding with the recovery proceeding.
More than ten times the learned advocate for the petitioner uttered before the Court that he is not aggrieved by the order passed by the Recovery Officer yet he complains against the Recovery Officer over his conduct and the manner in which he is proceeding with the proceeding.
This Court does not find that the petitioner can be brought within the fore-corners of the aggrieved persons so as to maintain under Article 227 of the Constitution of India.
The revisional application is devoid of merit. The same is hereby dismissed. There shall be no order as to costs. 2 ( Harish Tandon, J.)