Calcutta High Court (Appellete Side)
Nicco Uco Alliance Credit Ltd. & Anr vs Union Of India & Ors on 27 January, 2022
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
27.01.2022.
Item No. 14Ct. No. 16 PG W.P.A. 17589 of 2009 r Nicco Uco Alliance Credit Ltd. & Anr.
Vs. Union of India & Ors.
None appears for the petitioners either physically or through virtual mode at the time of call.
No accommodation has been prayed for either.
This is a writ petition of the year 2009 praying for declaration that section 18(1) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 to the extent it makes pre-deposit under the second proviso applicable to appeals is ultra vires the Constitution.
It appears from the order sheet that by an order dated 14th December, 2009, the coordinate Bench of this Court made it clear that pendency of the writ petition will not prevent the tribunal to proceed with the hearing of the pending matter in the meantime.
The order sheet reflects that the petitioners are not interested to move the instant writ petition and it appears that nothing survives to be decided in the instant writ petition.
2Accordingly, the instant writ petition stands dismissed for default. Interim order, if any, stands vacated.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(Hiranmay Bhattacharyya, J.)