Andhra Pradesh High Court - Amravati
Nirijogi Appala Naidu vs Iifl Home Loan on 11 February, 2025
APHC010062962025
IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-14
[3483]
AT AMARAVATI
WRIT PETITION NO: 3359 of 2025
Nirijogi Appala Naidu and another ...Petitioners
Vs.
IIFL Home Loan and others ...Respondents
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Advocate for petitioners : Sri Srinivasa Rao Bodduluri, learned counsel appearing for Sri Bodduluri Madhu.
Advocate for respondents : None CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI DATE : 11th February 2025 PC:
In view of the fact that the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act of 2002 (for short, "the SARFAESI Act") provides an effective alternate remedy by way of an appeal before the Debts Recovery Tribunal, which can very well be availed by the petitioners, we do not find any reason to interfere at this stage by invoking our extraordinary jurisdiction considering the ratio of the judgments rendered by the Apex Court in Radha Krishan Industries v. State of H.P.,1 and United Bank of India vs. Satyawati Tondon2.
1 (2021) 6 SCC 771 2 [(2010)8 SCC 110 : 2010 INSC 428] 2 The writ petition is, accordingly, dismissed. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
DHIRAJ SINGH THAKUR, CJ RAVI CHEEMALAPATI, J AMD 3 71 HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE RAVI CHEEMALAPATI WRIT PETITION NO: 3359 of 2025 Dt : 11.02.2025 AMD