Bombay High Court
B.Y. Agro And Infra Ltd. Thr. Its ... vs Union Bank Of India Thr. Its Authorized ... on 16 June, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 32-WP-3283-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 3283 OF 2022
(B.Y. Agro & Infra Ltd. Vs. Union Bank of India & Anr.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri R.D. Heda, Advocate for the petitioner.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : JUNE 16, 2022.
On the question of availability of an alternate remedy before the Debt Recovery Appellate Tribunal for challenging the order passed by the Debt Recovery Tribunal, learned Counsel for the petitioner has invited our attention to ground (vi) in the Writ Petition and has submitted that the petitioner Company was not heard before passing the impugned order.
Keeping that aspect open, issue notice for final disposal of the Writ Petition, returnable in three weeks.
(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:16.06.2022 18:55