Allahabad High Court
M/S Jai Maa Saraswati Traders And ... vs State Of U.P. And 3 Others on 25 July, 2022
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 6993 of 2022 Petitioner :- M/S Jai Maa Saraswati Traders And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Sanjay Kumar Singh,Vidya Kant Tripathi Counsel for Respondent :- C.S.C.,Amrish Sahai Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Chandra Kumar Rai,J.
None appears for the petitioners even in the revised call. Sri Amrish Sahai, learned counsel for the respondent-Bank and learned Standing Counsel for the State-respondents are present.
Aggrieved with the recovery proceedings initiated by the respondent-Bank against the petitioner under the provision of SARFAESI Act, this writ petition has been filed praying for payment of the dues in instalment.
None appears for the petitioners to press the writ petition. The petitioner has remedy under the SARFAESI Act. Therefore, the writ petition is dismissed with liberty to petitioners to approach the respondent-bank for redressal of their grievance, if any, or to avail such remedy as may be available to them under law.
Order Date :- 25.7.2022 T.S.