Andhra Pradesh High Court - Amravati
M/S. Alakram International Trading ... vs M/S. State Bank Of India, on 18 August, 2025
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(SHOW CAUSE NOTICE BEFORE ADMISSIO^T
IN THE HIGH COURT OF ANDHRA PRADESH AT AM^ I
(SPECIAL ORIGINAL JURISDICTION)
MONDAY ,THE EIGHTEENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
^PRESENT:
HONOURABLE THE CHIEF JUSTICE SRI DHIRAJ SINGH THAKUR
AND
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 21707 OF 2025
Between:
M/s. Alakram International Trading Company Private Limited,
represented by its Director Shri Tilak Kumar Kukreja, Corporate Office
situated at Door No. 47-3-25, Dwarkanagar, 5th Lane, Visakhapatnam -
530016
• K
Petitioner
AND
1. M/s. State Bank of India, Overseas Branch, Kotu Empire, VIP Road
Siripuram, Visakhapatnam Represented by its Authorized Officer.
2. Central Registry of Seburitization, Asset Reconstruction and Security
interest of India Rep.by its 'MD & CEO Floor, Plate-A, Adj.to Ring
Road NBCC, Kudwai Nagar (East) New Delhi -110 023
Respondents
WHEREAS the Petitioner above named through his/her Advocate YASWANTH GADE presented this Petition under Article 226 of the Constitution of India is filed praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue an appropriate order or direction more particularly, one in the nature of Writ of Certiorari by declaring the acts of the Respondent Bank is issuing the Demand Notice dated 0305.2025 and the Possession Notice dated 05.07.2025, as being void- ab-initio, being rendered without any authority and in violation of principles of natural justice as well as the statutory provisions contained under the SARFEASI Act, 2002 and consequently to quash the said Proceedings initiated by the Respondent Bank under Chapter-Ill of the SARFAESI against this Writ Petitioner and be pleased;
AND WHEREAS the High Court upon perusing the petition and affidavit/memorandum of grounds filed herein and upon hearing the arguments of Sri K. Chidambaram appearing for Sri YASWANTH GADE Advocate for the Petitioner, Sri S. Satyanarayana Moorthy, Advocate for the respondents directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION Should not be admitted.
You viz:
1. M/s. State Bank of India, Overseas Branch, Kotu Empire, VIP Road, Siripuram, Visakhapatnam Represented by its Authorized Officer.
2. Central Registry of Securitization, Asset Reconstruction and Security interest of India Rep.by its MD & CEO 4*'' Floor, Plate-A, Adj.to Ring Road NBCC, Kudwai Nagar (East) New Delhi -110 023 are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 01.09.2025 on which date the case stands posted for hearing.
The Court made the following: ORDER "Notice.
Response be filed.
List on 01.09.2025.
SD/- U. SRIDEVl assistant registrar //TRUE COPY// qy SECTION OFFICER To,
1. M/s. State Bank of India, Overseas Branch, Kotu Empire, VIP Road, Siripuram, Visakhapatnam Represented by its Authorized Officer.
2. Central Registry of Securitization, Asset Reconstruction and Security interest of India Rep.by its MD & CEO 4*^ Floor, Plate-A, Adj.to Ring Road NBCC, Kudwai Nagar (East) New Delhi -110 023. (1 & 2 by RPAD- along with a copy of petition and memorandum of grounds)
3. One CC to SRI. YASWANTH GADE Advocate [OPUC]
4. One CC to SRI. S SATYANARAYANA MOORTHY Advocate [OPUC]
5. Two spare copies HIGH COURT .HC,J & RC,J DATED:18/08/2025 LISTON 01.09.2025 NOTICE BEFORE ADMISSION WP.No.21707 of 2025