Punjab-Haryana High Court
Pma Constructions Pvt Ltd And Others vs Punjab National Bank And Another on 1 August, 2023
Author: Lisa Gill
Bench: Lisa Gill
Neutral Citation No:=2023:PHHC:098288-DB
115 2023:PHHC:098288-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-15611-2023 (O&M)
Date of Decision: 01.08.2023
PMA CONSTRUCTION PVT. LTD. AND OTHERS ...... Petitioner(s)
Versus
PUNJAB NATIONAL BANK AND ANOTHER ..... Respondent(s)
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
HON'BLE MRS. JUSTICE RITU TAGORE
Present: Mr. Ashish Jhamb, Advocate for the petitioners.
Mr. Saurav Goyal, Advocate for the respondent-bank.
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LISA GILL, J.
1. Prayer in this writ petition is for setting aside demand notice dated 10.04.2018 (Annexure P-1) under Section 13(2) of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the SARFAESI Act); possession notice dated 03.07.2023 (Annexure P-10) under Section 13(4) of SARFAESI Act read with Rule 8 of Security Interest (Enforcement) Rules, 2002, as well as auction notice dated 11.07.2023 (Annexure P-12).
2. Learned counsel for the petitioners seeks to withdraw this writ petition with liberty to the petitioners to avail the alternate efficacious remedy/remedies as may be available to the petitioners, in accordance with law.
3. Dismissed as withdrawn with liberty as aforementioned.
4. Pending miscellaneous applications, if any, stand disposed of accordingly as well.
(LISA GILL) JUDGE (RITU TAGORE) 01.08.2023 JUDGE Sunil Whether speaking/reasoned: Yes/No Whether reportable: Yes/No Neutral Citation No:=2023:PHHC:098288-DB 1 of 1 ::: Downloaded on - 05-08-2023 21:32:26 :::