Patna High Court
Raushan Kumar vs The Chairman, United Bank Of India & Ors on 26 July, 2017
Bench: Chief Justice, Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1030 of 2017
IN
Civil Writ Jurisdiction Case No. 1119 of 2017
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Raushan Kumar S/o Late Nirmal Kumar Bhagat, Proprietor of Raj Nirmal Hotel &
Restaurant, R/o S.B.I. Gali, M.G. Road, Katihar- 854105.
.... .... Petitioner- Appellant/s
Versus
1. The Chairman, United Bank of India, Head Office- 11, Hemanta Basu Sarani,
Kolkata- 700001.
2. The Zonal Manager, United Bank of India, Patna.
3. The Regional Manager, United Bank of India, Katihar, Regional Office, Dr.
Rajendra Prasad Patha, Katihar.
4. The Branch Manager, United Bank of India, Katihar Branch, Katihar.
.... .... Respondents- Respondent/s
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Appearance :
For the Appellant/s : Mr. Praveen Kumar, Advocate
For the Respondent/s :
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date: 26-07-2017 Holding that against an order passed by the Debts Recovery Tribunal exercising its jurisdiction under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, remedy of statutory appeal under Section 18 is available to Patna High Court LPA No.1030 of 2017 dt.26-07-2017 2/2 the petitioner for approaching the appropriate appellate tribunal or filing objection before the Recovery Officer, the writ petition has been dismissed. In doing so, no error has been committed by the learned Writ Court warranting reconsideration. The appeal is dismissed.
(Rajendra Menon, CJ) (Anil Kumar Upadhyay, J) Sunil/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 27.07.2017 Transmission Date