Punjab-Haryana High Court
Baljeet Singh vs Presiding Officer, Debts Recovery ... on 29 August, 2019
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
131
CWP No.23107 of 2019
Date of Decision: 29.08.2019
Baljeet Singh
.....Petitioner
Versus
Presiding Officer, Debts Recovery Tribunal-III, Chandigarh and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI
Present : Mr. Sandeep Arora, Advocate for the petitioner.
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RAKESH KUMAR JAIN, J. (ORAL)
The petitioner has challenged the order dated 31.05.2019 passed by the DRT-III, Chandigarh by which the order has been passed for recovery of the principal amount along with interest.
There is no dispute that the petitioner has a remedy of appeal against the impugned order. Therefore, in the presence of an ordinary remedy available under the statue, the petitioner cannot be allowed to avail extraordinary remedy.
Thus, in view thereof we do not intend to interfere in this petition and the same is hereby dismissed on the abovesaid ground.
(RAKESH KUMAR JAIN) JUDGE (ARUN KUMAR TYAGI) 29.08.2019 JUDGE Kothiyal Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 07-10-2019 12:11:25 :::