Punjab-Haryana High Court
Pinky Sachdeva And Ors vs Punjab And Sindh Bank And Ors on 5 November, 2020
Bench: Rajan Gupta, Karamjit Singh
CWP-18224-2020 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-18224-2020 (O&M)
Date of decision : 05.11.2020
Pinky Sachdeva & ors.
....Petitioners
V/s
Punjab & Sindh Bank & ors.
....Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA
HON'BLE MR. JUSTICE KARAMJIT SINGH
Present: Mr. Gaurav Gupta, Advocate for the petitioners.
Mr. Anant Bir Singh Sidhu, Advocate for the caveator-Bank.
RAJAN GUPTA J. (ORAL)
Case has been heard through Video Conferencing in view of COVID-19 Pandemic.
Petitioners have invoked the writ jurisdiction of this court seeking quashing of impugned notice dated 01.09.2020, Annexure P-1. They have also stated that they are ready to settle the account with the Bank under OTS scheme or otherwise.
A caveat has been filed by the respondent no. 1-Bank. Mr. Anant Bir Singh Sidhu, Advocate accepts notice on behalf of respondent no. 1.
At the outset, we have put a query to learned counsel for the respondent no. 1-Bank whether DRT is functional at present. His answer is in affirmative.
1 of 2 ::: Downloaded on - 06-11-2020 12:53:33 ::: CWP-18224-2020 (O&M) 2 Under the circumstances, we deem it fit to relegate the petitioners to the remedy available under SARFAESI Act. They shall be at liberty to move appropriate application before the said Tribunal within two weeks. Learned counsel for the respondent no. 1 Bank submits that no coercive steps shall be initiated against the petitioners till then.
In view of above, no further direction is necessary. Petition is disposed off.
(RAJAN GUPTA) JUDGE (KARAMJIT SINGH) JUDGE November 05, 2020 Ajay Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 06-11-2020 12:53:33 :::