SARVESH BANSAL vs. UNION OF INDIA .

Case Type: Writ Petition Civil

Date of Judgment: 03-02-2015

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Full Judgment Text

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (C) NO.61 OF 2011
L & ANR....
UNION OF INDIA & ORS. ... RESPONDENTS J U D G M E N T Heard the learned counsel. The only prayer made in this petition is that initiation of proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ('SARFAESI Act'), more nd particularly by a notice dated 2 June, 2004, issued under Section 13(2) of the Act by the respondent-Bank, namely, JUDGMENT Rupee Co-op Bank Ltd., be quashed. In pursuance of the instructions received from his client, Mr. Shekhar Naphade, learned senior counsel appearing for the respondent – creditor Bank has submitted that the aforestated notice issued to the petitioners is withdrawn, as the respondent-Bank would like to execute the Award made in favour of the respondent-Bank. Page 1 In view of the aforestated development in the matter, in our opinion, the grievance ventilated in the petition does not survive and, therefore, the petition is dismissed with no order as to costs. Rule is discharged. The ad-interim relief which had been granted earlier shall stand vacated. ..............J. [ANIL R. DAVE] ..............J. [KURIAN JOSEPH] New Delhi; February 03, 2015. JUDGMENT Page 2