VIJAI KUMA AGRAWAL Vs. VIJAYA BANK, HARIDWAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner against the proceedings initiated by the Vijaya Bank, Haridwar / respondent no. 1 under Section 13 (4) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (from hereinafter referred to as the Act, 2002).

(2.) The petitioner, in fact, has a remedy to file an appeal before the Debt Recovery Tribunal under Section 17 of the Act, 2002.

(3.) Since the petitioner has an alternative remedy to file an appeal before the Debt Recovery Tribunal, the writ petition is dismissed in limine on the ground of alternative remedy. No order as to costs.