DARPAN SAHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudeep Harkauli, learned Advocate, holding brief of Sri Anupam Laloriya, learned counsel for the petitioner, Sri Habib Ahmad, learned counsel appearing for the respondent Bank, Sri M.C. Chaturvedi, learned Additional Advocate General assisted by Sri D.K. Tiwari, learned Additional Chief Standing Counsel and Sri Neeraj Tripathi, learned Additional Advocate General assisted by Sri S.N. Shukla, learned Standing Counsel for the State.

(2.) This petition raises question regarding the legality of the recovery proceedings and in that regard we have already passed an order on 05.03.2020 restraining the Tehsildar from pursuing the recovery proceedings.

(3.) Today, learned counsel for the respondent-Bank has sought further time to have instructions in the matter.