MUNNA MOBILE WALE Vs. STATE OF U.P.

JUDGEMENT

(1.) Hon'ble Naheed Ara Moonis and Vivek Varma, JJ. : Heard the learned counsel for the petitioner, Sri Uma Shanker Shukla holding brief of Sri Sanjay Singh, learned counsel for the respondent No. 4 and the learned Standing Counsel on behalf of the respondent nos. 1, 2 and 3.

(2.) The present writ petition has been filed seeking the following relief;

(3.) Learned counsel for the respondents bank has raised a preliminary objection that against the proceeding drawn under the SARFAESI Act the petitioner has already approached the Debt Recovery Tribunal under Sec. 17 of the Act.