AIR 2020 UTTARAKHAND 163 ::AIROnline 2020 Utr 248 ::(2021) 1 NIJ 244 ::2021 (1) NIJ 244

Uttarakhand High Court

Hon'ble Judge(s): Ramesh Ranganathan , C.J. AND R. C. Khulbe , J

Constitution of India , Art.226, Art.14— Writ petition - Alternative remedy - Order passed by Debts Recovery Tribunal u/S. 14(1) of SARFAESI Act challenged in Writ Petition - Order passed without affording opportunity of hearing to petitioner - Is violative of principles of natural justice - Writ petition maintainable inspite of availability of alternate remedy under Act. (Para 7 8)