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ICICI Home Finance Company Ltd. vs District Magistrate And Another

Uttarakhand High Court · Decided on 27 May 2026 · Citation: (2026) 05 UK CK 1203

HON’BLE JUDGES
Pankaj Purohit, J
ACTS & SECTIONS REFERRED
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14
RESULT
Disposed Of
CASE NUMBER
Writ Petition Miscellaneous Single No. 1550 Of 2026
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Judgment

8 paragraphs · 296 words

Pankaj Purohit, J

1.

Petitioner, being a secured creditor, wants to initiate proceedings against the borrower for recovery of the loan amount and the interest thereon under the provisions of the SARFAESI Act, 2002.

2.

An application under Section 14 of the SARFAESI Act was allowed on 11.08.2025 by the District Magistrate, Haridwar, and the SSP, Haridwar was directed to provide police force to the secured creditor to get physical possession of the secured asset to the petitioner.

3.

This writ petition has been filed by the petitioner on the premise that till date, no police protection was provided to the petitioner-Bank to comply with the order passed by the learned District Magistrate, Haridwar dated 11.08.2025.

4 Learned counsel for petitioner submits that the present matter is squarely covered with the judgment and order passed by this Court on 27.02.2026 in WPMS No.394 of 2026 India Shelter Finance Corporation Ltd. Vs. Additional District Magistrate and Another, and the same can be disposed of in terms of the aforesaid judgment and order.

5.

Learned State Counsel submits that he has no objection if the present matter is disposed of in terms of the aforesaid judgment and order dated 27.02.2026.

6.

Accordingly, the writ petition is finally disposed of in terms of judgment and order passed by this Court on 27.02.2026 in WPMS No.394 of 2026 India Shelter Finance Corporation Ltd. Vs. Additional District Magistrate and Another. It is provided that the petitioner shall approach the concerned Police Station, and the concerned Police Station shall provide the requisite police force or assistance to the petitioner to get possession of the secured asset within a period of fifteen days from the date of production of certified copy of this order.

7.

Pending application, if any, stands disposed of accordingly.