S.V.BABU Vs. FINANCIAL SERVICES LIMITED

JUDGEMENT

(1.) Though the matter is listed for orders on I.A.No.1/22 for modification of interim order, with the consent of learned counsel for the parties, matter is taken up for final disposal.

(2.) Petitioners, borrowers are before this Court under Articles 226 and 227 of Constitution of India challenging the order dtd. 17/9/2021 in Crl.Misc.No.4621/2020 [Annexure-G] passed under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002 [for short SARFAESI Act ] by the IX Additional Chief Metropolitan Magistrate at Bengaluru.

(3.) Heard the learned senior counsel Sri.G.V.Chandrashekar for petitioners and learned counsel Sri.V.B.Ravishanker for respondent. Perused the writ petition papers.