BANK OF INDIA Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) The Petitioner-Bank is before this Court under Article 226 of the Constitution of India assailing the order bearing No.MAG(2)CR436/2015-16/160651/C4 dtd. 26/12/2015 passed by the second respondent rejecting the application of the petitioner under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, SARFAESI Act).

(2.) Heard Shri M.Mohamed Ibrahim, learned counsel for the petitioner and Smt.Rashmi Patel, learned High Court Government Pleader for Respondent Nos.1 and 2.

(3.) Perused the writ petition papers.