MALLESHWARAM CO-OPERATIVE BANK LTD. Vs. VENKATAKUMARASWAMY P.

JUDGEMENT

(1.) In view of the order proposed to be passed, notice to respondent Nos.1 and 2 is dispensed with.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The grievance of the petitioner is that the application filed under Sub-Sec. (2) of Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, is still pending and no orders have been passed. The same having numbered as Crl.Misc.No.7591/2023.