KOTAK MAHINDRA BANK Vs. SMT.RATNA DEVI

JUDGEMENT

(1.) The petition is admitted for hearing. With the consent of both parties, the same is heard finally

(2.) In this petition, the petitioner inter-alia has prayed for the following reliefs:

(3.) Learned counsel for respondent No.1 has produced a copy of the order dated 20.01.2018 in C.Misc.No.50383/2017 passed by the Court of X Additional Chief Metropolitan Magistrate, Mayohall, Bengaluru, under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'SARFAESI Act' for short), which is placed on record.