RAHUL CHAUDHARY Vs. ANDHRA BANK

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) Shorn of verbiage, the singular submission advanced on behalf of the petitioner is that the appointment of receiver by the Learned Chief Metropolitan Magistrate (in short "CMM") is contrary to the language of Section 14 (1A)1 of The Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 (in short "SARFAESI Act").

(3.) In support of his plea, learned counsel for the petitioner relies upon the