JAGDAMBA LIQUIFIED STEELS LIMITED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this petition is made to an order dtd. 5/9/2023, passed by the respondent no.1, under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ("the Act").

(2.) Heard learned counsel for the parties and perused the record.

(3.) At the very outset, the Court wanted to know as to why the petition should be entertained in view of adequate efficacious relief under Sec. 17 of the Act? Learned counsel for the petitioner would submit that the Court may decide the matter in view of Sec. 17 of the Act.