LEELA UPRETI Vs. DISTRICT MAGISTRATE NAINITAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Counter affidavit filed on behalf of respondent no.2 is taken on record.

(3.) By means of the present writ petition, petitioner has challenged the order dtd. 16/9/2022, annexure-5 to the writ petition, issued by respondent no.1-District Magistrate, Nainital under Sec. 14 of the Securitization and Reconstruction Financial Assets and Enforcement of Security Interest, Act, 2002 (for short 'the SARFAESI Act, 2002') for taking possession of the secured assets qua the husband of the petitioner.