LAWS(GJH)-2020-9-144

SONY SURGICARE Vs. LD. PRESIDING OFFICER

Decided On September 08, 2020
Sony Surgicare Appellant
V/S
Ld. Presiding Officer Respondents

JUDGEMENT

(1.) Heard learned advocate for the respective parties through video conference.

(2.) It is contended by Mr.K.M. Parikh for Mr.Kuldeep Adesara, the learned advocate for the petitioners that the petitioners have not challenged the measures taken under Section 13(4) of The Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 (for short "the SARFAESI Act , 2002").

(3.) It is contended that this is a petition under Article 226 & 227 of the Constitution of India. There is challenge of the Non- speaking and Non-reasoned order dated 26.06.2020 (taking of physical possession of Secured Asset) and order dated 14.07.2020 (Auction of Secured Asset by Bank) respectively both passed by the Presiding Officer, DRT-II, Ahmedabad in S.A.