ANNAPURNA DEALER PVT. LTD. Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) We have heard Shri Masoom K. Shah, learned counsel for the petitioner and Shri Mihir Pathak, learned counsel for the respondent No.1 Bank of Baroda.

(2.) Mr. Mihir Pathak, learned counsel for respondent No.1 Bank may file his appearance within a week which may be accepted by the Registry and be placed on record.

(3.) Normally, this petition would have been moved before the learned Single Judge, but as the petitioner has prayed for declaring Rule 9(4) and Rule 9(5) of the Securities Interest (Enforcement) Rules, 2020, as ultra vires the Constitution of India and/or Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2020, it has come up before this Court.