UNION BANK OF INDIA Vs. SHANTILAL DAHYABHAI PATEL

JUDGEMENT

(1.) Heard learned Advocate Shri Devang D. Trivedi on behalf of the petitioner and learned Assistant Government Pleader Ms. Nidhi Vyas on behalf of the respondent no.3.

(2.) By way of this petition filed under Article 226 of the Constitution of India the petitioner prays for a direction against respondent no.3 - District Magistrate to decide the application filed by the petitioner under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act (SARFAESI) Act, 2002 within a stipulated time.

(3.) Learned Advocate Shri Devang Trivedi submits that the petitioner had preferred an application before the respondent no.3 along with necessary details as required under Section 14 of the SARFAESI Act on 18.02.2021 and whereas even notice has not been issued to the borrowers in such application till now.