HDFC BANK LIMITED Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) By way of the present petition, which is filed under Article 226 of the Constitution of India, the petitioner Bank has prayed that respondent be directed to expeditiously dispose of an application filed by the petitioner against Ashit Girishbhai Chokshi and others under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ('SARFAESI Act' for short).

(2.) Heard learned advocate Mr. Parth Bhatt appearing for the petitioner.

(3.) The main grievance of the petitioner in the present petition is that though the petitioner has filed an application under Section 14 of the SARFEASI Act somewhere in October, 2019, the said application is till date not decided. It is pointed out that as per the provisions contained in Section 14 of the SARFAESI Act, the respondent is required to decide the said application and pass suitable orders for the purpose of taking possession of the secured assets maximum within 60 days from the date of such application. However, till date, the application filed by the petitioner has not been decided.