BANK OF BARODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the purpose of seeking the following reliefs :-

(2.) The grievance on the part of the petitioner is that though application under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as the "SARFAESI Act") is given by the petitioner way back in August, 2020, but yet the authority concerned has not dealt with nor has processed the application for its conclusion and as such left with no other alternative, the petitioner has invoked extra ordinary jurisdiction of this Court.

(3.) Mr. V.M. Asodiya, learned advocate appearing for the petitioner has requested the Court that at least without expressing anything, direction in simplicitor form be given upon the respondent - authority to deal with the application which has already been submitted way back in August, 2020 and has submitted that some time bound schedule be prescribed at least to be decided within maximum period of sixty (60) days from the date of such application. For the purpose of substantiating his request, Mr. Asodiya, learned advocate for the petitioner has also brought to the notice of this Court one of the order which has been passed by the co-ordinate Bench of this Court in Special Civil Application No. 16067 of 2019 decided on 24.09.2019 as well as other orders which have been attached to the petition compilation and has requested that appropriate direction be issued against respondent no. 2 - authority to see that the application can be processed at the earliest.