UNION BANK OF INDIA Vs. DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) Heard learned advocate Mr.Bharat Jani for the petitioner, learned advocate Mr.Karan Sanghani for learned advocate Mr.Nikunt Raval for the respondent No.1 and learned advocate Mr.Dharm Raval for learned advocate Mr.Mehul Sharad Shah for the respondent No.2.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) At the outset, learned advocate Mr.Bharat Jani for the petitioner submitted that the petitioner-Bank is required to prefer appropriate application under the provisions of the Securitisation and Reconstructions of Financial Assets and Enforcement of Security Interest Act , 2002 (for short ' SARFAESI Act ') for the grievance raised in this petition.