CANARA BANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Bhargav Hasurkar, the learned advocate appearing for the petitioner and Mr. Bhargav Pandya, the learned Assistant Government Pleader appearing for the respondent - State.

(2.) Rule returnable forthwith. With the consent of the learned advocates appearing for the respective parties, this matter is taken up for final hearing.

(3.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that the District Magistrate, Ahmedabad be directed to expeditiously pass an order in the application dtd. 11/4/2022 under Sec. 14 of the SARFAESI Act within a particular time frame.