SHRIRAM HOUSING FINANCE LIMITED Vs. DISTRICT MAGISTRATE, BHAVNAGAR

JUDGEMENT

(1.) Heard learned Advocate Ms. Khyati A. Chug for the petitioner and learned AGP Mr. Dhawan Jayswal for Respondent No. 1. Though served, none appears for Respondent Nos. 2 to 4.

(2.) Rule. Learned AGP waives service of notice of rule for Respondent No. 1.

(3.) This is a petition under Article 226 of the Constitution of India seeking following reliefs: