STATE BANK OF INDIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Anand B. Gogia appearing for the petitioner.

(2.) He submits that the learned District Magistrate has passed an order dtd. 11/8/2021 under Sec. 14 of the SARFAESI Act, 2002. He further submits that thereafter the respondent No.3- Mamlatdar & Executive Magistrate, Halvad has by order dtd. 25/1/2022 issued notice to the borrower for taking possession of the property in question. He submits that thereafter by order dtd. 16/6/2022 another notice was issued to the borrower for taking possession of the property in question. However, again no action has been taken for taking possession of the property. He submits that thereafter the petitioner- State Bank of India has given two reminders dtd. 30/5/2022 and 20/8/2022, however, no action has been taken by the respondent No.3.

(3.) Learned AGP Mr. Aayan Patel appears on behalf of the respondents. He submits that if the needful has not been done then appropriate directions may be passed by this Court to take necessary action within a time frame.