ZAKIRKHAN JASHRAJKHAN SINDHI Vs. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) Heard Mr. V.A. Poojara, the learned advocate for Mr. N.K. Majmudar, the learned advocate appearing for the writ applicant.

(2.) By way of the present writ application, the writ applicant has prayed for the following reliefs :-

(3.) It appears that the writ applicant has availed statutory remedy available under the SARFAESI Act by filing Securitisation Application under Sec. 17 of the SARFAESI Act on 16/6/2022. The said Securitisation Application is duly produced on record at page 52, Annexure-E to the writ application.