AXIS BANK LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has approached this Court with the following prayers :-

(2.) It is the case of the writ applicant - Bank that an application under Sec. 14 of the SARFAESI Act came to be filed before the respondent No.2 on 10/6/2021.

(3.) Mr. Lalit M. Patel, the learned advocate appearing for the petitioner relies on the provisions of Sec. 14 of the Act and submits that there is time bound schedule within which the respondent No.2 ought to have decide the application.