INDIA RESURGENCE ARC PVT. LTD Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned advocate Mr. Urvesh K. Gori for the petitioner and learned Assistant Government Pleader Mr. Raj Tanna for the respondent State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) Brief facts of the case are that the petitioner is a company registered under the provisions of Companies Act, 1956 as an Assets Reconstruction Company pursuant to sec. 3 of the Securitisation and Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 (For short " SARFAESI Act ").