IDBI BANK LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. K.T. Khatri, learned advocate appearing for the petitioner and Mr. Ayaan Patel, learned Assistant Government Pleader appearing for the respondent - State.

(2.) Rule returnable forthwith. With the consent of the learned advocates appearing for the respective parties, this matter is taken up for final hearing.

(3.) In this petition under Article-226 of the Constitution of India, the prayer of the petitioner is that the District Magistrate be directed to act expeditiously on the application filed by the petitioner Bank under Sec. 14 of the Securitisation Act within a particular time frame.