CITYBANK N.A. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In these writ petitions, the petitioner-Bank has prayed for direction directing the District Magistrate to decide and dispose of the application under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002 (SARFAESI Act ) filed by the petitioner-Bank expeditiously within a period of two weeks.

(2.) Accordingly, learned advocate appearing for the petitioner-Bank has submitted that though the aforesaid application is filed by the petitioner- Bank, the same has not been decided by the District Collector and he may be directed to decide the same within some stipulated time.

(3.) In response, learned AGP has forwarded the order dtd. 5/9/2019 passed in Special Civil Application No.13486 of 2019 and has submitted that the similar order may be passed.