NITIN GHANSHYAMBHAI MEHTA Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for following relief/s:

(2.) Heard learned advocate Mr. Mangukiya for the petitioner and learned advocate Mr. Vivek Sevak for respondent No.2.

(3.) Learned advocate Mr. Mangukiya submitted that as the application being Securitization Application No.86 of 2021 is pending before the DRT 1, Ahmedabad and the said application is preferred under Sec. 17 of the Securitization and Reconstructions of Financial Assets and Enforcement of Security Interest Act ('SARFAESI Act' for short). In the said application, the petitioner has prayed for following relief/s: