(1.) The Learned Advocate Mr. Ronith Joy has mentioned in the morning for urgent circulation of the present petition today itself as it has been informed to this Court that learned Presiding Officer, DRT-I, Ahmedabad, before whom, SA (diary) No.1502 of 2024 filed by the petitioner under Sec. 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as "SARFAESI Act") against the respondent - Bank, is not available and it is apprehended by the petitioner that before next date of hearing of its SA (diary) No.1502 of 2024, actual possession will be taken by the respondent - Bank.
(2.) Considering such urgency pressed into service by the petitioner and learned Presiding Officer of DRT-I, Ahmedabad is not available today, this Court has granted permission to circulate the present petition for today itself.
(3.) Learned Advocate Mr. Joy for the petitioners has informed this Court that advance copy of the present petition is served upon learned advocate appearing for the respondent - Bank of Baroda and accordingly, learned advocate Mr. Maulik G. Nanavati, has appeared by way of virtual mode who is permitted to file his Vakalatnama by next week.