DEEPAK KANUBHAI VAKHARIYA Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned advocate Mr.Vishal Dave for the petitioners and learned advocate Mr.Narendra Khare for respondent No.2.

(2.) It appears that Special Civil Application No.4837 of 2015 was filed by the present petitioners before this Court challenging the action of respondent -Bank taken under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(3.) On 04th May, 2015, this Court while issuing notice, passed the following order.