RAMESHCHANDRA ISHWARLAL JARIWALA Vs. MANISH ARVINDLAL JARIWALA

JUDGEMENT

(1.) Heard learned senior advocate Mr.Sudhir Nanavati with learned advocate Mr.Manoj Danak for the applicant, learned advocate Mr.Sandeep Bhatt for respondent Nos.1 and 2 and learned advocate Mr.Ritesh Patadia for respondent No.3.

(2.) The applicant - original petitioner, by filing the present Civil Application, has made the following prayers.

(3.) As far as the prayer in (i) is concerned, it does not pose any difficulty in granting the same. The applicant is permitted to add respondent Nos.4, 5 and 6 in the main petition as pleaded, the main Special Civil Application not being on board today. Order dated 01st January, 2018 sought to be stayed by filing the present Civil Application is an order passed by the District Magistrate under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. The notice dated 04th January, 2018 is a consequential notice issued by the Mamlatdar for taking possession of the mortgaged property.