FENIL BHARATBHAI SHAH Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) This Letters Patent Appeal is filed by the original petitioners, under Clause 15 of the Letters Patent, aggrieved by the order dated 20.12.2017 passed by the learned Single Judge in Special Civil Application No.22653 of 2017.

(2.) By the aforesaid order, the learned Single Judge has dismissed the petition filed by the appellants, by relegating them to avail alternative remedy of appeal, as contemplated under Section 17 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 200

(3.) Necessary Facts, In Brief, For Disposal of this appeal, are as under: