SHREE RAM TRADING COMPANY Vs. BANK OF BARODA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has made the following prayers:

(2.) The facts in brief are as under:

(3.) Being aggrieved by the notice dated 14.06.2019, issued by the Executive Magistrate & City Mamlatdar, Asarva, Ahmedabad under the provisions of the Securitization Act, the petitioner filed Securitization Application No. 134 of 2019 on 03.07.2019. Initially, interim relief was prayed in terms of prayer 7(A) to restrain the Magistrate from taking possession. On 06.07.2019, the Tribunal after hearing the counsels for the petitioner and the bank, relying on the order dated 19.02.2019 passed in S.A No. 74 of 2017, refused to grant interim relief.