PANKESH AMARSHI RACHHADIYA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By this appeal under Clause 15 of the Letters Patent Act, the appellant has challenged the order dated 09.02.2016 passed by the learned Single Judge (Coram: Hon'ble Mr. Justice N.V. Anjaria) in Special Civil Application No.15384 of 2015.

(2.) Heard the learned advocates for the respective parties. At the outset, it may be noted that writ petition filed by the petitioner is against an order passed under Section 14 of the SARFAESI Act by the District Magistrate dated 29.05.2015 and in the writ petition it is inter alia prayed as under:

(3.) The learned Single Judge while dismissing the petition on the ground of availability of the alternative remedy has observed thus: