M.REVATHI Vs. CHIEF JUDICIAL MAGISTRATE, MADURAI

JUDGEMENT

(1.) This Court, on 21/4/2022, passed the following orders:-

(2.) The second respondent - M/s.Muthoot Housing Finance Company Limited has sealed the residential house of the petitioner on the basis of the said order.

(3.) While recording this order, we are conscious of the fact that, the Court would be very slow to exercise discretion under Article 226 of the Constitution of India in SARFAESI proceedings, that too at the stage when an order is passed by the Magistrate under Sec. 14 of the Act. However, considering the fact which is noted above, we had thought it proper to grant protection in favour of the petitioner.