M/S. SHRIRAM HOUSING FINANCE LTD. Vs. THE DISTRICT COLLECTOR (DISTRICT MAGISTRATE) KANCHEEPURAM COLLECTORATE, KANCHEEPURAM DISTRICT.

JUDGEMENT

(1.) Seeking assistance, for taking physical possession, M/s. Shriram Housing Finance, Chennai has filed petition dated 17.11.2017, under Section 14 of the SARFAESI Act, 2002, before the District Collector/Magistrate, Kancheepuram District.

(2.) Mr. V. Prabhu, learned Government Advocate, takes notice on behalf of the respondent.

(3.) Heard the learned counsel appearing for the parties and perused the materials available on record.