M/S. CITIBANK NA, HAVING BRANCH OFFICE AT ACROPOLIS Vs. DISTRICT MAGISTRATE CUM DISTRICT COLLECTOR, COIMBATORE DISTRICT

JUDGEMENT

(1.) Seeking assistance, for taking physical possession, Citibank, Chennai, represented by its Authorised Officer, has filed two petitions, one dated 30.03.2017 in respect of the borrower one Raamshuthakar Duraisamy and another dated 25.05.2017, in respect of borrowers viz., P.Jayachandran and J.Vijaykumaran, under Section 14 of the SARFAESI Act, 2002, before the District Magistrate cum District Collector, Coimbatore District, respondent herein.

(2.) According to the petitioner, the said petitions are pending for more than one year. Left with no other alternative, instant writ petition has been filed for a mandamus, directing the respondent, to pass orders on the petitions, filed under Section 14 of the SARFAESI Act, within such time frame to be fixed by this Court.

(3.) On this day, when the writ petition came up for admission, on instructions, Mr.M.Sricharan Rangarajan, learned Additional Government Pleader submitted that orders are yet to be passed in the petitions filed under Section 14 of the SARFAESI Act, 2002. He prayed for four weeks time.