AXIS BANK LIMITED Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) This is a writ petition under Article 226 of the Constitution of India wherein the writ petitioner has made the following prayer:

(3.) Learned counsel appearing on behalf of the petitioner-bank submits that in spite of an order dtd. 17/2/2025 passed under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'the Act'), physical possession of the property has not been provided to the petitioner.