H.P. DZINE & PRINTS PRIVATE LTD. NEW DELHI Vs. FULLERTON INDIA CREDIT COMPANY LTD. TH. AUTHORIZED OFFICER

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Additional Chief Standing Counsel for State-respondents and perused the record.

(2.) The present petition has been filed for quashing the order dated 11.11.2019, passed by the Debts Recovery Tribunal, Lucknow in S.A. No.177 of 2019 and all consequential orders.

(3.) Learned counsel for the petitioners submits that the proceeding under Section 14 of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred as 'Act No.54 of 2002') was concluded without giving any opportunity of hearing to the petitioners, thereafter, they filed S.A. No.177/2019 challenging the order dated 01.08.2018 passed by District Magistrate and order dated 24.01.2019 which is consequential order passed by District Magistrate, Gautam Buddha Nagar.