AVINASH Vs. TAHSILDAR (REVENUE), MOREGAON

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

(2.) In October-2019, the District Magistrate passed an order for possession of the property under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002. The effect and operation of the order is stayed by common order dated 23.03.2020 passed by this Court in Writ Petition Urgent No. 2/2020 and this has been continued till 13.09.2020. Now, the notice is issued on 02.09.2020 for taking possession.

(3.) Issue notice for final disposal of the matter, returnable after two weeks.