SMITA Vs. JITENDRA

JUDGEMENT

(1.) The appellant/original plaintiff whose application under Order XXXIX Rule 1 and 2 restraining a secured creditor from proceeding with auction under the provisions of Ss. 13 and 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "SARFAESI Act") is approaching this Court by way of the present appeal.

(2.) The facts relevant for the adjudication of the issue involved are as under:

(3.) Being aggrieved by the said order, the appellant/original plaintiff approached this Court by present appeal.