REGENT COMPUTRONICS PVT. LTD.

Nageshwar Rao Appellant

V/S

COLLECTOR, COLLECTOR OFFICE Respondents

Referred Judgements :-

CITY AND INDUSTRIAL DEVELOPMENT CORPORATION VS. DOSU AARDESHIR BHIWANDIWALA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
KANAIYALAL LALCHAND SACHDEV VS. STATE OF MAHARASHTRA [REFERRED TO]
STANDARD CHARTERED BANK VS. V NOBLE KUMAR [REFERRED TO]
JAGDISH SINGH VS. HEERALAL [REFERRED TO]
HARSHAD GOVARDHAN SONDAGAR VS. INTERNATIONAL ASSETS RECONSTRUCTION CO LTD [REFERRED TO]
HARI TRADING CORPORATION VS. BANK OF BARODA [REFERRED TO]
HOUSING DEVELOPMENT FINANCE CORPORATION LTD VS. DISTRICT MAGISTRATE WASHIM [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
CROSSCRAFT PRIVATE LTD VS. AUTHORIZED OFFICER, MADGAUM URBAN CO-OP BANK LTD [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for respective parties.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners seek to challenge the impugned communication dtd. 7/9/2022 issued by respondent No. 3 Tehsildar and Executive Magistrate in pursuance of Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ( 'SARFAESI Act ').

(3.) The facts leading to the filing of the petition are as under:-

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NAGESHWAR RAO Vs. COLLECTOR, COLLECTOR OFFICE

Referred Judgements :-

JUDGEMENT

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