BANK OF BARODA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned counsel for the parties.

(3.) The petitioner-Secured Creditor is aggrieved by the order passed by the Additional Magistrate in proceedings under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002(hereinafter referred to as the 'Act of 2002'). The application preferred by the petitioner under Sec. 14 of the Act of 2002 has been rejected by the impugned order dtd. 8/3/2018 on the ground that the properties mentioned have been attached in proceedings under the Prevention of Money-Laundering Act, 2002.