KISHOR H. MEHTA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Not on Board. Taken on Board.

(2.) The above Writ Petition has been urgently moved at 4.30 p.m. today inter alia challenging the order dated 19 th June, 2023 as well as the notice dated 23 rd June, 2023. The order dtd. 19/7/2023 is an order passed under Sec. 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (" SARFAESI Act , 2002"). It is pursuant to this order that the notice dated 23 rd June, 2023 is issued for taking possession of the all secured assets, which form the subject matter of the Sec. 14 order. For the sake of convenience, they are reproduced hereunder:-

(3.) As far as the present Petition is concerned, the grievance is only with relation to the property described at Item (iii) above and which is a nine storied residential building situated at J. V. P. D. Scheme, Vile Parle (W), Mumbai- 400 056.