ASREC (INDIA) LTD. Vs. FASTGROWTH HOSPITALITY LLP

JUDGEMENT

(1.) The grievance made in the above Application is that Respondent No.5 (the Mamlatdar of Bardez), despite issuing several notices for taking possession of the secured asset, has not done so till date.

(2.) When the above matter is called out, the borrowers namely Respondent Nos. 1 to 4 are represented through an advocate. The learned advocate appearing on behalf of Respondent Nos. 1 to 4 has brought to our attention that the possession of the secured assets namely (i) Socoilem Gallum also known as SAKHYALE Galu, Survey No.22, Sub-Division No.3 of village Socorro, situated within the village Panchayat area of Serula Taluka, Bardez, District North Goa, State of Goa ("Socoilem Gallum Property"); and (ii) all that piece or parcel of land bearing Plot No.82 of the Order sanctioning layout dated 10 th December 2007 No.DB/21101/07/2571 passed by the Town and Country Planning Department Mapusa, Goa Admeasuring 1980 Sq.Mtrs. 1/3 undiluted share and which is forming part of Survey Nos.155/1, and lying and being and situated at Arpora of Nagpa, Bardez Goa ("Plot No.82") (collectively the "said Properties"), are scheduled to be taken on 31/8/2023 (Socoilem Gallum Property) and on 12 th September, 2023 (Plot No.82) respectively.

(3.) The learned advocate appearing on behalf of Respondent Nos. 1 to 4 has fairly stated that the possession of these two secured assets shall be handed over to the Mamlatdar on the respective dates without any hindrance whatsoever.