INDIAN BANK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) This writ petition is filed under Articles 226 and 227 of the Constitution of India, by Petitioner-Bank, challenging the Orders of Attachments dtd. 14/9/2022 and 15/9/2022 initiated by Respondent no.2 (the Deputy Commissioner of Sales Tax, Pune).

(3.) The Petitioner is a bank who lended various credit facilities from time to time to Respondent no.6 (M/s. Anupama Enterprises). In order to secure the credit facilities granted by the Petitioner-Bank, the Respondent no.6 and its mortgagers created equitable mortgage in respect of three residential flats, situated at Pune (for short 'the secured assets').