JAVS ENGINEERING (INDIA) LTD Vs. BANK OF BARODA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by consent of the parties and the matter is taken up for final adjudication.

(2.) Heard rival submissions on behalf of the petitioner and the respondent at length on earlier dates.

(3.) This is a Petition preferred under Articles 226 and 227 of the Constitution of India and in the matter of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, for the sake of brevity known as SARFAESI Act.