YOGESH GORAL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Rohit Bras De Sa, learned Counsel appearing on behalf of the petitioner, Shri S. Dhargalkar, learned Additional Government Advocate for the respondents no.1 and 2 and Shri E. Usapkar, learned Advocate for the respondent no.6.

(2.) Rule. Heard forthwith with the consent of the learned Counsel for the parties. Learned Counsel appearing for the respondents waive service.

(3.) Upon hearing the learned Counsel for the respective parties, the short grievance of the petitioner is that the petitioner is claiming to be a tenant of the subject flat and has filed an application before the District Magistrate, North Goa, at Panaji dated 25/02/2016 opposing any action being taken in terms of Section 14 of The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ("the SARFAESI Act", for short).