MARUTHI MINERALS PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Factual matrix of the case is to the effect that the petitioner had taken a loan from the respondent-Bank against the secured asset which came to be the subject matter of proceeding under Section 14 of the Securitisation and Reconstruction of Financial Assets & Enforcement of Security Interest Act, 2002 (for short, '2002 Act') being Crl.M.P.No.93 of 2019 pending before the Chief Judicial Magistrate, Kadapa.

(3.) On 20.03.2019 the following order was passed: