GRUH FINANCE LIMITED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No.2276/2020, an application for amendment is taken up, considered and allowed for the reasons mentioned therein.

(2.) Let the petitioner carry out amendment latest by tomorrow.

(3.) The present petition preferred by the petitioner Financial Institution seeks execution of the order passed on 12/10/2017 vide Annexure P/5 u/S.14 of the SARFAESI Act (for brevity "the Act"), where on behest of the Financial Institution, the District Magistrate directed the Tehsildar to hand over possession of the secured assets to the Financial Institution. The said order was passed more than four years back and the same is yet to be executed.