MS. SURYA POLYMERS Vs. KOTAK MAHINDRA BANK LIMITED

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the District Magistrate by invoking powers under Sec. 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 passed the order dtd. 28/1/2021. The petitioner has already filed SA No.425/2021 before the DRAT, Jabalpur on 15/3/2021. In furtherance of the aforesaid order of District Magistrate, the Tehsildar in between initiated action against which the petitioner filed an interim application before the Tribunal but the Tribunal is not functional in Madhya Pradesh at present. Thus, the petitioner may be protected.

(2.) This petition is disposed of on following terms:

(3.) The petition is disposed of without expression any opinion on the merits of the case.