BANK OF BARODA Vs. DISTRICT MAGISTRATE CHHINDWARA

JUDGEMENT

(1.) With the consent finally heard.

(2.) Petitioner seeks execution of order dtd. 8/3/2022 (Annexure P/3) passed by Collector, Chhindwara in exercise of power under Sec. 14 of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(3.) Learned Government Advocate submits that if the said order is not annulled, modified or stayed by any Court of competent jurisdiction, the order will be complied with.