AUTHORIZED OFFICER AND CHIEF MANAGER Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This petition may be disposed of by directing the respondent No.2 to implement the order dtd. 26/10/2018 passed by respondent No.1 in exercise of power under Sec. 14 of Securitization & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 provided said order has not been stayed, annulled or modified by any Court/authority of competent jurisdiction.

(2.) In view of consensus arrived at, this petition is disposed of by directing the respondent No.2 to implement the order dtd. 26/10/2018 provided said order has not be stayed, annulled or modified by a Court/authority of competent jurisdiction. It is expected that if it needs to be enforced, it must be enforced expeditiously preferably within 45 days from the date of production of copy of this order.

(3.) The petition is disposed of.