RAJENDRA SINGH Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Heard on the question of admission as well as on interim relief.

(2.) This petition has been filed by the petitioners challenging possession notice dtd. 14/02/2023 passed under Sec. 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short "SARFASI Act) by CJM, Sanwer, District-Indore.

(3.) Learned counsel for the petitioners fairly stated that appeal lies before DRT under Sec. 17 of the SARFASI Act, however looking to the fact that before issuance of impugned possession notice, no notice was issued to the petitioners before passing of the order, which is evident from the order-sheets which have been filed as Anenxure-P/1. He prays for liberty to challenge the impugned order before DRT and also to file application seeking stay.