BHARTI HEDAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The challenge herein is to the order of the Additional District Magistrate dtd. 6/5/2024 (Annexure-P-1) passed under Sec. 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for brevity "SARFAESI Act").

(2.) The counsel for the petitioners contends that an application under Sec. 17 of the SARFAESI Act has already been filed challenging the aforesaid order, but due to absence of the Presiding Officer of DRT, Jabalpur, who is said to be on leave, no hearing has taken place.

(3.) It is also informed that no alternative arrangement has been made for hearing urgent matters at any other Bench of the DRT in any of the adjoining States.