CHETAN Vs. CENTRAL BANK OF INDIA

JUDGEMENT

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

(2.) This writ petition has been filed by the petitioner challenging the order dated 4.9.2015 passed by the Additional District Magistrate, Indore under Section 14 of the SARFAESI Act.

(3.) Learned counsel for the respondent No.1 has raised a preliminary objection that the petitioner has an alternative efficacious remedy of appeal against such an order.