UCO BANK Vs. GIRRAJ WARE HOUSE

JUDGEMENT

(1.) With consent, heard finally.

(2.) The instant petition is preferred under Article 227 of the Constitution of India seeking following reliefs:-

(3.) Petitioner is a secured creditor in the present case and is taking exception to order dtd. 20/5/2024 passed by CJM, Bhind whereby application under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred as "the Act, 2002") preferred by petitioner as secured creditor stands rejected because of non-payment of process fee for respondents.