CAPRI GLOBAL HOUSING FINANCE LTD. Vs. INDRASEN RAHANGDALE

JUDGEMENT

(1.) This petition has been preferred by the petitioner against the inaction of Chief Judicial Magistrate, District Seoni (M.P.) who is not deciding the application under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred as "SARFAESI Act").

(2.) By means of present order, the Chief Judicial Magistrate, District Seoni (M.P.) is directed to take note of pending proceedings under Sec. 14 of the SARFAESI Act, and pass an appropriate order in accordance with law and in light of the judgment passed in case of Equitas Small Finance Bank Ltd. v/s State of M.P. [2024 (1), M.P.L.J. 36].

(3.) Before deciding the application under Sec. 14 of the SARFAESI Act, Chief Judicial Magistrate / Concerned Authority shall verify whether any proceeding / stay application is pending before the DRT or not.