AJIT AND OTHERS Vs. L&T HOUSING FINANCE LIMITED

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By this writ petition the petitioner has challenged the order dated 12.02.2018 passed by learned Additional District Magistrate under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest, Act 2002.

(3.) Against the said order the petitioner has remedy of approaching the Debt Recovery Tribunal under Section 17 of the Securitisation Act.