REHANA KHURSHEED Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) Mr. Wajid Hyder, Advocate for the petitioner.

(2.) The petitioner has sought review of the order passed by this Court on 6. 10. 2017 whereby Writ Appeal No. 110/2017 was dismissed against an order impleading the present petitioner as legal heir of the deceased/borrower in proceedings under Section 14 Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "the Act").

(3.) The argument of the petitioner is that in terms of Article 121 of Schedule I of the Limitation Act, 1963, failure to implead legal heir within 90 days leads to abatement of the proceedings and thereafter legal heir can be impleaded only if a petition is filed for setting aside abatement.