SUSANTA SENGUPTA Vs. CANARA BANK, BURRABAZAR BRANCH

JUDGEMENT

(1.) This intra-Court appeal by the writ petitioner is directed against the order dtd. 28/3/2024 in W.P.A. 6966 of 2024. In the said writ petition the respondent bank viz. the Canara Bank sought for a direction upon the District Magistrate, North 24 Parganas to consider their application filed under Sec. 14 of the SARFAESI Act. The learned writ court by the impugned order directed the District Magistrate, North 24 Parganas to dispose of the application filed by the bank under Sec. 14 of the SARFAESI Act within the time frame and to pass consequential orders to ensure implementation of any order which might have already been passed by the District Magistrate, North 24 Parganas under Sec. 14(1) of the said Act.

(2.) Aggrieved by such order, the appellant had preferred this appeal.

(3.) On the last occasion, the matter was heard at length and an order was passed on 29/4/2024 and for the purpose of disposal of this appeal, it would be relevant to take note of the said order and, therefore, the same is quoted hereinbelow: