NIPPO FOODS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenge in the present writ petition is to an order dated 06.12.2011 (Annexure P-2), whereby the District Magistrate, Jalandhar has allowed an application under Section 14 of the Securitization & Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'the Act').

(2.) The petitioner has challenged the said order on the following grounds:

(3.) On the other hand, Mr. Jagga has pointed out that the Bank has filed a suit for recovery of Rs.6,79,749.31 before the learned Civil Court on 16.09.2005. The suit was for the recovery of said amount by sale of mortgaged property. The said suit was decreed vide judgment & decree dated 27.01.2007. The operative part of the decree reads as under: