BBF INDUSTRIES LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioners are seeking quashing of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 along with notice issued under Section 13(2) of the Act, bearing Ref. No. JKB/ZOM/2013-1653 dated 15-11-2013 on the grounds taken in it.

(2.) When this case was taken up on 3-7-2014, Mr. Shah, learned senior counsel raised the objection with regard to territorial jurisdiction of this Court. The issue with the consensus of learned counsel appearing for the parties has been treated as a preliminary issue and, thus, this judgment is primarily confined to this issue only.

(3.) Before dealing with the issue, it would be appropriate to give brief facts of the case which led to filing of the present petition, which, in turn, gave an occasion to Mr. Shah, learned senior counsel to raise the issue of territorial jurisdiction of this Court.