JAIPUR TEXWEAVING PARK LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Being aggrieved by the notice dtd. 31/5/2017 u/s 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short hereinafter to be referred as "SARFAESI Act, 2002") as well as notice u/s 13(4) of SARFAESI Act, 2002 dtd. 9/3/2018 and for violation of terms and conditions of the sanction letter dtd. 12/3/2009 issued by the Ministry of Textiles and for violation of Fundamental Rights enshrined under Articles -14, 19 and 300A of the Constitution of India, the present writ petition has been filed with the following prayers;

(2.) FACTS OF THE CASE:

(3.) Upon hearing the said writ petition, the Co-ordinate Bench of this Court, on account of strike of the Advocates, granted no coercive action on 01/06/2018 and the stay order was continued on one count or the other vide order dtd. 18/07/2018.