NIRMALA DEVI Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) The petitioners, who claim to be third parties in possession and enjoyment of the property that is claimed to be a secured asset by the Cooperative Bank, have come up with the above writ petition challenging an order passed by the learned Chief Metropolitan Magistrate under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'SARFAESI Act').

(2.) It appears that the petitioners have a dispute with their original vendor, who is the 3rd respondent in the writ petition, which dispute is pending adjudication in a civil suit in O.S. No.9 of 2003 on the file of the learned X Additional Chief Judge, City Civil Court, Hyderabad. In the said suit, the petitioners in the writ petition had taken out four (4) interlocutory applications, all of which got dismissed forcing the petitioners to come up with the four (4) civil revision petitions on hand.

(3.) In the light of the nature of disposal that we proposed to make, we directed the civil revision petitions also to be tagged along with this writ petition and hence they are before us.