K. AMMAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails the order dated 11.01.2019 passed by the learned Chief Metropolitan Magistrate, Cyberabad, in Crl.M.P.No.40 of 2019, which was passed in exercise of power under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(2.) It is the case of the petitioner that pursuant to the aforestated order, respondent No.5 Advocate-Commissioner seized her house property without putting her on prior notice and put a lock thereon. It is her further complaint that all her movables and properties are under seizure owing to this action.

(3.) Heard Sri Mummaneni Srinivasa Rao, learned counsel for the petitioner, and Sri Maruti Jadhav, learned counsel representing M/s Pearl Law Associates, learned counsel for the State Bank of India.