Madhya Pradesh High Court
Iifl Home Finance Ltd. vs Nitin Kumar Jain on 4 January, 2023
Author: Rohit Arya
Bench: Rohit Arya
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR MP No. 6243 of 2022 (IIFL HOME FINANCE LTD. Vs NITIN KUMAR JAIN AND OTHERS) Dated : 04-01-2023 Shri Vivek Jain- Advocate for the petitioner.
Learned counsel for the petitioner is directed to place on record the copy of application filed under Section 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002 along with the documents filed before the Chief Judicial Magistrate, District Gwalior, Madhya Pradesh.
One week's time, as prayed for, is granted to serve the aforesaid purpose.
(ROHIT ARYA) (SATYENDRA KUMAR SINGH)
JUDGE JUDGE
pd
Signature Not Verified
Signed by: PAWAN
DHARKAR
Signing time: 1/4/2023
6:09:50 PM