Madras High Court
Karvy Financial Services Ltd vs The District Collector, Chennai on 12 November, 2019
Author: V.K
Bench: Vineet Kothari, C.Saravanan
Order dt.12.11.2019 in W.P.No.28748 of 2019
Karvy Financial Services Ltd vs The District Collector, Chennai
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.11.2019
CORAM :
The Hon'ble Mr.JUSTICE Dr.VINEET KOTHARI
AND
The Hon'ble Mr.JUSTICE C.SARAVANAN
W.P.No.28748 of 2019
KARVY Financial Services Ltd.,
Having its Corp. Office at
705/706, 7th floor, Hallmark Business Plaza,
Sant Dyaneshwar Marg,
Opp to Guru Nanak Hospital,
Bandra (E), Mumbai – 400 051
Branch Office at:
G1, Swathi Court, No.22,
Vijaya Raghava Road,
T. Nagar,
Chennai – 600 017
Rep by its Authorised Officer
.... Petitioner
-vs-
The District Collector,
The District Magistrate,
Chennai Collectorate,
Chennai District .... Respondent
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Order dt.12.11.2019 in W.P.No.28748 of 2019
Karvy Financial Services Ltd vs The District Collector, Chennai
Writ Petition filed under Article 226 of the Constitution of India
directing the respondent to pass orders on the petition filed under
Section 14(1) of SARFAESI Act.
For Petitioner : Ms.D. Kalaivani for
Mr.M. Ajmal Azzath
For Respondent : Ms.A. Sri Jayanthi
Special Govt. Pleader
ORDER
(Order of the Court was made by Dr.VINEET KOTHARI,J.,) The grievance raised by the petitioner in the present writ petition is the non-decision of the Application filed under Section 14(1) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act) by the respondent/District Collector.
2. Ms.A. Sri Jayanthi, learned Special Government Pleader appearing for the respondent stated that Notice was issued to the petitioner in this regard on 22.10.2019 directing the petitioner to appear on 29.10.2019, against which, the petitioner sought one 2 of 4 http://www.judis.nic.in Order dt.12.11.2019 in W.P.No.28748 of 2019 Karvy Financial Services Ltd vs The District Collector, Chennai month's time to produce the relevant documents.
3. Ms.D. Kalaivani, the learned counsel for the petitioner submitted that Notice was already issued to the petitioner and Enquiry is on with the District Collector.
4. In these circumstances, we dispose of the writ petition, directing the respondent/the District Collector,The District Magistrate, Chennai Collectorate, Chennai District to conclude the proceedings expeditiously and the petitioner is directed to appear before the respondent / District Collector, Chennai District on 10.12.2019, and co-operate for the proceedings. A period of six weeks is allowed to the District Collector to pass orders under Section 14 of the SARFAESI Act i.e., on or before 31.01.2020.
(V.K.,J. ) (C.S.N., J.)
12.11.2019
Index : Yes/No
sr
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Order dt.12.11.2019 in W.P.No.28748 of 2019 Karvy Financial Services Ltd vs The District Collector, Chennai Dr.VINEET KOTHARI,J., and C.SARAVANAN, J.
sr To The District Collector, The District Magistrate, Chennai Collectorate, Chennai District W.P.No.28748 of 2019 12.11.2019 4 of 4 http://www.judis.nic.in