Madhya Pradesh High Court
Sachin Patidar vs The State Of Madhya Pradesh on 15 March, 2016
W.P.No.1828/2016
11/03/2016
Issue notice to the respondents on payment of PF
within seven days.
Learned Counsel for the petitioner has argued before this Court that the Additional District Magistrate is not competent to pass the order and to take action under the provisions of Securitisation and Reconstruction of Financial Asset and Enforcement of Security Interest Act, 2002 and the impugned order has been passed by the Additional District Magistrate.
Learned Counsel appearing for respondent No.2 prays for time to seek instructions.
List the matter on 15/03/2016, as prayed by learned Counsel for respondent No.2. Till then, parties are directed to maintain status-quo.
Certified copy as per rules.
(S.C.Sharma) Judge Karuna