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[Cites 1, Cited by 14]

Chattisgarh High Court

Small Industries Development Bank Of ... vs District Magistrate, 32 Wpc/3129/2018 ... on 14 November, 2018

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

                                                                     NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                          WPC No. 3131 of 2018

     • Small Industries Development Bank Of India (Sidbi) A Corporation
       Established By Small Industries Development Bank Of India Act,
       1989 (39 Of 1989) And Having Its Head Office At SIDBI Towers,
       15 Ashok Marg, Lucknow - 226001 And Inter Alia A Branch Office
       At 2nd Floor, Chawla Complex, Sai Nagar, Devendra Nagar
       Road, Raipur Chhattisgarh - 492009 Represented By Its
       Authorised Officer - Mr. Sudipta Aich

                                                             ---- Petitioner

                                   Versus

     1. District Magistrate, Durg, District : Durg, Chhattisgarh

     2. Shri Manmohan Kumar Khanduja S/o Shri Dharampal Khanduja
        R/o 37/9, Nehru Nagar East, Bhilai, District Durg Chhattisgarh.,
        District : Durg, Chhattisgarh

     3. Bsr Super Speciality Hospitalsa Ltd. 15- Commercial Complex
        Nehru Nagar (East), Bhilai, District Durg. Through Its Directors -

        (a). Shri Manmohan Kumar Khanduja, R/o 37/9, Nehru Nagar
        East, Bhilai, District Durg - 490020.

        (b). Shri Rohitash Khanduja, R/o 36/6, Nehru Nagar East, Bhilai,
        District Durg - 490020.

        (c). Smt. Neera Khanduja, R/o 37/9, Nehru Nagar East, Bhilai,
        District Durg - 490020., District : Durg, Chhattisgarh

                                                          ---- Respondents

For Petitioner Shri Raja Sharma, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 14/11/2018

1. The application under Section 14 (2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 preferred by the petitioner is pending consideration before the District Magistrate, Durg since October, 2017.

2. Let the District Magistrate, Durg decide the application at the earliest, preferably within a period of 3 months.

3. The writ petition stands disposed of.

Sd/-

Prashant Kumar Mishra Judge Nirala