Rajasthan High Court - Jaipur
India Infoline Finance Ltd vs Uttam Kumar Asrani And Anr on 24 January, 2018
Author: M.N.Bhandari
Bench: M.N.Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 17737 / 2017
India Infoline Finance Limited, Branch Office Ambition Tower,
Office No. 307-312, Third Floor, Agrasen Circle, C-Scheme, Jaipur
Rajasthan Through Its Assistant Vice President Vibhor Trivedi.
----Petitioner
Versus
1. Uttam Kumar Asrani S/o Shri Indraprakash Asrani, R/o Plot
No.419-A, Adarsh Nagar, Near Geeta Bhawan, Jaipur and Uttam
Kumar Asrani C/o Kishan T Asrani, 5, Shankar Bhawan, Film
Colony, Chaura Rasta, Jaipur
2. Smt. Sunita Asrani W/o Shri Uttam Kumar Asrani, R/o 419-A,
Adarsh Nagar, Near Geeta Bhawan, Jaipur and Sunita Asrani C/o
C/o Kishan T Asrani, 5, Shankar Bhawan, Film Colony, Chaura
Rasta, Jaipur
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. LN Pareek for Mr. Peush Nag For Respondent(s) :
_____________________________________________________ HON'BLE MR. JUSTICE M.N.BHANDARI Order 24/01/2018 The writ petition has been filed to seek a direction on the District Magistrate, Jaipur to decide the pending Application No.117/2017 under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short "the Act of 2002"). According to the learned counsel for petitioner, period of 30 days is provided for order on the application.
(2 of 2) [CW-17737/2017] In view of the above, this writ petition is disposed of with a direction to the District Magistrate, Jaipur to expedite the proceedings and take a decision on the pending application within a period of 30 days from the date of receipt of copy of this order.
(M.N.BHANDARI) J.
FRBOHRA