Calcutta High Court (Appellete Side)
Anand Kumar Agarwal vs Union Of India & Ors on 13 September, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 M/L 202 13-09-2019Court No. 08
Samrat W.P. 5866 (W) of 2018 Anand Kumar Agarwal
-Vs-
Union of India & Ors.
Mr. Srijib Chakraborty ... For the State Mr. Sudeep Pal Choudhury ... For the Bank.
None appears for the petitioner. State and the Bank are represented. The challenge in the present writ petition is directed against an order dated March 12, 2018 passed by the District Magistrate under Section 14 of the Securitisation and Reconstruction of Financial Assests and Enforcement of Security Interest Act, 2002.
A secured creditor is entitled to approach the District Magistrate under Section 14 of the Act of 2002. The District Magistrate is empowered to pass an order thereunder.
In such circumstances, no interference is called for. W.P. 5866(W) of 2018 is dismissed. However, there shall be no order as to costs. Urgent photostat copy of this order, if applied for, be given to the parties upon compliance of all formalities.
(Debangsu Basak, J.)