Gujarat High Court
Rameshbhai Polabhai Jadav vs District Magistrate & 5 on 28 September, 2016
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/15903/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15903 of 2016
==========================================================
RAMESHBHAI POLABHAI JADAV....Petitioner(s)
Versus
DISTRICT MAGISTRATE & 5....Respondent(s)
==========================================================
Appearance:
MR. BK. RAJ, ADVOCATE for the Petitioner(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 28/09/2016
ORAL ORDER
Upon perusal of the impugned order dated 8.8.2016, it appears that the respondent Bank made an application on 12.3.2013 under the provisions of the SARFAESI Act. Pending hearing of said application under section 14 of the Act, the petitioner filed objection on 20.10.2014 to the creation of mortgage and therefore, considering the decisions of the Hon'ble Apex Court in case of Harshad Govardhan Sondagar Vs. International Assets Reconstruction Company Limited and others reported in (2014) 6 SCC 1, present petition deserves consideration.
Notice returnable on 7.11.2016. Learned advocate Mr. VM Gohil waives service of notice for respondent No.2. Learned advocate Mr. Gohil appearing for respondent No.2 - Bank states at bar that the respondent No.2 will not initiate any further action pursuant to order dated 8.8.2016 passed by the District Magistrate, Surat till then.
Registry is directed to show name of learned advocate Mr. VM Gohil appearing for the respondent No.2.
Page 1 of 2HC-NIC Page 1 of 2 Created On Thu Sep 29 02:57:04 IST 2016 C/SCA/15903/2016 ORDER (S.H.VORA, J.) shekhar Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Sep 29 02:57:04 IST 2016