Rajasthan High Court - Jaipur
Hdfc Bank Ltd vs District Magistrate Kota Anr on 31 October, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER IN S.B. Civil Writ Petition No.17434/2012 HDFC Bank Ltd. Vs. District Magistrate, Kota, Rajasthan and Another Date of Order ::: 31.10.2012 Present Hon'ble Mr. Justice Mohammad Rafiq Shri Pankaj Gupta, counsel for petitioner #### By the Court:-
This petition has been filed by petitioner HDFC Bank Limited with prayer that respondent no.1 District Magistrate, Kota, Rajasthan, be directed to decide its application filed under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, in a time bound manner.
It is contended that the application was filed by the petitioner on 11.07.2011 and has been adjourned by the respondent no.1 on as many as thirteen dates. Many of the times it is mentioned that the adjournment is being granted on request of the petitioner's counsel, whereas fact is that according to learned counsel for petitioner, its counsel never asked for adjournment.
If that be so, counsel for petitioner should insist on the next date before the respondent no.1 District Magistrate, Kota, for argument. The respondent no.1 is expected to expeditiously decide the application after hearing of the concerned.
With that direction, the writ petition is disposed of.
(Mohammad Rafiq) J.
//Jaiman//8 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Giriraj Prasad Jaiman PS-cum-J