Gujarat High Court
Reliance Home Finance Ltd. vs State Of Gujarat on 17 March, 2020
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/6607/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6607 of 2020
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RELIANCE HOME FINANCE LTD.
Versus
STATE OF GUJARAT
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Appearance:
MR. VN. SEVAK(3791) for the Petitioner(s) No. 1
MR IG JOSHI, AGP for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 17/03/2020
ORAL ORDER
1. In this petition, under Article 226 of the Constitution of India, the prayer in the petition made by the petitioner reads as under:
"(b) To direct the respondent No.2 - District Magistrate, Ahmedabad to decide the Application No.277 of 2019 filed under Section 14 on 11.03.2019 by the petitioner as expeditiously as possible."
2. It is the case of the petitioner that an application under Section 14 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (For short `SARFAESI Act') made on 11.03.2019 and the respondent No.2
- the District Magistrate, Ahmedabad is not proceeding further.
3. Accordingly, looking to the statutory provisions and the time frame within which the application has to Page 1 of 2 Downloaded on : Wed Mar 18 23:42:17 IST 2020 C/SCA/6607/2020 ORDER be decided, the respondent No.2 herein is directed to decide the application filed by the petitioner under Section 14 of the SARFAESI Act, within 30 days from the date of receipt of copy of this order.
4. With the aforesaid observations and directions, this petition is disposed of.
Direct Service is permitted.
(BIREN VAISHNAV, J) *** VATSAL Page 2 of 2 Downloaded on : Wed Mar 18 23:42:17 IST 2020