Chattisgarh High Court
Iifl Home Finance Limited vs Ms. Jyoti Singh on 2 August, 2023
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CONT No.253 of 2023
IIFL Home Finance Ltd. Versus Ms. Jyoti Singh
02/08/2023 Mr. Raja Sharma, Advocate for the petitioner.
Mr. Sameer Oraon, Advocate for respondent.
Heard on I.A. No.3/2023, application for exemption from her personal appearance.
Considering the submissions of learned counsel for respondent, pleadings made in application and nature of disease with which respondent is suffering, personal appearance of respondent is exempted.
Learned counsel for the respondent submits that attempt has been made to comply with the order of the Collector for taking possession of mortgaged property, but the property described in Memo dated 15.6.2022 being located in densely populated area, could not be identified. He submits that if petitioner appears along with documents of property in their possession, further proceedings can be initiated for complying the order passed by the Collector under Section 14 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
Learned counsel for petitioner submits that revenue officers can identify any property situated at any place within the mentioned locality, however, petitioner is ready to place on record all relevant documents. He will supply one extra set of documents to learned counsel for respondent also. He prays for and is granted two weeks time in this regard.
As prayed, list this petition in the week commencing 4.9.2023.
Sd/-
(Parth Prateem Sahu) Judge roshan/-