Equitas Small Finance Bank Ltd. Through ... vs The State Of Madhya Pradesh
2025 Latest Caselaw 1648 MP

Madhya Pradesh High Court

Equitas Small Finance Bank Ltd. Through ... vs The State Of Madhya Pradesh on 16 July, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

          NEUTRAL CITATION NO. 2025:MPHC-IND:18198




                                                             1                               WP-26708-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                           HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                           &
                                      HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI
                                                   ON THE 16th OF JULY, 2025
                                                WRIT PETITION No. 26708 of 2025
                             EQUITAS SMALL FINANCE BANK LTD. THROUGH MR. SHANU
                                                   Versus
                                  THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                                   Shri Karpe Prakhar Mohan - Advocate for the petitioner.
                                   Shri Bhuwan Gautam - Govt. Advocate for the respondent / State.

                                                                 ORDER

Per: Justice Vivek Rusia

This petition has been preferred by the petitioner against the inaction of Chief Judicial Magistrate, District Burhanpur (M.P.) who is not deciding the application under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred as "SARFAESI Act").

02. By means of present order, the Chief Judicial Magistrate, District Burhanpur (M.P.) is directed to take note of pending proceedings under Section 14 of the SARFAESI Act, and pass an appropriate order in accordance with law and in light of the judgment passed in case of Equitas Small Finance Bank Ltd. v/s State of M.P. [2024 (1), M.P.L.J. 36].

03. Before deciding the application under Section 14 of the

NEUTRAL CITATION NO. 2025:MPHC-IND:18198

2 WP-26708-2025 SARFAESI Act, Chief Judicial Magistrate / Concerned Authority shall verify whether any proceeding / stay application is pending before the DRT or not.

04. With the aforesaid direction, this Writ Petition is disposed of.

                                      (VIVEK RUSIA)                           (BINOD KUMAR DWIVEDI)
                                          JUDGE                                       JUDGE
                           Divyansh