Capri Global Housing Finance Ltd. ... vs Chief Judicial Metropolitan ...
2025 Latest Caselaw 368 MP

Madhya Pradesh High Court

Capri Global Housing Finance Ltd. ... vs Chief Judicial Metropolitan ... on 5 May, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

         NEUTRAL CITATION NO. 2025:MPHC-IND:11860




                                                              1                            WP-15504-2025
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        BEFORE
                                           HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                           &
                                         HON'BLE SHRI JUSTICE GAJENDRA SINGH
                                                   ON THE 5 th OF MAY, 2025
                                               WRIT PETITION No. 15504 of 2025
                           CAPRI GLOBAL HOUSING FINANCE LTD. REPRESENTED BY ITS
                               AUTHORIZED OFFICER MR. PAWAN SINGH THAKUR
                                                    Versus
                                  CHIEF JUDICIAL METROPOLITAN MAGISTRATE
                          Appearance:
                                  Shri Abhishek Tugnawat - Advocate for the petitioner.
                                  Shri   Sudeep    Bhargava       -   Dy.   Advocate   General   for   the
                          respondent/State.

                                                                  ORDER

Per: Justice Vivek Rusia

This petition has been preferred by the petitioner against the inaction of Chief Judicial Magistrate / Metropolitan Magistrate, Rajgarh 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 / Metropolitan Magistrate, Rajgarh 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

NEUTRAL CITATION NO. 2025:MPHC-IND:11860

2 WP-15504-2025 o f Equitas Small Finance Bank Ltd. V/s State of M.P. [2024 (1), M.P.L.J. 36].

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

                                   (VIVEK RUSIA)                                 (GAJENDRA SINGH)
                                       JUDGE                                          JUDGE
                          vidya