Cholamandalam Investment And ... vs Smt. Pinki Sharma
2021 Latest Caselaw 15388 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10877/2021

Cholamandalam Investment And Finance Company Ltd., Having Its Branch Office At Plot No. 10-A, 1St And 2Nd Floor, Goverdhan Colony, New Sanganer Road, Jaipur, 320004, Rajasthan And Registered Office At Dare House, 1St Floor, No. 2, N.s.c. Bose Road, Parrys, Chennai Through Its Authorized Signatory Shri Rohit Choudhary Aged About 36 Years.

----Petitioner Versus

1. Smt. Pinki Sharma W/o Late Jagdish Chandra Sharma (Borrower), House No. 19, H-Road, Bhupalpura, Udaipur, Rajasthan - 313001

2. Ms. Minal Alias Meenu Sharma D/o Late Jagdish Chandra Sahrma, No. 19, H-Road, Bhupalpura, Udaipur, Rajasthan-313001

3. Ms. Kritika Sharma D/o Late Jagdish Chandra Sharma, House No. 19, H-Road, Bhupalpura, Udaipur, Rajasthan- 313001

4. Mr. Lakshya Sharma S/o Late Jagdish Chandra Sharma, House No. 19, H-Road, Bhupalpura, Udaipur, Rajasthan- 313001

5. Sharma Ayurvedic Store, 4, Goud Chauk, Near Sindhi Bazaar, Udaipur, Rajasthan-31001 Respondents (Legal Heirs Of Borrower Late Jagdish Chandra Sharma)

----Respondents

For Petitioner(s) : Mr. Arpit Mehta Mr. Dixit Parmar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

The petitioner has preferred this writ petition claiming the

following relief:

"(A) By an appropriate writ, order or direction may kindly be given to the learned court

(2 of 2) [CW-10877/2021]

below to expeditiously decide the Application U/s 14 of the SARFAESI Act, 2002, titled as "Cholamandalam Investment & Finance Company Ltd. vs. Navratan Kothari and Ors." pending before Hon'ble District Magistrate, Udaipur."

Learned counsel for the petitioner at the outset makes a

limited submission that the petitioner shall be satisfied it its

application under Section 14 of the Securitisation and

Reconstruction of Financial Assets and Enforcement of Securities

Interest Act, 2002 is directed to be decided expeditiously.

In light of such limited submission, the present writ petition

is disposed of with a direction to the District Magistrate, Udaipur

to decide the aforesaid application of the petitioner by passing a

speaking order within a period of 60 days from the date of receipt

of certified copy of this order, strictly in accordance with law.

(VIJAY BISHNOI),J

96-mohit/-

Powered by TCPDF (www.tcpdf.org)