Au Small Finance Bank Ltd vs The District Magistrate, ...
2022 Latest Caselaw 7096 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6500/2022

Au Small Finance Bank Ltd., Having Its Registered Office At 19- A, Dhuleshwar Garden, Ajmer Road, Jaipur, Through Its Authorized Signatory Vikky Sharma S/o Ramesh Prakash Aged About 46 Years Resident Of Working As Legal Manager Au Small Finance Bank Sunder Villa, 3Rd Floor, Upper Vodafone Office, 12Th Road, Jodhpur

----Petitioner Versus

1. The District Magistrate, Rajsamand, Rajsamand

2. Mahamaya Dadhimati Shiksha Prachar Samiti, Through The Secretary Mrs. Jyotsana Dadhich, Having Its Registered Office At 441, Vrindavan, Near Dhartidharan Factory, Sundervas, Udaipur Rajasthan 313003

3. M/s Sophia Public School, Through Principal Ms Jyotsana Dadheech Shanti Colony, Kankroli, Rajsamand 313324

----Respondents

For Petitioner(s) : Mr. Abhishek Mehta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/05/2022

The present writ petition has been preferred by the petitioner

with a grievance that the application under Section 14 of the

Securitization Reconstruction of Financial Assets & Enforcement of

Security Interest Act, 2002 that was filed by the petitioner on

15.12.2021 has not been disposed of by the respondent No.1 -

District Magistrate, Rajsamand, though the statute enjoins upon

him to decide the same within a period of maximum 60 days.

(2 of 2) [CW-6500/2022]

Learned counsel for the petitioner invites Court's attention

towards the order-sheets drawn by the District Magistrate and

prays that a direction be issued to the respondent No.1 to decide

the aforesaid application expeditiously.

The present writ petition is therefore disposed of with the

direction to the petitioner to file an application for expeditious

disposal of the application dated 15.12.2021 along with certified

copy of the order instant.

On receipt of the application, the respondent No.1 shall

decide the application as early as possible preferably within 30

days of receipt of the certified copy of the order instant.

It is made clear that aforesaid direction to decide the

application has been issued only with a view to ensure expeditious

redressal of petitioner's grievance. The same may not be

construed to be an order to decide the application in a particular

manner.

The stay application also stands disposed of accordingly.

(VIJAY BISHNOI),J

182-AjaySingh/-

Powered by TCPDF (www.tcpdf.org)