The Bombay High Court has taken strict action against a businessman after it found that he had forged a favorable "stay order" in order to avoid attachment of his properties under the SARFAESI Act.

The Court has called out the matter 'serious' and ordered FIR against him. 

The Court clarified:

"The alleged order dated 28th January 2020 purportedly passed in Interim Application No. 634-B-78/R/2019 in Writ Petition (ST) No. 20046 of 2019 is on the face of it a forged and bogus document. On 28th January 2020, no such order was passed by this Bench. As a matter of fact, no such Bench was constituted or sitting on 28th January 2020. "

This is not the first instance, as only last month a fabricated order under the name of Justice GS Patel was directed to be probed by the Court.

The District Court had ordered attachment of the property of the petitioner since he defaulted on a loan. To escape the same the faulty, fraud order was generated.

The Court was solid on its stand and thus concluded in the order passed:

"The forgery and fabrication of the order of the High Court is a serious matter which needs thorough investigation."

The order was passed by Justice PRAKASH D. NAIK and Justice A. A. SAYED on 28-02-2020.

Read Order Here:

 

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