M.S.Sonak, J. - (1.) Heard Mr. S.S. Kantak, learned Senior Advocate along with Advocate Abhijeet Kamat for the petitioner in Writ Petition No.313/2018, Mr. Shivan Desai, learned counsel for respondent no.1 and Mr. Rajesh Shivolkar, learned Additional Government Advocate for respondent nos.3 and 4.
(2.) Heard Mr. Nitin Sardessai, learned Senior Advocate along with Advocate Gaurish Agni for the Petitioner in Writ Petition No.585/2017, Mr. R.G.Ramani, learned counsel for respondent no.1 and Ms. Purna Bhandari, learned Additional Government Advocate for respondent nos.7 to 9.
(3.) In both these petitions, the challenge is basically to the orders made by the Magistrate under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI Act, 2002).;