- (1.) Heard Shri Sudeep Harkauli and Shri O.P.Misra, Advocates on behalf of the petitioner, respondents no. 1 and 2 are represented by the learned Standing Counsel and respondents no. 3, 4, and 5 are represented by Shri Shashi Nandan, Senior Advocate assisted by Shri Kartikeya Saran, Advocate.
(2.) This writ petition has been filed by Kotak Mahendra Bank Ltd. Against the order of the District Magistrate, Allahabad passed in Case No. 233 of 2012-13-16 in alleged exercise of powers under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (herein after referred to as the Act, 2002).
(3.) The facts relevant for deciding the writ petition lie in a very narrow compass:- Respondent no. 3 (Shalini Asha Chopra) is the wife of respondent no. 4 (Harinder Singh Chopra) while respondent no. 5 (M/s. Chopra Fabricators & Manufacturers Pvt. Ltd) is the Company of which the respondent no. 4 is the Managing Director and respondent no. 3 is one of the Director.;