- (1.) The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of this petition is that the District Magistrate, Gautam Budh Nagar should take a decision on the application filed by the petitioner under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
(2.) Learned Standing Counsel appears for respondent Nos. 1 and 2. In view of the order proposed to be passed there is no need to issue notices to respondent nos. 4, 5 and 6 as adequate opportunity would be provided by the District Magistrate, Ghaziabad before passing an order.
(3.) Learned Standing Counsel states that the District Magistrate, Ghaziabad shall make all endeavours to decide the application expeditiously.;