UMANG SHETH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause. The amendment be carried-out forthwith. Heard Mr. Dhruvik K. Patel, learned advocate appearing for the petitioner and Mr. Bhargav Pandya, learned Assistant Government Pleader appearing for the respondent-State.

(2.) Rule returnable forthwith. With the consent of the learned advocates appearing for the respective parties, this matter is taken up for final hearing.

(3.) In this petition under Article-226 of the Constitution of India, the prayer of the petitioner is that the District Magistrate be directed to decide the Securitization Case No. 144 of 2021 filed under Sec. 14 of the SARFAESI Act within a particular time frame.