JAYASHRIBEN ROHITBHAI BORAD Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned advocate Ms.Jayshree Bhatt for learned advocate Ms.Khushbu Shah for the petitioner and learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.1 through video conference.

(2.) By this petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs :

(3.) The petitioner has challenged the order dtd. 8/9/2021 passed by the respondent No.1 District Magistrate, Surat under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest act, 2002 (for short "the SARFAESI Act ").