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AU Small Finance Bank Lim Ited Through Authrized Signatory Mr Madhur Gupta S/O Shri M L Gupta vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 15 May 2026 · Citation: (2026) 05 MP CK 1427

HON’BLE JUDGES
Vijay Kumar Shukla, J · Binod Kumar Dwivedi, J
ACTS & SECTIONS REFERRED
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 18339 Of 2026
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Judgment

5 paragraphs · 178 words

Vijay Kumar Shukla, J

Petitioner-Bank is aggrieved by inaction on the part of respondent No.4/Additional District Magistrate, Mandsaur in not deciding the application filed by the Bank under section 14 of the SARFAESI Act. He submits that Bank has filed as many as 94 applications so far.

Considering the aforesaid submission and grievance of the petitioner, the petition is disposed of with a direction to respondent No.4 to decide the last pending application of the petitioner under section 14 of SARFAESI Act in accordance with law within a period of 30 days from the date of filing of copy of the order passed today. We highly deprecate the inaction on the part of respondent No.4 in the matters of section 14 of SARFAESI Act, such lackadaisical attitude can never be appreciated as the same would defeat the object and purpose of SARFAESI Act. Any non-compliance of the order passed today will render such authority personally liable for the contempt proceedings.

Copy of the order be sent to the Principal Secretary of Revenue Department, Bhopal.

C.c. as per rules.