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Judgment
Learned counsel appearing for the petitioner Bank would submit that the application filed by the petitioner under Section 14 of the SARFAESI Act,
2002 is pending consideration before the District Magistrate since 21.07.2015 and has not been decided till date.
Learned State counsel would submit that the application will be considered and decided expeditiously.
I have heard learned counsel for the parties.
Keeping in view the second proviso to sub-section (1) of Section 14 of the SARFAESI Act, it will be expedient to direct the District Magistrate to
consider and decide the petitioner's application expeditiously preferably within a period of 30 days from today.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).