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Judgment
No one appears on behalf of the petitioner despite the matter being called.
By filing the present petition, the petitioner-Bank assails the order dated 29.07.2021 passed by the Collector, Surguja, (C.G.), in Revenue Case No. 32/B-121-2020-2021, whereby an interim order of status quo was passed in favour of the respondents in proceedings concerning an application filed by the petitioner under Section 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. (for short, ‘SARFAESI Act, 2002’). The petitioner has prayed for following relief(s) :-
“10.1That, this Hon'ble Court may kindly be pleased to call for the entire records of the case;
10.2That, this Hon'ble Court may kindly be pleased to issue appropriate order/direction/writ setting aside the impugned order (Annexure P/1) dated 29.07.2021 in Revenue Case по. 32/В 121- 2020-2021 passed by Collector Sarguja (C.G.),
10.3That, this Hon'ble Court may kindly be pleased to issue appropriate order/direction/writ directing the Collector Sarguja (C.G.) to decide the application filed by petitioner bank under section 14 of SRFAESI ACT 2002 within 30 days,
10.4That, this Hon'ble Court further be pleased to grant such other relief as may be deemed fit and proper in the interest of justice and equity.
10.5Cost of the Petition”
Learned counsel appearing for the intervenor submits that the petitioner has challenged the interim order passed by the Collector in proceedings under the SARFAESI Act, 2002. He further submits that the final order in the matter has already been passed on 14.03.2024 and, therefore, the present petition has become infructuous.
Considering the submissions made by learned counsel for the intervenor and the fact that the final order has already been passed on 14.03.2024, nothing survives for adjudication in the present petition.
Accordingly, the petition is disposed of as having become infructuous.