AIR 2015 ALLAHABAD 23 ::2016 ACD 287 (ALL) ::2015 (2) All LJ 551 ::(2015) 126 RevDec 380 ::(2015) 2 BankCas 75 ::(2015) 109 All LR 132 ::(2015) 1 ADJ 42 (ALL) ::(2015) 148 AllIndCas 913 (ALL)

Allahabad High Court

Hon'ble Judge(s): Dhananjaya Yeshwant Chandrachud , C.J. AND Manoj Misra , J

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act (54 of 2002) , S.14— Taking possession of secured assets - Secured creditor can approach District Magistrate concerned directly under S. 14 of Act - Order of possession passed by District Magistrate, upon scrutinizing application as provided in S. 14, not without jurisdiction. (2013) 9 SCC 620, Foll. (Para 8)