Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable  ||  Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL  ||  Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse  ||  Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences  ||  Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules  ||  Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates  ||  Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited  ||  Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income  ||  SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions  ||  NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps    

SC: Additional Chief Metropolitan/District Magistrate Can Exercise Power U/S 14 of SARFAESI - (28 Jul 2022)

BANKING

Supreme Court has held that term ‘District Magistrate’ and ‘Chief Metropolitan Magistrate’ as appearing in Section 14 of the SARFAESI Act shall deem to mean and include Additional District Magistrate and Additional Chief Metropolitan Magistrate for the purposes of Section 14 of the SARFAESI Act.

Tags : SUPREME COURT   SARFAESI   MAGISTRATE  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved