Sanjay K. Agrawal, J
1. By order dated 15.01.2018, the District Magistrate, Durg in a proceeding initiated under the SARFAESI Act, 2002 allowed the application filed by
the applicant (respondent No.1 herein) under Order 22 Rule 4 of the CPC and allowed the legal heirs of deceased Shri Ashok Kumar Lalwani to be
brought on record, being aggrieved against which this writ petition has been preferred by the petitioner.
2. Learned counsel appearing on behalf of petitioner would submit that the impugned order is unsustainable and bad in law and is liable to be set aside.
3. I have heard learned counsel for the petitioner and gone through the records with utmost circumspection.
4. On careful perusal, I do not find any legal error in the order passed by the District Magistrate, Durg for bringing the Legal Heirs of the deceased on
record.
5. Accordingly, the writ petition deserves to be and is hereby dismissed. No order as to cost(s).
