Sujoy Paul, J
With the consent finally heard.
Petitioner seeks execution of order dated 08.03.2022 (Annexure P/3) passed by Collector, Chhindwara in exercise of power under Section 14 of
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.
Learned Government Advocate submits that if the said order is not annulled, modified or stayed by any Court of competent jurisdiction, the order will
be complied with.
Considering the aforesaid, petition is disposed off by directing respondent No.2 to comply with the order dated 08.03.2022 (Annexure P/3) within 45
days from the date of production of copy of this order provided said order dated 08.03.2022 is not annulled, set aside, stayed or interfered with by any
Court of competent jurisdiction.
The petition stands disposed off.
