DEEPIT PATIL Vs. CANARA BANK

JUDGEMENT

(1.) The petitioner is before this under Article 226 of the Constitution of India praying to quash the order (Annexure-F) dtd. 8/10/2022 in C.Misc.No.4335/2020 passed under Sec. 14 of the SARFAESI Act, 2002.

(2.) Heard Sri Shivashankaraiah, learned counsel for the petitioner and Sri Vignesh Shetty, learned counsel for the Caveator/respondent No1.

(3.) Learned counsel for the petitioner mainly contends that as on the date of taking loan, the petitioner was aged 14 years and the 1st respondent- Canara Bank (for short 'the Bank') has not followed the procedure prescribed in Guardians and Wards Act , 1890, (for short 'the Act') and has not sought permission from the competent Court in accordance with law.