SHAMSHAD BEGAM Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court under Article 226 of the Constitution of India questioning the Possession Notice (Annexure-A) dtd. 19/3/2022 issued by the respondent-Union Bank of India (for short 'the Bank'), under the SARFAESI Act, 2002 (for short 'the Act') as well as under the Security Interest (Enforcement) Rules, 2002 (for short 'the Rules').

(2.) Heard Sri Chandan M, learned counsel for Sri Prashanth H.S., learned counsel for the petitioners and Sri Vignesh Shetty, learned counsel for the respondent-Bank through video conference. Perused the writ petition papers.

(3.) Learned counsel for the petitioners would submit that petitioners had obtained loan from the respondent- Bank. But the petitioners could not adhere to the repayment schedule due to out-break of COVID-19 Pandemic. Learned counsel for the petitioners would submit that petitioners are due in a sum of Rs.6.35 Lakhs and if some time is given, it is submitted that petitioners would clear the entire balance loan due to the respondent-Bank.