MANIKESHWARI PAPERS PVT. LTD. Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) Though the Writ Petition is listed for hearing on Interlocutory Application and for compliance of office objection, with the consent of the parties, the matter was taken up for final disposal.

(2.) The petitioner herein has challenged the E-auction Sale Notice dtd. 21/3/2023 issued by the respondent-Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, hereinafter referred to as 'the Act').

(3.) It is the grievance of the petitioner that by issuing the impugned sale notice, the respondent-Bank has taken action to auction the entire plant and machinery of the petitioner.