ADITYA WHEEL INDIA PVT. LTD Vs. CHIEF MANAGER

JUDGEMENT

(1.) Petitioner would assail the legality and validity of the notice dtd. 15/12/2018 issued by the Authorized Officer, Central Bank of India, Raipur under Rule 8 (6) of the Security Interest (Enforcement) Rules, 2002.

(2.) In the matter of ICICI Bank Ltd. Etc. Etc. Vs. Umakanta Mohapatra Etc. Etc. in Civil Appeal No.10243-10250 of 2018, decided on 5/10/2018, the Supreme Court has observed thus :

(3.) In a subsequent order passed by this Court in Writ Appeal No.321/2017 (Dharmendra Kumar vs District Magistrate, Raipur and others), the Division Bench of this Court was considering rights of a tenant in respect of the SARFAESI proceedings. In the said matter, the following has been held in para 20:-