S.JAYASREE Vs. REPCO HOME FINANCE LTD.

JUDGEMENT

(1.) The prayers in the above writ petition civil are as follows:

(2.) Mr.M.V.Thamban, learned counsel for appellant, made submissions on the grounds raised in the appeal and sought for interference with the impugned judgment dated 23.1.2020.

(3.) We are not inclined to interfere with the same, for the reason that, time and again the Hon'ble Supreme Court has held that a writ against the proceedings under Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002, is not maintainable, when there is an alternative efficacious remedy provided under the said Act.