ALIYAR P A Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) THE petitioner challenges the proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, initiated by the respondents for recovery of the loan amounts defaulted by the petitioner. THE petitioner does not dispute the liability to pay or the quantum. THE petitioner only seeks the facility to pay off the amounts in instalments.

(2.) THIS Court has passed several interim orders as follows; 1.3.2011: