JOSHY JOSEPH Vs. AUTHORISED OFFICER VIJAYA BANK

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and also the learned Standing Counsel appearing for the respondents.

(2.) PETITIONER has approached this Court impugning Ext.P2. Ext.P2 is a notice issued by the Advocate Commissioner who has been appointed by the Chief Judicial Magistrate in exercise of his powers under Section 14 of the SARFAESI Act informing the petitioner that possession of the mortgaged assets will be taken over at 3.00 pm on 4.9.2012.