SANKARAN S/O KUNHIRAMAN Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) PETITIONER availed of a loan form the respondent Bank mortgaging a residential property. Default committed by the petitioner made the Bank to initiate SARFAESI proceedings and Ext.P1 is the notice under Section 13(2) of the Act. Proceedings continued and now the Advocate Commissioner appointed by the Bank under Section 14 of the Act has issued Ext.P4 notice porpoising to take over possession of the mortgaged assets. It is at this state the writ petition is filed seeking an order for regularizing the loan in question.

(2.) I heard the counsel appearing for the petitioner and also the standing counsel appearing for the respondent also.