RAJENDRA PRASAD GOPALAN Vs. PUNJAB AND SIND BANK

JUDGEMENT

(1.) THE petitioner is being proceeded against by first respondent, bank invoking its power under the SARFAESI Act. It is challenging the said proceedings, the writ petition is filed. However, in the pleadings, it is seen that when notice under Section 13(2) was issued, petitioner filed WP(C) No. 11229 of 2012 which was dismissed by this court by judgment dated 6.6.2012. Against that judgment, petitioner filed W.A. No. 1345 of 2012 and that was also dismissed by judgment dated 24.7.2012. In view of the aforesaid judgments, it is not permissible for the petitioner to once again file a writ petition challenging Ext.P10 notice issued under Section 13(4) of the Act. Therefore, the writ petition is dismissed.