THARACHANDY ABDULLA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) PETITIONER has approached this court challenging the SARFAESI proceedings initiated by the Bank for realising the dues of the 3rd respondent, who has mortgaged the property. It is seen from Ext.P1 that despite being a third party to the transaction in question, the petitioner had approached this Court on an earlier occasion by filing WP(C) No. 13040/11 and that writ petition was dismissed by this Court. It is thereafter that this writ petition is again filed seeking time for payment of the dues.

(2.) IN my view, having regard to the fact that the writ petition filed by the petitioner is already dismissed and also for the reason that the petitioner is a third party to the transaction, I am not inclined to entertain the writ petition. Writ petition is dismissed.