REGENT COMPUTRONICS PVT. LTD.

Thara Philip Appellant

V/S

FEDERAL BANK LTD Respondents

Referred Judgements :-

MOHAMMED BASHEER,K.P V. DEPUTY GENERAL MANAGER AND OTHERS [REFERRED TO]
INDIAN BANK V. K. PAPPIREDDIYAR [REFERRED TO]
GREEN VALLEY FARMS,ATTAPADY AND ANOTHER V. SYNDICATE BANK,PALAKKAD [REFERRED TO]
FEDERAL BANK LIMITED VS. SAGAR THOMAS [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
UNITED BANK OF INDIA VS. SATYAWATI TONDON [REFERRED TO]
J.RAJIV SUBRAMANIYAN VS. M/S. PANDIYAS [REFERRED TO]
AUTHORIZED OFFICER, STATE BANK OF TRAVANCORE VS. MATHEW K.C. [REFERRED TO]
RADHA KRISHAN INDUSTRIES VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
PHOENIX ARC PRIVATE LIMITED VS. VISHWA BHARATI VIDYA MANDIR [REFERRED TO]
VARIMADUGU OBI REDDY VS. B. SREENIVASULU [REFERRED TO]
SOUTH INDIAN BANK LTD VS. NAVEEN MATHEW PHILIP [REFERRED TO]
CELIR LLP VS. BAFNA MOTORS (MUMBAI) PVT. LTD. [REFERRED TO]

JUDGEMENT

(1.) The petitioner challenges the proceedings initiated against her by the respondent, the Federal Bank Ltd., Sultan Bathery branch, under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFEASI Act).

(2.) The relevant facts are extracted below:

(3.) The challenge of the petitioner is essentially on the ground that the properties sought to be auctioned are agricultural lands and, therefore, the same is protected under Sec. 31 (i) of the SARFAESI Act.

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THARA PHILIP Vs. FEDERAL BANK LTD

Referred Judgements :-

JUDGEMENT

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