GREEN VALLEY FARMS Vs. SYNDICATE BANK

JUDGEMENT

(1.) Assailing the correctness of the judgment made in W.P.(C) No. 16058 of 2019 dated 13th June 2019, directing the writ petitioners to move the alternative Statutory Forum provided under the provisions of the SARFAESI Act, 2002 instant writ appeal is filed.

(2.) Short facts of the case are as follows:

(3.) Heard Sri. Titus Mani Vettom, learned counsel appearing for the appellants. Also heard Sri. K.P. Sujesh Kumar, learned Standing Counsel appearing for the Syndicate Bank. We have gone through the materials available on record.