KRISHNA LAL Vs. NAINITAL BANK LTD.

JUDGEMENT

(1.) Petitioners are borrowers, who are facing proceedings for recovery under Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(2.) In this writ petition, petitioners have challenged the e-auction notice in respect of the secured asset pledged with the bank, which is scheduled to be held on 5/1/2022.

(3.) Learned counsel appearing for the petitioners submits that petitioners want to repay the loan, but the only thing they want is some reasonable time, for repayment of loan.