NAZMA BEGAM Vs. DISTRICT MAGISTRATE, UDHAM SINGH NAGAR

JUDGEMENT

(1.) Petitioner took a housing loan from Canara Bank, Branch Kichha, District Udham Singh Nagar. Since petitioner defaulted in repayment of loan, therefore, respondent bank has initiated coercive action by invoking provision of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short "SARFAESI Act"). Thus, feeling aggrieved, petitioner has approached this Court.

(2.) By means of this writ petition, petitioner has sought following relief:-

(3.) Mr. P.C. Pethshali, learned counsel appearing for the petitioner submits that petitioner is ready and willing to repay the entire outstanding loan provided some reasonable time be given to her. He further submits that due to non availability of Presiding Officer, Debt Recovery Tribunal, Dehradun is not functioning these days.