ANITA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present writ petition, petitioner has sought the indulgence of this Court for quashing the order dtd. 11/3/2024, passed by D.M. Haridwar under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short 'The SARFAESI Act').

(3.) It is admitted to the petitioner that against the notice under Sec. 14 of the SARFAESI Act, a Securitisation Application No.175 of 2024 is pending before the Debt Recovery Tribunal, Dehradun. He further contends that petitioner's husband took loan from the respondent no.3-CSL Finance Limited to the tune of Rs.8,45,303.00 in the year 2018, but unfortunately he died in the year 2020. He also contends that husband of the petitioner secured the said loan by taking insurance cover. Now, the grievance of the petitioner is that instead of appearing in the Securitisation application pending before the DRT, respondent no.3 is pressing hard upon the petitioner to make the payment of the loan amount and threatening her to dispossess from the property.