MOHD IMRAN Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court challenging the proceedings initiated under Sec. 13(2) and (4) of the SARFAESI Act, 2002 (for short 'the Act, 2002').

(3.) At the outset, it was contended by learned counsel for the petitioner that he wants to deposit the entire outstanding amount of Rs.12,80,680.37 to the Bank. But, the difficulty is petitioner is not having that much amount at one go. He made a request to this Court to permit him to pay the amount outstanding against it by way of easy installments.