NATURAL FOODS Vs. SHISHUPAL BISHT

JUDGEMENT

(1.) The petitioner before this Court had earlier filed a writ petition being WPMS No. 627 of 2015 with the following prayers:-

(2.) The Bank from whom the petitioner had taken a loan had initiated a recovery proceeding against the petitioner under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act.

(3.) A learned Single Judge of this Court vide order dated 26.12.2016 had disposed of the matter. The relevant portion of the said judgment reads as under:-