AHMAD NADEEM Vs. BANK OF BARODA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to learned counsel for the petitioners, petitioners took housing loan of Rs. 16,00,000.00 (Rs. Sixteen lacs) from Bank of Baroda, Branch Patel Chowk, Haldwani, District Nainital. Due to personal difficulties, petitioners defaulted in repayment of the loan, therefore proceedings under Sec. 13 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to SARFAESI Act) were initiated against them.

(3.) Thus, feeling aggrieved, petitioners have approached this Court seeking following reliefs: