MAHAVEER TIMBERS Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to learned counsel for the petitioner, petitioner is a Trader, who took loan as Cash Credit Limit from State Bank of India, Branch Aliganj Road, Kashipur, District Udham Singh Nagar. Due to down fall in the business, petitioner 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 him.

(3.) Thus, feeling aggrieved, petitioner has approached this Court seeking following reliefs: