ARVIND AMARSINH SINDHA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) By this petition under Art. 226 of the Constitution of India, the petitiner has prayed for the following reliefs:

(2.) ***

(3.) At the outset, it is required to be noted that Sec. 17(1) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002 (for short 'the SARFAESI Act '), reads as under: