LOYAL CHEMICALS PVT. LTD. Vs. BANK OF INDIAQ

JUDGEMENT

(1.) BY way of this petition under Article of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) BEFORE considering the submissions made by the learned Counsel for the petitioner it would be proper to quote Section of the Act, which reads as under:

(3.) IN view of the above observations of the Hon'ble Apex Court, the present petition challenging the notice under Section of the Act is not maintainable as the petitioner has alternative efficacious remedy by way of filing of proceeding under Section of the Act.