BIMALDEVI BIHARILAL PARSRAMPURIA Vs. METROPOLITAN MAGISTRATE

JUDGEMENT

(1.) By way of present petition, the petitioner herein has challenged the challenged the notice issued by Respondent No.3 dtd. 11/11/2022 issued under Sec. 14 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (For short " SARFAESI Act ").

(2.) Heard Ms. Natasha Sutaria, the learned advocate appearing for the petitioner, Mr. Anip Gandhi, the learned advocate appearing for the respondent No.3 and Mr. Hemang Shah, the learned advocate appearing for respondent Nos. 1 and 4.

(3.) The petitioner herein states that M/s. Suzuki Parsrampuria Suiting Private Limited (for short "Company") had obtained credit facilities from Respondent No.3 Bank vide sanction letter dtd. 29/5/2015, sanctioned a total amount of Rs.30,00,000.00 to the Company. The said credit facility was secured through the subject property.