HARIKRISHNA ENGINEERING WORKS Vs. SYNDICATE BANK

JUDGEMENT

(1.) Heard learned advocate Mr.B.M. Mangukiya with learned advocate Mr.Tarak Damani for the petitioners.

(2.) What is prayed in this petition is to set aside notices dated 02nd August, 2016, 03rd September, 2016, 03rd October, 2016 and 23rd November, 2016 issued by the respondent Bank under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. It is further prayed to direct the respondent Bank to release working capital in favour of the petitioner No.2.

(3.) The first petitioner is a borrower proprietor concern. The petitioner No.2 is also borrower. The petitioner No.3 is the Proprietor of the first petitioner, also a surety. The fourth and fifth petitioners are the guarantors and sureties.