SHOBHITKUMAR B DAS Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) The challenge in the petition was against the steps initiated by the respondent bank under the Securitisation and Reconstruction of Financial Assets & Enforcement of Security Interest Act , 2002 against the petitioner for recovery of dues While issuing Notice on 08.03.2017, this Court, inter-alia, required the petitioner to deposit Rs.3,00,000/- and further that the petitioner shall file an undertaking that he will pay remaining amount within three months The amount so directed is deposited by the petitioner.

(2.) Today when the matter came up on board, Additional affidavit was filed by the petitioner, in which the petitioner stated about the schedule of payment.

(3.) In the said additional affidavit, it is stated on oath in paragraph Nos.1 and 2 as under: