C. RENJIT MONY Vs. AUTHORIZED OFFICER, HDFC BANK, H.D.F.C HOUSE, VAZHUTHIACAUD, THIRUVANANTHAPURAM 695 010, KERALA

JUDGEMENT

(1.) This is another frivolous petition filed by a defaulter against the steps taken by the secured creditor under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(2.) It is an admitted position that the respondent bank has taken measures under Section 13(4) of the Act.

(3.) At paragraph 4 of the synopsis, the writ petitioner refers to even an order of March 17, 2008 that was forwarded by the District Collector.