B.MUTHUKUMAR Vs. TAMIL NADU MERCANTILE BANK LTD

JUDGEMENT

(1.) The Writ Petition has been filed by the petitioner, challenging the sale notice issued by the respondent bank under Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, read with Rule 8(6) and 9(1) of Security Interest (Enforcement) Rules, 2002.

(2.) Mr.R.Anandharaj, learned Standing Counsel accepts notice on behalf of the respondent.

(3.) By consent, this Writ Petition itself is taken up for final disposal at the time of admission.