B. SARAVANAN Vs. THE AUTHORISED OFFICER, SYNDICATE BANK

JUDGEMENT

(1.) HEARD the learned counsels appearing on behalf of the parties concerned. Since common issues are arising for the consideration of this Court, all these Writ Petitions are heard together and a common order is being passed.

(2.) IT is found that in all the above Writ Petitions, various issues have arisen, relating to the actions initiated by the respondent banks concerned, under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(3.) WE have heard the submissions made by the learned counsels appearing on behalf of the parties concerned. We have also perused the records available. Even though various grounds have been raised on behalf of the parties concerned, we are of the considered view that the parties concerned ought to make their claims, relating to the issues arising for the consideration of this Court, in the above Writ Petitions, before the appropriate forum, as provided under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. We make it clear that it would be open to the parties concerned to raise all the grounds available to them, before the appropriate forum, as per law.