DHANALAKSHMI Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) THE petitioners before the revision petition are the respondents/borrowers before the learned Chief Metropolitan Magistrate, Egmore, in an application filed by the applicant therein in Crl. M. P. No. 2741 of 2006, under Section 14 of the Secrutization and Reconstruction of Financial Assets and Enforcement of Security Interest Act 2002 (hereinafter referred to as 'the Act' ).

(2.) THE case in brief is as follows:

(3.) HEARD learned counsel for the petitioners as well as the respondent.