A VENKATRAMANI Vs. LIC HOUSING FINANCE LIMITED

JUDGEMENT

(1.) WITH the consent of either counsel, the main writ petitions themselves have been taken up for final disposal.

(2.) IN all these writ petitions, the petitioners are challenging the Demand Notices issued by the financial institutions under Section 13 (2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (Act 54 of 2002) (in short "sarfaesi Act" ). Since common questions of law have been raised in all these writ petitions, they are all disposed of by this common order.

(3.) THESE writ petitions have been filed either by the borrowers/debtors of the financial institutions or the purchasers from the debtors of the financial institution, to whom the financial institutions have marked a copy of the Demand Notice, while sending the demand notices to the original creditors; or by the guarantors.