G SANGEETHA Vs. AUTHORIZED OFFICER, BANK OF BARODA

JUDGEMENT

(1.) The petitioner has filed the above writ petition to issue a writ of certiorari to call for the records relating to the sale notice, dated 12.04.2018, issued by the first respondent and to quash the same.

(2.) By the impugned sale notice issued under Rule 6(2) and/or Rule 8(6) of the Security Interest (Enforcement) Rules, 2002 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, the respondent Bank is bringing the mortgaged property for sale on 18.05.2018. Challenging the sale notice, dated 104.2018, the petitioner has filed the above writ petition.

(3.) It cannot be disputed that the petitioner has got remedy before the Debt Recovery Tribunal, challenging the impugned sale notice. That apart, the Honourable Supreme Court in the following judgments,