LAWS(MAD)-2018-2-415

VASAN MEDICAL CENTRE INDIA PVT LTD Vs. THE AUTHORISED OFFICER CANARA BANK NO.524 ANNA SALAI TEYNAMPET

Decided On February 02, 2018
Vasan Medical Centre India Pvt Ltd Appellant
V/S
The Authorised Officer Canara Bank No.524 Anna Salai Teynampet Respondents

JUDGEMENT

(1.) Possession notice, dated 14/11/2017, issued under Section 13 (4) of the SARFAESI Act, 2002, impugned in the instant writ petition, is extracted hereunder:-

(2.) In support of the prayer sought for, learned counsel for the petitioner placed reliance on an interim order, made in W.P.No. 18588 of 2017, dated 20/10/2017. Added further, he submitted that declaration of N.P.A, on 21/4/2017, was intimated and in the above said circumstances, instant writ petition filed against the possession notice, dated 14/11/2017, can be entertained.

(3.) Heard Mr. I. Arockia Selvaraj, learned counsel for the petitioner and perused the materials available on record.