BASANTH KUMAR RANKA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this case, the petitioner has challenged the validity of Sections 17 (2) to 17 (4) of the SARFAESI Act. Learned counsel appearing on behalf of the parties submits that similar matter fell for consideration before a Full Bench of this Court in the case of "lakshmi Shankar Mills (P) Ltd. , Vs. The Authorised Officer/chief manager, Indian Bank" reported in 2008 (2) C. T. C. 529 (FB), wherein the Court held as follows:

(2.) IN view of such findings already given by this Court, for the reasons mentioned therein, this Writ Petition also stands disposed of with the same and similar observations. No costs. The Miscellaneous Petitions are closed.