A.N.SHABANA BANU Vs. HDFC BANK LTD

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition to issue a Writ of Mandamus directing the respondent No.1 not to initiate any further recovery proceedings for auction or sale under SARFAESI Act against the petitioner's property situated in Flat No.1, 1st Floor, measuring an extent of 1352 sq.ft in Ranga Nivas, Door No.40/20, Barnaby Road, Kilpauk, Chennai-600 010, Comprised in Survey No.3116/3, Block No.51, Purasaiwalkam, till the disposal of the appeal pending before the Dept Recovery Appellate Tribunal, Chennai.

(2.) The respondent-bank filed an application in O.A.No.184 of 2015 on the file of the Debts Recovery Tribunal-II, Chennai for recovery of a sum of Rs.2,85,45,513.25 together with interest and costs and for other reliefs.

(3.) By order dated 10.11.2017, The Debts Recovery Tribunal allowed the Original Application.