SUSHILA Vs. SYNDICATE BANK

JUDGEMENT

(1.) As per the averments made in the Writ Petition, Rajiv Kumar, husband of the petitioner took loan in the name and style of M/s Shiva Kirana Store. The said Rajiv Kumar committed default in payment of the said loan. Consequently, the proceedings under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short "the Securitization Act") have been initiated. Possession Notice dated 18.01.2011 under Section 13(4) of the Securitization Act has been issued in this regard.

(2.) The petitioner has filed the present Writ Petition, inter-alia, praying for quashing the proceedings initiated under Section 13 (4) of the Securitization Act.

(3.) We have heard Shri S.P. Giri, learned counsel for the petitioner and Shri. A.K.Pandey, learned counsel for the respondent No. 1.