(1.) Heard learned counsel for the petitioner, learned Standing Counsel and Sri Praveen Dwivedi, learned counsel for the respondent - Bank.
(2.) Petitioner has approached this Court with regard to notice dtd. 19/7/2023, issued under Sec. 14(2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002.
(3.) Learned counsel for the petitioner has statutory alternative remedy to approach the D.R.T. concerned under the aforesaid Act.