URMILADEVI MAHAVIRPRASAD JAIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Rule. Learned counsel for contesting Respondent No.1-Bank waives service. Rule made returnable fortwith. Heard finally by consent.

(2.) In this order, Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 is referred to as 'SARFAESI Act' and Recovery of Debts and Bankruptcy Act, 1993 is referred to a 'RDB Act' for convenience.

(3.) Few facts necessary for passing this order, are as under.