NEW HARIYANA DAL MILL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard by consent.

(2.) Petitioner is challenging the Notification issued by Central Government under section 2(l)(c)(v) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, "Secu. R.F.A. and E.S.I. Act"), copy whereof is at Annex. E.

(3.) Ground of challenge is that such a notification is impermissible in view of the Judgment of the Hon'ble Apex Court and the observations contained in the Judgment in case of Greater Bombay Co-operative Bank Ltd. vs. M/s United Yarn Tex. Pvt. Ltd. and ors., 2007 AIR(SC) 1584.