VIJAYA BANK SHILLONG BRANCH, REPRESENTED BY ITS BRANCH MANAGER Vs. SHRI SUROJIT DKHAR PROP. OF M/S. MANSUK ELECTRONICS

JUDGEMENT

(1.) Heard Mrs. T. Yangi. B, learned counsel for the petitioners as well as Mr. K. Paul, learned counsel for the Proforma respondent and Mr. K.C. Gautam, learned counsel for the respondent.

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) The learned counsel for the Petitioner Bank submitted that on 07.10.2014 the petitioner Bank had issued notice under Sec. 13 (2) of the SARFAESI Act, to the respondent.