JAMPANI KRISHNA BABU Vs. CANARA BANK

JUDGEMENT

(1.) Challenging the Order passed by the Chief Judicial Magistrate-cum-Principal Assistant Sessions Judge, Guntur, in an application filed by the Secured Creditor under Section 14(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Securities Interest Act, 2002 ['SARFAESI Act'], the borrowers/Petitioners filed the present Writ Petition under Section 226 of the Constitution of India.

(2.) The facts, in nutshell, are as under:

(3.) Sri T. Lakshminarayana, learned counsel for the Petitioners, would contend that, the order impugned is totally contrary to Section 14 of the Act.