IMMADI ESWARA CHANDRA VIDYA SAGAR Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) Heard Smt. Thota Suneetha, learned counsel for the petitioner and Sri T.B.L.Murthy, learned counsel for the 1st respondent.

(2.) This petition under Article 226 of the Constitution of India has been filed by the petitioner, to whom notice has been issued under Sec. 13(4) of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (in short, 'the SARFAESI Act').

(3.) There is no dispute that the petitioner is covered in the definition of the expression "borrower" under Sec. 2(1)(f) the SARFAESI Act, in as much as the petitioner stands as guarantor for the loan taken by respondent No.2-the principal borrower.