SANJAY KUMAR SONI Vs. CANARA BANK

JUDGEMENT

(1.) The petition is directed against the notice under sub-Section (2) of Section 13 of Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereafter shall be referred to as "2002 Act").

(2.) In view of the law laid down by Coordinate Bench of this Court in Velocity Ltd., Indore v. State Bank of India, 2011 2 MPLJ 224 a writ petition against a show cause notice under Section 13 (2) of 2002 Act is not tenable. It is held:

(3.) In view whereof as well as the law laid down by the Hon'ble Supreme Court in Satyawati Tondon (supra) that an order passed under sub-Section (4) of Section 13 of Act, 2002 can be assailed before Debts Recovery Tribunal under Section 17 of the Act, 2002 Act, we are not inclined to cause any indulgence.