DEVENDRA KUMAR RAI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard on the question of availability of alternative remedy.

(2.) The petitioner in para 3 of writ petition declared that " he has availed all the remedies which are available to him in the law..."

(3.) Shri Prabhanshu Shukla, Advocate raised an objection about availability of alternative remedy under Sec. 18 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.