CHANDRA COAL COMPANY Vs. CANARA BANK

JUDGEMENT

(1.) THE present petition filed under Article 226 of the Constitution of India assails the noticed issued to the petitioner under Section 13 (2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 ( for brevity "the Act of 2002" ) contained in Annexure P/1 dated 06.06.2013.

(2.) WITHOUT commenting upon the merits of the case, the learned counsel for petitioner submits that the petitioner is ready and willing to clear the dues of the respondents/Bank within a period of three months, failing which the respondents/Bank may proceed to recover the same in accordance with law. An affidavit dated 28.10.2013 has been filed by the petitioner alongwith a list of documents dated 29.10.2013.

(3.) LEARNED counsel for respondents/Bank has no objection if the abovesaid time is granted to the petitioner on the basis of an undertaking given by the petitioner.