LAWS(TRIP)-2019-12-3

BANTI GHOSH Vs. CENTRAL BANK OF INDIA

Decided On December 02, 2019
Banti Ghosh Appellant
V/S
CENTRAL BANK OF INDIA Respondents

JUDGEMENT

(1.) This petition is filed by the borrower to challenge an order dated 8th of May, 2019 passed by the Debt Recovery Appellate Tribunal (Kolkata) [hereinafter to be referred to as DRAT].

(2.) Brief facts are as under:

(3.) The petitioner resisted the attempt of the bank to recover its dues by taking recourse to the provisions of Section 13(4) of the SARFAESI Act by opposing the notice under Section 13(2) of the Act.