SUCHANDA CHOWDHURY Vs. UCO BANK

JUDGEMENT

(1.) The Petitioner in this Article 226 petition dated February 8, 2010 is questioning a notice dated November 27, 2009 issued by the Authorized Officer of the UCO Bank's zonal office in Suri under Section 13(2) of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002.

(2.) Alleging that the Petitioner was in default on the loan, the Bank, the secured creditor, initiated proceedings by issuing the Section 13(2) notice giving the Petitioner an opportunity to explain her position. The Petitioner sent a representation dated January 13, 2010.

(3.) In reply the Authorized Officer wrote a letter dated January 18, 2010 saying that the explanations were not acceptable, and that it was necessary for the Petitioner to pay the outstanding debt so that she might avoid action under Section 13(4) of the Act.