PIJUSH KANTI SAHA Vs. ANDHRA BANK & ORS.

JUDGEMENT

(1.) Counsel for the bank has said that out of two notices sent by the bank to the borrower while one notice has come back unserved with the remark "not known", the other notice has been received by the borrower.

(2.) Counsel for the fourth respondent submits that the fourth respondent, the erstwhile owner of the land, never sold the land to the borrower (the third respondent), but sold the land to the petitioner.

(3.) The petitioner's case is that the borrower fabricated documents and producing fake documents obtained loan from the bank. The bank has initiated proceedings for recovery of the debt, and in the process it has taken steps for sale of the land in question.