PIYAS BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner is aggrieved by the fact that the State Bank of India has continued to deduct instalments from the salary account of the petitioner despite declaring the account as non performing asset on 5/5/2021.

(2.) Notice under Sec. 13(2) of the SARFAESI Act, 2002 was issued on May 20, 2021. The bank has therefore issued a second notice under Sec. 13(2) of the SARFAESI Act, 2002 on 12/7/2021 after declaring the account a Non Performing Asset on 3/7/2021.

(3.) It is submitted by counsel for the petitioner that a third notice again on 4/1/2022 under Sec. 13(2) of the SARFAESI Act, 2002 has been issued and the said notice came to be published in the news papers as service could not allegedly be effected.