SUMANTA SAHU Vs. AUTHORIZED OFFICER CUMCHIEF MANAGER

JUDGEMENT

(1.) The petitioner is a defaulting borrower who was served a Demand Notice dtd. 11/9/2014 under Sec. 13(2) of the SARFAESI Act, 2002 by State Bank of India, Talcher Fertilizer Township Branch, Angul seeking to recall the outstanding liabilities of Rs.71,21,134.00 along with interest.

(2.) The challenge by filing the present Writ Petition has been made to the Notice dtd. 22/12/2014 (Annexure-1), whereby the petitioner has been asked by the Authorized Officer of the Bank to handover the vacant possession after removal of all items before 29/12/2014. Further averment is that the forcible possession taken should also be set aside and the Bank directed to hand back the peaceful possession of the secured asset.

(3.) We find that since the filing of the Writ Petition on 27/12/2016, neither the defects have been removed nor any effort has been made to get the case listed. Even today no one has entered appearance on behalf of the petitioner.