PRAJNA PRANAB ACHARYA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This matter is taken up by virtual/physical mode.

(2.) The defaulting borrower is before this Court assailing the demand notice dtd. 14/2/2022 (Annexure-5) issued under Sec. 13(2) of the SARFAESI Act, 2002 recalling the outstanding liability to the tune of ?17.88 lakhs in respect of two loan accounts declared NPA; further prayer for extending the moratorium period.

(3.) At the outset, learned counsel for the Bank submits that a writ against the demand notice would not be maintainable and the reply/objection, if any, filed to the demand notice would be required to be considered by the Bank before initiating any further action.