PURUSOTTAM BINDHANI Vs. UCO BANK, BALASORE

JUDGEMENT

(1.) The petitioner is stated to have raised a Home Loan of Rs.6,50,000.00 along with his co-borrower wife-Mrs. Kalpana Bindhani on 27/10/2005 from UCO Bank, Balasore.

(2.) The challenge in the present writ petition is to the demand notice dtd. 4/6/2012 issued under Sec. 13(2) of the SARFAESI Act, 2002 recalling the aggregate outstanding liability of Rs.6,60,963.00 due as on 31/3/2012 together with future interest and incidental charges, costs etc.

(3.) None had appeared on behalf of the petitioner on the previous date, and Mr. B.B. Swain on the asking of the Court had put in appearance and was directed to seek instructions from the Bank.