SARABJEET SINGH Vs. INDIAN BANK

JUDGEMENT

(1.) Heard Mr. S. Mitra, learned counsel for the petitioners. Also heard Ms. S. Chakraborty, learned counsel for the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following relief:

(3.) It is an admitted position that the petitioners have not filed any representation as provided under Sec. 13(3A) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002. They have also not produced on record any order passed by the DRT under Sec. 14 of the SARFAESI Act and even the notice under Sec. 13(4) of SARFAESI Act.