JAHIDA SIKNI FACTORY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Mr. M.A. Sheikh, learned counsel for the petitioners. Also heard Mr. A. Ganguly, learned counsel for the respondent bank.

(2.) By way of this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for the following relief;

(3.) Considering the fact that what is challenged before this Court is the proceedings under Sec. 13 of the SARFAESI Act, 2002 against which the present petition is filed, the petitioner has an efficacious remedy by way of filing an appeal as provided under Sec. 17 of the SARFAESI Act before the DRT.