PRANJAL DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A. Das, learned counsel for the petitioner.

(2.) Though served, no one appears for the respondents.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the Demand Notice dtd. 16/5/2022 issued by the respondent No.4 under the provisions of Sec. 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (for short, hereinafter referred to as 'the SARFAESI Acf).