TINSUKIA TEA TRADING COMPANY Vs. UCO BANK

JUDGEMENT

(1.) HEARD Ms. B. Sarma, learned counsel for the petitioners and Mr. P. C. Goswami, learned counsel appearing for the respondent -Bank.

(2.) BY filing this writ petition under Article 226/227 of the Constitution of India, the petitioners (3 in number), by name, 1) M/S Tinsukia Tea Trading Company, 2) M/S Goipani Tea Company and 3) M/S Goipani Tea Garden, seeks to challenge the notice dated 16.04.2005 issued by the respondent -Bank under Section 13(2) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (Annexure -13) and also seeks to challenge attachment notice dated 03.02.2006 (Annexure -14) for sale of the following four properties :

(3.) WE need not burden our order by narrating the facts in detail because it was not disputed that the respondent Bank has already filed two OAs being O.A. No.117/2011 and 118/2011 against the petitioners and perhaps against some more persons for realization of their dues before the DRT at Guwahati and both these OAs are pending.