BIMLA DEVI Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) In this petition, petitioner " " guarantor has assailed the recourse adopted by respondent " " bank u/s 13 (4) of the Securitisation and Reconstrucction of Financial Assets and Ennforcement of Security Interest Act, 2002 (in shhort, 'SARFAESI Act').

(2.) On 2/2/2021, when cognizaance of this matter was taken, it was contended by the petitioner that out of total amount of Rs.44.00 lacs, outstanding in her loan account at that time, a sum of Rs.33.00 lacs had already been deposited by her.

(3.) Learned counsel for respondents No.1 and 2 " " bank submits that if the petitiioner is ready and willing to depposit the amount, which is due as on 30/11/20255, she can deposit the same withh respondent " " bank within a period of one monnth.